Madras High Court
Mayilvannan vs The Chairman on 8 May, 2025
W.P.(MD)No.13988 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 08.05.2025
CORAM
THE HONOURABLE MR.JUSTICE P.B.BALAJI
W.P.(MD)No.13988 of 2025
Mayilvannan ... Petitioner
Vs.
1.The Chairman,
Tamil Nadu Transmission Corporation Limited,
TANTRANSCO,
N.P.K.R.R.Maaligai,
No.144, Anna Salai,
Chennai – 600 002
2.The Chief Engineer,
Personnel,
Tamil Nadu Power Distribution Corporation Limited,
TNPDCL,
No.144, Anna Salai,
Chennai – 600 002
3.The Chief Engineer,
Protection & Commuication,
No.144, Anna Salai,
Chennai – 600 002 ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India for
issuance of Writ of Mandamus, directing the respondent No.3 to issue reposting
order to the petitioner by following the Transfer order in MemoNo.
1000003468/051373/G.1/G.1(2)/2024 dated 11.03.2025 of the second
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W.P.(MD)No.13988 of 2025
respondent and based on the petitioner's representation dated 30.04.2025 and
for other reliefs.
For Petitioner : Mr.A.Shief Nasurdeen
For Respondents : Mr.Ramanathan
Standing Counsel
for TANGEDCO
ORDER
The petitione seeks a limited relief of issuance of writ of mandamus directing the respondent No.3 to issue reposting order to the petitioner pursuant to the Transfer order dated 11.03.2025.
2. Consideirng the limited relief sought for in this writ petition, with consent of the learned counsels for both parties, this writ petitin is taken up for final disposal.
3. It is an admitted fact that the petitioner has been transferred vide the proceedings in MemoNo.1000003468/051373/G.1/G.1(2)/2024 dated 11.03.2025. The grievance of the petitioner is that despite the said transfer proceedings, reposting order has not been issued to the petitioner. The petitioner has therefore made a representation dated 30.04.2025 seeking the third respondent to issue reposting order to give effect the transfer order dated 11.03.2025.
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4. In the light of the above, the third respondent is directed to issue reposting order to the petitioner pursuant to the transfer order dated 11.03.2025 within a period of seven days from the date of receipt of a copy of this order.
5. With the above direction, this writ petition is disposed of. No costs.
08.05.2025 NCC:yes/no Index:yes/no Internet:yes/no CM 3/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/05/2025 03:38:00 pm ) W.P.(MD)No.13988 of 2025 To:
1.The Chairman, Tamil Nadu Transmission Corporation Limited, TANTRANSCO, N.P.K.R.R.Maaligai, No.144, Anna Salai, Chennai – 600 002
2.The Chief Engineer, Personnel, Tamil Nadu Power Distribution Corporation Limited, TNPDCL, No.144, Anna Salai, Chennai – 600 002
3.The Chief Engineer, Protection & Commuication, No.144, Anna Salai, Chennai – 600 002 4/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/05/2025 03:38:00 pm ) W.P.(MD)No.13988 of 2025 P.B.BALAJI, J.
CM W.P.(MD)No.13988 of 2025 08.05.2025 5/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/05/2025 03:38:00 pm )