S.JAYAMURTHI, vs THE STATE OF TAMIL NADU,

WP No. 27201 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 04-11-2026
CORAM
THE HON'BLE MR.JUSTICE KRISHNASWAMY GOVINDARAJAN
WP No. 27201 of 2013
{CNR:HCMA010342882013}
and
WP No. 1887 of 2019
CNR:{HCMA010123632019}
and
W.M.P.Nos.2089 & 2091 of 2019
S.Jayamurthi
..Petitioner in both W.Ps
Vs
1. The State of Tamil Nadu,
Rep. By Secretary To Government,
Co-operation Food Consumer Protection,
St. Fort George, Chennai-9.
2. Tamil Nadu Public Service Commission,
Rep. By Its Secretary, Frazer Bridge Road,
V.O.C. Nagar, Park Town, Chennai-600 003.
..Respondents in both
W.Ps
Prayer in W.P.No.27201 of 2013
Writ Petition filed under Article 226 of the Constitution of India, praying
nd
to issue a Writ of Mandamus, directing the 2 respondent to operate the Reserve
List dated 29.6.2011 by nominating the petitioner to the 1st respondent for
appointment as Deputy Registrar Co-operative Societies and consequently
direct the 1st respondent to appoint the petitioner as Deputy Registrar Co-
operative Society with all consequential and monetary and other benefits.
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WP No. 27201 of 2013
Prayer in W.P.No.1887 of 2019
Writ Petition filed under Article 226 of the Constitution of India,
praying to issue a Writ of Certiorarified Mandamus, praying to call for the
records culminating the impugned notification No.1/2019 dated 01.01.2019
issued by the 2nd respondent and quash the same in so far as it notifies the post
of Deputy Registrar of Co-operative Societies in Group- 1 Services and
consequently direct the respondents to appoint the petitioner as Deputy
Registrar of co-operative societies with all consequential and monetary and
other benefits and pass such further orders to meet the ends of justice, award
costs.
For Petitioner(s): No appearance
(in both W.Ps)
For Respondent(s): M/s.A.Suganya
Additional Government Pleader
(For R1)
(in both W.Ps)
Mr.I.Abrar Mohamed Abdullah
Standing Counsel
(For R2)
(in both W.Ps)
COMMON ORDER
nd
The writ petition in W.P.No.27201 of 2013 has been filed to direct the 2
respondent to operate the Reserve List dated 29.6.2011 by nominating the
st
petitioner to the 1 respondent for appointment as Deputy Registrar Co-
st
operative Societies and to direct the 1 respondent to appoint the petitioner as
Deputy Registrar Co-operative Society with all consequential and monetary and
other benefits.
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WP No. 27201 of 2013
2. The writ petition in W.P.No.1887 of 2019 has been filed to quash the
nd
impugned notification No.1/2019 dated 01.01.2019 issued by the 2
respondent in so far as it notifies the post of Deputy Registrar of Co-operative
Societies in Group- 1 Services and to direct the respondents to appoint the
petitioner as Deputy Registrar of co-operative societies with all consequential
and monetary and other benefits.
3. On 30.10.2026, the matters were listed and on that day, there was no
representation for the petitioner. By way of concession, the matters were posted
today for further hearing.
4. Today also, when the matters were called in the morning, there was no
representation on behalf of the petitioner. Hence, the matters were passed over
to the afternoon. Even when the matters were taken up in the afternoon, there
was no representation for the petitioner.
5. Hence, it is evident that the petitioner is not interested in pursuing the
matters further.
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WP No. 27201 of 2013
6. Accordingly, both the writ petitions stand dismissed for non
prosecution. No costs. Consequently, connected miscellaneous petitions are
closed.
04-11-2026
Index: Yes
Speaking order
Neutral Citation: Yes/No
kak
To
1. The Secretary To Government,
State of Tamil Nadu,
Co-operation Food Consumer Protection,
St. Fort George, Chennai-9.
2. Tamil Nadu Public Service Commission,
Rep. By Its Secretary, Frazer Bridge Road,
V.O.C. Nagar, Park Town, Chennai-600 003.
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WP No. 27201 of 2013
KRISHNASWAMY GOVINDARAJAN J.
kak
WP Nos. 27201 of 2013 & 1887 of 2019

04-11-2026
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