Madras High Court
S.Murugesan vs The Government Of Tamilnadu on 29 October, 2025
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.No.40776 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 29.10.2025
CORAM
THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN
W.P.No.40776 of 2025
S.Murugesan ... Petitioner
Vs.
1.The Government Of Tamilnadu
Rep. By The Secretary, Transport Department,
Secretariat, St George, Fort
Chennai 600 009
2.The Managing Director
Tamil Nadu State Transport Corporation (Salem) Limited,
No 12 Ramakrishnan Road,
Salem 636 007
3.The General Manager
Tamil Nadu State Transport Corporation (Salem) Limited
Dharmapuri Region, Bharathipuram
Dharmapuri 636 705
4.The Administrator
Tamil Nadu State Transport Corporation Employees
Post Retirement Welfare Fund Scheme
Thiruvalluvar House,
Pallavan Salai, Chennai 600 002
... Respondents
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W.P.No.40776 of 2025
Prayer:- Writ Petition filed under Article 226 of Constitution of India for
the issuance of Writ of Mandamus, directing the respondents to settle the
petitioners retirement benefits including Gratuity arrears, commutation,
leave Surrender (EL and ML), IRT amount and DA arrears and pension
arrears with interest payable from the date of retirement based on the
petitioners representation dated 01.07.2025.
For Petitioner : Mr.M.Selvam
For Respondent : Mr.R.U.Dinesh Rajkumar, AGP
for R.1.
Mr.K.Raja,
Standing Counsel for R.2 & R.3.
ORDER
This Writ Petition has been filed for direction directing the respondents to settle the petitioner's retirement benefits including Gratuity arrears, commutation, leave Surrender (EL and ML), IRT amount and DA arrears and pension arrears with interest payable form the date of retirement payable based on the petitioner's representation dated 01.07.2025.
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2. Heard the learned counsel appearing on either side and perused the materials available on record.
3. The petitioner joined the 2nd respondent corporation as a Conductor on 17.12.1988 and retired from service on 31.03.2023 as a Senior Grade Checking Inspector. However, the petitioner has not been paid his terminal benefits so far. Therefore, the petitioner submitted a representation on 01.07.2025 requesting the settlement of his terminal benefits. However, the said representation has not been considered till date.
4. In view of the above, the respondents are directed to settle the petitioner's retirement benefits, including Gratuity arrears, commutation, leave Surrender (EL and ML), IRT amount and DA arrears and pension arrears with interest at the rate of 6% per annum commencing from the date of retirement till the date of actual disbursement, within a period of 12 weeks from the date of receipt of a copy of this order.
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5. With the above direction, this Writ Petition is disposed of. No costs.
29.10.2025 shr Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No To
1.The Government Of Tamilnadu Rep. By The Secretary, Transport Department, Secretariat, St George, Fort Chennai 600 009
2.The Managing Director Tamil Nadu State Transport Corporation (Salem) Limited, No 12 Ramakrishnan Road, Salem 636 007
3.The General Manager Tamil Nadu State Transport Corporation (Salem) Limited Dharmapuri Region, Bharathipuram Dharmapuri 636 705
4.The Administrator Tamil Nadu State Transport Corporation Employees Post Retirement Welfare Fund Scheme Thiruvalluvar House, Pallavan Salai, Chennai 600 002 Page 4 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/11/2025 01:27:48 pm ) W.P.No.40776 of 2025 G.K.ILANTHIRAIYAN, J.
shr W.P.No.40776 of 2025 29.10.2025 Page 5 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/11/2025 01:27:48 pm )