Madras High Court
The Management Of vs –
Author: M.Dhandapani
Bench: M.Dhandapani
____________
W.P. No.25463/2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Reserved on Pronounced on
29.04.2025 03.07.2025
CORAM
THE HONOURABLE MR. JUSTICE M.DHANDAPANI
W.P. NO. 25463 OF 2017
The Management of
Asian Bearing Ltd.
No.3/124-3, S.R. Building
Periyar Nagar, Soodapuram
Belathur, Hosur 635 124. .. Petitioner
- Vs –
1. The Presiding Officer
Industrial Tribunal, Chennai.
2. General Secretary
Dharmapuri Mavatta Porieayal Thozhilalar
Munnetra Sangam
L-271, New A.s.T.C. HUTCO
Avvai Nagar, Hosur 635 101.
3. Asian Bearings Employees Union
No.2-603, Sri Ragavendra Nilayam
Rajiv Nagar, Pagalur Circle
Hosur 635 124.
4. General Secretary
Asian Bearing Limited
1
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W.P. No.25463/2017
Pattali Thozhil Sangam
D. No2/609/7, Gowramma Illam
Pagalur Circle, Rajiv Nagar
Belathur, Hosur 635 109.
5. General Secretary
Dhamapuri Mavatta Anna
Engineering Thozhil Sangam
D. No.1, Nammalpet
Hosur 635 109.
6. General Secretary
Asian Bearing Staff & Employees Union
No.3-1-24-3, S.R. Building
Periyar Nagar
Sudarpuram, Belathur
Hosur 635 124.
7. Secretary
Asian Bearing Staff & Employees Union
D. No.3/98, Dilipan Nilayam
Periyar Nagar
Sudarpuram, Belathur
Hosur 635 124.
8. Secretary
Kuttu Nadavadikal Kuzhu, L.271
New ASTC HUDCO, Avvai Nagar
Hosur 635 109. .. Respondents
Writ Petition filed under Article 226 of the Constitution of India praying
this Court to issue a writ of certiorari to call for the records in I.D. No.20 of 2007
2
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W.P. No.25463/2017
on the file of the Industrial Tribunal, Chennai 600 104, the 1st respondent herein,
quash the award dated 7.1.2016 passed therein and published on 2.5.2017, and
pass further orders.
For Petitioner : Mr. Anand Gopalan, for
M/s.AGAM Legal Advocates
For Respondents : Mr. K.K.Ram Siddhartha for R-2
Mr. V.Prakash, SC, for
M/s. P.Chandrasekaran for R-6
Mr. S.Ayyathurai for RR-3 & 8
No Appearance for RR-4 to 7
R-5 – Not Ready in Notice
ORDER
Assailing the order passed by the Tribunal holding that the lockout declared by the petitioner is illegal and unjustified with a further direction to reinstate the workmen in service, the present petition has been filed by the petitioner.
2. It is the case of the petitioner that it is engaged in the manufacture of bearings in joint venture with Tamil Nadu Industrial Development Corporation as co-promoter and it started commercial production in the year 1982. The 3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/07/2025 07:18:42 pm ) ____________ W.P. No.25463/2017 petitioner was employing around 700 employees. However, due to severe power cut, project cost escalation and labour unrest and other unforeseen problem, the petitioner suffered heavy loss, which exceeded its paid up capital and the company was declared as a sick unit u/s 3 (1)(o) of the Sick Industrial Companies (Special Provisions) Act, 1985 by the Board for Industrial and Financial Reconstruction (for short ‘BIFR’) vide order dated 19.08.1988. The labour unrest continued even after sanction of scheme by BIFR including physical attack using lethal weapons, culminating in declaration of lockout between 3.2.1992 and 14.7.1992. Thereafter, fresh scheme was sanctioned and the company began its operations and started honouring its obligations to its customers.
3. It is the further case of the petitioner that during 1999, due to severe setback for the automobile industry, the companies like the petitioner were gravely affected and the petitioner faced difficulties resulting in losses and further during the said period the workmen were also on strike for about six months, resulting in loss of customers and as the manufacturing cost spiralled, the petitioner could not even pay the statutory and contractual dues resulting in stoppage of electricity. BIFR suggested a package but inspite of the same, the 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/07/2025 07:18:42 pm ) ____________ W.P. No.25463/2017 petitioner could not show much progress and, therefore, BIFR passed orders winding up the company in the year 2003. As against the said order, appeal was filed before the appellate authority, which appeal is pending as on the date of existence of the appellate authority. In view of the formation of the National Company Law Tribunal and the enactment of the Insolvency and Bankruptcy Code, all proceedings pending before the appellate authority stood abated and the matters were to be dealt with by the National Company Law Tribunal.
4. It is the further case of the petitioner that on 9.12.2000, suspension of operation was enforced with effect from 11.12.2000 to 17.12.2000 initially, which was further extended till 16.9.2001 and, thereafter also periodically extended. The suspension was lifted in a phased manner providing work at the instance to about 85% of the workmen and the circulars issued in this regard were accepted by the workmen. Inspite of the same, the workmen raised an industrial dispute in I.D. No.50 of 2004 challenging the suspension of operation.
5. In the year 2005, the suspension of operation was fully lifted and all the workmen were called for work inspite of the fact that there was not sufficient 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/07/2025 07:18:42 pm ) ____________ W.P. No.25463/2017 workload. The financial difficulties persisted resulting in difficulties in disbursement of wages. Inspite of the request made by the petitioner to the workmen, the workmen resorted to strike, thereby paralyzing the functioning of the company and prevented the officers and executives from entering the factory premises and discharging their functions, which resulted in the petitioner having no other option than to declare lockout on and from 9.1.2006. The lockout declared was only on the basis of the aforesaid facts. The said lockout was challenged by the Union, which was referred for adjudication in I.D. No.20/2007.
6. The Industrial Tribunal took up the reference on file and on behalf of the Union W.W.1 was examined and Exs.W-1 to W-100 were marked. On the side of the management/petitioner herein, M.W.s 1 to 3 were examined and Exs.M-1 to M-173. The Tribunal, on the basis of oral and documentary evidence, vide award dated 7.1.2016 held that the workmen did not go on strike and the lockout declared by the petitioner herein is illegal and directed the management to lift the lockout within a period of three months from the date of award and provide employment to the workmen with a direction to the management to pay full 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/07/2025 07:18:42 pm ) ____________ W.P. No.25463/2017 wages from the date of lockout, viz., 9.1.2006. Aggrieved by the same, the present writ petition has been filed.
7. The case of the petitioner unravels from its sickness in the year 1988, through the order of BIFR, when the unit was declared as a sick unit. Thereafter, labour unrest also unfurled leading to violence and physical attack and lockout of the petitioner initially. Thereafter, scheme was formulated and the workmen have also been taken for work based on the revised package of rehabilitation scheme formulated by BIFR, but, the same having not fructified, resulted in the order of winding up of the company, which was challenged before the appellate authority and upon the establishment of the National Company Law Tribunal, the case stood transferred to its board and as on date is said to be pending.
8. The materials available on record further reveals that the workmen were taken on the rolls and almost 85% of the workforce was being employed on rotation basis. However, inspite of the turbulent situation faced by the company, which was within the knowledge of the workmen, dispute was raised and inspite of the company persuading the workmen to cooperate to overcome the 7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/07/2025 07:18:42 pm ) ____________ W.P. No.25463/2017 difficulties in the functioning of the company, as the workmen did not yield to the suggestions made by the petitioner, lockout was declared on and from 9.1.2006.
9. A memo has been filed by the petitioner it has been submitted as under:-
“4. The Unions have filed a statement stating that out of 524 workmen whom they represent, 55 persons have been gainfully employed. Hence they would not be entitled to backwages or other benefits. They would at best be given gratuity till 09.01.2006. Similarly, 87 employees are not pursuing the dispute as they are not part of any dispute. They may also be considered only for gratuity till 09.01.2006.
