Madras High Court
S.Ramalingam vs The Managing Director on 25 October, 2025
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.No.38868 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 25.10.2025
CORAM :
THE HONOURABLE Mr. JUSTICE G.K.ILANTHIRAIYAN
W.P.No.38868 of 2025
1.S.Ramalingam
2.K.Kannaiyan
3.B.Venkatesan
4.A.V.Kalyanasundaram ... Petitioners
Vs.
1.The Managing Director,
Tamil Nadu State Transport Corporation (Villupuram) Ltd,
No.3/137, Salamedu,
Villupuram – 605 602.
2.The General Manager,
Tamil Nadu State Transport Corporation (Villupuram) Ltd,
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
PRAYER : Writ Petition filed under Article 226 of the Constitution of
India praying to issue a Writ of Mandamus, to direct the respondents to
pay the difference in leave salary, difference in gratuity and pension
arrears as per 15th wage settlement, dated 29.05.2025 with 10% interest to
the petitioners.
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W.P.No.38868 of 2025
For Petitioners : Mr.S.T.Varadarajalu
For R1 & R2 : Ms.S.Pavithra
Standing Counsel
ORDER
This Writ petition has been filed with a prayer for issuing a Mandamus, to direct the respondents to pay the difference in Gratuity, leave salary, arrears of pension, based on wage settlement dated 29.05.2025 with 10% interest to the petitioners.
2. Ms.S.Pavithra, learned Standing counsel takes notice for the Respondents.
3. By consent, this Writ Petition is taken up for final disposal at the admission stage itself.
4.The case of the petitioner is that the petitioners who were working as Driver and Conductor and retired from service on various dates. It is the grievance of the petitioners that their representations made before the respondents dated 01.09.2025 seeking to pay the difference in gratuity, leave salary, arrears of pension based on wage settlement dated 29.05.2025 with 10% interest has not been considered till date. Hence the present writ petition is filed.
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5. The learned Standing Counsel for the respondents would fairly admit that in view of the similar orders passed by this Court in W.P. Nos. 40031, 33742 and 35806 of 2024, they are willing to pay the interest at the rate of 6% per annum for the belated payment of the eligible and admissible amount.
6. In view of the above submission of the learned Standing Counsels, this Court deems it appropriate to direct the respondents to pay the eligible and admissible amount with interest at the rate of 6% per annum for the belated payment of terminal benefits, from the date of retirement till the date of actual disbursal of the terminal benefits of the petitioners, within a period of six weeks from the date of receipt of a copy of this order.
7. With the above direction, this Writ Petition stands disposed of. No costs.
25.10.2025
Index : Yes/No
Speaking Order : Yes/No
Neutral Citation : Yes / No
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W.P.No.38868 of 2025
G.K.ILANTHIRAIYAN. J.,
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To
1.The Managing Director,
Tamil Nadu State Transport Corporation (Villupuram) Ltd, No.3/137, Salamedu, Villupuram – 605 602.
2.The General Manager, Tamil Nadu State Transport Corporation (Villupuram) Ltd, 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.
W.P.No.38868 of 2025
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