Madras High Court
S. Bharath vs The State Of Tamil Nadu on 30 December, 2022
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
W.P.No.768 of 2023 and W.M.P.Nos.719, 720 & 721 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Reserved on Delivered on
03.08.2023 .08.2023
CORAM:
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
W.P.No.768 of 2023
and W.M.P.Nos.719, 720 & 721 of 2023
1. S. Bharath
2. R.Mohan
3. K. Selvaraj
4. R. Rajesh
5. V. Sivakumar
6. K.Madhavan
7. M.Saravanan
8. A.Sarath Kumar ... Petitioners
versus
1. The State of Tamil Nadu,
Rep.by its Principal Secretary to Government,
Health and Family Welfare Department
Secretariat, Fort St.George,
Chennai 600009.
2. The Director of Medical Education
Kilpauk, Chennai 600010.
3. The Member Secretary,
Madical Services Recruitment Board (MRB),
1/24
https://www.mhc.tn.gov.in/judis
W.P.No.768 of 2023 and W.M.P.Nos.719, 720 & 721 of 2023
359, Anna Salai, DMS Compound,
Teynampet, Chennai 600018. ... Respondents.
PRAYER: Writ Petition is filed under Article 226 of the Constitution of
India to issue a Writ of Certiorarified Mandamus calling for the records
relating to the impugned order issued by the 2nd Respondent in Ref.
No.103329/E5/1/2022 dated 30.12.2022, quash the same and to direct the
Respondents to include the name of the Petitioners in the selection list for
appointment to the post of Dark Room Assistant, based on the marks
secured by the petitioners in the selection by reckoning CRA candidates
with or without Science in Higher Secondary Course as single category in
accordance with the Special Rules for Tamil Nadu Medical Subordinate
Service as amended.
For Petitioner : Mr. G. Sankaran
Senior Counsel for
Mr. S. Nedunchezhiyan
For Respondents : Mr.V. Jeevakagiridharan
Addl. Government Pleader [for R1 & 2]
Mr.M. Loganathan
Standing counsel for MRB [for R3]
ORDER
This Writ Petition is filed to quash the impugned order issued by the 2nd Respondent in Ref. No.103329/E5/1/2022 dated 30.12.2022 and to direct the Respondents to include the Petitioners' name in the selection list for appointment to the post of Dark Room Assistant, based on the marks secured by them in the selection by reckoning CRA candidates with or 2/24 https://www.mhc.tn.gov.in/judis W.P.No.768 of 2023 and W.M.P.Nos.719, 720 & 721 of 2023 without Science in Higher Secondary Course as single category in accordance with the amended Special Rules for Tamil Nadu Medical Subordinate Service.
2.(a) The grievance of the Writ Petitioners is that they are qualified with 10th Std., Higher Secondary (+2) and Certificate of Radiological Assistants (CRA) and thereby eligible for recruitment to the post of Dark Room Assistant (DRA), governed by Special Rules for Tamil Nadu Medical Subordinate Service as amended in G.O.Ms.No.385, Health and Family Welfare Department dated 27.08.2021. They have participated in the selection process and were awarded with weightage marks, whereas the petitioners were not included in the provisional selection list published by MRB dated 04.11.2022, in spite of higher weightage marks secured by them, while candidates with lower weightage marks under CRA category included. As per the Special Rules, if candidates with Certificate of Dark Room Assistant (DRA) are not available, then the candidates with certificate of Radiological Assistants (CRA) of any recognised institution qualified with Higher Secondary Course (HSC) with or without Science 3/24 https://www.mhc.tn.gov.in/judis W.P.No.768 of 2023 and W.M.P.Nos.719, 720 & 721 of 2023 subject to be considered for appointment.
