Madras High Court
Kiliyapattu vs The Managing Director on 9 March, 2026
Author: P.T.Asha
Bench: P.T. Asha
WP No. 8753 of 2026 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 09-03-2026 CORAM THE HON'BLE MS. JUSTICE P.T. ASHA WP No. 8753 of 2026
1. S.Ravi S.o.T.Sadagopan, No.74, Pilliyar Koil Street, Semiyamangalam, Polur Taluk, Thiruvannamalai District- 606 904.
2. T.Anbalagan S/o.K.Thai, No. 968, 4th Street, Thendral Nagar, Vengikkal, Thiruvannamalai District- 606 604
3. R.Seetharaman S/o.K.Rangan, No.1/6, Diversion Road, Polur Taluk, Thiruvannamalai District- 606 803.
4. C.Prema W/o. Chandrasekaran.N(Driver), Murugan Kovil Street, Melanthal, Kangiyanar post, Vanapuram Taluk, Kallakuruchi District- 605 754.
5. T.Anbarasi, W/o. D.Thangaraman(Died) Staff No. S.T.M., TR21341, No.113/2, Kannukapuram street, CheyyarTaluk, Thiruvannamalai District- 604 407.
__________ Page1 of 8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/03/2026 03:50:34 pm ) WP No. 8753 of 2026
6. R.Natarajan, S/o.M.Ranganathan, No. 242/107, Chengam Road, Ramanasramam Backside, Thiruvannamalai District- 606 603.
7. G.Natarajan, S/o.Govindasamy, No.12 A, School street, Anthal Village.
Pallikonda Post, Thiruvannamalai District- 606 611
8. P.Poonkodi W/o.Panneerselvam(Conductor), No.77/10C/3, Chettikulam Medu, 7th Street, Thiruvannamalai Taluk and District- 606 752.
9. S.Sambath S/o. Sadaiyan, No.15-B, Odaikkal Street, Kampattu, Varakkur Post, Thandrampet Taluk, Thiruvannamalai District- 606 753.
10. R.Srinivasan, S/o.K.Ramasamy, Old Street, Nallan Pillai Perran, Gingee Taluk, Villupuram District- 604 152.
11. R.Vilvanathan S/o. Rathinavelu, No.273, Tholkapiyar street, Karpaka Vinayagar Nagar, __________ Page2 of 8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/03/2026 03:50:34 pm ) WP No. 8753 of 2026 Kiliyapattu, Thiruvannamalai Taluk and District- 606 611. ..Petitioner(s) Vs
1. The Managing Director.
Tamil Nadu State Transport Corporation (Villupuram-)Ltd, No. 3/137, Salamedu, Kandamanadi P.O, Villupuram-605 602
2. The General Manager, Tamil Nadu State Transport Corporation (Villupuram-)Ltd, Thiruvannamali Region, Bypass Road, Vangikkal, Thiruvannamalai- 606 604.
..Respondent(s) PRAYER: Writ Petition filed under Article 226 of the Constitution of India praying for the issuance of a Writ of Mandamus, directing the respondents to pay difference in leave salary and difference in gratuity as per 15th wage settlement dated 29.05.2025 with 10 percent interest to the petitioners.
For Petitioner(s): Mr.S.T.Varadarajalu For Respondent(s): Ms.S.Pavithra Standing Counsel __________ Page3 of 8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/03/2026 03:50:34 pm ) WP No. 8753 of 2026 Order This Writ Petition has been filed seeking a direction to the Respondents to pay difference in leave salary and difference in gratuity as per 15th wage settlement dated 29.05.2025 with 10 percent interest to the petitioners.
2. The petitioners were appointed as Driver, Conductor and Helper Trainee in the 1stRespondent Corporation and after rendering more than 23-36 years of service, were upgraded to higher cadre posts. The petitioners retired from service prior to the wage settlements entered into a settlement under Section 12(3) of the Industrial Disputes Act, 1947, dated 29.05.2025, which were given retrospective effect from 01.09.2023 respectively. As per the said settlements, the petitioners are entitled revision of pay and consequential terminal benefits such as gratuity and encashment of leave with effect from 01.09.2023 respectively. However, the said benefits have not been extended to the petitioners. Though the petitioners submitted a representations dated 23.01.2026 in this regard to the respondents, the same was not considered and therefore, in order to __________ Page4 of 8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/03/2026 03:50:34 pm ) WP No. 8753 of 2026 espouse the said cause, the petitioners have come up with present Writ Petition.
4. Heard the learned counsel appearing for the petitioners and the learned standing counsel appearing for the respondent corporation.
5. In view of the settlement arrived at under Section 12(3) of the Industrial Disputes Act, 1947, which entitles the employees of the Transport Corporation to revision of pay scale including Gratuity and encashment of leave, the respondents are directed to implement the revised pay scales to the petitioners in terms of the said settlement along with interest 6 % per annum. The said exercise shall be completed within a period of three weeks from the date of receipt of a copy of this order.
6. Accordingly, this Writ Petition is disposed of with the aforesaid direction. There shall be no order as to costs.
09-03-2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No SRN __________ Page5 of 8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/03/2026 03:50:34 pm ) WP No. 8753 of 2026 To
1. The Managing Director.
Tamil Nadu State Transport Corporation (Villupuram-)Ltd, No. 3/137, Salamedu, Kandamanadi P.O, Villupuram-605 602
2. The General Manager, Tamil Nadu State Transport Corporation (Villupuram-)Ltd, Thiruvannamali Region, Bypass Road, Vangikkal, Thiruvannamalai- 606 604.
__________ Page6 of 8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/03/2026 03:50:34 pm ) WP No. 8753 of 2026 P.T.ASHA J.
SRN WP No. 8753 of 2026 09-03-2026 __________ Page7 of 8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/03/2026 03:50:34 pm ) WP No. 8753 of 2026 __________ Page8 of 8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/03/2026 03:50:34 pm )