Madras High Court
V.A Srinivasan vs The Principal Secretary To Government on 27 January, 2026
Author: B.Pugalendhi
Bench: B.Pugalendhi
W.P(MD)Nos.35331 of 2025, 15,34,80,114,1407, 1147 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 27.01.2026
CORAM:
THE HONOURABLE MR.JUSTICE B.PUGALENDHI
W.P(MD)Nos. 35331 of 2025, 15,34,80,114,1407
& 1147 of 2026
W.P(MD)No. 35331 of 2025:-
V.A Srinivasan ... Petitioner
Vs
1.The Principal Secretary to Government,
Transport Department,
Secretariat, Chennai.
2.The Managing Director,
Tamilnadu State Transport Corporation (Kumbakonam) Limited,
New Railway Station Road,
Kumbakonam.
3.The Administrator,
Tamil Nadu State Transport Corporation
Employees Pension Fund Trust,
Thiruvalluvar House, Pallavan Salai
Chennai - 600 002. ...Respondents
PRAYER: Writ Petitions filed under Article 226 of the Constitution
of India, praying this Court to issue a Writ of Mandamus, directing
1/25
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2026 06:47:25 pm )
W.P(MD)Nos.35331 of 2025, 15,34,80,114,1407, 1147 of 2026
the respondents 2 and 3 to re-fix the petitioners pay by adopting 2.57
multiplier/matrix on par with 7th pay revision from the date of
promotion i.e. 24.02.2017 with subsequent increments and revise his
terminal benefits and pension accordingly in the light of the order
passed by this Honble Court in W.P.(MD)No.3609 of 2020 dated
20.06.2023 which was upheld by the Division Bench in W.A.
(MD)No.1099 of 2024 dated 04.07.2024, within the time stipulated
by this Court.
For Petitioner : Mr.D.Venkatachalam
For R1 : Mr.C.Venkatesh Kumar
For R2 : Mr.Madhuir Donti Reddy
For R3 : Mr.Perlin Castro
W.P(MD)No.15 of 2026:-
Chandra Bose ... Petitioner
Vs
1.The Principal Secretary to Government,
Transport Department,
Secretariat,
Chennai 600 009.
2.The Managing Director,
Tamil Nadu Transport Corporation (TNSTC),
V.M Chathiram,
K.T.C Nagar,
Tirunelveli 627 011.
2/25
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2026 06:47:25 pm )
W.P(MD)Nos.35331 of 2025, 15,34,80,114,1407, 1147 of 2026
3.The General Manager,
Tamil Nadu Transport Corporation (TNSTC),
Nagercoil Region,
Rani Thottam,
Nagercoil,
Kanyakumari District.
4.The Administrator,
TNSTC Employees Pension Fund Trust,
Office of the SETC Head Office,
Thiruvalluvar House,
Pallavan Salai,
Chennai 600 002. ...Respondents
PRAYER: Writ Petitions filed under Article 226 of the Constitution
of India, praying this Court to issue a Writ of Certiorarified
Mandamus to call for the records pertaining to the impugned order
passed by the 2nd Respondent vide proceedings in Letter No.
1006/Law-09/TNSTC(Tvl) Naagar/2025 dated 04.12.2025 and
Quash the same as illegal, and consequently direct the Respondents
to re-fix the pay of the Petitioner by adopting the 2.57
multiplier/matrix on par with the 7th Pay Commission revision from
the date of promotion and revise all other retirement benefits,
including pension, in the light of the order passed in W.P.(MD).No.
3609 of 2020 dated 20.06.2023, which was confirmed by the
Division Bench in WA(MD) No.1099 of 2024, dated 04.07.2024,
within a stipulated time that may be fixed by this Court.