2.(b) The 3rd Respondent MRB has published weightage marks for the candidates based on the online application, as per which the petitioners obtained weightage marks as per the details given below:
Appln.No. Name of Date of Birth Community Wightage Petitioners marks 300019 S. Bharath 29.04.1986 SC 82.15 301281 R.Mohan 03.04.1978 BC 78.48 300640 S.K.Selvaraj 09.06.1986 BC 82.30 300041 R.Rajesh 25.11.1989 MBC 82.09 300590 V. Sivakumar 12.05.1977 SCA 79.69 300113 K.Madhavan 15.12.1990 BC 85.65 300619 M.Saravanan 12.02.1984 SCA 79.73 300017 A.Sarath Kumar 21.05.1992 SC 83.84
2.(c) Thereafter the Petitioners names have been included in Sl.Nos.
in accordance with the weightage marks as extracted below:
Name of the Petitioners Serial Number 1. S.Bharath 66 2. R.Mohan 100 3. S.K.Selvaraj 61 4. R.Rajesh 64 5. V.Sivakumar 65 6. K.Madhavan 33 4/24 https://www.mhc.tn.gov.in/judis W.P.No.768 of 2023 and W.M.P.Nos.719, 720 & 721 of 2023 Name of the Petitioners Serial Number 7. M.Saravanan 31 8. A.Sarath Kumar 37
2.(d) Thereafter, the Petitioners have attended the certificate verification on 20.06.2022, 21.06.2022 and 22.06.2022 respectively. The Petitioners have filed W.P.No.30364 of 2022, challenging the Provisional Selection List issued by the 3rd Respondent dated 04.11.2022. However, the Writ Petition was disposed of by this Court and issued directions to the Petitioners to submit a representation to the Respondents requesting for publishing a fresh selection list which shall include the names of the petitioners instead of impugned selection list dated 04.11.2022. Consequent to this order the petitioners submitted representations, however, the impugned order has been passed by the 2nd Respondent. Hence, the same has been challenged before this court mainly on the ground that as per the Special Rules for Tamil Nadu Medical Subordinate Service, if eligible candidate of DRA is not available, then the candidates of CRA qualified with Higher Secondaray Course with or without Science subject can be appointed. The priority given to DRA candidates and if they are not 5/24 https://www.mhc.tn.gov.in/judis W.P.No.768 of 2023 and W.M.P.Nos.719, 720 & 721 of 2023 available, candidates with CRA with or without Science in HSC as single category ought to have been considered. Hence, the Writ Petition.
3.(a) In the counter it is the contention of the Respondents that the education qualification for the said post of Dark Room Assistant as per G.O.Ms.No.304, Health and Family Welfare (C2) Department dated 07.10.2015 is as follows:
“By Direct Recruitment or for Special reasons, by recruitment by transfer from any other service:-
i. A pass in Higher Secondary Course with Science Subjects
(a) Physics, Chemistry, Botany and Zoology; (or)
(b) Physics, Chemistry, Biology and any one of the related subjects (viz) Mathematics or Computer Science;
and ii. Certificate of having successfully completed the training course for Dark Room Assistant of any Institution recognised by the State Government (or) Government of India.
6/24 https://www.mhc.tn.gov.in/judis W.P.No.768 of 2023 and W.M.P.Nos.719, 720 & 721 of 2023 Provided that if candidates with the certificates of Dark Room Assistant are not available, then candidates with Certificate Of Radiological Assistant of any Institution recognised by the State Government or Government of India with or without science in Higher Secondary Course, shall be appointed.
Provided also that if candidate with the certificate of Radiological Assistant are also not available then candidates with Diploma in Radio Diagnosis or Diploma in Radio Therapy of any Institution recognised by the State Government or Government of India shall be appointed.”
3.(b) Subsequently, in G.O.Ms.No.385 Health and Family Welfare (C2) Department, dated 27.08.2021 the first provisio in G.O.Ms.No.304 has been substituted as follows:
“Provided that if candidates with the certificate of Dark Room Assistant are not available, then candidates with certificate of Radiological Assistant of any institution recognised by the State Government or Government of India, with or without science in Higher Secondary Course, shall be appointed.” 7/24 https://www.mhc.tn.gov.in/judis W.P.No.768 of 2023 and W.M.P.Nos.719, 720 & 721 of 2023
3.(c) Hence it is the contention that as per G.O.Ms.No.304 Health and Family Welfare (C2) Department dated 07.10.2015 the main required qualification for appointment to the post of Dark Room Assistant by direct recruitment is a pass in Higher Secondary Course with Science subject as specified therein and a Certificate Course in training for Dark Room Assistant. This is the primary requirement. The amendment in G.O.Ms.No.385 Health and Family Welfare (C2) Department dated 27.08.2021 is made only as a proviso to the above main Rule. The said proviso will come into operation only when there is no candidate with above primary requirement. Only in the absence of primary requirement the alternative arrangement is to be restored to, as made in the proviso to the main rule. As such, the persons with primary requirement (i.e.,) Higher Secondary Course with science subject (+) certificate in either Dark Room Assistant or Certificate of Radiological Assistant are to be selected first and then only Higher Secondary Course without Science (+) certificate in Certified Radiological Assistant are to be considered. Hence, selecting the petitioner as a single category is not feasible for compliance as per rule in 8/24 https://www.mhc.tn.gov.in/judis W.P.No.768 of 2023 and W.M.P.Nos.719, 720 & 721 of 2023 force.