5. The total demand of the 3 Unions for 524 employees is Rs.121 Crores. The CITU Union and LPF Union have not included gratuity in their calculations. Have calculated 100% back wages till 31.03.2025 or date of retirement.
6. The offer of the management given its continuous losses more fully described in the affidavit dated 03.04.2025 and that it has already paid Rs.7.23 crores towards various other dues, is as follows :-
a. Gratuity Payable to the 161 persons : Rs.70 Lacs b. Unpaid salaries (payable to 410) : Rs.1.25 Cr. c. Retrenchment Compensation : Rs.4.45 Cr.” 8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/07/2025 07:18:42 pm ) ____________ W.P. No.25463/2017
10. It is to be pointed out that almost two decades have passed since the declaration of lockout. Pursuant to the award, the writ petition has been filed in the year 2017, which is pending before this Court for about eight years with no light at the end of the tunnel, either to the petitioner or the workmen. A further memo dated 27.6.2025 has been filed by the petitioner along with the statement of the details of the workmen. Pending the lis between the parties, it is borne out by the submissions made by either side that 180 workmen have left for the heavenly abode and it transpires from the aforesaid memo of the petitioner that with regard to about 85 workmen the Union have not raised any claim, while 55 workmen are stated to have been gainfully employed.
11. The amount computed by the petitioner and the Union for the respective workmen, computed by either side, which is alleged to be payable by the petitioner to the workmen is provided by the parties. The computation in two parts is provided, viz., (i) persons who are surviving till date and (ii) persons, who, pending the litigation as also this writ petition have expired along with the 9 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/07/2025 07:18:42 pm ) ____________ W.P. No.25463/2017 details of their date of birth, date of entry into service, last drawn wages and the due payable to them.
12. It is fairly accepted by both the sides that pending the litigation some of the workmen have been gainfully employed, while some of the employees are not pursuing the dispute, which totals to around 140 persons. The balance left at hand, who are agitating the matter is 524 employees who have been pursuing the dispute before the Tribunal.
13. All the workmen, as stated above, have crossed the age of superannuation and it would be a useless exercise to direct the petitioner to reinstate the workmen, more so, the petitioner company is under the lens of the National Company Law Tribunal, as it has already been wound up by BIFR and an appeal and a rehabilitation scheme is pending consideration of the National Company Law Tribunal and, therefore, at this distant point of time, it would be an exercise in futility to approve the order of the Tribunal ordering reinstatement. 10 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/07/2025 07:18:42 pm ) ____________ W.P. No.25463/2017
14. Equally, it should also not be lost sight of that the workmen having not discharged any work since 2006, cannot be given gratis by extending the benefit of backwages, inspite of the order of reinstatement, as the company was declared sick and was under the purview of judicial scrutiny. However, at the same time, the lockout, which has caused detriment to the workmen, who cannot be held to be solely at fault, also should be taken into consideration and they cannot be allowed to suffer without any monetary compensation. Therefore, it becomes imperative for this Court to strike a balance between the company and the workmen while considering the reinstatement of the workmen vis-a-vis payment of lumpsum compensation, towards wages and gratuity, as it is necessary that the interests of either party to the lis requires to be safeguarded.
15. Though exhaustive arguments were advanced before this Court with regard to the merits of their case, however, when this Court pointed out the above position as existing in the present case, learned counsel appearing for the workmen had placed a working sheet putting forward their case for compensation. Thereafter, the learned counsel appearing for the company submitted a working chart showing the compensation that the company is willing 11 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/07/2025 07:18:42 pm ) ____________ W.P. No.25463/2017 to pay to the individual workmen as one time compensation in lieu of reinstatement, which would include gratuity and pending salary till 9.1.2006 and submitted that they would not be entitled to any other benefits. It was also submitted that the amounts paid after the award dated 7.6.2016, the petitioner should be allowed to take credit of the same while computing the compensation that is to be paid by the petitioner to the individual workmen.
16. In the above background, a perusal of the statements submitted by the Union on behalf of the workmen and the petitioner reveal that while the compensation, which the company is willing to pay is on the lower side, the compensation, which the workmen claims is on the higher side. In the backdrop of the above position, this Court has to find out as to what would be the just and reasonable compensation that this Court could fix so that it strikes a balance to both sides. Further, in a stalemate of this nature where reinstatement is not possible, compensation in lieu of reinstatement has been resorted to by the Courts.
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17. It would be prudent to refer to the decision of the Apex Court in O.P. Bhandari Vs. Indian Tourism Development Corpn. Ltd. and Ors. (1986 (4) SCC 337 :: MANU/SC/0475/1986), wherein, the Apex Court considering the beneficial aspect in respect of both the employer and the employee and without there being any hard feelings, though it fit to grant compensation in lieu of reinstatement, considering the length of service put in and the attainment of superannuation by most of the persons therein. In this regard, the Apex Court held thus :-
“7. So far as the facts of this case are concerned, we are satisfied that this is a fit case for granting compensation in lieu of reinstatement, instead of granting 'reinstatement'. For, it cannot be said that the apprehension voiced by the respondent- Corporation as regards the negative consequences of reinstatement is unreasonable. We do not propose to pronounce on the validity or otherwise of the allegations and counter allegations made by the parties in their respective affidavits. Suffice it to say that the relations between the parties appear to have been strained beyond the point of no return. The Trade Union of the employees has lodged a strong protest and even held out a threat of strike, in the context of some acts of the Appellant. Such unrest among the workmen is likely to have a prejudicial effect on the working of the undertaking which would prima facie 13 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/07/2025 07:18:42 pm ) ____________ W.P. No.25463/2017 be detrimental to the larger National interest, not to speak of detriment to the interest of concerned undertaking. We are not impressed by the submission that the Union is virtually a 'company's Union. In any case such disputed questions of facts cannot be resolved in this forum. We are prima facie satisfied that the apprehension is not ill-founded. What is more, reinstatement is perhaps not even in the interest of the appellant as he cannot give his best in the less-than-cordial-atmosphere and it will also result in misery to him, let alone the other side. Neither the undertaking nor the appellant can improve their image or performance, or, achieve success. In fact it appears to us that both sides will be unhappy and miserable. These are valid reasons for concluding that compensation in lieu of reinstatement, and not reinstatement, is warranted in the circumstances of the present case.”
18. Yet again, in Workmen and Ors. Vs. Bharat Fritz Werner (P) Ltd. and Ors. (1990 (3) SCC 565 :: MANU/SC/0470/1990), the Apex Court, reiterating the benefits of granting compensation in lieu of reinstatement, taking cue from the decision in Bhandari’s case (supra), held as under :-
“21. Reinstatement has not been considered as either desirable or expedient in certain cases where there had been strained relations between the employer and the employee, when 14 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/07/2025 07:18:42 pm ) ____________ W.P. No.25463/2017 the post held by the aggrieved employee had been one of trust and confidence, or when though dismissal or discharge was unsustainable owing to some infirmity in the impugned order, the employee was found to have been guilty of an activity subversive or prejudicial to the interests of the industry (Hindustan Steel Ltd. v. A.K. Roy MANU/SC/0315/1969 : (1970)ILLJ228SC . In cases where it is felt that it will not be desirable or expedient to direct reinstatement the workman is compensated monetarily by awarding compensation in lieu of reinstatement for loss of future employment.
* * * * * * *
23. In O.P. Bhandari v. Indian Tourism Development Corporation Ltd. and Ors. MANU/SC/0475/1986 :
(1986)IILLJ509SC this Court has held that compensation equivalent to 3.33 years' salary (including allowances) as admissible on the basis of the last pay and allowances would be a reasonable amount to award in lieu of reinstatement. In that case the Court has taken into consideration the fact that the corpus, if invested at the prevailing rate of interest (15%), will yield 50% of the annual salary and allowances and the workman would get 50% of what he would have earned by way of salary and allowances with four additional advantages :
(i) He will be getting this amount without working.