3/25
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2026 06:47:25 pm )
W.P(MD)Nos.35331 of 2025, 15,34,80,114,1407, 1147 of 2026
For Petitioner : Mr.D.Venkatachalam
For R1 : Mr.C.Venkatesh Kumar
For R2 : Mr.Madhuir Donti Reddy
For R3 : Mr.Perlin Castro
W.P(MD)No.34 of 2026:-
Rajapandian ... Petitioner
Vs
1.The Principal Secretary to Government,
Transport Department,
Secretariat,
Chennai 600 009.
2.The Managing Director,
Tamil Nadu Transport Corporation (TNSTC),
V.M Chathiram,
K.T.C Nagar,
Tirunelveli 627 011.
3.The General Manager,
Tamil Nadu Transport Corporation (TNSTC),
Nagercoil Region,
Rani Thottam,
Nagercoil,
Kanyakumari District.
4.The Administrator,
TNSTC Employees Pension Fund Trust,
Office of the SETC Head Office,
Thiruvalluvar House,
Pallavan Salai,
Chennai 600 002. ...Respondents
4/25
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2026 06:47:25 pm )
W.P(MD)Nos.35331 of 2025, 15,34,80,114,1407, 1147 of 2026
PRAYER: Writ Petitions filed under Article 226 of the Constitution
of India, praying this Court to issue a Writ of Certiorarified
Mandamus to call for the records pertaining to the impugned order
passed by the 2nd Respondent vide proceedings in Letter No.
1006/Law-09/TNSTC(Tvl) Naagar/2025 dated 04.12.2025 and
Quash the same as illegal, and consequently direct the Respondents
to re-fix the pay of the Petitioner by adopting the 2.57
multiplier/matrix on par with the 7th Pay Commission revision from
the date of promotion and revise all other retirement benefits,
including pension, in the light of the order passed in W.P.(MD).No.
3609 of 2020 dated 20.06.2023, which was confirmed by the
Division Bench in WA(MD) No.1099 of 2024, dated 04.07.2024,
within a stipulated time that may be fixed by this Court.
For Petitioner : Mr.D.Venkatachalam
For R1 : Mr.C.Venkatesh Kumar
For R2 : Mr.Madhuir Donti Reddy
For R3 : Mr.Perlin Castro
W.P(MD)No.80 of 2026:-
Stephen ... Petitioner
Vs
1.The Principal Secretary to Government,
Transport Department,
Secretariat,
Chennai 600 009.
5/25
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2026 06:47:25 pm )
W.P(MD)Nos.35331 of 2025, 15,34,80,114,1407, 1147 of 2026
2.The Managing Director,
Tamil Nadu Transport Corporation (TNSTC),
V.M Chathiram,
K.T.C Nagar,
Tirunelveli 627 011.
3.The General Manager,
Tamil Nadu Transport Corporation (TNSTC),
Nagercoil Region,
Rani Thottam,
Nagercoil,
Kanyakumari District.
4.The Administrator,
TNSTC Employees Pension Fund Trust,
Office of the SETC Head Office,
Thiruvalluvar House,
Pallavan Salai,
Chennai 600 002. ...Respondents
PRAYER: Writ Petitions filed under Article 226 of the Constitution
of India, praying this Court to issue a Writ of Certiorarified
Mandamus to call for the records pertaining to the impugned order
passed by the 2nd Respondent vide proceedings in Letter No.
1006/Law-09/TNSTC(Tvl) Naagar/2025 dated 04.12.2025 and
Quash the same as illegal, and consequently direct the Respondents
to re-fix the pay of the Petitioner by adopting the 2.57
multiplier/matrix on par with the 7th Pay Commission revision from
the date of promotion and revise all other retirement benefits,
including pension, in the light of the order passed in W.P.(MD).No.
6/25
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2026 06:47:25 pm )
W.P(MD)Nos.35331 of 2025, 15,34,80,114,1407, 1147 of 2026
3609 of 2020 dated 20.06.2023, which was confirmed by the
Division Bench in WA(MD) No.1099 of 2024, dated 04.07.2024,
within a stipulated time that may be fixed by this Court.