4. It is the contention of the learned Senior Counsel for the Petitioner that the amendment to the Rules or notification issued itself indicate that both would be considered as a single category. Hence it is his contention that as per the notification, in the event of non-availability of the candidates with the certificate of Dark Room Assistant, the certificate of Radiological Assistant with or without science in the Higher Secondary Course should be considered. The learned Senior Counsel also drawn the attention of this Court to the two learned Single Judges orders in the similar matter. In C.Ramkumar vs. The State of Tamilnadu and others [W.P.(MD) No.1529 of 2023 dated 30.03.2023 Madurai Bench of Madras High Court] challenging the similar issue, filed before the Madurai Bench and W.P.(MD) No.15593 of 2023 [Vinoth vs. The State of Tamilnadu and others]and both the Writ Petitions have been allowed. Hence, it is his contention that the present Writ Petition also to be allowed and non- selection of the Petitioner has to be set aside and the Petitioner should be appointed to the post. Hence, it is his contention that the Respondents have 9/24 https://www.mhc.tn.gov.in/judis W.P.No.768 of 2023 and W.M.P.Nos.719, 720 & 721 of 2023 misconstrued the rule and created division between the CRA candidates with science in Higher Secondary and Candidates without science in Higher Secondary Course contrary to special rules and violation of the orders passed in the above Writ Petitions. Hence, it is his contention that Special Rule contemplates CRA candidates with or without Science in Higher Secondary Course to be considered as a single category for the appointment to the post of DRA. Hence, the entire impugned order sought to be quashed.
5. Whereas the learned counsel appearing for the Respondents would mainly submit that the main required qualification for appointment to the post of Dark Room Assistant by direct recruitment is a pass in Higher Secondary course with Science Subject and training course certificate for Dark Room Assistant. The above qualification is a primary requirement. The amendment made only in the proviso in G.O.Ms.No385, Health and Family Welfare (C2) Department, dated 27.08.2021. The said proviso will come into operation only when there is no candidate with the above primary requirement. Therefore, only in the event of candidates are not possessing 10/24 https://www.mhc.tn.gov.in/judis W.P.No.768 of 2023 and W.M.P.Nos.719, 720 & 721 of 2023 the primary requirement, the provisio can be pressed into service.
6. It is also submitted that the candidates that the primary qualification were already selected and appointed and the candidate who had CRA with Science alone considered and appointed. Hence submitted that the writ petition is not maintainable and same has to be dismissed.
7. Now, the issue arise in the Writ Petition is whether the Petitioner being a non-science candidate is entitled to the appointment to the post of Dark Room Assistant as per the special Rules for the Tamil Nadu Medical Subordinate Service.
8. It is relevant to extract the required education qualification for the post of Dark Room Assistant found in the Notification No.8/MRB/2022 issued by MRB dated 16.03.2022 “6B. Educational Qualification:
Candidate shall possess the following qualification on the date of this notification viz., 16.03.2022 11/24 https://www.mhc.tn.gov.in/judis W.P.No.768 of 2023 and W.M.P.Nos.719, 720 & 721 of 2023 S.No. Name of the Qualification post 1 Dark Room i. A pass in Higher Secondary Course with Science Assistant Subjects
(a) Physics, Chemistry, Botany and Zoology;
(or)
(b) Physics, Chemistry, Biology and any one of the related subjects (viz) Mathematics or Computer Science;
and ii. Certificate of having successfully completed the training course for Dark Room Assistant of any Institution recognised by the State Government (or) Government of India.
Provided that if candidates with the certificates of Dark Room Assistant are not available, then candidates with Certificate Of Radiological Assistant of any Institution recognised by the State Government or Government of India with or without science in Higher Secondary Course, shall be appointed.
