V.JOSEPH TAMILMARAN, vs THE CHAIRMAN CUM MANAGING DIRECTOR

2026:MHC:4554
WP No. 32979 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 12-11-2026
CORAM
THE HON'BLE MR.JUSTICE C.KUMARAPPAN
WP No. 32979 of 2024
CNR:{HCMA011971972024}
V.Joseph Tamilmaran
..Petitioner(s)
Vs
1. The Chairman cum Managing Director
Tamil Nadu Generation and Distribution
Corporation Ltd.,
N.P.K.R.R. Maligai,
No.144, Anna Salai, Chennai-600 002.
2. The Secretary
Tamil Nadu Generation and Distribution
Corporation Ltd.,
N.P.K.R.R. Maligai,
No.144, Anna Salai, Chennai-600 002.
3. The Superintending Engineer
Vellore Electricity Distribution Circle,
Tamil Nadu Generation and Distribution
Corporation Ltd.,
Gandhi Nagar, Vellore-6.
4. The Executive Engineer
Operation and Maintenance,
Tamil Nadu Generation and Distribution
Corporation Ltd.,
Ranipet, Vellore District.
5. The Assistant Accounts Officer / Revenue
Branch,
Tamil Nadu Generation and Distribution
Corporation Ltd.,
Ranipet, Vellore District.
..Respondent(s)
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2026:MHC:4554
WP No. 32979 of 2024
Writ Petition filed under Article 226 of the Constitution of India praying
to issue a Writ of Mandamus, calling for the records passed by the 3rd
respondent in his proceeding in Memo No. 015721/ 522/Ve/ Ni.Pi .I/ U.2/ 2024
dated 16.10.2024 and quash the same as illegal and consequently direct the
respondents to relieve the petitioner from service on the ground of medical
invalidation and also grant all monetary benefits to him.
For Petitioner(s): Mr.K.Sasindran
For Respondent(s): Mr.M.Loganathan,
Standing Counsel
ORDER
When the matter was taken up for hearing on 05.11.2026, after hearing
the parties, this Court passed the following order:-
“The learned Standing Counsel for the respondents
would contend that, since the Doctors had certified that the
petitioner is not fully medically invalidated, the question of
accepting the petitioner’s claim for medical invalidation is
against the Rules.
2.At this juncture, the learned Counsel appearing for the
petitioner would submit that his application may be treated
as voluntary retirement.
3. However, the learned Standing Counsel for the
respondents seeks for a short accommodation to get
instruction in this regard.
4.List the case on 12.11.2026.”
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2026:MHC:4554
WP No. 32979 of 2024
2. Today, the learned Standing Counsel appearing for the respondents
would oppose the request of the petitioner to treat his application for medical
invalidation as an application for Voluntary Retirement Scheme (VRS).
3. On examining the factual position, it is evident that the application for
medical invalidation was rejected on the basis of the opinion of the Medical
Board that the disease suffered by the petitioner was curable. In this regard, the
learned counsel for the petitioner would submit that the Medical Board
certificate dated 13.09.2024 states that the disease is curable, whereas the earlier
certificate dated 28.06.2023 states that it is not a curable disease. Therefore,
apparently, there are two conflicting opinions rendered by two different Medical
Boards. However, it is the contention of the learned counsel for the petitioner
that, due to his ailment, he is suffering immensely and is not in a position to
continue in service. Hence, he requests this Court to treat his application for
medical invalidation as an application for VRS.
4. At this juncture, the learned Standing Counsel appearing for the
respondents would submit that, subsequent to the petitioner's application for
medical invalidation dated 21.02.2022, the petitioner did not attend duty.
However, this Court is of the firm view that, considering the petitioner's medical
ailment, his absence from duty from the year 2022 cannot be put against him. At
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2026:MHC:4554
WP No. 32979 of 2024
the same time, the petitioner is not entitled to claim any benefits for the period
of his absence, except to have the said period counted for the purpose of
pension and continuity of service.
5. In view of the above position, though this Court does not find any
ground to interfere with the impugned order dated 16.10.2024, considering the
peculiar circumstances of the case, this Court grants liberty to the petitioner to
submit a fresh application for VRS on or before 20.11.2026. If such an
application is received, the respondents are directed to consider the same on
humanitarian grounds and pass appropriate orders on or before 02.12.2026.
6. With the above directions, this Writ Petition is disposed of. No costs.
7. Post the matter on 04.12.2026 under the caption “For Reporting
Compliance”.
12-11-2026
Index: Yes
Speaking order
Neutral Citation: Yes
KV
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2026:MHC:4554
WP No. 32979 of 2024
To
1. The Chairman cum Managing Director
Tamil Nadu Generation and Distribution Corporation Ltd.,
N.P.K.R.R. Maligai,
No.144, Anna Salai, Chennai-600 002.
2. The Secretary
Tamil Nadu Generation and Distribution Corporation Ltd.,
N.P.K.R.R. Maligai,
No.144, Anna Salai, Chennai-600 002.
3. The Superintending Engineer
Vellore Electricity Distribution Circle,
Tamil Nadu Generation and Distribution Corporation Ltd.,
Gandhi Nagar, Vellore-6.
4. The Executive Engineer
Operation and Maintenance,
Tamil Nadu Generation and Distribution Corporation Ltd.,
Ranipet, Vellore District.
5. The Assistant Accounts Officer / Revenue Branch,
Tamil Nadu Generation and Distribution Corporation Ltd.,
Ranipet, Vellore District.
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2026:MHC:4554
WP No. 32979 of 2024
C.KUMARAPPAN J.
KV
WP No. 32979 of 2024
12-11-2026
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