K. CHANDRASEKARAN Vs. S.V. ANGAPPAN

JUDGEMENT

(1.) HEARD Mr. R. Krishnamoorthy, learned Senior counsel appearing for the plaintiff. Pursuant to the order passed by this Court (R.Sudhakar, J), dated 26.07.2013, Advocate -Commissioner -cum -Election Officers, who were appointed by this Court, conducted the General Council Election for Tamil Nadu Electricity Board Accounts and Executive Staff Union properly. It is seen that there are three stages of election, hence, for conducting the election, the Court appointed four Advocate -Commissioners -cum -Election Officers and after the final round of election, they filed their report today on 20.06.2014.

(2.) LEARNED Advocate -Commissioners -cum -Election Officers submitted that with the co -operation extended by all parties, the elections were conducted peacefully and office bearers were elected as stated in the Final Report and they have taken charges in their respective posts, namely, 1. President -K.Chandrasekaran, 2. General Secretary - R.Chandrasekaran, 3. Finance Secretary -E.Sithaiyan, 4. Women Organiser - R.Revathi, 5. For Regional Secretary Posts (i) Chennai North - K.Abdul Kalam Azad, (ii) Chennai South - M.K.Purushothaman, (iii) Vellore - T.Dayalan, (iv) Erode - S.Murugesan, (v) Coimbatore - G.Gopal, (vi) Tirunelveli - S.Ayyanperumal, (vii) Madurai - S.Mahalingam, (viii) Trichy - M.Periasamy and (ix) Villupuram - P.Anbazhagan and the Advocate -Commissioners -cum -Election Officers have produced the entire ballot papers, nomination papers, CDs recording the election process and counting and also the counting sheets, which were verified by this Court. However, there is no representation for the defendants. It is submitted that the election was conducted peacefully, as per procedure and there was absolute majority for the winning candidates.

(3.) HAVING considered the submissions made by the learned Senior counsel for the plaintiff, this Court finds it proper to appreciate the Advocate -Commissioners -cum -Election Officers. The services rendered by the learned Senior counsel for the plaintiff is commendable, as it relates to democratic process of a very big staff union of Tamil Nadu Electricity Board, for properly conducting the election, as it would facilitate for proper functioning of the union towards discharging its duty for the welfare of the members of the staff union. Having considered the facts and circumstances, additional remuneration is fixed at Rs. 50,000/ - to the Advocate -Commissioner, Thiru.V.Bharathidasan, similar amount as fixed earlier and for the other Election Officers, Thiru.R.Prathap Kumar, Thiru.P.Sathish and Thiru.A.Saravanan, additional remuneration fixed at Rs. 30,000/ - each. The plaintiff is directed to pay the additional remuneration, as stated above within a period of two weeks from the date of receipt of a copy of this order, through the counsel on record for the plaintiff. In view of the election conducted, the newly elected office bearers are permitted to function as President, General Secretary, Finance Secretary, Women Secretary and other cadres of office, for which they are elected and they are also permitted to operate Bank Accounts, as per Bye -laws.