(ii) He can work somewhere else and can earn annually whatever he is worth over and above, getting 50% of the salary he would have earned.15
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(iii) If he had been reinstated he would have earned the salary upto the date of superannuation (upto 55, 58 or 60 as the case may be) unless he died earlier. As against this 50% he would be getting annually he would get not only beyond the date of superannuation, for his life time (if he lives longer), but even his heirs would get it in perpetuity after his demise.
(iv) The corpus of lump sum compensation would remain intact, in any event.”
19. Considering the stand taken by the learned counsel appearing for the company as also the workmen and also taking into consideration the decisions referred to supra, and also turning the attention of this Court to the working charts showing the demand made by the workmen and the compensation which the company is willing to pay and also considering the fact that all the workmen have, by now, reached the age of superannuation and some of the workmen have left for the heavenly abode and it is only the legal heirs, who would be the recipient of the said compensation and further for some of the workmen the Union have not made any claim while a few others are said to have been gainfully employed also not forgetting the fact that the company is still under the scanner of the National Company Law Tribunal and no rehabilitation scheme has 16 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/07/2025 07:18:42 pm ) ____________ W.P. No.25463/2017 positively been proposed and at this distant point of time no useful purpose would be served in prolonging the matter any further, this court is of the considered view that a lumpsum compensation in lieu of reinstatement, backwages and gratuity, would be in the best interests of either party, as each party could very well proceed in their own way putting an end to the continuous and contiguous litigation.
20. In the aforesaid circumstances, this Court, considering the working sheet submitted by either side, in which the working sheet submitted by the Union reveals a higher amount, while the working sheet submitted by the petitioner fixes a very negligible amount, to strike a balance between the two sides, so that both the sides achieves a win-win situation, taking into consideration the length of service put by each workman till 31.12.2005 from their date of appointment/date of joining the petitioner company, as the petitioner/company went under lockout on 9.1.20065, in lieu of reinstatement, backwages and gratuity, which, at present, would not be payable by the petitioner/company as it is under the radar of the National Company Law Tribunal, to give a quietus to the lis so that the petitioner as well as the workmen 17 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/07/2025 07:18:42 pm ) ____________ W.P. No.25463/2017 can put an end to the litigation, is inclined to fix a sum of Rs.20,000/- per year of service rendered by each workman from their date of joining till 31.12.2005 and arrives at the amount payable to each workmen as shown in the below tabulated statement :-
EMPLOYEES WHO ARE SURVIVING AS ON DATE Amt. Fixed Service S. No. Name DOJ DOR by Court Till 2005 (Rs.) 1 S.PERIYASAMY 01.03.1990 03.04.2011 16 320000 2 K.SUBRAMANIYAN 06.11.1996 18.06.2018 9 180000 3 C. SAMPATH 03.09.1982 06.06.2005 23 460000 4 K.VADIVEL 01.02.1984 30.06.2006 22 440000 5 V.MUNISAMY 01.10.1988 02.03.2011 17 340000 6 S.VAIDHEESWARAN 15.05.1995 02.06.2017 11 220000 7 C.CHINNAPAIYAN 01.05.1996 19.01.2019 10 200000 8 N. KANNAN 08.05.1982 10.04.2007 24 480000 9 P.CHANDRAPPA 29.11.1984 08.06.2009 21 420000 10 K.SAMPANGHI 01.01.1990 15.08.2014 16 320000 11 N. CHANDRAIAH 26.07.1985 24.03.2010 20 400000 12 M.KASI VISWANATHAN 16.03.1987 06.08.2011 19 380000 13 P.L. VEERAPPAN 18.08.1982 01.07.2008 23 460000 14 P.A.JOY 21.12.1994 19.07.2020 11 220000 15 M.NEELAKANDAN 01.05.1995 10.09.2020 11 220000 16 S.MUNIRAJU 01.05.1996 16.06.2021 10 200000 17 P.MURUGAN 09.06.1999 15.02.2032 7 140000 18 M.SENTHIL KUMAR 10.06.1999 24.04.2032 7 140000 19 D.PRATHAP 11.06.1999 09.12.2034 7 140000 20 K.N.DHANASEKARAN 01.07.1988 15.07.2013 17 340000 21 R.RAVICHANDRAN 23.06.1994 20.02.2020 12 240000 22 K.THIRUNIRAI SELVAN 01.07.1983 07.08.2009 22 440000 23 M.KARTHIKEYAN 02.09.1983 16.08.2010 22 440000 18 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/07/2025 07:18:42 pm ) ____________ W.P. No.25463/2017 24 V.VENKATESA NAIDU 03.02.1984 06.01.2011 22 440000 25 BH.NARASIMHA RAJU 08.01.1982 30.06.2008 24 480000 26 G.RAMAKRISHNAPPA 01.05.1995 02.04.2022 11 220000 27 N.SRIKANDACHARI 20.04.1983 19.01.2011 23 460000 28 A.SELVASUBRAMANI 29.05.1984 18.10.2011 22 440000 29 N.KADIRAPPA 21.06.1985 06.08.2012 21 420000 30 P.SUNDARAMURTHY 01.10.1986 14.07.2014 19 380000 31 M.RADHAKRISHNAN 01.10.1991 02.05.2019 14 280000 32 L.NARASIMMAIAH 01.10.1992 05.01.2020 13 260000 33 V.ANNADURAICHANDRAN 02.02.1998 16.01.2034 8 160000 34 G.KARTHIKEYAN 02.02.1998 13.02.2033 8 160000 35 R.AYYAKANNU 01.09.1982 24.06.2010 23 460000 36 P.ANUME GOWDU 17.01.1994 04.05.2021 12 240000 37 B.PARANTHAMAN 02.05.1997 09.06.2034 9 180000 38 V. NARAYANAN 23.06.1982 07.11.2010 24 480000 39 BB.RAJANNA 13.06.1984 09.03.2013 22 440000 40 