Madras High Court
V.Perarivalan vs The Secretary on 2 July, 2025
W.P.No.13321 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 02.07.2025
CORAM
THE HONOURABLE MR.JUSTICE C.KUMARAPPAN
W.P.No.13321 of 2025
and W.M.P.Nos.14901, 14902 and 14904 of 2025
V.Perarivalan ... Petitioner
Vs.
1.The Secretary,
Tamil Nadu Public Service Commission,
VOC Nagar, Park Town, Chennai – 600 003.
2.The Under Secretary,
Tamil Nadu Public Service Commission,
VOC Nagar, Park Town, Chennai – 600 003.
3.The Controller of the Examination,
Tamil Nadu Public Service Commission,
VOC Nagar, Park Town, Chennai – 600 003.
4.The Chairman Cum Managing Director,
TANGEDCO, No.144, Anna Salai,
Chennai-2.
5.The Principal Secretary
Government of Tamil Nadu,
Department of Human Resource, St. George Fort,
Chennai – 600 009. ... Respondents
Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Certiorarified Mandamus, calling for the records
relating to the Impugned Addendum issued by the TNPSC vide its
Notification No.9D/2024 dated 13.02.2025 in so far it relates to the age
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W.P.No.13321 of 2025
criteria for the posts coming under the purview of the Tamil Nadu Power
Distribution Corporation Limited and the consequential impugned
proceedings No.Nil dated 17.03.2025 issued by the 1st Respondent (published
in the official website of TNPSC) and quash the same as illegal in so far as
non inclusion of the petitioner's Registration Number-3101001055 is
concerned and consequently direct the Respondents to provide age
concession of 2 years as per G.O.(Ms)No.91 Human Resources Management
Department dated 13.09.2021 to the posts coming under the purview of the
Tamil Nadu Power Distribution Corporation Limited, within the period that
may be stipulated by Court.
For Petitioner : M/s.I.Calvin Jones
For R1 to R3 : Mr.I.Abrar Md. Abdullah
Standing Counsel
For R4 : Mr.K.Rajkumar
ORDER
The learned counsel for the petitioner made an endorsement in the court bundle seeking permission of this Court to withdraw the writ petition.
2. At this juncture, learned Standing Counsel for the respondents 1 to 3 would also submit that the petitioner did not come within the zone of consideration and there is no merit in this writ petition.
3. In view of the same, the writ petition is dismissed as withdrawn. No 2/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 07/07/2025 03:20:31 pm ) W.P.No.13321 of 2025 costs. Consequently, the connected writ miscellaneous petitions are closed.
02.07.2025
Index : Yes/No
Speaking order /Non Speaking Order Neutral Citation : Yes/No dm To
1.The Secretary, Tamil Nadu Public Service Commission, VOC Nagar, Park Town, Chennai – 600 003.
2.The Under Secretary, Tamil Nadu Public Service Commission, VOC Nagar, Park Town, Chennai – 600 003.
3.The Controller of the Examination, Tamil Nadu Public Service Commission, VOC Nagar, Park Town, Chennai – 600 003.
4.The Chairman Cum Managing Director, TANGEDCO, No.144, Anna Salai, Chennai-2.
5.The Principal Secretary Government of Tamil Nadu, Department of Human Resource, St. George Fort, Chennai – 600 009.
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