Ravichandran.M vs State Express Transport Corporation Tamil Nadu Limited

WP(MD) No. 31091 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 02-11-2026
CORAM
THE HON'BLE MR. JUSTICE B.PUGALENDHI
WP(MD) No. 31091 of 2026
CNR:{HCMD011543162026}
Ravichandran.M
SG.SR.DCC (Retd.), Staff No. D230001
No: 3/290, Main Road,
Angarai Lalgudi,
Trichy - 621 703
..Petitioner(s)
Vs
1. State Express Transport Corporation Tamil Nadu
Limited
Rep. By Its Managing Director,
Chennai - 600 002
2. The General Manager
State Express Transport Corporation Tamil Nadu
Ltd,
Head Office,
No.2, Thiruvalluvar Illam,
Pallavan Salai,
Chennai - 600 002
3. The Branch Manager
State Express Transport Corporation Tamil Nadu
Ltd,
Branch Office,
Trichy - 620 020
4. The Administrator
Tamil Nadu State Transport Corporation Retired,
Employees Pension Trust,
No.2, Thiruvalluvar Illam,
SETC Head Office,
Pallavan Salai,
Chennai - 600 002
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WP(MD) No. 31091 of 2026
..Respondent(s)
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this court to issue a Writ of Mandamus directing the
Respondents herein to revise the wages of the Petitioner with effect from
01.09.2023 based on the 15th wage settlement dated 29.05.2025 and to
pay arrears of wages payable from 01.09.2024 to 31.05.2025, difference
in Leave Salary, Gratuity and arrears of pension from 01.06.2025 to
31.07.2025 along with interest at the rate of 12 percent per annum from
the date of wage settlement i.e., 29.05.2025 till the date of actual
payment.
For Petitioner(s) : Mr.D.Sivaraman
Advocate
For Respondent(s) : Mr.K.Senthil Kumar,
Standing Counsel for R1 to R3
Mr.S.C.Herold Singh,
Standing Counsel for R4
ORDER
The petitioner was appointed as Driver cum Conductor in the
respondent Corporation on 22.09.1997 and after rendering 28 years of
service, he retired from service as Selection Grade Senior Driver cum
th
Conductor on 31.05.2025. The 15 tripartite wage settlement under
Section 12(3) of the Industrial Disputes Act was entered into between the
Management and Trade Unions on 29.05.2025. As per Clause 1 of the
terms of settlement, the Management has agreed to revise the wages of
the employees who were in service as on 01.09.2023 by revising the pay
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WP(MD) No. 31091 of 2026
by 6% of the earlier wages, with effect from 01.09.2023 notionally and
monetary benefits with effect from 01.09.2024.
2.Admittedly, the petitioner was in service as on 01.09.2023 and
therefore, the petitioner made a representation to the respondent seeking
th
the benefits due to him as per the 15 wage settlement. Alleging inaction,
he has filed this writ petition seeking a mandamus to the respondents to
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revise his wages, based on the 15 wage settlement dated 29.05.2025 and
to pay the benefits with interest.
3. Mr.K.Senthil Kumar, learned Standing Counsel takes notice for
the respondents 1 to 3 and submits that as per Clause 37(b) of the
settlement u/s.12(3) of the ID Act dated 29.05.2025, the Management is
expected to revise the scale of pay from 01.09.2023 and to calculate the
arrears of amount with effect from 01.09.2024, which is payable in four
quarterly installments. According to him, they would calculate the same
and if there is any due, it would be paid to the petitioner within a
reasonable time.
4.This court has considered the rival submissions made and
perused the materials placed on record.
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WP(MD) No. 31091 of 2026
th
5.The 15 wage settlement under Section 12(3) of the Industrial
Disputes Act was entered into between the Management and the Unions
on 29.05.2025. As per Clause 1 of the terms of the settlement, the
Management has agreed to revise the wages of the employees, who were
in service as on 01.09.2023, by revising the pay by 6% of the earlier
wages. Therefore, the monetary benefits would be paid with effect from
01.09.2024 and the arrears if any, would be settled in four quarterly
installments.
6.Clause 37(b) of the settlement dated 29.05.2025 reads as under:-
“ M) ,e;j xg;ge;jj;jpd; K:ykhd gzg;gad;
epYitj ; bjhif 01/09/2024 Kjy;
fzf;fplg;gl;L 4 jtizfshf fhyhz;LnjhWk;
tH';fg;gLk;. ”
7.The petitioner was in service as a permanent employee of the
Transport Corporation as on 01.09.2023 and therefore, he is entitled for
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the benefits as per this 15 wage settlement. The petitioner retired from
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service on 31.05.2025. The 15 wage settlement provides revision of
scale of pay by 6% on the basic pay, for those who were in service as on
01.09.2023, however monetary benefits with effect from 01.09.2024.
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WP(MD) No. 31091 of 2026
Therefore, the petitioner is entitled for the benefits, pursuant to the
revision of scale of pay from 01.09.2024.
8.Admittedly, such a revision has not been made till date. Any
belated settlement of monetary benefits due to an employee needs to be
settled with interest at the rate of 6% per annum. Therefore, this writ
petition stands allowed with a direction to the respondent Transport
Corporation to revise the pay scale of the petitioner with effect from
01.09.2023 and provide the benefits with effect from 01.09.2024, as per
th
the 15 wage settlement dated 29.05.2025 to the petitioner within a
period of six months from the date of receipt of a copy of this order, with
interest @ 6% per annum. The interest shall be calculated for the period
beyond Clause 37(b) of the settlement dated 29.05.2025 till the date of
actual payment. There shall be no order as to costs.
02-11-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
ogy
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WP(MD) No. 31091 of 2026
To
1. The Managing Director,
State Express Transport Corporation Tamil Nadu Limited
Chennai - 600 002
2. The General Manager
State Express Transport Corporation Tamil Nadu Ltd
Head Office
No.2 Thiruvalluvar Illam
Pallavan Salai
Chennai - 600 002
3. The Branch Manager
State Express Transport Corporation Tamil Nadu Ltd
Branch Office
Trichy - 620 020
4. The Administrator
Tamil Nadu State Transport Corporation Retired
Employees Pension Trust
No.2 Thiruvalluvar Illam
SETC Head Office
Pallavan Salai
Chennai - 600 002
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WP(MD) No. 31091 of 2026
B.PUGALENDHI, J.
ogy
WP(MD) No. 31091 of 2026
02-11-2026
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