S.RAJENDRAN 26.11.1984 30.04.2013 21 420000 41 N.SAMPANKI RAMA REDDY 30.08.1985 10.07.2014 20 400000 42 P.THIYAGARAJA 01.07.1986 02.04.2015 19 380000 43 S.SUBRAMANI 01.05.1995 21.08.2023 11 220000 44 G.SHIVACHARI 01.05.1996 01.06.2026 10 200000 45 V.G.MOORTHY 01.05.1996 15.05.2026 10 200000 46 G.ANANDHAN 01.05.1996 01.06.2025 10 200000 47 M.ESWARAIAH 01.05.1996 05.06.2029 10 200000 48 K.DAMODHARAN 01.05.1996 09.06.2025 10 200000 49 N.SUBRAMANI 01.05.1996 05.07.2033 10 200000 50 N.SENTHIL KUMAR 01.05.1996 10.04.2034 10 200000 51 K.MUNIRAJ 01.05.1996 20.06.2030 10 200000 52 K.MARIMUTHU 01.05.1996 20.06.2028 10 200000 53 S.JOHN DAVID 01.05.1996 05.03.2033 10 200000 54 G.CHINNATHAMBI 01.05.1996 05.07.2030 10 200000 55 M.MUQTHAR AHAMED 01.05.1996 04.06.2028 10 200000 56 C.MURUGANANTHAM 01.05.1996 29.05.2030 10 200000 57 P.VALLINAYAGAM 01.05.1996 17.01.2029 10 200000 58 P.SUKUMAR 01.05.1996 09.06.2033 10 200000 59 N.VIVEKANANDAN 01.05.1996 20.04.2034 10 200000 60 P.VENKATESAN 01.05.1996 07.03.2032 10 200000 19 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/07/2025 07:18:42 pm ) ____________ W.P. No.25463/2017 61 R.JAYASHANKAR 01.05.1996 02.06.2031 10 200000 62 M.SENTRAYAN 24.02.1997 11.06.2036 10 200000 63 P.CHINNAPPA 01.05.1986 11.03.2015 9 180000 64 A.CHRISTUNESAN 14.12.1981 08.07.2011 20 400000 65 SP. CHOKALINGAM 31.03.1983 03.05.2012 24 480000 66 M.BALASUBRAMANIAN 20.04.1983 21.05.2012 23 460000 67 G.NATARAJAN 14.11.1983 10.02.2013 23 460000 68 M.MUNIAPPA 08.02.1984 05.06.2013 22 440000 69 N.DHAMODHARAN 14.09.1984 24.06.2014 22 440000 70 P.NARAYANAN 14.12.1984 05.07.2014 21 420000 71 N.PADMANABA RAO 10.07.1987 29.09.2016 21 420000 72 S.MOHAN 30.03.1988 10.06.2017 18 360000 73 A.ESAIAH 03.06.1988 22.04.2018 18 360000 74 G.SRINIVASAN 01.10.1988 15.08.2018 18 360000 75 K.SASIKUMAR 01.01.1990 18.06.2019 17 340000 76 A.ANANTHARAJ 10.05.1990 02.03.2020 16 320000 77 K.KUMARAN 01.10.1991 16.01.2021 16 320000 78 M.SEKAR 01.10.1992 06.05.2022 14 280000 79 MOHAMED AMANULLA 21.06.1993 15.07.2022 13 260000 80 D.BOSE GOWDA 01.05.1995 01.06.2029 13 260000 81 B.S.AMAR NARAYANAN 01.05.1995 04.06.2027 11 220000 82 K.DINAKARAN 01.05.1995 24.04.2028 11 220000 83 P.PERIYASAMY 01.05.1995 15.03.2033 11 220000 84 P.RAVI PRAKASH 01.05.1995 02.06.2029 11 220000 85 M.RAVIKUMAR 01.05.1995 30.06.2034 11 220000 86 R.MOORTHY 01.05.1995 21.09.2031 11 220000 87 N.VENKATESAPPA 01.05.1995 14.07.2030 11 220000 88 S.MURUGAN 10.07.1995 10.05.2031 11 220000 89 J.SIVAJI 10.05.1995 01.07.2027 10 200000 90 T.VENKATESH REDDY 01.05.1995 01.07.2033 11 220000 91 V.NAGARAJ 01.05.1995 25.06.2032 11 220000 92 V.DEVENDIRAN 01.05.1995 09.03.2033 11 220000 93 VM.MURTHY 08.04.1983 21.07.2012 23 460000 94 N.ARADHYA 01.08.1982 19.04.2012 23 460000 95 V.ASWATH NARAYANA 26.11.1991 03.05.2021 14 280000 96 R.PARTHIBAN 14.07.1992 02.06.2022 13 260000 97 RM.KARUPPAN CHETTY 12.10.1995 30.07.2029 10 200000 20 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/07/2025 07:18:42 pm ) ____________ W.P. No.25463/2017 98 N. MARIYAPPA 07.05.1982 09.05.2012 24 480000 99 V.SUJENDRAN 17.03.1983 27.07.2013 23 460000 100 A.CHENGAL REDDY 01.07.1983 01.06.2014 22 440000 101 KV.MUNIRAJU 01.02.1984 31.05.2014 22 440000 102 M.RADHAKRISHNAN 06.02.1984 08.10.2014 22 440000 103 C.GOPALAPPA 28.11.1984 16.08.2015 21 420000 104 K.NAGARAJAN 10.04.1985 09.05.2015 21 420000 105 S.NEELAKANTAIAH 21.06.1985 14.09.2015 21 420000 106 M.MOHAMED IQBAL 31.03.1986 14.05.2016 20 400000 107 RM.KRISHNAN 01.10.1988 14.01.2019 17 340000 108 K.SESHAPPA 01.10.1992 15.06.2023 13 260000 109 P.VENKATESAN 01.10.1992 04.05.2023 13 260000 110 S.KASPAR 14.11.1994 05.01.2031 11 220000 111 M.MURUGESAN 01.01.1995 19.07.2032 11 220000 112 B.C.PERIYASWAMY 01.01.1995 08.06.2034 11 220000 113 P.BOOPATHI 01.01.1995 11.04.2031 11 220000 114 P.GOBU 01.01.1995 05.05.2033 11 220000 115 G.BALAN 01.01.1995 14.06.2033 11 220000 116 K.CHANDRASEKARAN 01.01.1995 24.05.2033 11 220000 117 G.SUBRAMANI 01.01.1995 05.07.2032 11 220000 118 R.VENKATESAN 01.01.1995 20.06.2023 11 220000 119 R.RAJAPPA 01.01.1995 31.03.2033 11 220000 120 N.MUTHUKRISHNAN 01.01.1995 20.06.2034 11 220000 121 D.JEEVAGAN 01.01.1995 30.04.2031 11 220000 122 G.KESAVAN 01.01.1995 09.06.2033 11 220000 123 V.CHANDRASEKAR 01.01.1995 28.07.2034 11 220000 124 N.BASKAR 01.01.1995 10.05.2033 11 220000 125 K.THIYAGARAJAN 01.01.1995 29.07.2031 11 220000 126 C.SUNDARAM 01.09.1986 22.02.2017 19 380000 127 V.SRIDHAR 17.03.1988 23.01.2019 18 360000 128 A.YUVARAJA 29.04.1994 11.05.2029 12 240000 129 R. VENUGOPAL 09.12.1981 14.06.2013 24 480000 130 K.V.SOWDESHVAR 05.01.1982 06.11.2013 24 480000 131 C. THUMMARAYAPPA 01.02.1982 07.04.2013 24 480000 132 R. LAKSHMANAN 01.08.1982 01.06.2014 23 460000 133 V. SANKARAPPA 01.08.1982 24.05.2014 23 460000 134 P. SUBBAIAH 01.08.1982 01.07.2014 23 460000 21 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/07/2025 07:18:42 pm ) ____________ W.P. No.25463/2017 135 V.PALANISAMY 17.04.1983 02.08.2014 23 460000 136 Y.NARAYANAN 28.01.1984 10.04.2015 22 440000 137 K.N.CHANDRAHASAN 30.01.1984 28.03.2015 22 440000 138 C.MALLESHA 27.10.1984 02.02.2016 21 420000 139 M.JAGADESH 17.12.1984 16.06.2016 21 420000 140 N.PARTHASARATHY 08.05.1985 30.05.2016 21 420000 141 J.SURESHKUMAR SAMUVEL 01.08.1986 26.05.2018 19 380000 142 V.ARTHANAREESWARAN 13.10.1986 11.05.2018 19 