For Petitioner : Mr.D.Venkatachalam
For R1 : Mr.C.Venkatesh Kumar
For R2 : Mr.Madhuir Donti Reddy
For R3 : Mr.Perlin Castro
W.P(MD)No.114 of 2026:-
Sreekandan ... Petitioner
Vs
1.The Principal Secretary to Government,
Transport Department,
Secretariat,
Chennai 600 009.
2.The Managing Director,
Tamil Nadu Transport Corporation (TNSTC),
V.M Chathiram,
K.T.C Nagar,
Tirunelveli 627 011.
3.The General Manager,
Tamil Nadu Transport Corporation (TNSTC),
Nagercoil Region,
Rani Thottam,
Nagercoil,
Kanyakumari District.
7/25
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2026 06:47:25 pm )
W.P(MD)Nos.35331 of 2025, 15,34,80,114,1407, 1147 of 2026
4.The Administrator,
TNSTC Employees Pension Fund Trust,
Office of the SETC Head Office,
Thiruvalluvar House,
Pallavan Salai,
Chennai 600 002. ...Respondents
PRAYER: Writ Petitions filed under Article 226 of the Constitution
of India, praying this Court to issue a Writ of Certiorarified
Mandamus to call for the records pertaining to the impugned order
passed by the 2nd Respondent vide proceedings in Letter No.
1006/Law-09/TNSTC(Tvl) Naagar/2025 dated 04.12.2025 and
Quash the same as illegal, and consequently direct the Respondents
to re-fix the pay of the Petitioner by adopting the 2.57
multiplier/matrix on par with the 7th Pay Commission revision from
the date of promotion and revise all other retirement benefits,
including pension, in the light of the order passed in W.P.(MD).No.
3609 of 2020 dated 20.06.2023, which was confirmed by the
Division Bench in WA(MD) No.1099 of 2024, dated 04.07.2024,
within a stipulated time that may be fixed by this Court.
For Petitioner : Mr.D.Venkatachalam
For R1 : Mr.C.Venkatesh Kumar
For R2 : Mr.Madhuir Donti Reddy
For R3 : Mr.Perlin Castro
8/25
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2026 06:47:25 pm )
W.P(MD)Nos.35331 of 2025, 15,34,80,114,1407, 1147 of 2026
W.P(MD)No.1407 of 2026:-
Narayana Pillai ... Petitioner
Vs
1.The Principal Secretary to Government,
Transport Department,
Secretariat,
Chennai 600 009.
2.The Managing Director,
Tamil Nadu Transport Corporation (TNSTC),
V.M Chathiram,
K.T.C Nagar,
Tirunelveli 627 011.
3.The General Manager,
Tamil Nadu Transport Corporation (TNSTC),
Nagercoil Region,
Rani Thottam,
Nagercoil,
Kanyakumari District.
4.The Administrator,
TNSTC Employees Pension Fund Trust,
Office of the SETC Head Office,
Thiruvalluvar House,
Pallavan Salai,
Chennai 600 002. ...Respondents
PRAYER: Writ Petitions filed under Article 226 of the Constitution
of India, praying this Court to issue a Writ of Certiorarified
Mandamus to call for the records pertaining to the impugned order
9/25
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2026 06:47:25 pm )
W.P(MD)Nos.35331 of 2025, 15,34,80,114,1407, 1147 of 2026
passed by the 2nd Respondent vide proceedings in Letter No.
1006/Law-09/TNSTC(Tvl) Naagar/2025 dated 04.12.2025 and
Quash the same as illegal, and consequently direct the Respondents
to re-fix the pay of the Petitioner by adopting the 2.57
multiplier/matrix on par with the 7th Pay Commission revision from
the date of promotion and revise all other retirement benefits,
including pension, in the light of the order passed in W.P.(MD).No.
3609 of 2020 dated 20.06.2023, which was confirmed by the
Division Bench in WA(MD) No.1099 of 2024, dated 04.07.2024,
within a stipulated time that may be fixed by this Court.
