Madras High Court
M.Sivakumar vs Tamil Nadu Public Service Commission on 19 January, 2021
Author: R.Mahadevan
Bench: R.Mahadevan
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 19.01.2021
CORAM
THE HONOURABLE MR.JUSTICE R.MAHADEVAN
W.P.No.24141 of 2014
and M.P.No.1 of 2014
M.Sivakumar ... Petitioner
Vs
1.Tamil Nadu Public Service Commission,
Rep. By its Member Secretary,
Frazer Bridge Road,
VOC Nagar, Park Town,
Chennai – 600 003.
2.Ministry of Social Justice and Empowerment
Department of Disability Affairs,
Government of India,
Rep. By its Secretary,
Sastri Bhawan,
New Delhi – 110 001.
3.State Commissioner for Differently
Abled Person,
State Commissionerate for Differently
Abled Person,
Jawaharlal Nehru Inner Ring Road,
K.K.Nagar,
Chennai – 600 017. ... Respondents
Petition filed under Article 226 of the Constitution of India to
issue a Writ of Mandamus, to direct the 1 st respondent to compulsorily
give fill marks to the petitioner and the other visually impaired
candidates for the questions requiring visual inputs for the Group II
https://www.mhc.tn.gov.in/judis/
2
Combined Civil Service Examination conducted in the year 01.12.2013
and 29.06.2014 and direct the I Respondent to follow the guidelines
dated 26.02.2013 issued by the II respondent in respect of
appointment of scribes, option of choosing the mode for taking the
examination and giving alternative questions requiring visual inputs for
persons with visual impairment, record the answers dictated by the
visually impaired candidates.
For Petitioner : M/s.D.Nagasaila
For Respondents : Mr.K.Ramamoorthy for R2
ORDER
The prayer made in this writ petition is to direct the 1 st respondent to give fill marks to the petitioner and the other visually impaired candidates for the questions requiring visual inputs for the Group II Combined Civil Service Examination conducted on 01.12.2013 and 29.06.2014 and for consequential direction.
2. When the matter was taken up for consideration, the learned counsel for the petitioner, on instructions, submitted that the relief sought for herein has become infructuous and hence, nothing survives for adjudication in this matter.
3.In view of the above submission made by the learned counsel for the petitioner, the writ petition is dismissed as having become https://www.mhc.tn.gov.in/judis/ 3 infructuous. No costs. Consequently, connected Miscellaneous Petition is closed.
19.01.2021 msv Index: Yes/ No To
1. The Member Secretary, Tamil Nadu Public Service Commission, Frazer Bridge Road, VOC Nagar, Park Town, Chennai – 600 003.
2. The Secretary, Ministry of Social Justice and Empowerment Department of Disability Affairs, Government of India, Sastri Bhawan, New Delhi – 110 001.
3.State Commissioner for Differently Abled Person, State Commissionerate for Differently Abled Person, Jawaharlal Nehru Inner Ring Road, K.K.Nagar, Chennai – 600 017.
https://www.mhc.tn.gov.in/judis/ 4 R.MAHADEVAN, J.
msv W.P.No.24141 of 2014 and M.P.No.1 of 2014 19.01.2021 https://www.mhc.tn.gov.in/judis/