Madras High Court
R.Ravichandran vs The Government Of Tamil Nadu on 16 February, 2026
Author: M.Dhandapani
Bench: M.Dhandapani
W.P.No.4102 of 2026 etc
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 16.02.2026
CORAM
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
W.P.Nos. 4102, 4103, 4105, 4106, 4108, 4109, 4110, 4112, 4123, 4124,
4142, 4143, 4144, 4146, 4148, 4152, 4153, 4111, 4127, 4129 & 4151 of
2026
R.Ravichandran ... Petitioner in WP.No.4102 of 2026
E.Jagadeesan … Petitioner in W.P.No.4103 of 2026
K.Kumaravel … Petitioner in W.P.No.4105 of 2026
G.K.Kumar … Petitioner in W.P.No.4106 of 2026
S.Veluchamy … Petitioner in W.P.No.4108 of 2026
D.Sugunabai … Petitioner in W.P.No.4109 of 2026
S.Ganesan … Petitioner in W.P.No.4110 of 2026
P.Dhanasekaran … Petitioner in W.P.No.4111 of 2026
A.Alphonse … Petitioner in W.P.No.4112 of 2026
G.Annamalai … Petitioner in W.P.No.4123 of 2026
S.Sekar … Petitioner in W.P.No.4124 of 2026
R.Manimaran … Petitioner in W.P.No.4127 of 2026
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D.Janarthanan … Petitioner in W.P.No.4129 of 2026
D.Srinivasan … Petitioner in W.P.No.4142 of 2026
S.Kandan … Petitioner in W.P.No.4143 of 2026
K.Kamalakannan … Petitioner in W.P.No.4144 of 2026
N.Kamaraj … Petitioner in W.P.No.4146 of 2026
N.Krishnamurthy … Petitioner in W.P.No.4148 of 2026
K.Thirunavukkarasu … Petitioner in W.P.No.4152 of 2026
V.Janakiraman … Petitioner in W.P.No.4151 of 2026
B.Kondalrao … Petitioner in W.P.No.4153 of 2026
Vs.
1.The Government of Tamil Nadu,
Rep. By its Secretary,
Transport Department,
Secretariat, Chennai – 600 009.
2.The Managing Director,
Metropolitan Transport Corporation (Chennai) Limited,
Pallavan Illam,
Mount Road, Pallavan Salai,
Chennai- 600 002.
3.The Administrator,
Tamil Nadu Transport Corporation,
Employee’s Pension Trust,
Thiruvalluvar Illam, Pallavan Salai,
Chennai – 2. … Respondents in all petitions
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Prayer : Writ Petitions filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus with the following prayers:-
W.P.No.4102 of 2026
Directing the Respondents herein to implement the 14th Wage
Settlement (parvai.C1 / 23053 of 2019), signed under section 12 (3) of the
I.D. Act dated 24.8.2022, and to re-calculate the retirement benefits of the
petitioner such as difference amount of gratuity, leave salary, provident fund,
commuted value of pension, revised pension for the period from 1.9.2019 to
31.01.2020 (date of retirement) pension arrears and other retirement benefits
and consequently direct the respondents to pay the petitioner the difference
amount of the same along with interest at the rate of 6 percent per annum
within the time limit stipulated by this honble Court and pass
WP No. 4103 of 2026
Directing the Respondents herein to implement the 14th Wage
Settlement (parvai.C1 / 23053 of 2019), signed under section 12 (3) of the
I.D. Act dated 24.8.2022, and to re-calculate the retirement benefits of the
petitioner such as difference amount of gratuity, leave salary, provident fund,
commuted value of pension, revised pension for the period from 1.9.2019 to
31.01.2020 (date of retirement) pension arrears and other retirement benefits
and consequently direct the respondents to pay the petitioner the difference
amount of the same along with interest at the rate of 6 percent per annum
within the time limit stipulated by this honble Court.
WP No. 4105 of 2026
Directing the Respondents herein to implement the 14th Wage
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Settlement (parvai.C1 / 23053 of 2019), signed under section 12 (3) of the
I.D. Act dated 24.8.2022, and to re-calculate the retirement benefits of the
petitioner such as difference amount of gratuity, leave salary, provident fund,
commuted value of pension, revised pension for the period from 1.9.2019 to
31.01.2020 (date of retirement) pension arrears and other retirement benefits
and consequently direct the respondents to pay the petitioner the difference
amount of the same along with interest at the rate of 6 percent per annum
within the time limit stipulated by this honble Court and pass
WP No. 4106 of 2026
Directing the Respondents herein to implement the 14the Wage
Settlement (parvai.C1 / 23053 of 2019), signed under section 12 (3) of the
I.D. Act dated 24.8.2022, and to re-calculate the retirement benefits of the
petitioner such as difference amount of gratuity, leave salary, provident fund,
commuted value of pension, revised pension for the period from 1.9.2019 to
31.05.2022 (date of retirement) pension arrears and other retirement benefits
and consequently direct the respondents to pay the petitioner the difference
amount of the same along with interest at the rate of 6 percent per annum
within the time limit stipulated by this honble Court.