For Petitioner : Mr.D.Venkatachalam
For R1 : Mr.C.Venkatesh Kumar
For R2 : Mr.Madhuir Donti Reddy
For R3 : Mr.Perlin Castro
W.P(MD)No.1147 of 2026:-
Gnana Seelan ... Petitioner
Vs
1.The Principal Secretary to Government,
Transport Department,
Secretariat,
Chennai 600 009.
2.The Managing Director,
Tamil Nadu Transport Corporation (TNSTC),
V.M Chathiram,
10/25
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2026 06:47:25 pm )
W.P(MD)Nos.35331 of 2025, 15,34,80,114,1407, 1147 of 2026
K.T.C Nagar,
Tirunelveli 627 011.
3.The General Manager,
Tamil Nadu Transport Corporation (TNSTC),
Nagercoil Region,
Rani Thottam,
Nagercoil,
Kanyakumari District.
4.The Administrator,
TNSTC Employees Pension Fund Trust,
Office of the SETC Head Office,
Thiruvalluvar House,
Pallavan Salai,
Chennai 600 002. ...Respondents
PRAYER: Writ Petitions filed under Article 226 of the Constitution
of India, praying this Court to issue a Writ of Certiorarified
Mandamus to call for the records pertaining to the impugned order
passed by the 2nd Respondent vide proceedings in Letter No.
1006/Law-09/TNSTC(Tvl) Naagar/2025 dated 04.12.2025 and
Quash the same as illegal, and consequently direct the Respondents
to re-fix the pay of the Petitioner by adopting the 2.57
multiplier/matrix on par with the 7th Pay Commission revision from
the date of promotion and revise all other retirement benefits,
including pension, in the light of the order passed in W.P.(MD).No.
3609 of 2020 dated 20.06.2023, which was confirmed by the
Division Bench in WA(MD) No.1099 of 2024, dated 04.07.2024,
11/25
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2026 06:47:25 pm )
W.P(MD)Nos.35331 of 2025, 15,34,80,114,1407, 1147 of 2026
within a stipulated time that may be fixed by this Court.
For Petitioner : Mr.D.Venkatachalam
For R1 : Mr.C.Venkatesh Kumar
For R2 : Mr.Madhuir Donti Reddy
For R3 : Mr.Perlin Castro
C O M M ON O R D E R
These writ petitions have been filed by the petitioners, who have been appointed in worker category in the respondent Corporation initially and promoted subsequently to the managerial cadre on 29.02.2016 and 24.02.2017, claiming higher scale of pay.
2.The wage revision for the workers in the respondent transport Corporation is governed by the settlement under 12(3) of the Industrial Disputes Act, which is made on completion of every 3 years. On the other hand, the managerial cadre and the supervisory cadres are governed by the Pay Commission revisions adopted by the Government once in every 10 years. The petitioners have approached this Court that since they were promoted to managerial 12/25 https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2026 06:47:25 pm ) W.P(MD)Nos.35331 of 2025, 15,34,80,114,1407, 1147 of 2026 cadre, pay commission benefits were not provided to them and therefore they are entitled for benefits as per the pay commission on revision of scale of pay. As per pay commission revision, the multiplying factor of 2.57 has to be applied and therefore all these writ petitions have been filed claiming revision of scale of pay as per 2.57 multiplier.
3.On the other hand, the Special Government Pleader appearing for the respondents has opposed the writ petitions on the ground of laches and claimed that the petitioners have already enjoyed the benefits under the wage settlement of the year 2013 and that they are not entitled for multiplier, as per the pay commission. It is further submitted that in a similar claim, a Division Bench of this Court has appointed a retired Judge Hon'ble Mr.Justice E. Padmanabhan, as Arbitrator to resolve the dispute and the Hon’ble Arbitrator, by his award dated 03.05.2018 has held that the workers, whose wages have been revised periodically once in every three years cannot compare themselves with the managerial/ supervisory 13/25 https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2026 06:47:25 pm ) W.P(MD)Nos.35331 of 2025, 15,34,80,114,1407, 1147 of 2026 cadre, whose wages are only revised once in every 10 years and held that they would be entitled to the 2.44 multiplier and not the 2.57 multiplier. He further submits that the 2.57 multiplier was introduced to the Government employees by virtue of G.O.Ms No.303 dated 11.10.2017 and the said Government order is only applicable to the employees who are in the supervisory cadre as on 01.01.2016. The petitioners having migrated from the worker category to the supervisory category after 01.01.2016 cannot claim the 2.57 multiplier factor.
