Madras High Court
M.Karthikeyan vs The Tamil Nadu Public Service ... on 26 February, 2019
Author: R.Mahadevan
Bench: R.Mahadevan
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 26.02.2019
CORAM
THE HONOURABLE MR.JUSTICE R.MAHADEVAN
W.P(MD)No.22508 of 2016
M.Karthikeyan ... Petitioner
Vs.
The Tamil Nadu Public Service Commission (TNPSC),
Rep. by its Secretary,
Frazer Bridge Road,
VOC Nagar,
Park Town,
Chennai – 5. ... Respondent
Prayer: Writ Petition filed under Article 226 of the Constitution of India
praying for the issuance of a writ of Mandamus, directing the respondent
to consider the petitioner for the appointment to the post of Junior
Assistant taking into account of the marks of 237 obtained under by B.C
category by the petitioner in written examination conducted by the Tamil
Nadu Public Service Commission with the period stipulated by this Court.
For Petitioner : Mr.C.Venkatesh Kumar
For Respondent : Mr.D.Sivaraman
http://www.judis.nic.in
2
R.MAHADEVAN,J.
ps
ORDER
When the matter is taken up for hearing, the learned counsel appearing for the petitioner and the learned counsel appearing for the respondent submitted that the relief sought for in this writ petition has become infructuous.
2. In view of the above, this writ petition stands dismissed as infructuous. No costs.
26.02.2019
Index : Yes/No
Internet : Yes/No
ps
To
The Tamil Nadu Public Service Commission (TNPSC), Rep. by its Secretary, Frazer Bridge Road, VOC Nagar, Park Town, Chennai – 5.
W.P(MD)No.22508 of 2016http://www.judis.nic.in