Madras High Court
K.Saveetha vs The Government Of Tamil Nadu on 10 September, 2025
W.P. No.14444 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 10.09.2025
CORAM:
THE HON'BLE MR.JUSTICE T.VINOD KUMAR
W.P.No.14444 of 2019
and
WMP.Nos.14452 & 14454 of 2019
K.Saveetha ... Petitioner
Vs.
1.The Government of Tamil Nadu
Rep. by its Secretary to the Government,
Environment & Forest Department,
Fort St. George, Chennai-600 009.
2.The Chairman,
Tamil Nadu Pollution Controal Board,
No.76, Mount Salai, Guindy,
Chennai-600 032. ... Respondents
Prayer: Petition filed under Article 226 of the Constitution of India, for
issuance of a Writ of Certiorarified Mandamus, calling for the records
pertaining to this impugned Notification No.1/2019 dated 06.03.2019 and
subsequent addendum dated 16.04.2019 to the above notification issued by
the second respondent and quash the same insofar as the fixation of maxium
age limit consequently direct the second respondent to issue fresh
notification by providing relaxation of the maximum age limit.
For Petitioner : Mr.K.Vasanthanayagam
For Respondent-1 : Mr.V.Veluchamy, AGP
For Respondent-2 : Ms.Madhuri Donti Reddy
Standing Counsel
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W.P. No.14444 of 2019
ORDER
The learned counsel appearing on behalf of the petitioner submits that by the adoption counter affidavit by the first respondent on 02.09.2025, it was learnt that the selection process is completed; and that the petitioner has secured less marks than the selected candidates. The learned counsel would further submit that as the counter affidavit had given the details of the cut off mark of the selected candidate, which is higher than the marks secured by the petitioner, the cause in the Writ Petition does not survive for adjudication.
2. Recording the submissions made by the learned counsel of the petitioner, the Writ Petition is closed. Consequently, the connected Miscellaneous Petition(s) is/are also closed. There shall be no orders as to costs.
10.09.2025 DP Page 2 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/10/2025 02:15:51 pm ) W.P. No.14444 of 2019 To
1.The Government of Tamil Nadu Rep. by its Secretary to the Government, Environment & Forest Department, Fort St. George, Chennai-600 009.
2.The Chairman, Tamil Nadu Pollution Controal Board, No.76, Mount Salai, Guindy, Chennai-600 032.
Page 3 of 4https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/10/2025 02:15:51 pm ) W.P. No.14444 of 2019 T.VINOD KUMAR.J, DP W.P.No.14444 of 2019 and WMP.Nos.14452 & 14454 of 2019 10.09.2025 Page 4 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/10/2025 02:15:51 pm )