WP No. 4108 of 2026
Directing the Respondents herein to implement the 14the Wage
Settlement (parvai.C1 / 23053 of 2019), signed under section 12 (3) of the
I.D. Act dated 24.8.2022, and to re-calculate the retirement benefits of the
petitioner such as difference amount of gratuity, leave salary, provident fund,
commuted value of pension, revised pension for the period from 1.9.2019 to
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31.10.2019 (date of retirement) pension arrears and other retirement benefits
and consequently direct the respondents to pay the petitioner the difference
amount of the same along with interest at the rate of 6 percent per annum
within the time limit stipulated by this honble Court.
WP No. 4111 of 2026
Directing the Respondents herein to implement the 14th Wage
Settlement (parvai.C1 / 23053 of 2019), signed under section 12 (3) of the
I.D. Act dated 24.8.2022, and to re-calculate the retirement benefits of the
petitioner such as difference amount of gratuity, leave salary, provident fund,
commuted value of pension, revised pension for the period from 1.9.2019 to
31.03.2020 (date of retirement) pension arrears and other retirement benefits
and consequently direct the respondents to pay the petitioner the difference
amount of the same along with interest at the rate of 6 percent per annum
within the time limit stipulated by this honble Court and pass
WP No. 4123 of 2026
Directing the Respondents herein to implement the 14th Wage
Settlement (parvai.C1 / 23053 of 2019), signed under section 12 (3) of the
I.D. Act dated 24.8.2022, and to re-calculate the retirement benefits of the
petitioner such as difference amount of gratuity, leave salary, provident fund,
commuted value of pension, revised pension for the period from 1.9.2019 to
30.04.2020 (date of retirement) pension arrears and other retirement benefits
and consequently direct the respondents to pay the petitioner the difference
amount of the same along with interest at the rate of 6 percent per annum
within the time limit stipulated by this Honble Court.
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WP No. 4124 of 2026
Directing the Respondents herein to implement the 14th Wage
Settlement (parvai.C1 / 23053 of 2019), signed under section 12 (3) of the
I.D. Act dated 24.8.2022, and to re-calculate the retirement benefits of the
petitioner such as difference amount of gratuity, leave salary, provident fund,
commuted value of pension, revised pension for the period from 1.9.2019 to
30.04.2020 (date of retirement) pension arrears and other retirement benefits
and consequently direct the respondents to pay the petitioner the difference
amount of the same along with interest at the rate of 6 percent per annum
within the time limit stipulated by this Honble Court.
WP No. 4129 of 2026
Directing the Respondents herein to implement the 14th Wage
Settlement (parvai.C1 / 23053 of 2019), signed under section 12 (3) of the
I.D. Act dated 24.8.2022, and to re-calculate the retirement benefits of the
petitioner such as difference amount of gratuity, leave salary, provident fund,
commuted value of pension, revised pension for the period from 1.9.2019 to
31.05.2022 (date of retirement) pension arrears and other retirement benefits
and consequently direct the respondents to pay the petitioner the difference
amount of the same along with interest at the rate of 6 percent per annum
within the time limit stipulated by this Honble Court.
WP No. 4142 of 2026
Directing the Respondents herein to implement the 14th Wage
Settlement (parvai.C1 / 23053 of 2019), signed under section 12 (3) of the
I.D. Act dated 24.8.2022, and to re-calculate the retirement benefits of the
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petitioner such as difference amount of gratuity, leave salary, provident fund,
commuted value of pension, revised pension for the period from 1.9.2019 to
31.05.2022 (date of retirement) pension arrears and other retirement benefits
and consequently direct the respondents to pay the petitioner the difference
amount of the same along with interest at the rate of 6 percent per annum
within the time limit stipulated by this honble Court and pass
WP No. 4143 of 2026
Directing the Respondents herein to implement the 14th Wage
Settlement (parvai.C1 / 23053 of 2019), signed under section 12 (3) of the
I.D. Act dated 24.8.2022, and to re-calculate the retirement benefits of the
petitioner such as difference amount of gratuity, leave salary, provident fund,
commuted value of pension, revised pension for the period from 1.9.2019 to
30.09.2019 (date of retirement) pension arrears and other retirement benefits
and consequently direct the respondents to pay the petitioner the difference
amount of the same along with interest at the rate of 6 percent per annum
within the time limit stipulated by this Honble Court.