380000 143 N.P.MOHANAN PILLAI 12.03.1987 28.04.2018 19 380000 144 S.RAVI 08.08.1988 01.07.2020 17 340000 145 R.RAJARAMAN 01.01.1989 14.04.2026 17 340000 146 T.MUNIYAPPAN 01.05.1989 13.10.2020 17 340000 147 S.KOLANCHIAPPAR 05.11.1993 13.09.2029 12 240000 148 R.PALANIYAPPAN 14.05.1986 18.03.2018 20 400000 149 C.RAMA MOHAN 01.03.1986 15.09.2017 20 400000 150 N.RAMAKRISHNAN 20.08.1992 18.05.2024 13 260000 151 G.ARUMUGAM 16.08.1993 24.05.2025 12 240000 152 N.MUNIYAPPA 01.07.1983 01.07.2015 22 440000 153 E.RAMADASS 01.07.1983 10.03.2016 22 440000 154 ?.???????ATHY 22.12.1983 04.06.2016 22 440000 155 P.SANKARAPPA 01.02.1984 23.11.2016 22 440000 156 T.RAMAKRISHNAPPA 13.02.1984 14.12.2016 22 440000 157 V.KRISHNAPPA 16.02.1984 01.01.2017 22 440000 158 T.GANESAN 18.02.1984 15.10.2016 22 440000 159 R.M.VEERAPPAN 03.03.1984 15.08.2016 22 440000 160 N.NARASIMMA REDDY 30.03.1984 01.06.2016 22 440000 161 K.GOPAL 16.06.1984 20.04.2017 22 440000 162 S.ASAITHAMBI 26.06.1984 07.07.2016 22 440000 163 V.LOKESH 21.06.1985 06.02.2018 21 420000 164 S.RAMESH 21.06.1985 01.06.2018 21 420000 165 K.RAJAVEL 13.09.1985 10.06.2018 20 400000 166 C.SELVARAJ 01.08.1986 12.03.2019 19 380000 167 R.SHYAM SUNDAR 18.08.1986 06.05.2019 19 380000 168 C.MURUGESAN 25.10.1986 10.04.2019 19 380000 169 G.MUMMOORTHY 03.06.1988 02.06.2021 18 360000 170 C.PRABHAKARAN 01.02.1990 01.06.2022 16 320000 171 C.THAVAMANI 14.07.1992 28.07.2031 13 260000 22 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/07/2025 07:18:42 pm ) ____________ W.P. No.25463/2017 172 K.MURUGESAN 14.07.1992 14.04.2028 13 260000 173 J.SELVARAJ 14.07.1992 21.05.2028 13 260000 174 K.PERUMAL 14.07.1992 25.01.2031 13 260000 175 C.G.AJIKUMAR 14.07.1992 30.06.2028 13 260000 176 K.SHANMUGAM 14.05.1992 31.05.2028 14 280000 177 A.VIJAYA RAJ 14.07.1992 17.04.2030 13 260000 178 A.SENTHILKUMAR 14.07.1992 22.07.2032 13 260000 179 S.ARUNAI POORANAN 14.07.1992 11.05.2031 13 260000 180 M.NALLATHAMBI 14.07.1992 11.01.2026 13 260000 181 P.HARIRAJ 14.07.1992 23.04.2031 13 260000 182 S.SAMPATH 14.07.1992 07.07.2031 13 260000 183 P.RAJENDRAN 14.07.1992 15.04.2030 13 260000 184 R.GAJENDRAN 14.07.1992 17.11.2029 13 260000 185 K.ASHOK KUMAR 14.07.1992 05.06.2032 13 260000 186 G.RAMESH 14.07.1992 12.03.2032 13 260000 187 S.A.RAVICHANDRAN 14.07.1992 26.05.2029 13 260000 188 S.RAJASEKARAN 14.07.1992 14.05.2029 13 260000 189 N.ARUN KUMAR 14.07.1992 07.12.2028 13 260000 190 A.EDWIN IGNATIOUS 14.07.1992 01.02.2030 13 260000 191 M.SENTHIL KUMAR 14.07.1992 23.06.2030 13 260000 192 V.ELUMALAI 16.07.1992 12.04.2031 13 260000 193 P.PERIYASAMY 19.08.1992 10.07.2030 13 260000 194 R.SARAVANAN 24.08.1992 22.09.2030 13 260000 195 M.DEVARAJ 01.10.1992 10.01.2025 13 260000 196 N.RAJA 01.10.1992 09.04.2027 13 260000 197 K.NAGARAJAN 01.10.1992 06.04.2028 13 260000 198 A.SELVARAJ 01.10.1992 24.06.2027 13 260000 199 D.NAGARAJ 01.10.1992 22.04.2025 13 260000 200 R.SUNDARAVADIVELU 01.10.1992 01.07.2025 13 260000 201 K.MAHENDRAN 01.10.1992 15.06.2030 13 260000 202 S.MUNIRAJ 01.10.1992 10.05.2025 13 260000 203 R.RAJAPPA 01.10.1992 20.06.2027 13 260000 204 G.Y.MUNIYAPPA 01.10.1992 20.04.2031 13 260000 205 V.VENKATASAMY 01.10.1992 01.04.2028 13 260000 206 K.GOPAL 01.10.1992 05.03.2029 13 260000 207 G.PARTHASARATHY 01.10.1992 18.07.2030 13 260000 208 N.SEENAPPA 01.10.1992 25.07.2028 13 260000 23 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/07/2025 07:18:42 pm ) ____________ W.P. No.25463/2017 209 K.NARAYANAPPA 01.10.1992 30.04.2025 13 260000 210 D.KRISHNAMOORTHY 10.10.1992 06.06.2028 13 260000 211 M.NANDAGOPAL 12.10.1992 15.05.2031 13 260000 212 N.RANGA RAO 09.11.1992 03.02.2033 13 260000 213 G.SRINIVASAN 09.11.1992 15.04.2028 13 260000 214 V.BALAKRISHNAN 01.11.1992 12.06.2031 13 260000 215 A.NAGARAJAN 11.11.1992 13.07.2032 13 260000 216 N.SORNAMOORTHY 13.11.1992 02.07.2028 13 260000 217 K.NAGARAJU 13.11.1992 12.06.2027 13 260000 218 K.A.SIVAKUMAR 16.11.1992 14.03.2030 13 260000 219 T.SIVAKUMAR 19.11.1992 08.05.2032 20 400000 220 K.V.JAYA VENGADAN 04.04.1986 27.04.2018 17 340000 221 L.BABU 01.10.1988 20.05.2021 13 260000 222 K.THAMARAI KANNAN 20.07.1992 01.06.2029 13 260000 223 V.TAMILARASAN 20.07.1992 15.04.2029 13 260000 224 S.PASUBALAN 20.07.1992 01.04.2029 13 260000 225 G.PRABAKARAN 17.08.1992 24.07.2025 13 260000 226 T.PATTABI RAMAN 19.08.1992 02.06.2028 24 480000 227 Y. PERUMAL 30.01.1982 02.06.2012 23 460000 228 N. MEYYAPPAN 23.07.1982 09.05.2016 23 460000 229 C.K.REGUNATHAN 01.08.1982 03.06.2016 23 460000 230 N. NATARAJAN 23.08.1982 02.10.2015 23 460000 231 B. KRISHNASAMY 10.10.1982 04.06.2016 22 440000 232 P.BALASUBRAMANIAN 08.11.1983 11.04.2017 22 440000 233 V.GOVINDAPPA 16.06.1984 07.07.2017 21 420000 234 P.ASAITHAMBI 08.11.1984 02.04.2018 21 420000 235 N.LAKSHMANAN 30.04.1985 01.06.2018 21 420000 236 A.ANDIYAPPAN 02.05.1985 10.06.2018 20 400000 237 B.DEVAN 01.07.1985 26.07.2018 20 400000 238 M.SANKARACHARI 12.07.1985 08.02.2019 19 380000 239 V.SEKAR 18.08.1986 17.05.2020 17 340000 240 K.KARTHIKEYAN 01.02.1989 03.05.2022 15 300000 241 P.SENTHIL KUMAR 03.05.1991 05.06.2031 14 280000 242 M.PALANISAMY 15.07.1991 06.09.2025 14 280000 243 R.MURUGESAN 29.07.1991 26.05.2029 14 280000 244 P.MURUGESAN 01.08.1991 09.04.2029 14 280000 245 S.BALARAMAN 12.08.1991 05.05.2027 14 280000 24 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/07/2025 07:18:42 pm ) ____________ W.P. No.25463/2017 246 R.MURALI 01.10.1991 12.04.2026 14 280000 247 K.PRAKASH 01.10.1991 10.07.2025 14 280000 248 S.RAVI 01.10.1991 21.09.2025 14 280000 249 R.VENKATASAMY 01.10.1991 05.06.2025 14 280000 250 P.SELVAM 01.10.1991 25.04.2026 14 280000 251 NARASA REDDY 06.02.1984 02.08.2017 22 440000 252 N.NARAYANASAMY 01.07.1983 04.06.2017 22 440000 253 S.PREMKUMAR 01.07.1983 04.01.2018 22 440000 254 P.VENKATESH 07.11.1983 14.09.2018 22 440000 255 K.SIVAPPA 13.07.1984 12.02.2019 21 420000 256 C.T.RAMASAMY 01.02.1984 06.12.2018 22 440000 257 S.M.NARAYANASWAMY 03.02.1984 01.06.2018 22 440000 258 N.MURALI 03.04.1984 28.09.2018 22 440000 259 B.KRISHNAMOORTHY 08.06.1984 26.06.2018 22 440000 260 S.KARUPAIAH 27.11.1984 27.01.2019 21 420000 261 P.K.SAMPA?? 