S.Kumari vs The Managing Director

2026:MHC:4275
WP No. 27036 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 16-10-2026
CORAM
THE HON'BLE MR.JUSTICE C.KUMARAPPAN
WP No. 27036 of 2022
CNR: {HCMA011567812022}
S.Kumari
(Late) w/o.N.Senthilkumar, Senior Conductor,
Staff No.C15959, New No.15 E, Gangai Street,
Dr.Ambedkar Puratchi Nagar, Perungudi,
Chennai-96.
..Petitioner(s)
Vs
1. The Managing Director
Metropolitan Transport Corporation (Chennai)
Ltd., Anna Salai, Pallavan Illam, Chennai-02.
2. The Administrator,
Tamil Nadu State Transport Corporation
Employees Pension Fund, Pallavan Salai,
Chennai-600 002.
..Respondent(s)
Writ petition filed under Article 226 of the Constitution of India praying
for issuance of a writ of mandamus to direct the respondents to settle the
terminal benefits such as Gratuity, P.F and Family Pension for the service
rendered by the husband of the petitioner
For Petitioner(s): No appearance
For Respondent(s): Mr.A.Vinothraj Standing Counsel For R1
=======================
Mr.S.Ilamvaludhi, Spl.GP
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2026:MHC:4275
WP No. 27036 of 2022
ORDER
(1) When the matter is taken up for hearing today, there is no representation
st
for the petitioner and for the 1 respondent.
(2) The writ petition is of the year 2022. The prayer sought for in the writ
petition is to settle the terminal benefits such as Gratuity, Provident Fund
and Family Pension to the petitioner, for the service rendered by her
husband.
(3) A perusal of the writ petition would show that the petitioner had
nd
submitted a representation on 30.07.2022, to the 2 respondent, claiming
the above said terminal benefits.
nd
(4) The learned Special Government Pleader appearing for the 2 respondent
would submit that the representation of the petitioner dated 30.07.2022,
would be considered within a reasonable time frame.
(5) Considering the fact that no counter is filed till date and also upon
considering the fact that the writ petition is pending from 2022, this Court
is inclined to dispose of the same, than to adjourn to some other date.
(6) Accordingly, the writ petition is disposed of and the respondents are
directed to consider and dispose of the petitioner’s representation dated
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2026:MHC:4275
WP No. 27036 of 2022
30.07.2022, on its own merits and in accordance with law and pass
appropriate orders within a period of eight weeks from the date of receipt
of a copy of this order. No costs.
16-10-2026
Index: Yes
Speaking order
Neutral Citation: Yes
AP
To
1. The Managing Director
Metropolitan Transport Corporation (Chennai) Ltd., Anna Salai, Pallavan
Illam, Chennai-02.
2. The Administrator,
Tamil Nadu State Transport Corporation Employees Pension Fund, Pallavan
Salai, Chennai-600 002.
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2026:MHC:4275
WP No. 27036 of 2022
C.KUMARAPPAN, J.
AP
WP No. 27036 of 2022
16-10-2026
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