[Cites 1, Cited by 0]
Madras High Court
K.Venkatachalam vs The Registrar Of Co -Operative ... on 23 February, 2026
Author: M.Dhandapani
Bench: M.Dhandapani
WP No. 6631 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 23-02-2026
CORAM
THE HON'BLE MR JUSTICE M.DHANDAPANI
WP No. 6631 of 2026
K.Venkatachalam
..Petitioner(s)
Vs
1. The Registrar Of Co -operative Societies,
No.170, NVN, Maligai,
Kilpauk, Chennai-10.
2. The Chairman,
District Recruitment Bureau,
Chengalpattu,
O/o. the Registrar Of Co-operative Societies,
F-Block, 3rd Floor,
District Collectorate Campus,
Chengalpattu-603 111.
..Respondent(s)
Prayer: Writ petition is filed under Article 226 of the Constitution of India,
praying to issue a Writ of Mandamus directing the respondents to declare and
publish the result pursuant to the interview conducted on 26.11.2025 for the
post of Assistant vide Notification No.1/2025 and No.02/2025 dated 06.08.2025
on the file of the respondents.
For Petitioner(s): Mr. M.S.Palaniswamy
For Respondent(s): Mr.S.Ravikumar, SGP
ORDER
This writ petition is filed to direct the respondents to declare and publish the
result, pursuant to the interview conducted on 26.11.2025 for the post of
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Assistant vide Notification No.01/2025 and No.02/2025 dated 06.08.2025 on
the file of the respondents.
2. The case of the petitioner is that he is a qualified graduate, who applied
for the post of Assistant, pursuant to the notification Nos.1 & 2 of 2025 dated
06.08.2025 issued by the second respondent for 126 posts of Assistants in
various Co-operative institutions in Chengalpet District. However, the entire
selection process was stalled by this Court in W.P.No.17071 of 2025 by way of
an interim order, which was later modified by the First Bench of this Court in
the manner that though the process of selection may continue, the respondents
shall not issue appointment order, without the leave of the Court. Though there
is no restraint order against declaration of results, the respondents have failed to
declare and publish the same. Hence, the petitioner has come forward with the
present writ petition.
3. Learned counsel for the petitioner would submit that this Court may
issue a direction to the respondents to publish the result. However, the
appointment order shall be issued after obtaining the permission of the First
Bench of this Court.
4. Heard the learned counsel for the petitioner and perused the materials
available on record.
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5. The facts in the case are not in dispute. Admittedly, the entire
selection process was seized by the Hon'ble First Bench of this Court with a
direction, not to issue an appointment order. At the same time, mere
publication of result will not automatically entitle the petitioner for getting an
appointment, unless the selection process and the appointment is permitted by
the First Bench of this Court.
6. In view of the above, this Court is not inclined to grant the prayer
sought by the petitioner. However, liberty is granted to the petitioner to
workout his remedy in the manner know to law, in the writ petition pending
before the Hon'ble First Bench of this Court in W.P.No.17071 of 2025 or after
disposal of the writ petition.
7. In the result, this writ petition stands dismissed. No costs.
23-02-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
VM
Note to Registry: Upload the order copy on 23.02.2026
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M.DHANDAPANI, J.
VM
To:
1. The Registrar of Co -operative Societies,
No.170, NVN, Maligai,
Kilpauk, Chennai-10.
2. The Chairman,
District Recruitment Bureau,
Chengalpattu,
O/o. the Registrar of Co-operative Societies,
F-Block, 3rd Floor,
District Collectorate Campus,
Chengalpattu-603 111.
23-02-2026
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