WP No. 4144 of 2026
Directing the Respondents herein to implement the 14th Wage
Settlement (parvai.C1 / 23053 of 2019), signed under section 12 (3) of the
I.D. Act dated 24.8.2022, and to re-calculate the retirement benefits of the
petitioner such as difference amount of gratuity, leave salary, provident fund,
commuted value of pension, revised pension for the period from 1.9.2019 to
31.05.2022 (date of retirement) pension arrears and other retirement benefits
and consequently direct the respondents to pay the petitioner the difference
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amount of the same along with interest at the rate of 6 percent per annum
within the time limit stipulated by this honble Court.
WP No. 4146 of 2026
Directing the Respondents herein to implement the 14th Wage
Settlement (parvai.C1 / 23053 of 2019), signed under section 12 (3) of the
I.D. Act dated 24.8.2022, and to re-calculate the retirement benefits of the
petitioner such as difference amount of gratuity, leave salary, provident fund,
commuted value of pension, revised pension for the period from 1.9.2019 to
31.03.2020 (date of retirement) pension arrears and other retirement benefits
and consequently direct the respondents to pay the petitioner the difference
amount of the same along with interest at the rate of 6 percent per annum
within the time limit stipulated by this Honble Court
WP No. 4148 of 2026
Directing the Respondents herein to implement the 14th Wage
Settlement (parvai.C1 / 23053 of 2019), signed under section 12 (3) of the
I.D. Act dated 24.8.2022, and to re-calculate the retirement benefits of the
petitioner such as difference amount of gratuity, leave salary, provident fund,
commuted value of pension, revised pension for the period from 1.9.2019 to
30.06.2022 (date of retirement) pension arrears and other retirement benefits
and consequently direct the respondents to pay the petitioner the difference
amount of the same along with interest at the rate of 6 percent per annum
within the time limit stipulated by this honble Court.
WP No. 4151 of 2026
Directing the Respondents herein to implement the 14th Wage
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Settlement (parvai.C1 / 23053 of 2019), signed under section 12 (3) of the
I.D. Act dated 24.8.2022, and to re-calculate the retirement benefits of the
petitioner such as difference amount of gratuity, leave salary, provident fund,
commuted value of pension, revised pension for the period from 1.9.2019 to
30.06.2022 (date of retirement) pension arrears and other retirement benefits
and consequently direct the respondents to pay the petitioner the difference
amount of the same along with interest at the rate of 6 percent per annum
within the time limit stipulated by this honble Court and pass
WP No. 4152 of 2026
Directing the Respondents herein to implement the 14th Wage
Settlement (parvai.C1 / 23053 of 2019), signed under section 12 (3) of the
I.D. Act dated 24.8.2022, and to re-calculate the retirement benefits of the
petitioner such as difference amount of gratuity, leave salary, provident fund,
commuted value of pension, revised pension for the period from 1.9.2019 to
30.06.2023 (date of retirement) pension arrears and other retirement benefits
and consequently direct the respondents to pay the petitioner the difference
amount of the same along with interest at the rate of 6 percent per annum
within the time limit stipulated by this Honble Court.
WP No. 4127 of 2026
Directing the Respondents herein to implement the 14th Wage
Settlement (parvai.C1 / 23053 of 2019), signed under section 12 (3) of the
I.D. Act dated 24.8.2022, and to re-calculate the retirement benefits of the
petitioner such as difference amount of gratuity, leave salary, provident fund,
commuted value of pension, revised pension for the period from 1.9.2019 to
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31.05.2022 (date of retirement) pension arrears and other retirement benefits
and consequently direct the respondents to pay the petitioner the difference
amount of the same along with interest at the rate of 6 percent per annum
within the time limit stipulated by this Honble Court.
WP No. 4112 of 2026
Directing the Respondents herein to implement the 14the Wage
Settlement (parvai.C1 / 23053 of 2019), signed under section 12 (3) of the
I.D. Act dated 24.8.2022, and to re-calculate the retirement benefits of the
petitioner such as difference amount of gratuity, leave salary, provident fund,
commuted value of pension, revised pension for the period from 1.9.2019 to
31.5.2022 (date of retirement) pension arrears and other retirement benefits
and consequently direct the respondents to pay the petitioner the difference
amount of the same along with interest at the rate of 6 percent per annum
within the time limit stipulated by this honble Court.
WP No. 4109 of 2026
Directing the Respondents herein to implement the 14th Wage
Settlement (parvai.C1 / 23053 of 2019), signed under section 12 (3) of the
I.D. Act dated 24.8.2022, and to re-calculate the retirement benefits of the
petitioner such as difference amount of gratuity, leave salary, provident fund,
commuted value of pension, revised pension for the period from 1.9.2019 to
29.02.2020 (date of retirement) pension arrears and other retirement benefits
and consequently direct the respondents to pay the petitioner the difference
amount of the same along with interest at the rate of 6 percent per annum
within the time limit stipulated by this honble Court.
