01Facts
The petitioner sought a direction to the Tamil Nadu Public Service Commission to call her for certificate verification for the post of Junior Rehabilitation Officer and a further direction for her appointment, relying on her representation dated 31 October 2023.
p. 2While the writ petition was pending, she was selected through a separate recruitment process as Assistant Director (IEC), ICDS, under G.O.Ms.No.82 dated 28 July 2025.
p. 2She then stated that she did not wish to pursue this petition.
p. 202Issues
i.1. Whether the petitioner wished to continue pursuing the writ petition after her selection to another post.
p. 2ii.2. What order should follow from the petitioner’s stated unwillingness to pursue the petition.
p. 303Law Applied
The petition invoked the High Court’s jurisdiction under Article 226 of the Constitution of India.
p. 2The judgment cites no substantive statutory provision, precedent, or distinct legal doctrine as the basis for its order; it records the petitioner’s decision not to pursue the petition and closes it accordingly.
pp. 2–304Reasoning
The Court noted that the petitioner had obtained selection to another post through a separate recruitment process and, through counsel, expressly stated that she was unwilling to pursue the present petition.
p. 2As no adjudication of the original claim was sought, the Court closed the petition without examining the merits of the requested recruitment-related relief.
p. 305Holding
The writ petition was closed in view of the petitioner’s stated decision not to pursue it.
p. 3The connected miscellaneous petitions were also closed, with no order as to costs.
p. 3Original Court PDF
K.B.SUMATHIvsTHE SECRETARY TO THE GOVERNMENT,
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