Provided also that if candidate with the certificate of Radiological Assistant are also not available then candidates with Diploma in Radio Diagnosis or Diploma in Radio Therapy of any Institution recognised by the State Government or Government of India shall be appointed.
9. As per the amendment to the Special Rules for Tamil Nadu Medical Subordinate Service (21) Volume III of the Tamil Nadu Service Manual 1970, the qualification has brought in amendment in 12/24 https://www.mhc.tn.gov.in/judis W.P.No.768 of 2023 and W.M.P.Nos.719, 720 & 721 of 2023 G.O.Ms.No.304. It is relevant to extract the entire amendment In the said Special Rules, in Part II, under the heading Branch IV-General, in Annexure-II, under Class II, for the entries in Column(2) against the entry “category-4 Dark Room Assistants” in Column(1) thereof, the following entries shall be substituted, namely:-
“ By promotion from the category ef X-Ray Attendant:
(i) A pass in Higher Secondary Course with the subjects
(a) Physics, Chemistry, Botany and Zoology; (or)
(b) Physics, Chemistry, Biology and an‘/ one of the related subjects (viz) Mathematics or Computer Science; arm
(ii) Satisfactory service for a period o f not less than ten years as X-ray Attendant in the Radiology Department of teaching or other hospitals, where adequate Specialities exist to learn and understand the Dark Room Procedure and Technique and on the specific recommendation of the Radiologist regarding suitability for the post of Dark Room Assistant:
Provided that the quaIification of pass in Higher Secondary Course with Science shall not be applicable to the holders of the post of X-ray Attendants on the 7th day of October, 2015 13/24 https://www.mhc.tn.gov.in/judis W.P.No.768 of 2023 and W.M.P.Nos.719, 720 & 721 of 2023 Explanation. — For the purpose, appropriate authority for certifying the availability of adequate Specialities in the Radiology Department shall be the Dean/Superintendent of the city State Hospitals and District Medical Officers of the respective District or Head of the Institution not below the rank of Civil Surgeon By Direct Recruitment, o r for special reasons, y recruitment by transfer from any other service:-
(i) A pass in Higher Secondary Course with Science subjects
(a) Physics, Chemistry, Botany and Zcology; (or)
(b) Physics, Chemistry, Biology and any one of the related to subjects (viz) Mathematics or Computer Science; and
(ii) Certificate of having successfully completed the training course for Dark Room Assistant of any Institution recognised by the State Government (or) Government of India:
Provided that if candidates with the certificates of Dark Room Assistant are not available, then candidates with Certificate of Radiological Assistant of any Institution recognised by the State Government or Government of India shall be appointed:
Provided also that if candidate with the certificate of Radiological Assistant are also not available then candidates with Diploma in Radio Diagnosis or Diploma in Radio Therapy of any Institution recognised by the State Government or Government of India shall be appointed"
10. This amendment to Special Rules were brought mainly on the ground that the post of Dark Room Assistant is the promotive post of X-ray 14/24 https://www.mhc.tn.gov.in/judis W.P.No.768 of 2023 and W.M.P.Nos.719, 720 & 721 of 2023 Attendant and feeder category of Radiographer. The Atomic Energy Regulatory Board, Mumbai has fixed the qualification for the post of Radiographer as “Higher Secondary Course with Science and Diploma in Radio- diagnosis or Diploma in Radiotherapy” The Certificate in Radiological Assistant Course and DarK Room Assistant Course have been dispensed with from the Academic year 2012-2013. As a result, there will he dearth of eligible person with Dark Room Assistant / Certificate in Radiological Assistant qualification to fill up the post of Dark Room Assistant in future. Since, it is a feeder category for the post of Radiographer, the Dark Room Assistants should also have basic qualification of Higher Secondary Course with Science for getting promotion as per Atomic Energy Regulatory Board norms.
11. Only in the above back ground the amendment to the qualification for filling up the post of Dark Room Assistant has been brought as per the G.O.Ms.No.304, Health and Family Welfare (C2) Department dated 07.10.2015. As per the above G.O.Ms.No.304, the Dark Room Assistant should also have the basic qualification of the Higher Secondary Course with Science. By G.O.Ms.No.385 Health and Family Welfare (C2) Department, dated 2708.2021, the proviso also introduced to the effect that 15/24 https://www.mhc.tn.gov.in/judis W.P.No.768 of 2023 and W.M.P.Nos.719, 720 & 721 of 2023 if the candidate with the certificate of Dark Room Assistant are not available, then candidates with Certificate of Radiological Assistant of any institution recognised by the State Government or Government of India shall be appointed. Provided also that if candidate with the certificate of Radiological Assistant are also not available then candidates with Diploma in Radio Diagnosis or Diploma in Radio Therapy of any Institution recognised by the State Government or Government of India with or without Science in Higher Secondary Course, shall be appointed.