30.11.1984 27.04.2019 21 420000 262 M.BALASUBRAMANIAN 03.12.1984 22.07.2019 21 420000 263 K.SRINIVASAN 06.05.1985 20.08.2019 21 420000 264 S.GANGATHARAN 10.05.1985 02.07.2019 21 420000 265 V.K.SHANMUGAM 12.06.1985 30.05.2020 21 420000 266 P.SUBBAIAH 09.08.1985 13.01.2020 20 400000 267 A.BALASUBRAMANIAN 20.03.1986 23.08.2020 20 400000 268 R.MUNIRAJ 01.07.1986 08.05.2021 19 380000 269 G.PANCHACHARAM 01.08.1986 09.05.2021 19 380000 270 V.SRINIVASALU 07.10.1986 10.04.2021 19 380000 271 T.JAYAKARAN 25.07.1988 02.06.2023 17 340000 272 S.KUMARASAMY 02.01.1989 07.04.2023 17 340000 273 R.RAGUPATHY 17.01.1990 30.05.2024 16 320000 274 M.RAVI 01.04.1990 01.07.2026 16 320000 275 C.MEDHEVAPPA 01.04.1990 28.05.2027 16 320000 276 C.THIRUNAVAKKARASU 01.04.1990 01.05.2024 16 320000 277 C.KUMAR 01.04.1990 01.06.2027 16 320000 278 T.KARTHIKEYAN 30.12.1986 20.03.2021 19 380000 279 S.SEKAR 17.04.1989 10.06.2023 17 340000 280 K. GOVINDARAJ 08.08.1982 29.07.2018 23 460000 281 A.AROKIA SAMY 13.08.1982 17.01.2018 23 460000 282 G.RADHAKRISHNAN 01.07.1983 23.05.2019 22 440000 25 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/07/2025 07:18:42 pm ) ____________ W.P. No.25463/2017 283 R.RAMAKRISHNAN 01.07.1983 01.07.2018 22 440000 284 G.RAMAREDDY 01.07.1983 10.06.2019 22 440000 285 S.PERIYANAYAGAM 07.09.1983 04.06.2019 22 440000 286 AN ANNAMALAI 01.02.1984 20.10.2019 22 440000 287 V.SIVASUBRAMANIAN 06.04.1984 16.05.2019 22 440000 288 N.KARUNANIDHI 19.04.1984 12.05.2019 22 440000 289 V.NARAYANAPPA 23.05.1984 03.02.2020 22 440000 290 C.SAMPANGI RAMA REDDY 28.08.1984 16.05.2020 21 420000 291 V.RAMACHANDRAN 08.11.1984 12.07.2020 21 420000 292 KJAYAKUMAR 28.11.1984 27.01.2020 21 420000 293 M.MUTHUKARUPPAN 24.04.1985 10.10.2020 21 420000 294 V.MANICKAM 11.05.1985 11.06.2020 21 420000 295 A.P.PARTHIBAN 24.05.1985 03.11.2020 21 420000 296 SV.SESHADRI REDDY 21.06.1985 17.04.2021 21 420000 297 P.PANNEER SELVAM 21.11.1985 15.03.2021 20 400000 298 K.N.PARAMESWARAN 04.02.1986 22.07.2021 20 400000 299 K.VELLIYANGIRI 25.03.1986 13.04.2021 20 400000 300 V.MEGANATHAN 01.07.1986 06.02.2022 19 380000 301 R.SRINIVASA 24.11.1986 18.07.2022 19 380000 302 N.KRISHNAN 27.11.1986 04.05.2022 19 380000 303 A.CHANDRAN 08.12.1987 05.03.2023 18 360000 304 P.R.PALANIYAPPAN 01.01.1990 19.02.2027 16 320000 305 G.SOKKALINGAM 01.03.1990 07.06.2027 16 320000 306 P.RAMESH 01.02.1990 19.05.2028 16 320000 307 S.CHIDAMBARAM 01.08.1991 18.04.2027 14 280000 308 S.ALAGAPPAN 08.03.1984 10.06.2019 22 440000 309 G.BABU 23.04.1984 26.04.2019 22 440000 310 T.KARTHIKEYAN 06.09.1985 25.03.2021 20 400000 311 P.PANDIAN 06.07.1986 16.04.2022 19 380000 312 N.SUBRAMANIAN 22.10.1986 09.06.2022 19 380000 313 N. KUMARAN 01.02.1982 10.06.2018 24 480000 314 B.M. MUNIRAJ 01.08.1982 06.04.2019 23 460000 315 P. KRISHNAMOORTHY 01.09.1982 06.12.2018 23 460000 316 N.BYRAPPA 01.07.1983 03.02.2020 22 440000 317 P.K.VENKATANARAYANAN 11.08.1983 23.05.2020 22 440000 318 K.RAMASAMY 07.12.1983 10.04.2020 22 440000 319 D.CHOKKANATHARAJ 01.02.1984 06.07.2020 22 440000 26 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/07/2025 07:18:42 pm ) ____________ W.P. No.25463/2017 320 S.SUNDARAMOORTHY 08.02.1984 27.01.2021 22 440000 321 Y.GOPAL 09.02.1984 04.02.2021 22 440000 322 N.SUBRAMANIYAM 10.03.1984 31.01.2021 22 440000 323 M.PUGALENDHI 06.04.1984 08.06.2020 22 440000 324 G.MANOHARAN 13.06.1984 18.10.2020 22 440000 325 K.RAVI 14.06.1984 11.04.2021 22 440000 326 M.R.BASKAR 14.09.1984 06.04.2021 21 420000 327 M.PRAKASH 27.10.1984 10.01.2021 21 420000 328 G.SANKAR PRASATH 30.11.1984 24.09.2021 21 420000 329 P.SEKAR 22.05.1985 09.05.2022 21 420000 330 K.MURUGAN 04.07.1985 01.04.2022 20 400000 331 N.BASKAR 06.07.1985 20.05.2022 20 400000 332 M.PRAKASH 25.10.1986 17.05.2023 19 380000 333 R.NARAYAN???? 