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Madras High Court

S.Naveen vs The Principal Secretary To Government on 6 August, 2025

                                                                                       W.P.(MD).No.15289 of 2018

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED            : 06.08.2025

                                                        CORAM

                              THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE


                                         WP(MD) No. 15289 of 2018
                                                     and
                                  W.M.P(MD) Nos. 13794, 13795 & 17494 of 2018
                S.Naveen,
                S/o.Sarangan,
                2/75, Amina Medicals,
                Parthibanur, Paramakudi Taluk,
                Ramanathapuram District.                         ... Petitioner
                                                             Vs.

                1. The Principal Secretary to Government,
                    Environment and Forest (FR-2) Department,
                    Secretariat, Fort St.George, Chennai – 9.
                2. The Secretary,
                    Tamil Nadu Public Service Commission,
                    V.O.C.Nagar, Park Town,
                    Chennai – 600 006.                               ... Respondents


                PRAYER : To pass an order or direction, more particularly in the nature of Writ

                of Certiorarified Mandamus, to call for the records of the 1st respondent's G.O.

                (Ms.)No.42 dated 29.02.2016 giving first preference to the candidates holding

                Bachelor's degree in Forestry or its equivalent degree of any recognized

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                                                                                        W.P.(MD).No.15289 of 2018

                University and consequential 2nd respondent's Notification No.12/2018 dated

                04.07.2018 for the recruitment of Forest Apprentice and quash the same as it

                violates the equality before law as guaranteed under Article 14 of the

                Constitution of India and direct the respondents to treat all the graduates

                equally for the post of Forest Apprentice, within the period stipulated by this

                Court and pass such further or other orders as this Court may deem fit and

                proper in the above circumstances and thus render justice.

                PRAYER in W.M.P.(MD)No.13794 of 2018:

                          To pass an order to dispense with the production of original of 1st

                respondent's G.O.(Ms.)No.42 dated 29.02.2016 giving first preference to the

                candidates holding Bachelor's degree in Forestry or its equivalent degree of any

                recognized University and consequential 2nd respondent's Notification No.

                12/2018 dated 04.07.2018 for the recruitment of Forest Apprentice and thus

                render justice.



                PRAYER in W.M.P.(MD)No.13795 of 2018:

                          To stay of all further proceedings of the 1st respondent's G.O.(Ms.)No.42

                dated 29.02.2016 giving first preference to the candidates holding Bachelor's

                degree in Forestry or its equivalent degree of any recognized University and

                consequential 2nd respondent's Notification No.12/2018 dated 04.07.2018 for



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                                                                                       W.P.(MD).No.15289 of 2018

                the recruitment of Forest Apprentice, till the disposal of the Writ Petition and

                thus render justice.

                PRAYER in W.M.P.(MD)No.17494 of 2018:

                          To permit the petitioners to implead them also as respondents in W.P.

                (MD)No.15289 of 2018 and thus render justice.



                APPEARANCE OF PARTIES:


                For Petitioner :       No appearance

                For Respondents:       Mr.J.Ashok
                                       Additional Government Pleader for R1

                                    : Mr.V.Panneer Selvam for R2


                                                      JUDGMENT

On 01.08.2025, when the matter was taken up for hearing, there is no representation on behalf of the petitioner. Hence, the matter is directed to be listed under the caption “for dismissal”.

2. Today (ie., on 06.08.2025), when the matter is taken up for hearing, there is no representation on behalf of the petitioner. Hence, this Writ Petition 3/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 06/08/2025 10:22:20 pm ) W.P.(MD).No.15289 of 2018 is dismissed for non-prosecution. There shall be no order as to costs.

Consequently, connected Miscellaneous Petitions are closed.

06.08.2025 LS To

1. The Principal Secretary to Government, Environment and Forest (FR-2) Department, Secretariat, Fort St.George, Chennai – 9.

2. The Secretary, Tamil Nadu Public Service Commission, V.O.C.Nagar, Park Town, Chennai – 600 006.

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