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WP No. 4110 of 2026
Directing the Respondents herein to implement the 14the Wage
Settlement (parvai.C1 / 23053 of 2019), signed under section 12 (3) of the
I.D. Act dated 24.8.2022, and to re-calculate the retirement benefits of the
petitioner such as difference amount of gratuity, leave salary, provident fund,
commuted value of pension, revised pension for the period from 1.9.2019 to
30.4.2020 (date of retirement) pension arrears and other retirement benefits
and consequently direct the respondents to pay the petitioner the difference
amount of the same along with interest at the rate of 6 percent per annum
within the time limit stipulated by this Honble Court.
WP No. 4153 of 2026
Directing the Respondents herein to implement the 14th Wage
Settlement (parvai.C1 / 23053 of 2019), signed under section 12 (3) of the
I.D. Act dated 24.8.2022, and to re-calculate the retirement benefits of the
petitioner such as difference amount of gratuity, leave salary, provident fund,
commuted value of pension, revised pension for the period from 1.9.2019 to
30.06.2022 (date of retirement) pension arrears and other retirement benefits
and consequently direct the respondents to pay the petitioner the difference
amount of the same along with interest at the rate of 6 percent per annum
within the time limit stipulated by this Honble Court.
For Petitioners : Mr.N.Sudhagar Nagaraj in all petitions
For Respondents : Mr.P.Balathandayutham
Special Government Pleader for R1
in all petitions
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Mr.A.Vinothraj for R2 in all petitions
Mr.C.S.K.Sathish for R3 in all petitions
COMMON ORDER
These Writ Petitions have been filed directing the respondents herein to implement the 14th Wage Settlement (parvai.C1 / 23053 of 2019), signed under section 12 (3) of the I.D. Act dated 24.8.2022, and to re-calculate the retirement benefits of the petitioner such as difference amount of gratuity, leave salary, provident fund, commuted value of pension, revised pension for the period from the date of retirement, the pension arrears and other retirement benefits and consequently direct the respondents to pay the petitioners the difference amount of the same along with interest at the rate of 6% per annum.
2. With the consent of the learned counsel appearing on either side, these Writ Petitions are taken up for disposal at the admission stage.
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3. It is the case of the petitioners that the petitioners, who had joined the services of the respondent Corporation, had retired from service in the year 2019 - 2023, however, the terminal benefits have been settled belatedly.
Therefore, the petitioners claimed 6% interest on the belated payment of terminal benefits and they have also made common representation on 30.06.2025 to implement the 14th Wage Settlement (parvai.C1 / 23053 of 2019), signed under section 12 (3) of the I.D. Act dated 24.8.2022 and, to re-
calculate the retirement benefits of the petitioners and to also pay interest for the belated payment of terminal benefits which has not been evoked any response so far. Hence, the petitioners are before this Court.
4. Heard the learned counsels appearing on either side and perused the materials available on record.
5. In view of the limited request made by the petitioners with regard to interest on the belated payment of terminal benefits, this Court directs the respondent to pay interest @ 6% for the belated payment of terminal benefits from the date of retirement till the date of actual disbursal of terminal _________ Page 13 of 16 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/03/2026 12:59:48 pm ) W.P.No.4102 of 2026 etc benefits of the petitioner, within a period of six weeks from the date of receipt of a copy of this order taking into account the bank rate of interest on deposits.
6. As regards the prayer seeking direction to the respondents herein to implement the 14th wage settlement and to re-calculate the retirement benefits, this Court directs the respondents to consider the common representation made by the petitioners dated 30.06.2025 and pass appropriate orders on the same, within a period of six weeks from the date of receipt of a copy of this order.
7. These Writ Petitions are disposed of with the above directions.
There shall be no order as to costs.
16.02.2026 NCC: Yes / No Index : Yes / No Speaking Order : Yes / No kkn _________ Page 14 of 16 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/03/2026 12:59:48 pm ) W.P.No.4102 of 2026 etc To
1.The Secretary, Government of Tamil Nadu, Transport Department, Secretariat, Chennai – 600 009.
2.The Managing Director, Metropolitan Transport Corporation (Chennai) Limited, Pallavan Illam, Mount Road, Pallavan Salai, Chennai- 600 002.
3.The Administrator, Tamil Nadu Transport Corporation, Employee’s Pension Trust, Thiruvalluvar Illam, Pallavan Salai, Chennai – 2.
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KKN W.P.Nos. 4102, 4103, 4105, 4106, 4108, 4109, 4110, 4112, 4123, 4124, 4142, 4143, 4144, 4146, 4148, 4152, 4153, 4111, 4127, 4129 & 4151 of 2026 16.02.2026 _________ Page 16 of 16 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/03/2026 12:59:48 pm )