01.09.1986 06.05.2023 19 380000 334 S.PALANIVEL 01.12.1986 19.05.2023 19 380000 335 T. VENKATASAMY 29.12.1986 05.07.2023 19 380000 336 V.VENKATESAN 29.12.1986 23.06.2023 19 380000 337 T.V.MANOHARAN 09.01.1987 03.04.2023 19 380000 338 R.SAKTHIVEL 25.12.1987 29.05.2024 18 360000 339 C.MEGANATHAN 01.01.1989 02.06.2026 17 340000 340 I.ANNADURAI 20.03.1989 30.05.2025 17 340000 341 G.MADHU 01.02.1989 21.07.2025 17 340000 342 S.PURUSHOTHAMAN 01.02.1989 15.02.2026 17 340000 343 J.DEVARAJAN 01.11.1982 03.03.2019 23 460000 344 S.K.SRINIVAS 20.10.1983 25.01.2020 22 440000 345 V.MAHADEVAN 30.06.1984 12.09.2020 22 440000 346 P.RAJENDRAN 17.03.1986 14.05.2022 20 400000 347 RM.ANNAMALAI 08.10.1986 19.05.2023 19 380000 348 C.RAVI 17.10.1986 06.08.2023 19 380000 349 K.S.SWAMY NATHAN 23.10.1986 16.06.2023 19 380000 350 K.VIJAYAKUMAR 01.10.1988 02.07.2027 17 340000 351 P.PALANISAMY 01.10.1988 21.03.2026 17 340000 352 K.R.L.LOGANATHAN 01.02.1982 23.12.2019 24 480000 353 K.SELVAM 13.04.1983 20.04.2020 23 460000 354 S.KALAIVANAN 01.07.1983 15.11.2020 22 440000 355 S.MANJUNATHA 07.11.1983 09.08.2021 22 440000 356 P.RAVIKUMAR 03.12.1983 19.05.2021 22 440000 27 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/07/2025 07:18:42 pm ) ____________ W.P. No.25463/2017 357 K.KRISHNAREDDY 30.01.1984 11.06.2021 22 440000 358 R.MUNIYAPPA 02.02.1984 09.03.2021 22 440000 359 V.P.HARINATH NAIDU 03.02.1984 01.06.2021 22 440000 360 D.DHANASEKARAN 03.04.1984 21.06.2021 22 440000 361 K.VELUMANI 16.06.1984 13.06.2022 22 440000 362 T.RAJAPPA 17.11.1984 10.05.2022 21 420000 363 L.RAJAGOPALAN 27.11.1984 16.05.2022 21 420000 364 C.YESUNATHAN 10.04.1985 14.06.2022 21 420000 365 V.PARASURAMAN 16.04.1985 07.06.2022 21 420000 366 G.VELUSAMY 06.05.1985 03.05.2023 21 420000 367 B.VENKATESAPPA 21.06.1985 05.03.2023 21 420000 368 R.DEVENDRAN 30.08.1985 29.04.2023 20 400000 369 N.MURALI 14.03.1986 31.03.2023 20 400000 370 S.M.ARUNACHALAM 01.07.1986 28.02.2024 19 380000 371 K.RAMACHANDRA REDDY 01.07.1986 26.05.2024 19 380000 372 M.CHIDAMBARAM 05.09.1986 14.07.2024 19 380000 373 X.BABU 27.10.1986 03.05.2024 19 380000 374 M.ANNAMALAI 10.11.1987 25.05.2026 18 360000 375 V.AYYANDURAI 22.12.1987 16.06.2026 18 360000 376 M.DEVARAJAN 08.09.1982 25.05.2020 23 460000 377 S.THILAK CHANDAR 08.11.1983 05.07.2021 22 440000 378 V.SELVARAJAN 08.02.1984 20.06.2021 22 440000 379 G.ANNAMALAI 01.08.1982 10.05.2020 23 460000 380 S. BALAKRISHNAN 01.08.1982 28.07.2021 23 460000 381 R.RAJANNA 28.01.1984 10.04.2022 22 440000 382 K.VENKATESAPPA 01.02.1984 01.05.2022 22 440000 383 M.NAGENDIRAN 02.02.1984 27.06.2022 22 440000 384 P.GOPAL 03.02.1984 02.03.2022 22 440000 385 K.GOVINDAPPA 04.02.1984 10.04.2022 22 440000 386 G.SRINIVASAN 04.02.1984 03.04.2022 22 440000 387 V.LACHUMAIAH 16.02.1984 01.06.2022 22 440000 388 S.SUBRAMANI 09.03.1984 19.06.2022 22 440000 389 K.LAKSHMI NARAYANAN 03.03.1984 07.06.2022 22 440000 390 R.SRINIVASAN 31.03.1984 08.05.2022 22 440000 391 R.SRINIVASULU 05.04.1984 16.07.2022 22 440000 392 C.RAVI 16.04.1984 31.05.2022 22 440000 393 N.RAMACHANDRA REDDY 14.06.1984 07.01.2023 22 440000 28 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/07/2025 07:18:42 pm ) ____________ W.P. No.25463/2017 394 H.RAMESH 11.08.1984 24.05.2023 21 420000 395 T.UDHAYAKUMAR 07.11.1984 05.05.2023 21 420000 396 R.RAVICHANDRAN 28.11.1984 05.06.2023 21 420000 397 V.LAKSHMANAN 03.06.1985 11.06.2023 21 420000 398 J.MOULANA KHAN 21.06.1985 13.04.2024 21 420000 399 C.KRISHNAN 01.07.1985 09.07.2023 20 400000 400 N.UDHAYA SANKAR 07.09.1985 26.12.2023 20 400000 401 K.MANOHARAN 13.09.1985 12.05.2024 20 400000 402 RA.RADHAKRISHNAN 17.10.1985 09.04.2024 20 400000 403 A.MUNEER AHAMED 17.10.1985 10.04.2024 20 400000 404 S.JAYASHANKAR 23.03.1986 31.05.2024 20 400000 405 V.SRINIVASAMURTHY 01.07.1986 09.05.2026 19 380000 406 L.VENKATESH 25.10.1986 18.05.2026 19 380000 407 K.SATHYANARAYANA 25.10.1986 25.06.2026 19 380000 408 A.MUNUSAMY 26.11.1986 14.03.2025 19 380000 409 N.SURESHKUMAR 24.12.1986 04.05.2025 19 380000 410 G.SHANKAR REDDY 01.02.1982 31.12.2020 24 480000 411 P.SELVAM 24.09.1982 01.09.2021 23 460000 412 S.P.GOVINDHAN 08.04.1983 23.12.2021 23 460000 413 R.MURUGAN 11.04.1984 05.04.2023 22 440000 414 S.GANESAN 07.06.1984 31.03.2023 22 440000 415 R.KIRUBA SAMUTHIRAM 12.06.1984 15.06.2022 22 440000 416 G.RAJA 16.09.1985 10.06.2024 20 400000 417 IK.NAGARAJ 01.08.1982 02.06.2021 23 460000 418 P.ANDAVAR 08.08.1986 13.05.2025 19 380000 419 K.MOORTHI 03.11.1986 30.07.2025 19 380000 420 V.GANESAN 05.11.1986 09.06.2025 19 380000 421 L. JAYAKUMAR 01.02.1982 07.07.2021 24 480000 422 C. CHOKALINGAM 27.06.1982 11.07.2021 24 480000 423 S. SENTHIL NATHAN 17.03.1983 21.07.2022 23 460000 424 P.RAMESH 11.08.1983 08.06.2023 22 440000 425 BN.SREETHARA MOORTHY 05.10.1983 20.05.2023 22 440000 426 A.MURUGESAN 02.01.1984 14.04.2023 22 440000 427 T.RAKAKRISHNAPPA 01.02.1984 04.04.2023 22 440000 428 A.RAMESH 07.02.1984 09.03.2023 22 440000 429 R.SRINIVASA MOORTHY 31.03.1984 15.04.2023 22 440000 430 A.KARUPPAIAH 05.04.1984 25.05.2023 22 440000 29 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/07/2025 07:18:42 pm ) ____________ W.P. No.25463/2017 431 S.SENTHIL 14.05.1984 30.04.2024 22 440000 432 T.KRISHNAPPA 19.06.1984 10.05.2024 22 440000 433 N.P.VENKATESAPPA 22.06.1984 10.05.2024 22 440000 434 T.GANESAN 26.06.1984 20.05.2024 22 440000 435 A.ANBARASAN 29.10.1984 01.06.2024 22 440000 436 P.K.VENKATESAN 21.11.1984 15.05.2024 21 420000 437 K.SIVAKUMAR 23.11.1984 22.05.2024 21 420000 438 K.NARAYANASWAMY 30.11.1984 10.06.2024 21 420000 439 M.RAVI 06.05.1985 06.05.2024 21 420000 440 M.N.MURUGESAN 21.06.1985 10.06.2025 21 420000 441 PL.GANAPATHY 25.03.1986 27.11.2025 20 400000 442 K.MAHALINGAM 23.01.1982 20.06.2021 24 480000 443 V.S.SRINIVASAN 15.10.1985 25.05.2025 20 400000 444 G.KUMARAN 14.03.1986 14.07.2025 20 400000 TOTAL 158820000 EMPLOYEES, SINCE DECEASED PENDING THE LITIGATION Service Amount Till 2005 fixed by S. No. Name DOJ DOR Court (Rs.) 1 KANNADASAN 01.05.1996 10.06.2033 10 200000 2 V.VENKATARAMANUJAM 28.06.1991 14.01.2030 15 300000 3 P.KUBENDRAN 01.10.1992 19.05.2024 13 260000 