4.This Court considered the rival submissions and perused the materials.
5.The respondent Corporation has two types of employees. Workmen covered by the settlement under Section 12(3) of the Industrial Disputes Act and the employees in the supervisory/ managerial cadre governed by the Pay Commission benefits. A multiplier of 2.57 was fixed in respect of managerial cadre as per the 14/25 https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2026 06:47:25 pm ) W.P(MD)Nos.35331 of 2025, 15,34,80,114,1407, 1147 of 2026 7th Pay Commission, which came into effect on 01.01.2016. When it was proposed that a multiplier of 2.44 would be fixed in respect of the workers, as per the 13th wage settlement entered on 04.01.2018, some workers’ unions went on strike demanding the same multiplier as that of the pay commission and therefore, the matter was referred to the retired Judge Honourable Mr.Justice E. Padmanabhan/ Arbitrator, to resolve the issue as to which multiplier would be applicable to the workers. The main conclusions of the Arbitral award dated 03.05.2018 are extracted as under:
“127. In the result, the Arbitral Tribunal record its findings and conclusion, on the two issues referred as under:
1. The demand of workmen employed in the eight Transport corporations to revise their wages by applying the multiplier factor of 2.57 instead of 2.44 is not at all justified and deserves to be negatived.
2. As the claimants have already been conferred with the benefits in terms of the settlement dated 4.1.2018, which factually works out equally to applying the factor of 2.57, no further benefit or claim is to be conferred on the claimants / Workmen.” 15/25 https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2026 06:47:25 pm ) W.P(MD)Nos.35331 of 2025, 15,34,80,114,1407, 1147 of 2026 A reading of the arbitral award makes it clear that providing 2.57 multiplier would be improper only if the employes have already availed the benefits under the 2018 wage settlement.
6.When issues arose as to what would be the multiplier for the workers covered under the 12(3) settlement but promoted to managerial cadre on or after 01.01.2016, the State Government issued GO (Ms.) No.220, Transport (C-1) Department dated 23.07.2018, wherein, a multiplier of 2.44 was fixed for such employees. However, the State Government also decided to set up a Committee headed by the Deputy Secretary (IAS), Transport Department, to explore as to whether 2.57 multiplier could be applied to the above group of employees in light of representations by Associations. As per the report of this committee and by also considering the Arbitral award, dated 03.05.2018, G.O(Ms.) No.330, Transport (C-1) Department dated 31.10.2018 was issued by the State Government and the relevant portions are extracted as under:
“5. Hence the committee has concluded that the existing benefit allowed in G.O.(Ms)No.220, Transport (C.1) 16/25 https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2026 06:47:25 pm ) W.P(MD)Nos.35331 of 2025, 15,34,80,114,1407, 1147 of 2026 Department, dated 23.07.2018 ie., applying 2.44 multiplier factor to the Technical / Administrative Supervisory category employees who have been promoted and migrated to Government scale of pay pattern between 01.01.2016 and 31.08.2016 as well as after 01.09.2016 (ie., after getting the benefit of wage settlement, 2016) is reasonable and the same may be continued.
