Madras High Court
V.Narayanasamy vs The Managing Director on 5 February, 2026
Author: B.Pugalendhi
Bench: B.Pugalendhi
WP.(MD)No.3193 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 05.02.2026
CORAM :
THE HON`BLE MR.JUSTICE B.PUGALENDHI
WP.(MD)No.3193 of 2026
V.Narayanasamy ... Petitioner
Vs.
1.The Managing Director
Tamilnadu State Transport Corporation
Madurai Region Corporate Office
Madurai - 625 010.
2.The Administrator
The Tamil Nadu State Transport Corporation Pension Fund Trust
Thiruvalluvar House
Pallavan Salai Chennai - 600 002.
3.The State of Tamil Nadu represented by
Secretary to Government
Finance (Pension) Department
Secretariat
Fort St. George
Chennai - 600 009. ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
praying for the issuance of Writ of Mandamus, to direct the respondents herein
to revise the petitioner’s wages with effect from 01.09.2023 based on the 15th
tripartite wage settlement dated 29.05.2025 and to pay arrears of wages payable
from 01.09.2023 to 31.05.2024 and also difference in Gratuity, Provident Fund,
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WP.(MD)No.3193 of 2026
Leave Salary and arrears of Pension from 01.06.2024 to 31.07.2025 along with
the interest at the rate of 6 percent per annum from the date of 15th wage
settlement to till the date of actual payment and subsequently direct the
respondents to pay the interest at the rate of 6 percent per annum for the
belated settlement of the petitioners retirement benefits namely EPF Employees
Contribution, Gratuity and Leave Salary for the period from 31.05.2024 to
02.12.2025 based on the petitioners representation dated 23.12.2025 within the
time limit that may be fixed by this Court.
For Petitioner : Mr.S.Sarvagan Prabhu
For R1 : Mr.Gladson Michaeal Rajadurai,
Standing Counsel.
For R2 : Mr.S.C.Herold Singh
Standing Counsel.
For R3 : Mr.C.Venkatesh Kumar,
Special Government Pleader.
ORDER
The petitioner has joined as a Conductor in the respondent transport corporation on 14.11.1996 and retired from service on 31.05.2024. The retirement benefits due to him were settled by the respondent on 02.12.2025. However, the 15th tripartite wage settlement under Section 12(3) of the Industrial Disputes Act was entered into between the 2/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 06/03/2026 05:11:00 pm ) WP.(MD)No.3193 of 2026 Management and Trade Unions on 29.05.2025. As per Clause 1 of the terms of settlement, the Management has agreed to revise the wages of the employees who were in service as on 01.09.2023 by revising the pay by 6% of the earlier wages, with effect from 01.09.2023 notionally and monetary benefits with effect from 01.09.2024.
2.Admittedly, the petitioner was in service as on 01.09.2023 and retired from service on 31.05.2024 and therefore, the petitioner made a representation to the respondents seeking the benefits due to him as per the 15th wage settlement. Alleging inaction, he has filed this writ petition seeking a mandamus directing the respondents to revise his wages, based on the 15th wage settlement dated 29.05.2025 and to pay the benefits with interest.
3.Mr.Gladson Michaeal Rajadurai, learned Standing Counsel takes notice for the first respondent and Mr.C.Venkatesh Kumar, learned Special Government Pleader takes notice for the third respondent. Mr.S.C.Herold Singh, learned Standing Counsel takes notice for the second respondent and submits that as per Clause 37(b) of the settlement 3/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 06/03/2026 05:11:00 pm ) WP.(MD)No.3193 of 2026 u/s.12(3) of the Act dated 29.05.2025, the Management is expected to revise the scale of pay from 01.09.2023 and to calculate the arrears of amount with effect from 01.09.2024 and pay the amount on four quarterly installments. According to him, they would calculate the difference of pay, if any, due to the petitioner and it would be paid within a reasonable time.
4.This Court paid it's anxious consideration to the rival submissions made on either side and perused the materials placed on record.
5.The 15th wage settlement under Section 12(3) of the Industrial Disputes Act was entered into between the Management and the Unions on 29.05.2025. As per Clause 1 of the terms of the settlement, the Management has agreed to revise the wages of the employees, who were in service as on 01.09.2023, by revising the pay by 6% of the earlier wages. Therefore, the monetary benefits would be paid with effect from 01.09.2024 and the arrears if any, would be settled in four quarterly installments.
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6.Clause 37(b) of the settlement dated 29.05.2025 reads as under:-
“M) ,e;j xg;ge;jj;jpd; K:ykhd gzg;gad; epYitj; bjhif 01.09.2024 Kjy; fzf;fplg;gl;L 4 jtizfshf fhyhz;LnjhWk;
tHq;fg;gLk;.”
7.The petitioner was in service as a permanent employee of the Transport Corporation as on 01.09.2023 and therefore, he is entitled for the benefits as per this 15th wage settlement. The petitioner was retired from service on 31.05.2024 and he was paid with the retirement benefits as per the earlier wage settlement. The 15th wage settlement provides revision of scale of pay by 6% on the basic pay, for those who were in service as on 01.09.2023, however monetary benefits with effect from 01.09.2024. Therefore, the petitioner is entitled for the monetary benefits, pursuant to the revision of scale of pay from 01.09.2024 and the consequential retirement benefits.
8.Admittedly, such a revision has not been made till date. Any belated settlement of monetary benefits due to an employee needs to be 5/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 06/03/2026 05:11:00 pm ) WP.(MD)No.3193 of 2026 settled with interest at the rate of 6% per annum. Therefore, this writ petition stands allowed with a direction to the respondent Transport Corporation to revise the pay scale of the petitioner with effect from 01.09.2023 and provide the monetary benefits with effect from 01.09.2024, as per the 15th wage settlement dated 29.05.2025 and settle the benefits along with arrears to the petitioner within a period of six months from the date of receipt of a copy of this order, with interest @ 6% per annum. The interest shall be calculated for the period beyond Clause 37(b) of the settlement dated 29.05.2025 till the date of actual payment. There shall be no order as to costs.
05.02.2026 NCC : Yes/No Index : Yes/No Internet:Yes gns 6/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 06/03/2026 05:11:00 pm ) WP.(MD)No.3193 of 2026 To
1.The Managing Director Tamilnadu State Transport Corporation Madurai Region Corporate Office Madurai - 625 010.
2.The Administrator The Tamil Nadu State Transport Corporation Pension Fund Trust Thiruvalluvar House Pallavan Salai Chennai - 600 002.
3.The State of Tamil Nadu represented by Secretary to Government Finance (Pension) Department Secretariat Fort St. George Chennai - 600 009.
7/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 06/03/2026 05:11:00 pm ) WP.(MD)No.3193 of 2026 B.PUGALENDHI,J gns WP.(MD)No.3193 of 2026 05.02.2026 8/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 06/03/2026 05:11:00 pm )