Madras High Court
K.S.Suresh vs A.Kathiravan on 17 June, 2025
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
W.A.(MD) Nos.1279, 1280, 1281 & 1282 of 2018
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 17.06.2025
CORAM:
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
and
THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE
W.A.(MD) Nos.1279, 1280, 1281 & 1282 of 2018
and
C.M.P.(MD) Nos.8980, 8981, 8982 & 8983 of 2018
W.P.(MD) No.1279 of 2018:
1.K.S.Suresh
2.K.Kalpana ... Appellants
-vs-
1.A.Kathiravan
2.K.Santhana Marimuthu Raja
3.M.Vennila
4.M.Manikandan
5.A.Navis
6.V.Susai Irudaya Antony Jude
7.V.Sathya Narayana Kumar
8.P.Kanthimathinathan
9.M.Mayilvannan
_______________
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W.A.(MD) Nos.1279, 1280, 1281 & 1282 of 2018
10.The Tamil Nadu Electricity Board
rep.by its Chairman
800, Anna Salai
Chennai-600 002
11.The Chief Engineer (Personnel)
The Tamil Nadu Electricity Board
800, Anna Salai
Chennai-600 002
12.Manonmaniam Sundaranar University
rep.by its Registrar
Abishekapatti, Tirunelveli
13.G.Bhas
14.K.R.Elango
15.N.Gayathiri
16.R.Girija
17.N.Govindan
18.R.Herbert
19.S.K.Jahenmohan
20.S.Jayakumar
21.S.Jeya
22.N.Karthi Ganesh
23.K.Karuppasamy
24.K.Kathiravan
25.A.V.Kulandaivel
26.R.Kumaran
_______________
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W.A.(MD) Nos.1279, 1280, 1281 & 1282 of 2018
27.K.Manjula
28.J.Mathan
29.G.Mohan Gandhi
30.V.Mohanasundaram
31.V.Natarajan
32.S.Neelakandan
33.M.Patrick David
34.M.Perumal
35.G.D.Raja
36.P.Rajasekar
37.R.Rajesh Kannan
38.R.Ramachandran
39.J.Sankar
40.N.Senthilkumar
41.P.Senthilkumar
42.S.Shanmugam
43.G.Shanmugapriyan
44.P.Shanmugasundaram
45.K.Sheik Abdul Khader
46.S.Sugantha
_______________
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W.A.(MD) Nos.1279, 1280, 1281 & 1282 of 2018
47.K.Sumathi
48.P.Vaikundamani ... Respondents
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 03.06.2016, passed in W.P.(MD) No.2344 of 2006, on the file of
this Court.
For Appellants : Mr.T.Sakthi Kumaran
For Respondents : Mr.A.Mohamed Aqil
for M/s.Ajmal Associates for R12
No appearance forRR6, 7, 9 to 11, 13, 14, 18,
19, 33, 44 & 46
Not ready notice for RR1 to 5, 8, 15 to 17, 20
to 32, 34 to 43, 45, 47 & 48
W.P.(MD) No.1280 of 2018:
1.K.S.Suresh
2.K.Kalpana ... Appellants
-vs-
1.A.Kathiravan
2.K.Santhana Marimuthu Raja
3.M.Vennila
4.M.Manikandan
5.A.Navis
6.V.Susai Irudaya Antony Jude
_______________
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W.A.(MD) Nos.1279, 1280, 1281 & 1282 of 2018
7.V.Sathya Narayana Kumar
8.P.Kanthimathinathan
9.M.Mayilvannan
10.The Tamil Nadu Electricity Board
rep.by its Chairman
800, Anna Salai
Chennai-600 002
11.The Chief Engineer (Personnel)
The Tamil Nadu Electricity Board
800, Anna Salai
Chennai-600 002
12.Manonmaniam Sundaranar University
rep.by its Registrar
Abishekapatti, Tirunelveli
13.G.Bhas
14.K.R.Elango
15.N.Gayathiri
16.R.Girija
17.N.Govindan
18.R.Herbert
19.S.K.Jahenmohan
20.S.Jayakumar
21.S.Jeya
22.N.Karthi Ganesh
_______________
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W.A.(MD) Nos.1279, 1280, 1281 & 1282 of 2018
23.K.Karuppasamy
24.K.Kathiravan
25.A.V.Kulandaivel
26.R.Kumaran
27.K.Manjula
28.J.Mathan
29.G.Mohan Gandhi
30.V.Mohanasundaram
31.V.Natarajan
32.S.Neelakandan
33.M.Patrick David
34.M.Perumal
35.G.D.Raja
36.P.Rajasekar
37.R.Rajesh Kannan
38.R.Ramachandran
39.J.Sankar
40.N.Senthilkumar
41.P.Senthilkumar
42.S.Shanmugam
43.G.Shanmugapriyan
_______________
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W.A.(MD) Nos.1279, 1280, 1281 & 1282 of 2018
44.P.Shanmugasundaram
45.K.Sheik Abdul Khader
46.S.Sugantha
47.K.Sumathi
48.P.Vaikundamani ... Respondents
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 03.06.2016, passed in W.P.(MD) No.2347 of 2006, on the file of
this Court.
