Madras High Court
The Secretary To Government vs M.Surender on 7 December, 2016
Author: S. Manikumar
Bench: S.Manikumar, M.Govindaraj
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 07.12.2016 CORAM: THE HONOURABLE MR.JUSTICE S.MANIKUMAR and THE HONOURABLE MR.JUSTICE M.GOVINDARAJ W.A.Nos.1713 & 1714 of 2010 and M.P.No.1 of 2010 in W.P.No.1713 of 2010 M.P.No.2 of 2010 in W.P.No.1714 of 2010 1. The Secretary to Government, Home (Police II) Department, Fort St. George, Chennai - 600 009. 2. The Director General of Police/Chairman, T.N. Uniformed Services Recruitment Board, Chennai - 600 002 .. Appellants in both W.As. versus 1. M.Surender .. Respondent in W.A.1713/10 2. S.Baskaran .. Respondent in W.A.1714/10 Writ Appeals filed against the common order dated 16.08.2010 made in W.P.Nos.18439 & 18427 of 2010. For Appellants : Mr.Pappiah, in both W.As. Special Government Pleader For Respondent : Mr.T.Ayyangara Prabhu in both W.As. COMMON JUDGMENT
(Order of the Court was made by S.MANIKUMAR, J.) In W.P.Nos.18439 & 18427 of 2010, the petitioners therein have sought for a mandamus directing the Secretary to Government, Home (Police II) Department, Fort St. George, Chennai and the Director General of Police / Chairman, Tamilnadu Uniformed Services Recruitment Board, Anna Salai, Chennai, to publish the cut off marks for each category and also the marks and details of the unselected candidates for recruitment to the post of Sub-Inspectors of Police (Men & Women) for the year 2010, within a reasonable time.
2. Though the prayer sought for has been opposed, adverting to the rival submissions, vide common order made in W.P.Nos.18439 & 18427 of 2010 dated 16.08.2010, writ Court allowed both the writ petitions directing the respondents therein, to publish the cut-off marks for each category and also to publish the marks secured by all candidates in the written examination, in the official web site of the Recruitment Board. Writ Court further observed that it was open to the petitioners to look into the official web site and individual communications need not be sent to all the candidates, who are not called for certificate verification and the further process of selection. The Recruitment Board was directed to comply with this order on or before 23.08.2010.
3. Though, the common order is assailed on various grounds, on this day, when the matter came up for hearing, both the learned counsel appearing for the parties submitted that the directions issued by the writ Court have been complied with. Learned counsel for the respondents submitted that subsequent recruitment has also taken place for the post of Sub Inspector of Police.
4. Inasmuch as results have already been published and selection process had completed, instant appeals have become infructuous. Hence, the writ appeals are dismissed as infructuous. No costs. consequently, the connected Miscellaneous Petitions are closed.
[S.M.K., J.] [M.G.R., J.] 07.12.2016 Index: Yes/No. Internet: Yes ars S. MANIKUMAR, J.
AND M.GOVINDARAJ, J.
ars W.A.Nos.1713 & 1714 of 2010 07.12.2016 http://www.judis.nic.in