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Madras High Court

C.Rajasekar vs Tamil Nadu Generation And Distribution on 8 July, 2024

                                                                       W.P.(MD)No.14866 of 2024

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 08.07.2024

                                                   CORAM

                                  THE HONOURABLE MS JUSTICE R.N.MANJULA

                                           W.P.(MD)No.14866 of 2024
                                                     and
                                      W.M.P.(MD)Nos.13032 & 13033 of 2024

                C.Rajasekar                                                    ... Petitioner
                                                      Vs.

                1.Tamil Nadu Generation and Distribution
                      Corporation Limited, (TANGEDCO),
                  Rep.by its Chairman Cum Managing Director,
                  No.144, Anna Salai,
                  Chennai - 600 002.

                2.Tamil Nadu Generation and Distribution
                     Corporation Limited, (TANGEDCO),
                  Rep. by its Secretary, Secretariat Branch,
                  No.144, Anna Salai, Chennai - 600 002.

                3.The Chief Engineer (Personnel),
                  Tamil Nadu Generation and Distribution Corporation Limited
                  (TANGEDCO), No.144, Anna Salai,
                  Chennai 600 002.

                4.The Chief Engineer / Distribution,
                  Tamil Nadu Generation and Distribution Corporation Limited
                  (TANGEDCO), Tirunelveli Region,
                  Tirunelveli District - 627 011.

                5.The Superintending Engineer,
                  Tirunelveli Electricity Distribution Circle,
                  Tamil Nadu Generation and Distribution
                      Corporation Limited
                  (TANGEDCO), Tirunelveli District - 627 01
https://www.mhc.tn.gov.in/judis

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                                                                             W.P.(MD)No.14866 of 2024



                6.V.Senthil Krishnan                                              ... Respondents

                PRAYER: Writ Petition filed under Article 226 of the Constitution of India for
                issuance of Writ of Certiorarified Mandamus, calling for the records pertaining
                to the impugned order in Memo No.026287/G.1/G.1(2)/2004, dated 26.06.2024
                on the file of the respondent No.3 and the consequential impugned order in
                Memo No.007409/1310/Adm/A.1/F.AEE(E1)/2024 dated 29.06.2024 on the file
                of the respondent No.4 and quash the same as illegal and consequently for a
                direction, directing the respondent No.3 to consider the petitioner's request
                transfer application in Application No.RTO12024-10659 dated 13.01.2024 and
                transfer the petitioner to the post of Assistant Executive Engineer / Electrical at
                Meter and Relay Testing/Thalaiyuthu, Tirunelveli District in the light of the
                order passed by this Court in W.P.(MD)No.9180 of 2024 dated 15.04.2024
                within the time period stipulated by this Court.


                                       For Petitioner    : Mr.T.Aswin Raja Simman
                                       For R1 to R5      : Mr.S.Arivalagan
                                                           Standing Counsel


                                                   ORDER

This writ petition has been filed challenging the order in Memo No.026287/G.1/G.1(2)/2004, dated 26.06.2024 on the file of the respondent No. 3 and the consequential impugned order in Memo No.007409/1310/Adm/A. 1/F.AEE(E1)/2024 dated 29.06.2024 on the file of the respondent No.4 as illegal and to direct the third respondent to consider the petitioner's request https://www.mhc.tn.gov.in/judis 2/7 W.P.(MD)No.14866 of 2024 transfer application in Application No.RTO12024-10659 dated 13.01.2024 and transfer the petitioner to the post of Assistant Executive Engineer / Electrical at Meter and Relay Testing/Thalaiyuthu, Tirunelveli District.

2. Heard Mr.T.Aswin Raja Simman, learned counsel appearing for the petitioner, Mr.S.Arivalagan, learned Standing Counsel for the respondents 1 to 5.

3.The petitioner is working as an Assistant Executive Engineer/Electrical at Tirunelveli Electricity Distribution Circle. The petitioner made an application seeking transfer to Meter and Relay Testing/Thalaiyuthu. Since the same was not considered, the petitioner earlier filed a writ petition in W.P.(MD)No.9180 of 2024. This Court by an order dated 15.04.2024, had disposed the said writ petition directing the respondents to consider the application of the petitioner and pass necessary order. Thereafter, the respondents passed an order of transfer, transferring the sixth respondent at Meter and Relay Testing/Thalaiyuthu in Tirunelveli Electricity Distribution Circle in the existing vacancy. Challenging the same, the petitioner has filed this writ petition.

https://www.mhc.tn.gov.in/judis 3/7 W.P.(MD)No.14866 of 2024

4.The petitioner claims that the petitioner has filed an online application seeking transfer on 13.01.2024 in the prescribed format seeking to transfer him to Meter and Rely Testing/Thalaiyuthu. However, the sixth respondent, who has now been transferred by the order impugned in this writ petition, has not even filed an application seeking transfer to Thalaiyuthu.

5.The learned Standing Counsel appearing for the official respondents submitted that the petitioner and the sixth respondent had made applications on 13.01.2024 and 14.03.2024 seeking transfer. After considering both the applications, it is found that the sixth respondent is eligible to be accommodated at Meter and Relay Testing/Thalaiyuthu. Hence, the order of transfer was given to the sixth respondent.

6.From the submission made above, it could be seen that the applications submitted by the petitioner and the sixth respondent were considered and thereafter, the order of transfer is passed as the sixth respondent is the person to be accommodated at Thalaiyuthu. There are some guidelines in choosing an appropriate person to be transferred and placed in Meter and Relay Testing/Thalaiyuthu. According to the guidelines for making transfers, issued by the Tamil Nadu Generation and Distribution Corporation Limited, in the administrative interest if any person is found to be eligible for any posts, the https://www.mhc.tn.gov.in/judis 4/7 W.P.(MD)No.14866 of 2024 transfer given in this regard shall not be considered as illegal or improper. In the name of transfer, the petitioner cannot try to achieve indirectly, what he cannot achieve directly.

7.I find no merits in this writ petition. Accordingly, this writ petition is dismissed. No costs. Consequently, connected miscellaneous petitions are closed.

08.07.2024 NCC:yes/no Index:yes/no Internet:yes/no ta To

1.Tamil Nadu Generation and Distribution Corporation Limited, (TANGEDCO), Rep.by its Chairman Cum Managing Director, No.144, Anna Salai, Chennai - 600 002.

2.Tamil Nadu Generation and Distribution Corporation Limited, (TANGEDCO), Rep. by its Secretary, Secretariat Branch, No.144, Anna Salai, Chennai - 600 002.

https://www.mhc.tn.gov.in/judis 5/7 W.P.(MD)No.14866 of 2024

3.The Chief Engineer (Personnel), Tamil Nadu Generation and Distribution Corporation Limited (TANGEDCO), No.144, Anna Salai, Chennai 600 002.

4.The Chief Engineer / Distribution, Tamil Nadu Generation and Distribution Corporation Limited (TANGEDCO), Tirunelveli Region, Tirunelveli District - 627 011.

5.The Superintending Engineer, Tirunelveli Electricity Distribution Circle, Tamil Nadu Generation and Distribution Corporation Limited (TANGEDCO), Tirunelveli District - 627 01.

https://www.mhc.tn.gov.in/judis 6/7 W.P.(MD)No.14866 of 2024 R.N.MANJULA, J.

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