R.NARESH KUMAR vs THE SECRETARY

2026:MHC:3694
WP No. 36548 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 03-09-2026
CORAM
THE HON'BLE MR.JUSTICE C.KUMARAPPAN
WP No. 36548 of 2024
R.Naresh Kumar
..Petitioner(s)
Vs
1. The Secretary
Civil Supplies Department,
Government Of Tamilnadu,
Secretariat, Chennai 600 005.
2. The Registrar Co-operative Societies,
No.170, N.V.Periyar, E.V.R.High Road,
Poonamallee High Road, Kilpauk,
Chennai 600 060.
3. Joint Registrar Of Co-operative Societies,
No.91, St.Marris Road, Mandaveli,
Abhiramipuram, Chennai 600018.
..Respondent(s)
Prayer: Writ Petition under Article 226 of the Constitution of India praying for
a Writ of Mandamus directing the respondents to consider the petitioner’s
Registration No.32117999 filed on 02.11.2024 in the selection Process of the
recruitment of Tamil Nadu ration Shops 2024 for the post of “Packers” and
“Salesman” and interview and Selection process should be conducted on the
merits and the Merit List of all the applications should be published, petitioner
should be given equal opportunity in appearing in the interview and pass
appropriate orders.
For Petitioner(s): Ms.K. Indumathy Venkatesh
For Respondent(s): Mr.V.SIVALINGAM,
GOVT ADVOCATE
__________
Page 1 of 4
https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/09/2026 03:16:51 pm )

2026:MHC:3694
WP No. 36548 of 2024
ORDER
This writ petition has been filed to direct the respondents to consider the
petitioner’s Registration No.32117999, filed on 02.11.2024, in the selection
Process of the recruitment of Tamil Nadu Ration Shops 2024 for the post of
“Packers” and “Salesman” and interview and Selection process should be
conducted on merits and the Merit List of all the applicants should be published,
petitioner should be given an equal opportunity in appearing in the interview
and pass appropriate orders.
2.Heard the learned counsel for the petitioner and the learned
Government Advocate for the respondents.
3.The learned Government Advocate would submit that the selection
process has already been over, which factum is not seriously disputed by the
learned counsel for the petitioner.
4.In such view of the factual position, nothing survives in this writ
petition. Hence, recording the submission of the learned Government
Advocate, the present writ petition is dismissed as infructuous. No costs.
Index: Yes/No 03-09-2026
Speaking/Non-speaking order
Neutral Citation: Yes/No
SLI
__________
Page 2 of 4
https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/09/2026 03:16:51 pm )

2026:MHC:3694
WP No. 36548 of 2024
To
1.The Secretary
Civil Supplies Department,
Government Of Tamilnadu,
Secretariat, Chennai 600 005.
2.The Registrar Co-operative Societies,
No.170, N.V.Periyar, E.V.R.High Road,
Poonamallee High Road, Kilpauk,
Chennai 600 060.
3.Joint Registrar Of Co-operative Societies,
No.91, St.Marris Road, Mandaveli,
Abhiramipuram, Chennai 600018.
__________
Page 3 of 4
https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/09/2026 03:16:51 pm )

2026:MHC:3694
WP No. 36548 of 2024
C.KUMARAPPAN, J.
SLI
WP No. 36548 of 2024
03-09-2026
__________
Page 4 of 4
https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/09/2026 03:16:51 pm )