For Appellants : Mr.T.Sakthi Kumaran
For Respondents : Mr.A.Mohamed Aqil
for M/s.Ajmal Associates for R12
No appearance forRR6, 7, 9 to 11, 13, 14, 18,
19, 33, 44 & 46
Not ready notice for RR1 to 5, 8, 15 to 17, 20
to 32, 34 to 43, 45, 47 & 48
W.P.(MD) No.1281 of 2018:
1.K.S.Suresh
2.K.Kalpana ... Appellants
-vs-
1.A.Kathiravan
2.K.Santhana Marimuthu Raja
3.M.Vennila
4.M.Manikandan
_______________
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W.A.(MD) Nos.1279, 1280, 1281 & 1282 of 2018
5.A.Navis
6.V.Susai Irudaya Antony Jude
7.V.Sathya Narayana Kumar
8.P.Kanthimathinathan
9.M.Mayilvannan
10.The Tamil Nadu Electricity Board
rep.by its Chairman
800, Anna Salai
Chennai-600 002
11.The Chief Engineer (Personnel)
The Tamil Nadu Electricity Board
800, Anna Salai
Chennai-600 002
12.Manonmaniam Sundaranar University
rep.by its Registrar
Abishekapatti, Tirunelveli
13.G.Bhas
14.K.R.Elango
15.N.Gayathiri
16.R.Girija
17.N.Govindan
18.R.Herbert
19.S.K.Jahenmohan
20.S.Jayakumar
_______________
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W.A.(MD) Nos.1279, 1280, 1281 & 1282 of 2018
21.S.Jeya
22.N.Karthi Ganesh
23.K.Karuppasamy
24.K.Kathiravan
25.A.V.Kulandaivel
26.R.Kumaran
27.K.Manjula
28.J.Mathan
29.G.Mohan Gandhi
30.V.Mohanasundaram
31.V.Natarajan
32.S.Neelakandan
33.M.Patrick David
34.M.Perumal
35.G.D.Raja
36.P.Rajasekar
37.R.Rajesh Kannan
38.R.Ramachandran
39.J.Sankar
40.N.Senthilkumar
41.P.Senthilkumar
_______________
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W.A.(MD) Nos.1279, 1280, 1281 & 1282 of 2018
42.S.Shanmugam
43.G.Shanmugapriyan
44.P.Shanmugasundaram
45.K.Sheik Abdul Khader
46.S.Sugantha
47.K.Sumathi
48.P.Vaikundamani ... Respondents
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 03.06.2016, passed in W.P.(MD) No.2349 of 2006, on the file of
this Court.
For Appellants : Mr.T.Sakthi Kumaran
For Respondents : Mr.A.Mohamed Aqil
for M/s.Ajmal Associates for R12
No appearance forRR6, 7, 9 to 11, 13, 14, 18,
19, 33, 44 & 46
Not ready notice for RR1 to 5, 8, 15 to 17, 20
to 32, 34 to 43, 45, 47 & 48
W.P.(MD) No.1282 of 2018:
1.K.S.Suresh
2.K.Kalpana ... Appellants
-vs-
1.A.Kathiravan
_______________
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W.A.(MD) Nos.1279, 1280, 1281 & 1282 of 2018
2.K.Santhana Marimuthu Raja
3.M.Vennila
4.M.Manikandan
5.A.Navis
6.V.Susai Irudaya Antony Jude
7.V.Sathya Narayana Kumar
8.P.Kanthimathinathan
9.M.Mayilvannan
10.The Tamil Nadu Electricity Board
rep.by its Chairman
800, Anna Salai
Chennai-600 002
11.The Chief Engineer (Personnel)
The Tamil Nadu Electricity Board
800, Anna Salai
Chennai-600 002
12.Manonmaniam Sundaranar University
rep.by its Registrar
Abishekapatti, Tirunelveli
13.G.Bhas
14.K.R.Elango
15.N.Gayathiri
16.R.Girija
17.N.Govindan
_______________
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W.A.(MD) Nos.1279, 1280, 1281 & 1282 of 2018
18.R.Herbert
19.S.K.Jahenmohan
20.S.Jayakumar
21.S.Jeya
22.N.Karthi Ganesh
23.K.Karuppasamy
24.K.Kathiravan
25.A.V.Kulandaivel
26.R.Kumaran
27.K.Manjula
28.J.Mathan
29.G.Mohan Gandhi
30.V.Mohanasundaram
31.V.Natarajan
32.S.Neelakandan
33.M.Patrick David
34.M.Perumal
35.G.D.Raja
36.P.Rajasekar
37.R.Rajesh Kannan
38.R.Ramachandran
_______________
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W.A.(MD) Nos.1279, 1280, 1281 & 1282 of 2018
39.J.Sankar
40.N.Senthilkumar
41.P.Senthilkumar
42.S.Shanmugam
43.G.Shanmugapriyan
44.P.Shanmugasundaram
45.K.Sheik Abdul Khader
46.S.Sugantha
47.K.Sumathi
48.P.Vaikundamani ... Respondents
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 03.06.2016, passed in W.P.(MD) No.2347 of 2006, on the file of
this Court.