12. The original amendment brought under Special Rules make it very clear that the primary basic qualification is Higher Secondary Course with Science and any of the certified course referred in the Clause (ii). Thereafter, G.O.Ms.No.385 dated 27.08.2021 has been passed. Since the Government permitted applicants who have passed Higher Secondary Course without Science subject and possess CRA course qualification to participate in the recruitment process for the post of Dark Room Assistant as per G.O.Ms.No.104 Health and Family Welfare Department, dated 26.02.2021, the Director of Medical Education has forwarded draft amendment to the Special 16/24 https://www.mhc.tn.gov.in/judis W.P.No.768 of 2023 and W.M.P.Nos.719, 720 & 721 of 2023 Rules for Tamil Nadu Medical Subordinate Service for the post of Dark Room by including the qualification HSC without Science subjects for the 140 candidates who have passed prior to 2010-11 and have been permitted to undergo the Certified Radiological Assistant Course. Thereafter, a proviso has been amended. As per the amended proviso the qualification is as follows:
“i. A pass in Higher Secondary Course with Science Subjects
(a) Physics, Chemistry, Botany and Zoology;
(or)
(b) Physics, Chemistry, Biology and any one of the related subjects (viz) Mathematics or Computer Science;
and ii. Certificate of having successfully completed the training course for Dark Room Assistant of any Institution recognised by the State Government (or) Government of India.
Provided that if candidates with the certificates of Dark Room Assistant are not available, then candidates with Certificate Of Radiological Assistant of any Institution recognised by the State Government or Government of India with or without science in Higher Secondary Course, shall be appointed.
17/24 https://www.mhc.tn.gov.in/judis W.P.No.768 of 2023 and W.M.P.Nos.719, 720 & 721 of 2023 Provided also that if candidate with the certificate of Radiological Assistant are also not available then candidates with Diploma in Radio Diagnosis or Diploma in Radio Therapy of any Institution recognised by the State Government or Government of India shall be appointed.
13. On a careful perusal of the above notification makes it very clear that the primary qualification is a pass in Higher Secondary with Science and certificate of completing the training course for the Dark Room Assistant of any institution recognised by the State Government or Government of India with or without Science in Higher Secondary Course shall be appointed.
14. The word 'and' should be read as a conjunctive. The intention of legislature should be given effectively manifest intent of the legislature as disclosed from the context. Though some times the word “and” also read as “or” if the context demands to be so read. But the very amendment in the special rules is made it clear that primary qualification is Science. G.O.Ms.No.304 makes it clear that since the Dark Room Assistant is the feeder category for the post of Radiographer the Dark Room Assistant should also 18/24 https://www.mhc.tn.gov.in/judis W.P.No.768 of 2023 and W.M.P.Nos.719, 720 & 721 of 2023 have the basic qualification of Higher Secondary Course with Science. The Notification also makes it very clear that the basic qualification of Higher Secondary Course with Science and additionally, only a certificate couse is required, whereas the Science is the primary requirement. Therefore, the amendment brought in the proviso in view of this Court cannot be treated as a single unit as contended by the learned counsel. When the candidate with the Certificate of Training Course possess High Secondary Science subject he has to be considered first. Only those candidates are not available then the CRA candidate without Science can be considered for appointment. Though the Single Judge of this Court in W.P.No.1529 of 2023 in para 11:
“11. On perusing the proviso, it is seen that if Dark Room Assistant is not available, then the certificate in Radiological Assistant with Science or without Science shall be considered, which means that the Certificate in Radiological Assistant is considered as a single unit and they shall be considered with or without Science. If the Dark Room Assistant is not available, the respondents shall consider the candidates who are processing certificate in Radiological Assistant with Science or without Science. At the cost of repetition, i. First Certificate of Dark Room Assistant candidate, ii. If not available, then “CRA Science” and “CRA 19/24 https://www.mhc.tn.gov.in/judis W.P.No.768 of 2023 and W.M.P.Nos.719, 720 & 721 of 2023 Non Science” shall be considered and both are not distinguished and they are one and the same unit.” With great respect I am not unable to subscribe the above view for the simple reason that the main qualification for the appointment of the Dark Room Assistant was never considered by the learned single Judge, as per the Original Amendment in G.O.Ms.No385.
