Madras High Court
M.Rajendran vs Rajesh Lakhoni on 24 March, 2022
Cont.P.(MD) Nos.1401, 1602 & 1603 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 24.03.2022
CORAM
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
Cont.P.(MD) Nos.1401, 1602 & 1603 of 2021
M.Rajendran ... Petitioner in
Cont.P.(MD) No.1401/2021
A.Jeyaraj ... Petitioner in
Cont.P.(MD) No.1602/2021
G.Krishnan ... Petitioner in
Cont.P.(MD) No.1603/2021
-vs-
1. Rajesh Lakhoni, I.A.S.,
The Chairman Cum Managing Director,
TANGEDCO, 10th Floor, NPKRR Maaligai,
144 Anna Salai, Chennai-600 002.
2. A.Manikkannan,
Secretary, TANGEDCO,
9th Floor, NPKRR Maaligai,
144 Anna Salai, Chennai-600 002.
3. K.V.Kalyanaraman,
The Chief Internal Audit Officer,
Audit Branch, 1st Floor, NPKRR Maaligai,
144 Anna Salai, Chennai-600 002. ... Respondents in all Petitions
Prayer in all Petitions:- Petitions filed under Section 11 of the Contempt of
Courts Act to initiate contempt proceedings against the
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Cont.P.(MD) Nos.1401, 1602 & 1603 of 2021
Contemnors/Respondents and punish the Respondents/Contemnors for the
willful disobedience of the order of this Court in W.P.(MD)Nos.7423, 7421
and 7425 of 2013 respectively, dated 24.11.2020.
In all Petitions :-
For Petitioner : Mr.S.Louis
For Respondents : Mr.Veerakathiravan,
Additional Advocate General
assisted by Mr.T.Sakthi Kumar
******
COMMON ORDER
These contempt petitions have been filed to punish the respondents
for their wilful disobedience of the order passed by this Court on
24.11.2020 in W.P.(MD) Nos.7423, 7421 and 7425 of 2013 respectively.
2. This Court passed an order in para 12 as follows:-
“12.In these view of the matter, the following
orders are passed,
(i)The respondents 3 and 4 are directed to verify
the entire service records of the employees concerned
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Cont.P.(MD) Nos.1401, 1602 & 1603 of 2021
and ascertain the validity of their educational
qualifications and other eligible criteria prescribed in
the rules as well as in the Board Proceedings and
accordingly, take a decision to consider the names for
the promotion to the post of Assistant Account Officer by
following the procedure contemplated.
(ii) In the event of any changes or amendments are
sought to be made, then appropriate orders to be passed
and accordingly, the promotions are to be granted by
following the procedure contemplated.
(iii) After verification, if the authorities found that
the petitioners are to be promoted then appropriate
decision is to be taken to promote the seniors on par
with their juniors with all attendant benefits.
(iv) The respondents 3 and 4 are directed to
strictly follow the judgment of the Hon'ble Supreme
Court of India and the High Court in the matter of
validity of the degree qualification in consonance with
the regular pattern of education prescribed by the
university Grants Commission.
(v) The respondents 3 and 4 are directed to pass
appropriate orders after taking decision in all these
issues, as expeditiously as possible, preferably, within a
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Cont.P.(MD) Nos.1401, 1602 & 1603 of 2021
period of four months from the date of receipt of a copy
of this order.”
3. Perusal of the order would reveal that the respondents have to
verify the service records of the employees concerned and after verification,
consider grant of promotion and other benefits. The comprehensive order
passed by this Court was implemented by the 3rd respondent in proceedings
dated 18.08.2021.
4. The learned Additional Advocate General appearing on behalf of
the respondents reiterated that the directions issued by this Court have been
implemented by verifying the service records and by considering the cases
of the writ petitioners.
5. The detailed order passed by the 3rd respondent on 18.08.2021
would reveal that other aspects of the service records were taken into
consideration for passing such orders. If at all the petitioners are not
satisfied with the order passed by the 3rd respondent, it is for the petitioners
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Cont.P.(MD) Nos.1401, 1602 & 1603 of 2021
to challenge the same in the manner known to law. Contrarily, this Court
cannot consider the grounds raised for initiation of contempt.
6. Accordingly, the contempt petitions are closed.
24.03.2022
Index:Yes
Speaking Order
abr
To
1. Mr.Rajesh Lakhoni, I.A.S.,
The Chairman Cum Managing Director,
TANGEDCO, 10th Floor, NPKRR Maaligai,
144 Anna Salai, Chennai-600 002.
2. Mr.A.Manikkannan,
Secretary, TANGEDCO,
9th Floor, NPKRR Maaligai,
144 Anna Salai, Chennai-600 002.
3. Mr.K.V.Kalyanaraman,
The Chief Internal Audit Officer,
Audit Branch, 1st Floor, NPKRR Maaligai,
144 Anna Salai, Chennai-600 002.
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Cont.P.(MD) Nos.1401, 1602 & 1603 of 2021
S.M.SUBRAMANIAM, J.
abr
4. Mr.R.Krishnamoorthy,
The Chief Engineer/Personnel,
TNAGEDCO, 8th Floor, NPKRR Maaligai,
144, Anna Salai, Chennai-600 002.
Cont.P.(MD) Nos.1401, 1602 &
1603 of 2021
24.03.2022
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