Madras High Court
2 M.Mariappan vs Union Of India on 16 December, 2025
Author: M.Dhandapani
Bench: M.Dhandapani
W.P.No.49061 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 16.12.2025
CORAM
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
W.P.No.49061 of 2025
1 T.SEKAR
2 V.RAMASAMY
3 R.RATHINAM
4 P.JOTHI
5 S.RAMARAO
6 P.SEKAR
7 B.KANAGARAJ
8 S.SYED NOOR
9 A.SUBRAMANIAN
10 V.KRISHNAMOORTHY
11 S.PATTEL
12 S.RANGASAMY
13 G.VAZHUMUNI
14 P.VENKATESAN
15 S.JEEVANANDAM
16 D.GUNASEGARAN
17 T.BALAKRISHNAN
18 N.ELANGOVAN
19 E.ADITHAN
20 K.KARUNAGARAN
21 D.SIVASUBRAMANIAN
22 P.DESIGAN
23 L.MANJUNATH
24 A.ESSAYA ADHI ROUBA
25 S.SELVANATHAN
26 S.SHANMUGAM
27 R.MANI
28 C.RAJARAMAN
29 S.ARUNASALAM
30 P.KANNAN
31 R.COUMARANE
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W.P.No.49061 of 2025
32 R.DAYALAN
33 D.RAJARAM
34 J.SOUNDARRAJAN
35 N.LAKSHMIKANDAN
36 S.GOVINDARAJALU
37 I.BASHEER AHAMED
38 B.NARAYANASAMY
39 A.RAJENDIRAN
40 G.PERUMAL
41 R.SENTHAMARAI KANNAN
42 G.DEVARAJU
43 R.ILANGO
44 K.SANIRA SEGARAN
45 J.KUMAR
46 N.SAMBATH KUMAR
47 V.BALASUBRAMANIAN
48 M.SAKTHI VELU MARGO
49 S.ALAGAPPAN
50 P.SANKAR
51 K.GNANASEGARAN
52 N.MADANAGOPAL
53 M.SALATHAIAN
54 R.RAVICHANDIRAN
55 K.GOPAL
56 E.PUGAJENDY
57 T.VIJAYA
58 D.GOVINDASAMY
59 A.BOOPALAN
60 L.RAJABOOMANI
61 C.ANNE REIO FERNANDEZ
62 N.JAYANTHI
63 D.T PALANIAPPAN
64 S.ILANGO
65 S.ARUL SELVAM
66 A.AMUTHAVANAN
67 A.VASANTHI
68 D.KANAGASABAI
69 K.SUBURAYAN
70 R.MANICKAM
71 K.SANDANASAMY
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72 V.SEGAR
73 T.AMIRTHALINGAM
74 S.SARAVANAN
75 H.MUTHUKRISHNAN
76 P.GANESAN@VINAYAGAM
77 K.SANKAR
78 P.VENKATESAN
79 D.GNANASEKARAN
80 K.KUPPUSAMY
81 V.MOHAN RAJ
82 S.CHARLES
83 A.AROCKIADOSS
84 S.RAJENDIRAN
85 S.GANAPATHY
86 S.KALIVARADHAN
87 S.SIVASHANMUGAM
88 K.NETHAJI SUBASH CHANDRA
89 T.SURENDIRAN
90 A.PANNEER SELVAM
91 S.CHINNATHAMBI
92 K.SUNDAR
93 K.ASSOGAN
94 V.SATHIYAMOORTHY
95 R.GUGARAJ
96 V.NATESAN
97 K.KANNAN
98 K.BALASUBRAMANIAN
99 M.RAJAVELU
100 P.KUMAR
101 K.PANEERSELVAM
102 V.PREMKUMAR SELVA
103 M.GNANASEKARAN
104 K.DJEAMOURTHY
105 V.CHIDAMBARAM
106 S.SIVAKUMAR
107 R.KESAVAN
108 R.ILANGO
109 A.BALACHANDIRAN
110 P.SAKTHIVEL
111 K.LAKSHMANASAMY
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W.P.No.49061 of 2025
112 M.MARIAPPAN
113 M.SENGALVARAYAN
114 G.POUVENDAN
115 K.JEEVARATHINAM
116 A.CHANDRASEKARAN
117 P.IYYANARAPPAN
118 L.GAJENDIRAN
119 K.DANASU
120 S.RAMACHANDIRAN
121 S.JAYARAMAN
122 V.SANJIVI
123 M.AROKIADOSS
124 D.SELVAGANAPATHY
125 V.SAROJA
126 K.MATHIVANAN
127 Y.SUUVANIAPPAN ... Petitioners
Vs.