15. Further the proviso when carefully perused, the same makes it very clear that when the Dark Room Assistant is not available then the Respondents shall consider the candidates who are possessing the Certificate of Radiological Assistant of any institution recognised by the State Government or Government of India with Science or without Science in Higher Secondary Course, for appointment.
16. As the primary qualification of the candidate has not been discussed by the learned Single Judge I am respectfully unable to subscribe the view of the learned Single Judge, when the primary requirement is Science and the Dark Room Assistant is the feeder category for 20/24 https://www.mhc.tn.gov.in/judis W.P.No.768 of 2023 and W.M.P.Nos.719, 720 & 721 of 2023 Radiographer, which require the basic Science subject as per G.O.Ms.No.385 merely on the basis of the proviso the Petitioner, who are non-science student cannot claim appointment. The persons who have already having primary qualification has to be accommodated first only when C.R.A. candidate with Science are not available, the candidate like petitioners who did not have Science qualification can be considered.
17. Similarly, the other learned Single Judge in W.P.No.15593 of 2023 following the order of the earlier learned Single Judge, has also allowed the Writ Petition. The learned Single Judge has also followed the earlier decision of the learned Single Judge referred above, I am unable to agree with the above. It is also relevant to note that the Division Bench of this Court in W.P.No.20413 of 2022 dated 18.08.2022 [S.Arunkumar vs. State of Tamil Nadu] wherein a challenge was made to the G.O.Ms.No.104 Health and Family Welfare (C2) Department dated 22.06.2021 and G.O.Ms.No385 (amendment). In para 6 the Division Bench has passed the following order:
6. The Amendment in the Rule has been made maintaining the 21/24 https://www.mhc.tn.gov.in/judis W.P.No.768 of 2023 and W.M.P.Nos.719, 720 & 721 of 2023 required qualification for the post, but with the proviso that if the eligible candidates are not available in the post of Dark Room Assistant, then the candidates in possession of the qualification given in the proviso would be eligible for appointment. The relaxation in the qualification has not been given in general, but as an exception when the eligible candidates would not be available. It is not going to affect those who are having the required qualification of the post and if the petitioners are in possession of the qualification along with other eligible candidates to apply for the post, it could not be clarified as to what is the fear in their mind in reference to the relaxation of the qualification which would operate only when the eligible candidates are not available. It is also not clarified as to how the amendment is offending the judgment of this Court. In the light of the aforesaid, we do not find that the amendment in the Rule is against the judgment of this Court.
18. In the above order it is clearly held that the amendment is not dented the primary qualification for the post of Dark Room Assistant. The relaxation and qualification come into operation only when the candidates who possess the required or primary qualification are not available then the non-science candidate can be appointed.
22/24 https://www.mhc.tn.gov.in/judis W.P.No.768 of 2023 and W.M.P.Nos.719, 720 & 721 of 2023
19. In such a view of the matter, the impugned order passed by the Respondent in view of this Court has to be sustained and the Writ Petition has to fail. Accordingly the Writ Petition is dismissed. Consequently connected M.Ps are closed.
.08.2023 Index :yes Neutral Citation: Yes/No ggs Copy to:
1. The State of Tamil Nadu, Rep.by its Principal Secretary to Government, Health and Family Welfare Department Secretariat, Fort St.George, Chennai 600009.
2. The Director of Medical Education Kilpauk, Chennai 600010.
3. The Member Secretary, Madical Services Recruitment Board (MRB), 359, Anna Salai, DMS Compound, Teynampet, Chennai 600018.23/24
https://www.mhc.tn.gov.in/judis W.P.No.768 of 2023 and W.M.P.Nos.719, 720 & 721 of 2023 N. SATHISH KUMAR, J., ggs Pre-delivery Order in:
W.P.No.768 of 2023
and W.M.P.Nos.719, 720 & 721 of 2023 .08.2023 24/24 https://www.mhc.tn.gov.in/judis