Madras High Court
P. Veerasamy vs Government Of Tamil Nadu on 18 September, 2025
Author: R. Suresh Kumar
Bench: R. Suresh Kumar
1/6 WA No. 3088 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 18-09-2025
CORAM
THE HONOURABLE MR JUSTICE R. SURESH KUMAR
AND
THE HONOURABLE MR.JUSTICE HEMANT CHANDANGOUDAR
WA No. 3088 of 2023
P. Veerasamy
Appellant(s)
Vs
1. Government of Tamil Nadu
Rep. by the Principal Secretary to Government,
Department of Higher Education,
Fort St. George, Chennai - 600 009.
2.Director of Collegiate Education,
Directorate of Collegiate Education,
DPI Compound, College Road,
Chennai - 600 006.
3.Teachers Recruitment Board,
Rep. by its Member Secretary, 4th Floor,
EVK Sampath Maaligai, DPI Compound,
College Road, Chennai - 600 006.
4.K. Alagar,
Roll No.12AP1605618,
C/o. Teachers Recruitment Board,
4th Floor, EVK Sampath Maaligai,
DPI Compound , College Road,
Chennai - 600 006. Respondent(s)
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2/6 WA No. 3088 of 2023
PRAYER:Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order dated 27.07.2022 made in WP.No. 2439 of 2015 allow the Writ Appeal.
For Petitioner (s):Mr.N.Sudharsan
for Mr.K.Arumugam
For Respondent(s): Mr.R.Neelakandan,
Additional Advocate General
Assisted by Mr.R.Siddharth,
Standing Counsel for R3
Mr.A.Selvendran, Special
Government Pleader
for R1 & R2
JUDGMENT
(Order of the Court was made by R.Suresh Kumar J.)
This Intra Court Appeal has been directed against the order passed by the
learned Writ Court dated 27.07.2022, made in W.P.No. 2439 of 2015. That the
Teachers Recruitment Board had issued a notification on 28.05.2013 inviting
applications to the post of Assistant Professor in the Tamil Nadu Collegiate
Educational Service for Government Arts & Science Colleges.
2.The writ petitioner/appellant was one of the candidate, who participated
in the selection process under the category of Scheduled Caste (Ortho) in
Commerce. He was not selected, therefore, he has approached the Writ Court
seeking indulgence of the Writ Court.
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3.The Writ Court having recorded the portion of the counter affidavit filed
by the Teachers Recruitment Board has come to the conclusion that the writ
petitioner/appellant has not come within the zone of consideration and
therefore, he cannot be expected to be selected and therefore, the Writ Court
dismissed the writ petition through the impugned order.
4.Today when the Writ Appeal is taken up for final hearing,
Mr.R.Neelakandan, learned Additional Advocate General appearing for the
Teachers Recruitment Board would submit that during the pendency of the Writ
Appeal some developments had taken place, by which, one of the selected
candidates though got appointment order, either could not join or joined left
because he is no more. Therefore, the vacancy is caused and in that vacancy,
since the writ petitioner comes next, he was selected and proceedings to that
effect has been issued by the Teachers Recruitment Board dated 22.05.2025 and
which has been communicated to the second respondent/the Directorate of
Collegiate Education.
5.The learned Additional Advocate General also produced the copy of the
said proceedings dated 22.05.2025, where, three such candidates have been
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selected in the vacancy now caused, wherein, the third candidate is the writ
petitioner/appellant, namely, P.Veerasamy, who has been selected under the
quota Scheduled Caste (Ortho).
6.Pursuant to this communication dated 22.05.2025 of the Teachers
Recruitment Board, the Directorate of Collegiate Education in turn has
forwarded that communication with his comments on 15.07.2025 to the
Secretary to the Government of Tamil Nadu, Higher Education Department for
issuance of necessary appointment orders. Therefore, the learned Government
Pleader appearing for the first and second respondents relying upon the
communication dated 15.07.2025 of the second respondent would submit that
the Government would soon issue the appointment order.
7.In view of the said development, as the writ petitioner/appellant himself
having been selected and the appointment order is expected to be issued by the
concerned authority, namely, the first and second respondents at any time, no
further adjudication is required in the present Writ Appeal. Hence, recording
the aforesaid development, the Writ Appeal stands disposed of. We expect that
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the first and second respondents, as the case may be, being the authority would
act upon immediately and to issue appointment order at the earliest, preferably,
within one (1) month from the date of receipt of a copy of this order. No costs.
(R.S.K., J.) (H.C., J.)
sli 18-09-2025
Index:Yes/No
Speaking/Non-speaking order
Neutral Citation:Yes/No
Note: Registry is directed to issue the order copy on 23.09.2025.
To
1. Government of Tamil Nadu
Rep. by the Principal Secretary to Government,
Department of Higher Education,
Fort St. George, Chennai - 600 009.
2.Director of Collegiate Education,
Directorate of Collegiate Education,
DPI Compound, College Road, Chennai - 600 006.
3.Teachers Recruitment Board,
Rep. by its Member Secretary, 4th Floor,
EVK Sampath Maaligai, DPI Compound,
College Road, Chennai - 600 006.
4.K. Alagar,
Roll No.12AP1605618,
C/o. Teachers Recruitment Board,
4th Floor, EVK Sampath Maaligai,
DPI Compound , College Road, Chennai - 600 006.
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R.SURESH KUMAR J.
AND
HEMANT
CHANDANGOUDAR J.
sli
18-09-2025
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