Madras High Court
R.Mohan Babu vs Tamil Nadu Sugar Corporation on 10 March, 2025
WP No. 24695 of 2018
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 10-03-2025
CORAM
THE HONOURABLE MS JUSTICE R.N.MANJULA
WP No. 24695 of 2018
and W.M.P.No.28734 of 2018
1. R.Mohan Babu,
S/o. M.Raju, A8, IMAM Apartments,
49/ 50, West Vanniyar Street,
Nesapakkam, Chennai - 600078
Petitioner(s)
Vs
1. Tamil Nadu Sugar Corporation
Ltd., Rep. by its Managing Director,
No. 690, Anna Salai, Nandanam,
Chennai - 600035
2.The General Manager
Rep. by its Managing Director, No.
690, Anna Salai, Nandanam, Chennai -
600035
Respondent(s)
PRAYER: Writ petition is filed under Section 226 of the Constitution of India
for issuance of a Writ of Certiorarified mandamus to call for the records
pertaining to the order passed by the 1st respondent dated 20.08.2018 in Ref.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/05/2025 06:03:26 pm )
WP No. 24695 of 2018
051/ 2015/ E2 reverting the petitioner from System Analyst post to the original
post of Electrical Supervisor and quash the same as illegal, arbitrary and
consequently not to give effect of the relieving order dated 10.09.2018 passed
by the 2nd respondent in proceedings No. 051/ 15/ E2 and not according to the
service rule 12 of the respondent Sugar Corporation.
For Petitioner : Mr.SheltonD.Durairaj
For Respondent(s): M/s.R.Bala Ramesh
Standing Counsel
ORDER
This writ petition has been filed challenging the orders passed by the 1st respondent dated 20.08.2018 in Ref. 051/ 2015/ E2 reverting the petitioner from System Analyst post to the original post of Electrical Supervisor and consequently not to give effect of the relieving order dated 10.09.2018 passed by the 2nd respondent in proceedings No. 051/ 15/ E2 and not according to the Service Rule 12 of the respondent Sugar Corporation.
2. The petitioner originally joined as an Electrical Supervisor in Arignar Anna Sugar Mills, Thanjavur on 09.11.1992 and he was deputed to the Head Office of Tamil Nadu Sugar Corporation Ltd., (in short 'TASCO') on 01.04.2010. Subsequently, he was given with the additional charge as System Analyst in TASCO and later he was given with the responsibility of holding full additional charge for the said post from 16.04.2005. https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/05/2025 06:03:26 pm ) WP No. 24695 of 2018
3. The petitioner had joined the Head Office to look after the System Analyst / computer related work at TASCO on 09.08.2017 and he has joined as System Analyst only as per the letter of the Tamil Nadu Government Letter (2D) No.30 Industries (MIC-2) Dept. dated 09.08.2017 and the proceedings of the TASCO in No.051/2015/E2 dated 11.08.2017. Having assumed the said charge the petitioner now filed this writ petition stating that his reversion to the original post in the parental department is not proper.
4. From the records, it is learnt that the petitioner had been absorbed permanently in the post of System Analyst in TASCO. In fact the Government has also approved the said absorption and had sent a letter to the Managing Director of TASCO convening its approval. Under these circumstances, there is no question of reverting back the petitioner to his parent department.
5. In view of the above stated reasons, the impugned orders passed by the 1st respondent dated 20.08.2018 in Ref. 051/ 2015/ E2 and the relieving order passed by the second respondent dated 10.09.2018 in proceedings No. 051/ 15/ E2, are hereby quashed. No costs. Connected miscellaneous petition is closed.
10-03-2025 Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No bkn https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/05/2025 06:03:26 pm ) WP No. 24695 of 2018 To
1.The Managing Director, Tamil Nadu Sugar Corporation No. 690, Anna Salai, Nandanam, Chennai - 600035
2.The General Manager 690, Anna Salai, Nandanam, Chennai -
600035 https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/05/2025 06:03:26 pm ) WP No. 24695 of 2018 R.N.MANJULA J.
bkn WP No. 24695 of 2018 10-03-2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/05/2025 06:03:26 pm )