Madras High Court
J.Christan vs The Government Of Tamil Nadu on 21 July, 2022
Author: J.Sathya Narayana Prasad
Bench: J.Sathya Narayana Prasad
W.P.No.6967 of 2011
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 21.07.2022
CORAM :
THE HONOURABLE MR. JUSTICE J.SATHYA NARAYANA PRASAD
Writ Petition No.6967 of 2011
and
M.P.No.1 of 2011
1.J.Christan
2.J.Livingston ... Petitioners
Vs.
1.The Government of Tamil Nadu,
Rep. by its Secretary to Government,
Health Department, Fort St.George,
Chennai – 600 009.
2.Director of Public Health &
Preventive Medicine, D.M.S.Complex,
Teynampet, Chennai – 600 006. … Respondents
Writ Petition filed under Article 226 of Constitution of India, praying
for issuance of Writ of Declaration, declaring that the non-selection of the
Petitioners' for 1-year Multi-Purpose Heath Worker (male) Training Course,
by adopting interview marks as sole criteria for selection, but by awarding
marks by using pencil, well paving way for irregularities, particularly making
way for alteration in the case of the petitioners', and at the same time non-
selecting the petitioners' despite the fact that they have correctly answered all
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W.P.No.6967 of 2011
the four questions posed on them by adopting surreptitious practice without
disclosing the marks, and without disclosing the cut-off marks fixed for
candidates according to communal reservation, and cut-off mark scored by
the last selected candidate under B.C. Quota is contrary to law, norms and
procedures, null and void illegal and invalid.
For Petitioners : Mr.A.Amal Raj
For Respondents : Mr.S.Ravichandran,
Additional Government Pleader
ORDER
The relief sought by the petitioners in this writ petition is to declare that the non-selection of the Petitioners' for 1-year Multi-Purpose Heath Worker (male) Training Course, by adopting interview marks as sole criteria for selection, but by awarding marks by using pencil, well paving way for irregularities, particularly making way for alteration in the case of the petitioners', and at the same time non-selecting the petitioners' despite the fact that they have correctly answered all the four questions posed on them by adopting surreptitious practice without disclosing the marks, and without disclosing the cut-off marks fixed for candidates according to communal reservation, and cut-off mark scored by the last selected candidate under B.C. Page No.2 of 5 https://www.mhc.tn.gov.in/judis W.P.No.6967 of 2011 Quota.
2. Today, when the matter was taken up for hearing, learned counsel for the petitioners submitted that he has no instruction from the petitioners.
3. The learned Additional Government Pleader appearing for the respondents submitted that the Government passed a G.O.Ms.No.269, Health dated 20.09.2010, for one year Multipurpose Health Worker (Male) Training Course for appointment as Health Inspector Grade-II. Subsequently, the interview was conducted and 300 candidates were selected for the said post based on the marks secured by them in the interview. Therefore, he submitted that the matter has become infructuous and nothing survives for further adjudication in this writ petition.
3. In view of the above submission made by the learned counsel on either side, this writ petition is dismissed as infructuous. No costs. Consequently, connected Miscellaneous Petition is closed.
Page No.3 of 5 https://www.mhc.tn.gov.in/judis W.P.No.6967 of 2011 21.07.2022 vm Index : Yes/No Speaking Order : Yes/No J.SATHYA NARAYANA PRASAD,J. vm To: 1.The Secretary to Government, Government of Tamil Nadu, Health Department, Fort St.George, Chennai – 600 009. 2.Director of Public Health & Preventive Medicine, D.M.S.Complex, Teynampet, Chennai – 600 006. W.P.No.6967 of 2011 Page No.4 of 5 https://www.mhc.tn.gov.in/judis W.P.No.6967 of 2011 21.07.2022 Page No.5 of 5 https://www.mhc.tn.gov.in/judis