Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Madras High Court

K.Saveetha vs The Government Of Tamil Nadu on 10 September, 2025

                                                                                           W.P. No.14444 of 2019


                            IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED : 10.09.2025

                                                      CORAM:

                                  THE HON'BLE MR.JUSTICE T.VINOD KUMAR

                                           W.P.No.14444 of 2019
                                                    and
                                        WMP.Nos.14452 & 14454 of 2019

                K.Saveetha                                                             ... Petitioner


                                                           Vs.


                1.The Government of Tamil Nadu
                  Rep. by its Secretary to the Government,
                  Environment & Forest Department,
                  Fort St. George, Chennai-600 009.

                2.The Chairman,
                  Tamil Nadu Pollution Controal Board,
                  No.76, Mount Salai, Guindy,
                  Chennai-600 032.                                                     ... Respondents

                Prayer: Petition filed under Article 226 of the Constitution of India, for
                issuance of a Writ of Certiorarified Mandamus, calling for the records
                pertaining to this impugned Notification No.1/2019 dated 06.03.2019 and
                subsequent addendum dated 16.04.2019 to the above notification issued by
                the second respondent and quash the same insofar as the fixation of maxium
                age limit consequently direct the second respondent to issue fresh
                notification by providing relaxation of the maximum age limit.
                             For Petitioner           : Mr.K.Vasanthanayagam
                             For Respondent-1         : Mr.V.Veluchamy, AGP
                             For Respondent-2         : Ms.Madhri Dixti Reddy
                                                        Standing Counsel

                Page 1 of 4



https://www.mhc.tn.gov.in/judis              ( Uploaded on: 17/09/2025 05:38:27 pm )
                                                                                        W.P. No.14444 of 2019




                                                      ORDER

The learned counsel appearing on behalf of the petitioner submits that by the adoption counter affidavit by the first respondent on 02.09.2025, it was learnt that the selection process is completed; and that the petitioner has secured less marks than the selected candidates. The learned counsel would further submit that as the counter affidavit had given the details of the cut off mark of the selected candidate, which is higher than the marks secured by the petitioner, the cause in the Writ Petition does not survive for adjudication.

2. Recording the submissions made by the learned counsel of the petitioner, the Writ Petition is closed. Consequently, the connected Miscellaneous Petition(s) is/are also closed. There shall be no orders as to costs.

10.09.2025 DP Page 2 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/09/2025 05:38:27 pm ) W.P. No.14444 of 2019 To

1.The Government of Tamil Nadu Rep. by its Secretary to the Government, Environment & Forest Department, Fort St. George, Chennai-600 009.

2.The Chairman, Tamil Nadu Pollution Controal Board, No.76, Mount Salai, Guindy, Chennai-600 032.

Page 3 of 4

https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/09/2025 05:38:27 pm ) W.P. No.14444 of 2019 T.VINOD KUMAR.J, DP W.P.No.14444 of 2019 and WMP.Nos.14452 & 14454 of 2019 10.09.2025 Page 4 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/09/2025 05:38:27 pm )