For Appellants : Mr.T.Sakthi Kumaran
For Respondents : Mr.A.Mohamed Aqil
for M/s.Ajmal Associates for R12
No appearance forRR6, 7, 9 to 11, 13, 14, 18,
19, 33, 44 & 46
Not ready notice for RR1 to 5, 8, 15 to 17, 20
to 32, 34 to 43, 45, 47 & 48
_______________
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W.A.(MD) Nos.1279, 1280, 1281 & 1282 of 2018
COMMON JUDGMENT
[Judgment of the Court was made by S.M.SUBRAMANIAM, J.]
The intra-court appeals on hand have been instituted by the
respondents 40 & 13 respectively in the writ proceedings.
2. The respondents 1 to 9 filed separate writ petitions challenging
the proceedings of the Tamil Nadu Electricity Board vide BP(FB) No.3
(Administrative Branch), dated 13.02.2006, through which, the Tamil Nadu
Electricity Board selected 39 employees in the discipline of Electronics and
Communication Engineering, Computer Science, Information Technology
Engineering and Instrumentation Engineering to the post of Assistant
Engineer / Electrical by Internal Selection. The said Board proceedings states
that the said internal selection was made as a special case by relaxing the
provision of ratio provided in the Tamil Nadu Electricity Board Service
Regulations as one time measure.
3. The appellants before this Court, who are the beneficiaries,
secured promotion under the said Board proceedings as a special case. Their
grievance is that the inter-se seniority between the one time promotees and
the regular promotees was fixed by placing the appellants herein below the
name of the other promotees.
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W.A.(MD) Nos.1279, 1280, 1281 & 1282 of 2018
4. The counter affidavit filed by the Tamil Nadu Electricity Board
was recorded by the learned Single Judge and the writ petitions were disposed
of. Thus, the appellants have chosen to file the present writ appeals.
5. Learned counsel for the appellants would mainly contend that
the inter-se seniority of the appellants has been erroneously fixed by placing
them below the other promotees.
6. However, this Court is of the considered view that the
appellants in the event of preferring intra-court appeals cannot seek a new
prayer and the Writ Court, in the present case, recorded the statement made
by the Tamil Nadu Electricity Board that the seniority of the employees will
not be disturbed and recording the same, the writ petitions were disposed of.
7. This Court has independently considered the counter affidavit
filed by the Chief Engineer (Personnel) TANGEDCO Ltd., wherein it has been
stated that the writ petitioners challenged the appointment of 38 persons, who
have been appointed as Assistant Engineer / Electrical by way of Internal
Selection during February, 2006 as a special case, will become senior to them,
due to their earlier appointment is factually not correct. The true fact and the
actual position of the appointment of the 38 persons are that they will be
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W.A.(MD) Nos.1279, 1280, 1281 & 1282 of 2018
placed automatically below the writ petitioners in the seniority list and it will
not affect the writ petitioners' seniority as Assistant Engineer / Electrical. It
has been clearly stated that the appellants herein cannot claim seniority over
and above the regular promotees as a special case by relaxing the relevant
rules and they will be placed below the regular promotees. The said statement
was recorded in favour of the writ petitioners / respondents 40 & 13
respectively and accordingly, the writ petitions were disposed of.
8. Subsequently, an inter-se seniority list of the Assistant
Engineers / Electrical was published by the Tamil Nadu Electricity Board vide
proceedings dated 20.06.2017. If at all the appellants are aggrieved from and
out of the fixation of seniority, they would have challenged the same by filing a
separate writ petition. However, the appellants cannot seek any relief relating
to seniority in the writ petitions filed by the respondents 40 & 13 herein nor
prefer intra-court appeal seeking relief in their favour.
9. As far as the order impugned in the writ petitions is concerned,
the Tamil Nadu Electricity Board made a submission that the seniority of the
writ petitioners are protected and therefore, no adjudication is required and
accordingly, the learned Single Judge recording the said submission, disposed
of the writ petitions, which would not pave way for the appellants herein to
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W.A.(MD) Nos.1279, 1280, 1281 & 1282 of 2018
seek for re-fixation of seniority or to seek a direction fix their seniority over
and above the regular promotees. Since the subsequent inter-se seniority list
of the Assistant Engineers / Electrical, dated 20.06.2017, remains
unchallenged by the appellants herein, they are not entitled for any relief in
the present writ appeals.
10. Accordingly, these writ appeals are dismissed. No costs.
Consequently, connected miscellaneous petitions are closed.
[S.M.S., J.] [A.D.M.C., J.]
17.06.2025
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
krk
_______________
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W.A.(MD) Nos.1279, 1280, 1281 & 1282 of 2018
S.M.SUBRAMANIAM, J.
and
DR.A.D.MARIA CLETE, J.
krk
W.A.(MD) Nos.1279, 1280, 1281 &
1282 of 2018
and
C.M.P.(MD) Nos.8980, 8981, 8982 &
8983 of 2018
17.06.2025
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