Madras High Court
M.Rajendran vs The Managing Director on 16 December, 2025
Author: M.Dhandapani
Bench: M.Dhandapani
W.P.No.48289 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 16.12.2025
CORAM
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
W.P.No.48289 of 2025
M.Rajendran ... Petitioner
Vs.
1. The Managing Director,
Tamil Nadu State Transport
Corporation (Villupuram) Limited,
No.3/137, Salamedu, Villupuram,
Villupuram District-605 602.
2.The General Manager,
Tamil Nadu State Transport Corporation (Villupuram)
Limited,
Cuddalore Region,
No.2, Imperial Road,
Cuddalore-607 002.
3.The Administrator,
Tamil Nadu State Transport Corporation,
Employees Pension Fund Trust,
No.2, Pallavan Salai,
Chennai-600 002. ... Respondents
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W.P.No.48289 of 2025
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus, to direct 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
ORDER
This Writ Petition has been filed to direct 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.
2. The case of the petitioner is that the petitioner joined in the service of the first respondent Corporation as Driver on 15.05.1987 and has rendered nearly 37 years of continuous service and he was retired from service on 31.03.2024. After retirement, the respondents settled the terminal benefits based on salary paid on 31.03.2024. 15th wage settlement was not extended to the petitioner. Hence, the petitioner made a representation on 07.11.2025 _________ Page 2 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/01/2026 04:38:03 pm ) W.P.No.48289 of 2025 to pay difference in leave salary, difference in gratuity and pension arrears with 10% interest. Till date, the respondents neither replied nor settled the claim amount. Hence, the petitioner is before this Court.
3. The learned counsel appearing for the petitioner would submit that it would suffice, if the respondents are directed to consider the representation of the petitioner, dated 07.11.2025 and dispose of the same, on merits and in accordance with law, within a specified period.
4. The learned counsel appearing for the respondents has no serious objection for such an order being passed by this Court.
5. Considering the limited request made by the learned counsel for the petitioner, this Court, without going into the merits of the matter, directs the respondents to consider the representation of the petitioner, dated 07.11.2025 and pass appropriate orders, on merits and in accordance with law, within a period of four weeks from the date of receipt of a copy of this order.
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6. With the above direction, this Writ Petition is disposed of. There shall be no order as to costs.
16.12.2025 NCC: Yes / No Index : Yes / No Speaking Order : Yes / No ssb To
1. The Managing Director, Tamil Nadu State Transport Corporation (Villupuram) Limited, No.3/137, Salamedu, Villupuram, Villupuram District-605 602.
2.The General Manager, Tamil Nadu State Transport Corporation (Villupuram) Limited, Cuddalore Region, No.2, Imperial Road, Cuddalore-607 002.
3.The Administrator, Tamil Nadu State Transport Corporation, Employees Pension Fund Trust, No.2, Pallavan Salai, Chennai-600 002.
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ssb W.P.No.48289 of 2025 16.12.2025 _________ Page 5 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/01/2026 04:38:03 pm )