Mandamus lies to compel issuance of appointment order following provisional selection by TNPSC absent legal impediments.

The petitioner was selected for the post of Assistant Statistical Investigator by the Tamil Nadu Public Service Commission (TNPSC) via a Provisional Selection Intimation Memorandum dated 05.11.2025.

Despite her selection, the respondent failed to issue the formal appointment order.

The petitioner submitted a representation on 27.01.2026 requesting the issuance of the order, but receiving no response, she filed this Writ Petition under Article 226 of the Constitution of India seeking a Writ of Mandamus.

Whether the Court should issue a Writ of Mandamus directing the respondent to issue the appointment order to the petitioner based on her provisional selection.

The court exercised its jurisdiction under Article 226 of the Constitution of India to issue a Writ of Mandamus for the enforcement of an administrative duty.

The decision was predicated on the principle of administrative responsiveness to a valid selection process conducted by a statutory body (TNPSC).

The court noted that the petitioner's selection was officially recorded in the TNPSC Memorandum dated 05.11.2025.

During the hearing, the Additional Government Pleader, representing the respondent, did not contest the claim but instead provided a proactive submission that the appointment order would be issued within a two-week timeframe.

The court accepted this submission as a fair resolution, negating the need for an adversarial adjudication on the merits, provided there were no other legal impediments to the appointment.

It directed the respondent to issue the appointment order for the post of Assistant Statistical Investigator to the petitioner within two weeks from the receipt of the order copy, subject to the absence of any other legal impediments.

No costs were awarded.