[Cites 1, Cited by 0]
Madras High Court
P.Jeyaram vs The Chief Engineer (Distribution) on 17 February, 2026
Author: B.Pugalendhi
Bench: B.Pugalendhi
WP(MD). No.4315 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 17.02.2026
CORAM
THE HONOURABLE MR. JUSTICE B.PUGALENDHI
WP(MD)No.4315 of 2026
and
WMP(MD)No.3592 of 2026
P.Jeyaram ... Petitioner
Vs
1. The Chief Engineer (Distribution),
Tamilnadu Power Distribution
Corporation Ltd., (TNPDCL),
Race Course Road, K.Pudur,
Madurai.
2. The Superintending Engineer,
Tamilnadu Power Distribution
Corporation Ltd., (TNPDCL),
Race Course Road,
K.Pudur, Madurai.
3. The Administrative Supervisor,
Tamilnadu Power Distribution
Corporation Ltd., (TNPDCL),
Race Course Road,
K.Pudur, Madurai.
1/5
https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/02/2026 01:24:13 pm )
WP(MD). No.4315 of 2026
4. The Assistant Executive Engineer,
Tamilnadu Power Distribution
Corporation Ltd., (TNPDCL),
Distribution,
Usilampatti, Madurai District.
5. The Executive Engineer,
Tamilnadu Power Distribution
Corporation Ltd., (TNPDCL),
Operation,
Pasumalai,
Madurai City. ... Respondents
Writ Petition, filed under Article 226 of the Constitution of India,
praying this court to issue a Writ of Certiorarified Mandamus, calling for
the records pertaining to the 4th respondent made in his proceedings in
Ku.No. AEE/ D/ Town/ Usilai/ Ko.Service Relieving/ E.Ni.U /A.No.
023 /2026 dt.05.02.2026 and to quash the same as illegal and direct the
2nd Respondent to pass necessary orders by considering the petitioners
representation dt.06.02.2026.
For Petitioner : Mr.S.Bala Karthick
For Respondents : Mr.B.Ramanathan,
Standing Counsel
ORDER
The petitioner, who is working as a Senior Driver at Usilampatti,
has been promoted and posted as a Heavy Vehicle Driver at Pasumalai,
Madurai, by the impugned order dated 05.02.2026.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/02/2026 01:24:13 pm )
2. Mr.B.Ramanathan, learned Standing Counsel, who takes notice
for the respondents and submits that the petitioner, by the impugned
order dated 05.02.2026, has been promoted as a Heavy Vehicle Driver
and there is no scope for Heavy Vehicle Driver at Usilampatti and
therefore, the petitioner has been posted at Pasumalai, which is around
30 kms. away from Usilampatti.
3. This Court considered the rival submissions made.
4. The only ground raised by the petitioner is that the order of
promotion and relieving was issued by the 4th respondent all of a sudden
without proper intimation. According to the petitioner, his father is aged
about 89 years and his mother is aged about 75 years and therefore, he
only has to take care of his parents and therefore, it would be difficult for
him if he is posted at Pasumalai. On this ground, the impugned order
cannot be interfered with. In the event, if the petitioner is not pressing
for promotion, the case of the petitioner shall be considered by the
respondents.
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5. Accordingly, this writ petition is dismissed. No costs.
Consequently, connected miscellaneous petition is closed.
17.02.2026
ogy
Index : Yes / No.
Internet : Yes / No.
NCC : Yes / No.
To
1. The Chief Engineer (Distribution),
Tamilnadu Power Distribution
Corporation Ltd., (TNPDCL),
Race Course Road, K.Pudur,
Madurai.
2. The Superintending Engineer,
Tamilnadu Power Distribution
Corporation Ltd., (TNPDCL),
Race Course Road,
K.Pudur, Madurai.
3. The Administrative Supervisor,
Tamilnadu Power Distribution
Corporation Ltd., (TNPDCL),
Race Course Road,
K.Pudur, Madurai.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/02/2026 01:24:13 pm )
B.PUGALENDHI, J.
ogy
4. The Assistant Executive Engineer,
Tamilnadu Power Distribution
Corporation Ltd., (TNPDCL),
Distribution,
Usilampatti, Madurai District.
5. The Executive Engineer,
Tamilnadu Power Distribution
Corporation Ltd., (TNPDCL),
Operation,
Pasumalai,
Madurai City.
17.02.2026
https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/02/2026 01:24:13 pm )
