Madras High Court
A.Velusamy vs Tamilnadu Generation & on 24 January, 2025
W.P.No.7867 of 2015
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 24.01.2025
CORAM:
THE HONOURABLE MR. JUSTICE G.ARUL MURUGAN
W.P.No.7867 of 2015
and M.P.No.2 of 2015
A.Velusamy ... Petitioner
-Vs-
1. Tamilnadu Generation &
Distribution Corporation,
Rep. by the Chairman / Managing Director,
Head Quarters Complex,
144, Anna Salai, Chennai-2.
2. The Chief Internal Audit Officer,
Audit Branch,
Tamilnadu Generation &
Distribution Corporation Ltd.,
NPKRR Maligai,
1st Floor, 144,
Anna Salai, Chennai-2. ... Respondents
Prayer : Writ Petition filed under Article 226 of Constitution of India praying
for the issuance of a Writ of Certiorarified Mandamus, to call for the records on
the file of the second respondent in connection with the order passed by him in
Memo No.002276/57/F.1/F.12/2015, dated 10.3.15 and quash the same and
direct the respondents to include the petitioner's name in the Panel for
promotion to the post of Internal Audit Officer notified by the first Respondent
in his Proc.No.1 (Audit Branch) dated 10.11.14 in the appropriate place over
and above his Juniors.
https://www.mhc.tn.gov.in/judis
Page 1 of 6
W.P.No.7867 of 2015
For Petitioner : Mr.R.Singaravelan, Senior Counsel
for M/s M.Srividhya
For Respondents : Mr.K.Rajkumar
Standing Counsel
ORDER
This writ petition has been filed challenging the order dated 10.03.2015
and for consequential direction to include the petitioner's name in the panel for
promotion to the post of Internal Audit Officer.
2. Heard Mr.R.Singaravelan, learned Senior Counsel appearing for the
petitioner and Mr.K.Rajkumar, leanred Standing Counsel appearing for the
respondents.
3. The writ petitioner who was working as an Assistant Audit Officer in
the respondent office was implicated in a criminal case in Crime No.06 of 2011
on the file of the Inspector of Police, AWPS, Papanasam, Tanjore district, in
respect of the complaint given by his wife. The charge sheet was filed and the
case was taken on file in C.C.No.140 of 2012, on the file of the learned Judicial
Magistrate, Papanasam. When the panel was drawn for promotion to the post of
Internal Audit Officer, the petitioner's name was not included and he has made
https://www.mhc.tn.gov.in/judis
a representation on 10.12.2014 on the new panel prepared, where his juniors
were included in the panel particularly one D.Jayagopalan and others. Since the
petitioner's name was not included, he has made objections, pursuant to which,
by the impugned order dated 10.03.2015, the objections were rejected, stating
that since the petitioner has been charge sheeted in the criminal case, his name
has been deferred in view of the criminal case pending against him.
4. Today, the learned Senior Counsel appearing for the petitioner
produced a copy of Judgment passed in Crl.A.No.158 of 2019 dated 09.12.2024
on the file of the Additional District and Sessions Court (FTC), Kumbakonam
and submitted that though the petitioner was initially convicted for the offence
under Section 498A of IPC and sentenced to undergo six months rigorous
imprisonment, in the appeal, the conviction and sentence imposed by the
District Munsif cum Judicial Magistrate Court, in C.C.No.140 of 2012 dated
05.12.2019 has been set aside and the petitioner has been aquitted from the
charges.
5. As the petitioner's name has been deferred from including in the
panel, the learned Senior Counsel submitted that in view of the subsequent
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acquittal from the criminal case in the appellate Court, the petitioner may be
permitted to submit a detailed representation enclosing the copy of the order of
acquittal which can be taken note and decision can be taken by the respondent
on merits as the name was originally been deferred, in view of the pendency of
the criminal case and there is no disciplinary or enquiry pending against the
petitioner.
6. The learned counsel for the respondent has no objections in this
regard and submitted that if the representation is made by enclosing the order
passed in the criminal appeal, the same will be considered and orders will be
passed on merits and in accordance with law, within a time period as fixed by
this Court.
7. In view of the above submissions, the petitioner is directed to submit
a fresh representation enclosing the copy of the Judgment dated 09.12.2024, in
Crl.A.No.158 of 2019 seeking to include his name in the panel which has been
deferred due to pendency of the criminal case, within a period of two weeks
from the date of receipt of a copy of this order. If any such representation is
made, the second respondent is directed to consider the same and pass orders
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on merits and in accordance with law, within a period of six weeks from the
date of receipt of the representation from the petitioner.
8. With the above directions, this writ petition is disposed of.
Consequently, connected Miscellaneous petition is closed. No costs.
24.01.2025
Internet: Yes
Index : Yes/No
Speaking/Non Speaking order
Neutral Citation : Yes/No
mn
https://www.mhc.tn.gov.in/judis
G.ARUL MURUGAN, J.
mn
To
1. The Chairman / Managing Director,
Tamilnadu Generation &
Distribution Corporation,
Head Quarters Complex,
144, Anna Salai, Chennai-2.
2. The Chief Internal Audit Officer,
Audit Branch,
Tamilnadu Generation &
Distribution Corporation Ltd.,
NPKRR Maligai,
1st Floor, 144,
Anna Salai, Chennai-2.
24.01.2025
https://www.mhc.tn.gov.in/judis
