A.Kanagarani vs The State Of Tamil Nadu on 28 February, 2018

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Madras High Court

A.Kanagarani vs The State Of Tamil Nadu on 28 February, 2018

Bench: S.M.Subramaniam

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               
DATED: 28.02.2018  
CORAM   
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM              

W.P(MD)No.9315 of 2013   
and 
M.P.(MD) No.2 of 2013 

A.Kanagarani                                                    ...  Petitioner
                                                Vs.

1.The State of Tamil Nadu
   represented by the
   Secretary to the Government,
   Personal and Administrative Reforms (S) Department,
   Secretariat,
   Chennai ? 600 009.

2.The Secretary,
   Tamil Nadu Public Service Commission, 
   near Government Dental Medical College,
   Frazer Bridge Road,
   V.O.C. Nagar, Park Down, 
  Chennai ? 600 003.                                            ... Respondents         

PRAYER: Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Certiorarified Mandamus, calling for the
records of the first respondent relating to G.O.MS.No.145 (P&AR Department)
dated 30.09.2010 and Quash the portion relating to the illustration and
consequential wrong selection made by the Second Respondent on 09.10.2012 and   
20.112012 for the interview posts and non- interview posts respectively under
Group-II Examination and consequently direct the respondents to issue amended 
Government Order so as to serve the purpose of thirty


percent of special reservation in the SC Women Category other than PSTM and 
issue fresh selection notification by the TNPSC within a specified time frame
that may be fixed by this Court.                
!For Petitioner         : Mr.S.Visvalingam
^For R1                 : Mr.R.Sethuraman       
                                           Special Government Pleader
                For R2          : Mr.K.K.Senthil
                
:ORDER

The learned counsel for the writ petitioner states that during the pendency of the writ petition, the writ petitioner was recruited through TNPSC and joined as Government Servant. Thus, no further adjudication is required in this writ petition. Accordingly, the writ petition stands closed. However, there shall be no order as to costs. Consequently, the connected miscellaneous petition is closed.

1.The State of Tamil Nadu represented by the Secretary to the Government, Personal and Administrative Reforms (S) Department, Secretariat, Chennai ? 600 009.

2.The Secretary, Tamil Nadu Public Service Commission, near Government Dental Medical College, Frazer Bridge Road, Chennai ? 600 003. .

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