B.Jeevanandham vs The Tamil Nadu Uniformed Services ... on 13 December, 2017

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Madras High Court

B.Jeevanandham vs The Tamil Nadu Uniformed Services ... on 13 December, 2017

Bench: P.D.Audikesavalu

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

DATED: 13.12.2017               

CORAM   

THE HONOURABLE MR.JUSTICE P.D.AUDIKESAVALU             

W.P.(MD)No.18545 of 2017   
and 
W.M.P.(MD)Nos.14945 & 14946 of 2017    

B.Jeevanandham                                                  ... Petitioner      

Vs.

The Tamil Nadu Uniformed Services Recruitment Board,  
Represented by its Vice Chairman, 
Having Office at
Old Commissioner of Police Office Campus, 
Pantheon, Egmore,  
Chennai-600 008.                                                ...Respondent 

Prayer: Writ Petition filed under Article 226 of the constitution of India,
to issue a Writ of Certiorarified Mandamus, calling for the records
pertaining to the Impugned Mark Statement of the petitioner and Provisional
Selection List published in the Respondent Website dated 31.08.2017 in
respect of the selection process based on the Notification issued by the
Respondent vide Advertisement No.117 calling for the applications for the
Post of Police Constable Grade-II  (M&W), Jail Warders Grade-II (M&W) and
Fireman and quash the same as illegal and consequently to appoint the
petitioner as Jail Warders Grade-II or Fireman by adding the Special 2 Marks
for his N.C.C. Certificate and for other reliefs.

!For Petitioner :  Mr.J.Lawrance
For Respondent  :  Mr.A.K.Baskara Pandian,         
                                           Special Government Pleader.
                                
:ORDER

This Writ Petition has been filed for issuance of Writ of Certiorarified Mandamus, calling for the records pertaining to the Impugned Mark Statement of the petitioner and Provisional Selection List published in the Respondent Website dated 31.08.2017 in respect of the selection process based on the Notification issued by the Respondent vide Advertisement No.117 calling for the applications for the Post of Police Constable Grade-II (M&W), Jail Warders Grade-II (M&W) and Fireman and quash the same as illegal and consequently to appoint the petitioner as Jail Warders Grade-II or Fireman by adding the Special 2 Marks for his N.C.C. Certificate and for other reliefs.

2.Heard Mr.J.Lawrance, learned counsel for the petitioner and Mr.A.K.Baskara Pandian, learned Special Government Pleader appearing for the respondent.

3.The learned Special Government Pleader appearing for the respondent submits that the petitioner has been informed by letter dated 01.12.2017 that he has been provisionally selected for the post of Fireman for the year 2017 and a copy of the said letter has been produced before this Court.

4.In view of the same, nothing survives for further adjudication in the matter. Accordingly, this Writ Petition is disposed of. No costs. Consequently, connected miscellaneous petitions are closed.

To The Vice Chairman, Tamil Nadu Uniformed Services Recruitment Board, Having Office at Old Commissioner of Police Office Campus, Pantheon, Egmore, Chennai-600 008.

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