1 UNION OF INDIA
REPRESENTED BY ITS CHIEF SECRETARY
GOVERNMENT OF PUDUCHERRY
PUDUCHERRY
2 THE UNDER SECRETARY (IND. AND COM.)
DEPARTMENT OF INDUSTRIAL DEVELOPMENT
(INDUSTRIES AND COMMERCE)
CHIEF SECRETARIAT
GOVERNMENT OF PUDUCHERRY
PUDUCHERRY
3 THE MANAGING DIRECTOR
ANGLO FRENCH TEXTILES
UNIT OF PUDUCHERRY TEXTILE CORPORATION LIMITED,
MUDALIARPET,
PUDUCHERRY
4 THE CONTROLLING AUTHORITY
UNDER THE PAYMENT OF GRATUITY ACT,
LABOUR DEPARTMENT, GANDHI NAGAR,
PUDUCHERRY ... Respondents
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W.P.No.49061 of 2025
Prayer:
Petition filed under Article 226 of the Constitution of India to
issue a Writ of Mandamus directing the respondents 1 to 3 to extend
uniform interest at 15% per annum on the delayed payment of
gratuity to all petitioners by disbursing the differential 5% compound
interest.
For Petitioner : Mr.R.Saravanan
For Respondents : Mrs.Saradha Vivek
Additional Government Pleader (P)
ORDER
By consent, the writ petition is taken up for final disposal at the admission stage itself.
2.The petitioners have filed this writ petition seeking issuance of Writ of Mandamus directing the respondents 1 to 3 to extend uniform interest at 15% per annum on the delayed payment of gratuity to all petitioners by disbursing the differential 5% compound interest.
3.The learned counsel appearing for the petitioners submitted 5/9 https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/12/2025 12:09:27 pm ) W.P.No.49061 of 2025 that the petitioners are the workmen of Anglo French Textiles/ third respondent and the third respondent suffered loss during 2000 and G.O.Ms.17/2012-Ind-B dated 02.01.2013 was issued implementing the ‘Anglo-French Textiles of Pondicherry Textiles Corporation Limited – New VRS, 2012’ and since the situation did not improve, notice under Section 25-O(1) of the Industrial Disputes Act, 1947 was issued on 21.01.2020 and the mills were formally closed with effect from 01.05.2020 and during this process, many workmen attained superannuation and several opted for VRS and due to severe financial constraints, the third respondent could not settle the gratuity dues in time.
4.The learned counsel appearing for the petitioners further submitted that some of the workmen approached the Controlling Authority under the Payment of Gratuity Act, 1972 and obtained orders directing payment of gratuity and a certificate under Section 8 of the Payment of Gratuity Act, 1972. Thereafter, the third respondent disbursed gratuity dues with 10% simple interest for belated payment and an additional 5% compound interest to those workmen who obtained orders from the Controlling Authority and to the remaining 6/9 https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/12/2025 12:09:27 pm ) W.P.No.49061 of 2025 workmen/ petitioners, the third respondent disbursed gratuity dues with 10% simple interest for belated payment and aggrieved by the same, the union/ Panjalai Thozhir Sanga Congress made various representations to the respondents seeking to grant the additional 5% compound interest for belated payment of Gratuity to the petitioners and the last of such representation was made on 11.10.2023, however, there is no response and hence the union made representation dated 01.09.2025 to the fourth respondent, however, the fourth respondent returned the said representation. Hence, this Court may without going into the merits of the case, issue direction to the respondents 1 to 3 to consider the representation made by the union on behalf of the petitioners dated 11.10.2023 and to pass appropriate orders, within a reasonable time frame.
5.Considering the limited relief now sought for by the learned counsel appearing for the petitioners, this Court, without expressing any opinion on the merits of the case, directs the respondents 1 to 3 to consider the representation made by the union on behalf of the petitioners dated 11.10.2023, on merits and in accordance with law and to pass appropriate orders, as expeditiously as possible.
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6.The writ petition is disposed of. No costs.
16.12.2025 pri Index: Yes/ No Speaking Order: Yes/ No NCC: Yes/ No To 1 UNION OF INDIA REPRESENTED BY ITS CHIEF SECRETARY GOVERNMENT OF PUDUCHERRY PUDUCHERRY 2 THE UNDER SECRETARY (IND. AND COM.) DEPARTMENT OF INDUSTRIAL DEVELOPMENT (INDUSTRIES AND COMMERCE) CHIEF SECRETARIAT GOVERNMENT OF PUDUCHERRY PUDUCHERRY 3 THE MANAGING DIRECTOR ANGLO FRENCH TEXTILES UNIT OF PUDUCHERRY TEXTILE CORPORATION LIMITED, MUDALIARPET, PUDUCHERRY 4 THE CONTROLLING AUTHORITY UNDER THE PAYMENT OF GRATUITY ACT, LABOUR DEPARTMENT, GANDHI NAGAR, PUDUCHERRY 8/9 https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/12/2025 12:09:27 pm ) W.P.No.49061 of 2025 M.DHANDAPANI,J.
pri W.P.No.49061 of 2025 16.12.2025 9/9 https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/12/2025 12:09:27 pm )