Madras High Court
D.Sangeetha vs The Tamilnadu Public Service ... on 4 January, 2021
Author: R.Mahadevan
Bench: R.Mahadevan
W.P.No.11764 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 04.01.2021
CORAM
THE HONOURABLE MR.JUSTICE R.MAHADEVAN
W.P.No.11764 of 2013
D.Sangeetha ... Petitioner
Vs
1. The Tamilnadu Public Service Commission,
Rep.by its Secretary, Frazer Bridge Road,
VOC Nagar, Chennai -3.
2. The Government of Tamilnadu,
Rep.by its Secretary,
Personnel and Administrative Reforms Department,
Fort St.George, Chennai - 600 009.
... Respondents
Writ Petition filed under Article 226 of the Constitution of India to
issue a Writ of Mandamus to declare the entire selection process followed
by the first respondent for selection of candidates for Group-II posts, both
interview posts and non-interview posts, by conducting CSSE-I (combines
Subordinate Services Examination-I) examinations for the year 2009-2011
by the first respondent pursuant to the Advertisement nos.258 dated
30.12.2010, 265 dated 08.02.2011 and 280 dated 11.06.2011 as illegal, void
and unconstitutional and consequently direct the first respondent to start the
1/4
https://www.mhc.tn.gov.in/judis/
W.P.No.11764 of 2013
selection process afresh following the relevant rules scrupulously in a
transparent manner.
For Petitioner : Mr.R.Radha Pandian
For R1 :Mr.Balamuralikrishnan
For R2 : Mr.J.Ramesh, AGP
ORDER
This writ petition has been filed to declare the entire selection process followed by the first respondent for Group-II posts both interview and non- interview posts, for the year 2009-2011 as illegal, void and unconstitutional and consequently direct the first respondent to start the selection process afresh, following the relevant rules.
2.Upon notice, the first respondent filed a detailed counter affidavit, inter alia stating that the petitioner, a Scheduled Caste candidate, had applied for direct recruitment to the posts included in CSSE-I, 2009-2011 and appeared for the written examination conducted on 30.07.2010 and secured 225.00 marks in the said examination; she was summoned for oral test and she scored 27.00 marks totally, she had obtained 252 (225+27) marks; the qualification of the petitioner is M.Sc (Zoology) and hence, she is not eligible for the post of ASO (Finance) and Junior Co-operative 2/4 https://www.mhc.tn.gov.in/judis/ W.P.No.11764 of 2013 Auditor and ASO cum Programmer; and her date of birth was 05.09.1984 and therefore, she was not summoned for I and IV – AN phase of counselling to Non-oral test and to other phases of counselling. Stating so, the first respondent sought to dismiss this writ petition.
3.Today, when the matter was taken up for consideration, the learned counsel for the petitioner fairly submitted that subsequent to the filing of this writ petition, the selection process was over and hence, nothing survives for adjudication.
4.In view of the above submission made by the learned counsel for the petitioner, this writ petition is dismissed as having become infructuous. No costs.
04.01.2021
Index : yes/no
Internet : yes/no
av
R.MAHADEVAN, J.
3/4
https://www.mhc.tn.gov.in/judis/
W.P.No.11764 of 2013
av
To
1. The Secretary,
Tamil Nadu Public Service Commission, Frazer Bridge Road, VOC Nagar, Chennai -3.
2. The Secretary to Government, Personnel and Administrative Reforms Department, Fort St.George, Chennai - 600 009.
W.P.No.11764 of 2013
04.01.2021 4/4 https://www.mhc.tn.gov.in/judis/