4 V.CHINNARAJ 01.10.1992 14.04.2028 13 260000 5 C.K.ANIL KUMAR 19.12.1996 30.05.2027 9 180000 6 A.THIRUPARKADAL NAMBI 25.08.1994 24.11.2031 11 220000 7 V.UMASHANKAR 10.10.1986 02.02.2019 19 380000 8 ROBERT KENNEDY 01.10.1988 09.12.2024 17 340000 9 R.NARAYANAN 17.01.1984 16.01.2011 22 440000 10 SRP.PRABHAKAR RAJ 21.09.1988 09.04.2020 17 340000 11 N.RAMESH BABU 12.10.1992 07.08.2031 13 260000 12 C.RAMAIAH 03.02.1983 16.04.2017 23 460000 13 B.BALAJI 07.03.1984 04.05.2018 22 440000 14 RSS.PATCHIRAJAN 01.12.1983 16.05.2020 22 440000 15 M.VENKATESAPPA 09.11.1984 12.10.2012 21 420000 30 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/07/2025 07:18:42 pm ) ____________ W.P. No.25463/2017 16 V.RAJASEKAR 01.10.1992 17.10.2021 13 260000 17 R.NAGARAJ 01.02.1982 14.09.2017 24 480000 18 N.MUNIRAJU 26.10.1983 04.04.2017 22 440000 19 B.K.SRINIVAS 07.10.1986 07.02.2022 19 380000 20 M.SUBRAMANIAN 01.02.1982 19.05.2010 24 480000 21 KCS.PALANIKUMAR 20.10.1982 09.05.2011 23 460000 22 S.VASANTHA RADDY 25.10.1986 01.06.2021 19 380000 23 M.JAYACHANDRAN 18.08.1986 12.07.2023 19 380000 24 N.JAYAKUMAR 01.07.1983 30.06.2022 23 460000 25 N.RAVISHEKAR 18.10.1985 05.06.2024 20 400000 26 K.MUNIVENKETAPPA 01.02.1982 30.06.2019 24 480000 27 C.GOPAL 26.11.1984 06.07.2015 21 420000 28 N.NARAYANAPPA 08.02.1984 19.12.2014 22 440000 29 M.NAGARAJU 20.10.1986 03.05.2021 19 380000 30 P.PRABHAKAR 09.10.1982 05.06.2017 23 460000 31 P.KANNAN 16.08.1982 01.09.2018 23 460000 32 V.BASKARAN 02.01.1984 30.06.2016 22 440000 33 P.ARUMUGAM 10.05.1985 28.12.2018 21 420000 34 P.MUNIRATHINAM 20.08.1982 30.06.2018 23 460000 35 V.KRISHNAPPA 19.06.1984 02.04.2022 22 440000 36 V.PALANIYAPPAN 24.07.1985 13.04.2025 20 400000 37 S.GOVINDAPPA 01.07.1983 31.05.2018 23 460000 38 JAYABALAREDDY 04.02.1984 12.04.2020 22 440000 39 G.KRISHNAPPA 01.10.1991 24.12.2027 14 280000 40 P.THIRUVARASU 14.07.1992 13.06.2027 13 260000 41 R.RAMADURAI 10.09.1985 30.04.2024 20 400000 42 SP.ANNADURAI 01.01.1989 20.02.2027 17 340000 43 K.MURUGESAN 14.07.1992 14.04.2028 13 260000 44 RM.RAVICHANDRAN 01.10.1988 13.07.2021 17 340000 45 S.BYRAPPA 07.11.1984 13.02.2022 21 420000 46 S.LAKSHMANAN 02.04.1986 30.05.2024 20 400000 47 P.MADHU 03.06.1988 24.07.2024 18 360000 48 R.SUBASH BABU 24.11.1984 07.05.2023 21 420000 49 YUVARAJA 01.07.1983 03.06.2010 23 460000 50 P.A.FAROOQULLAH 05.09.1985 03.05.2023 20 400000 51 T.MARIYAPPAN 09.08.1985 19.05.2020 20 400000 52 B.N.NANJUNDACHARI 01.02.1982 30.06.2020 24 480000 31 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/07/2025 07:18:42 pm ) ____________ W.P. No.25463/2017 53 K.CHINNATHAMBI 06.04.1984 10.04.2022 22 440000 54 R.CHANDRIAH 01.11.1982 04.01.2021 23 460000 55 S.SASEEDHARAN 23.04.1984 11.07.2022 22 440000 56 K.DHANAPAL 08.01.1987 14.02.2019 19 380000 57 R.BALAN 25.10.1986 01.02.2020 19 380000 58 V.SRINIVASALU 04.02.1984 05.07.2020 22 440000 59 M.VENKATESAPPA 28.11.1984 31.05.2021 21 420000 60 N.NANCHACHARI 01.07.1983 03.11.2020 23 460000 61 R.RAMASAMY 01.02.1984 24.07.2019 22 440000 62 A.SEKAR 15.06.1984 01.05.2021 22 440000 63 M.RAVI 21.06.1985 09.04.2021 21 420000 64 M.NAGAPPAN 01.07.1987 09.01.2015 19 380000 65 SP. NAGAPPAN 22.09.1982 28.03.2017 23 460000 66 D.BALASUBRAMANIAN 30.12.1983 14.05.2017 22 440000 67 S.Y.RAMAMURTHY 01.08.1987 27.05.2019 18 360000 68 C.LAKSHMIPATHI RAJU 01.02.1990 01.09.2015 16 320000 69 V.BHARATHI 08.03.1982 09.07.2015 24 480000 70 RM.ALAGAPPAN 01.02.1989 09.04.2016 17 340000 71 G.VIJAYARANGAN 09.02.1984 30.06.2017 22 440000 72 R.SOMANATHAN PILLAI 27.10.1986 19.05.2020 19 380000 73 M.SEKAR 01.07.1983 08.02.2018 23 460000 74 S.MUTHUKUMARASAMY 09.08.1985 04.01.2019 20 400000 75 R.RAMACHANDRA 07.07.1986 11.03.2015 19 380000 76 P.SUBRAMANIAN 24.09.1982 06.11.2012 23 460000 77 P.M.VENKATRAMAN RAJA 01.12.1984 07.02.2013 21 420000 78 M.MUNIYAPPA 08.02.1984 05.06.2013 22 440000 79 V.KRISHNAMSWAMY 20.06.1982 30.06.2007 24 480000 80 V.PALANISAMY 17.04.1983 02.08.2014 23 460000 81 P.JAYABALAN 10.04.1983 06.03.2012 23 460000 TOTAL 32260000
21. Accordingly, the writ petition is disposed of directing the petitioner/company to pay the compensation to the individual workmen who are 32 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/07/2025 07:18:42 pm ) ____________ W.P. No.25463/2017 surviving and to the legal heirs of the workmen, who are since deceased pending the litigation, as shown in the above two tabular statements, against the names of the respective workmen as compensation in full quit in lieu of their reinstatement, backwages and gratuity within a period of twelve weeks from the date of receipt of a copy of this order. It is further made clear that the aforesaid workmen would not be entitled to any other monetary compensation from the company. In case the amount as directed above is not paid within the period prescribed above, the amount will carry interest at the rate of 6% per annum from 01.01.2006 till the date of payment of the said amount. There shall be no order as to costs.
03.07.2025
Index : Yes / No
GLN
To
The Presiding Officer
Industrial Tribunal
Chennai 600 104.
33
https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/07/2025 07:18:42 pm )
____________
W.P. No.25463/2017
M.DHANDAPANI, J.
GLN
PRE-DELIVERY ORDER IN
W.P. NO. 25463 OF 2017
Pronounced on
34
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