Madras High Court
N.Babu vs The Managing Director on 30 January, 2026
Author: M.Dhandapani
Bench: M.Dhandapani
W.P.No.2643 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 30.01.2026
CORAM
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
W.P.No.2643 of 2026
N.Babu ... Petitioner
Vs.
1 The Managing Director,
Tamil Nadu State Transport Corporation (Villupuram) Ltd.,
No.3/137, Salamedu,
Vizhupuram – 605 602.
2 The Administrator,
Tamil Nadu State Transport Corporation
Employees Pension Fund Trust,
No.2, Pallavan Salai,
Chennai – 600 002. ... Respondents
Prayer:
Petition filed under Article 226 of the Constitution of India to
issue a Writ of Mandamus directing the respondents to pay difference
in leave salary, difference in gratuity and pension arrears with 10%
interest as per 15th wage settlement dated 29.05.2025 to the
petitioner.
For Petitioner : Mr.S.T.Varadarajalu
For Respondents : Ms.S.Pavithra for R1
Mr.C.S.K.Sathish for R2
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W.P.No.2643 of 2026
ORDER
By consent, the writ petition is taken up for final disposal at the admission stage itself.
2.The petitioner has filed this writ petition seeking issuance of Writ of Mandamus directing the respondents to pay difference in leave salary, difference in gratuity and pension arrears with 10% interest as per 15th wage settlement dated 29.05.2025 to the petitioner.
3.The learned counsel appearing for the petitioner submitted that the petitioner made representation dated 11.12.2025 to the respondents seeking to pay difference in leave salary, difference in gratuity and pension arrears with 10% interest as per 15 th wage settlement dated 29.05.2025, however, there is no response. Hence, this Court may without going into the merits of the case, issue direction to the respondents to consider the petitioner's representation dated 11.12.2025 and to pass appropriate orders, within a reasonable time frame.
4.Considering the limited relief now sought for by the learned 2/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/02/2026 01:26:30 pm ) W.P.No.2643 of 2026 counsel appearing for the petitioner, this Court, without expressing any opinion on the merits of the case, directs the respondents to consider the petitioner's representation dated 11.12.2025, on merits and in accordance with law and to pass appropriate orders, as expeditiously as possible.
5.The writ petition is disposed of. No costs.
30.01.2026 pri Index: Yes/ No Speaking Order: Yes/ No NCC: Yes/ No To 1 The Managing Director, Tamil Nadu State Transport Corporation (Villupuram) Ltd., No.3/137, Salamedu, Vizhupuram – 605 602.
2 The Administrator, Tamil Nadu State Transport Corporation Employees Pension Fund Trust, No.2, Pallavan Salai, Chennai – 600 002.
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