6. The Government after careful examination has decided to accept the report of the committee in para 4 and 5 above and direct the Managing Directors of all State Transport Undertakings to continue the existing benefit allowed in G.O. (Ms)No.220, Transport (C.1) Department, dated 23.07.2018, ie., applying 2.44 multiplier factor to the Technical / Administrative Supervisory category employees who have been promoted and migrated to Government scale of pay pattern between 01.01.2016 and 31.08.2016 as well as after 01.09.2016 (ie., after getting the benefit of wage settlement, 2016) and to fix the pay of the above category of employees accordingly.”
7.An employee, who was promoted on 04.03.2017 and provided with 2.44 multiplier has challenged the above Government order in WP(MD) No.3609 of 2020 and this Court, vide order dated 20.06.2023 has held as under:17/25
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2026 06:47:25 pm ) W.P(MD)Nos.35331 of 2025, 15,34,80,114,1407, 1147 of 2026 “6. A reading of the reasons set out in the award also indicates that the Hon'ble Arbitrator was clearly of the view that allowing 2.57 multiplier factor to the employees who have already availed the benefit of 2.44 factor as per 2016 wage settlement would not be proper. I posed a specific question to the respondents if the petitioner had been granted the benefit of 2016 wage settlement. The writ petitioner in his affidavit had clearly stated that he had not been granted the benefit of the 2016 wage settlement. In the counter affidavit, it has been implicitly conceded that the petitioner was not given the benefit of the said wage settlement. This is too obvious. It does not require any concession from the respondents. Though the 2016 wage settlement was notionally made applicable with effect from 01.09.2016, the monetary benefit was given only with effect from 01.09.2017. The petitioner admittedly was promoted on 04.03.2017 itself. Therefore, he was excluded from the applicability of the monetary benefit of the 2016 wage settlement. If the 2016 wage settlement was applied to the petitioner, he could not have been given the benefit of 2.57 multiplier. In as much as the petitioner was not given such benefit, the petitioner should also be granted the very same multiplier.”
8.The above order was confirmed by a Division Bench of this Court in WA(MD) 1099 of 2024 vide order dated 04.07.2024 and the relevant portions are extracted as under:18/25
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2026 06:47:25 pm ) W.P(MD)Nos.35331 of 2025, 15,34,80,114,1407, 1147 of 2026 “9.In the instant case, the Writ Petitioner/first respondent, who was originally appointed as Clerk on 16.06.1980, was promoted from the post of Senior Assistant to the post of Superintendent on 04.03.2017. The vehement contention of the learned Counsel for the appellants that since 2016 wage settlement was made applicable with effect from 01.09.2016 and the first respondent was promoted on 04.03.2017 itself, he is covered under G.O(Ms)No.330, dated 31.10.2018 and therefore, the pay can be fixed only by adopting 2.44 multiplier, is liable to be rejected for the simple reason that even though the 2016 wage settlement was made applicable with effect from 01.09.2016, the monetary benefits of the 2016- wage settlement was given effect to only from 01.09.2017. By the date on which, 2016-wage settlement was effected, ie., on 01.09.2017, the first respondent/Writ Petitioner had already been promoted on 04.03.2017 itself. In other words, only after the first respondent/Writ Petitioner got promotion on 04.03.2017, the 2016-wage settlement was given effect monetarily from 01.09.2017. Since on the date of giving effect of the 2016-wage settlement, the Writ Petitioner had got promotion, he was not given the benefits of the 2016-
wage settlement.”
9. A Special Leave Petition was preferred against the order of the Division Bench and the same was dismissed by the Hon’ble Supreme Court on 11.11.2024.
19/25 https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2026 06:47:25 pm ) W.P(MD)Nos.35331 of 2025, 15,34,80,114,1407, 1147 of 2026
10.Therefore, it is clear that when deciding on the multiplier to be applied, the key consideration is whether the employee has actually received the benefits of the wage settlement of the year 2018 or not. In order to determine the same, the reference date is 01.09.2017 (i.e.), the date, on which the monetary benefits were actually paid as per the wage settlement. If the employee is promoted to managerial cadre before this date, then the employee would not have received the benefits of the wage settlement and hence they would be entitled to a multiplier of 2.57. If they are promoted after this date and received the benefits of the wage settlement, then they would be covered under G.O(Ms.) 330, Transport (C-1) Department dated 31.10.2018 and their multiplier would be fixed at 2.44.
11.When the above government orders have fixed the receipt of benefits under the 2018 wage settlement as the reference point to decide the multiplier, the contention of the respondents that 20/25 https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2026 06:47:25 pm ) W.P(MD)Nos.35331 of 2025, 15,34,80,114,1407, 1147 of 2026 the benefits under the 2013 wage settlement was already received and hence the employees are not entitled for 2.57 multiplier cannot be accepted.
12.This court has also decided a similar issue in a batch of writ petitions in WP(MD) Nos. 35108 to 35122 of 2025 dated 06.01.2026 and the relevant portions are extracted as under:
“7.The Arbitrator has rejected the claim for revision of pay @ 2.57 multiplier, since the petitioners therein availed the benefits of settlement of the year 2010, 2013, 2016 and 2018.
The petitioners claim that they have not availed the benefit of settlement of the year 2018. Therefore, they will not come under that category.
8.Since this Court has already granted the relief to the similarly placed persons, who have been promoted in between 01.01.2016 to 31.10.2018, which has also been confirmed by the Division Bench of this Court and by the Hon'ble Supreme Court, these writ petitions are allowed.
9.The petitioners herein, who have been promoted in between 01.01.2016 and 31.10.2018, have not availed wage revision as per wage settlement dated 04.01.2018. Therefore, the petitioners are entitled for the revised scale of pay at the rate of 2.57 as provided to all other Government servants vide G.O.Ms.No.303. In the event if the petitioners had already 21/25 https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2026 06:47:25 pm ) W.P(MD)Nos.35331 of 2025, 15,34,80,114,1407, 1147 of 2026 availed the benefit under the wage settlement of the year 2018, the same shall be recovered from the petitioners. Since the petitioners have approached this Court belatedly, they are not entitled for the interest. The revised scale of pay shall be calculated from the date of their promotion till the date of their retirement and disbursed the same to the petitioners, within a period of six months from the date of receipt of a copy of this order. No costs. Consequently connected miscellaneous petitions are closed.”
13.Since the petitioners were promoted before 01.09.2017 and have not received benefits under the 2018 wage settlement, they are entitled to revised scale of pay by adopting a multiplier of 2.57 as per G.O(Ms.) No.330, Transport (C-1) Department dated 31.10.2018.
14.In view of the above, these writ petitions are allowed and the respondents are directed to revise their scale of pay from the date of promotion till the date of retirement and disburse their salary adopting the 2.57 multiplier, within a period of six months from the date of receipt of a copy of this order. In the event if the petitioners 22/25 https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2026 06:47:25 pm ) W.P(MD)Nos.35331 of 2025, 15,34,80,114,1407, 1147 of 2026 had already availed the benefit under the wage settlement of the year 2018, the same shall be recovered from the petitioners. No costs.
27.01.2026 Index:Yes Internet:Yes vrn 23/25 https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2026 06:47:25 pm ) W.P(MD)Nos.35331 of 2025, 15,34,80,114,1407, 1147 of 2026 To
1.The Principal Secretary to Government, Transport Department, Secretariat, Chennai.
2.The Managing Director, Tamilnadu State Transport Corporation (Kumbakonam) Limited, New Railway Station Road, Kumbakonam.
3.The Administrator, Tamil Nadu State Transport Corporation Employees Pension Fund Trust, Thiruvalluvar House, Pallavan Salai Chennai - 600 002.
24/25 https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2026 06:47:25 pm ) W.P(MD)Nos.35331 of 2025, 15,34,80,114,1407, 1147 of 2026 B.PUGALENDHI, J.
vrn Common Order made in W.P(MD)Nos. 35331 of 2025, 15,34,80,114,1407 & 1147 of 2026 27.01.2026 25/25 https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2026 06:47:25 pm )