Rajendran M vs The Additional Chief Secretary to Government of Tamil Nadu

WP(MD) No. 31456 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 04-11-2026
CORAM
THE HON'BLE MR. JUSTICE B.PUGALENDHI
WP(MD) No. 31456 of 2026
CNR:{HCMD011564392026}
Rajendran M
..Petitioner(s)
Vs
1. The Additional Chief Secretary to
Government of Tamil Nadu,
Transport Department,
Secretariat,
Chennai - 600 009
2. The Tamil Nadu State Transport Corporation
(Kumbakonam) Limited,
Represented by its Managing Director,
Kumbakonam.
3. The General Manager,
The Tamil Nadu State Transport Corporation,
(Kumbakonam) Limited,
Pudukkottai Region,
Pudukkottai.
4. The Administrator,
The Tamil Nadu Transport Corporation
Employees Pension Fund Trust,
Thiruvalluvar Illam,
Pallavan Salai,
Chennai - 600 002.
..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 to compute and pay differential amounts to the petitioner in
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WP(MD) No. 31456 of 2026
the benefits in respect of Gratuity, Encashment of Leave Salary, Monthly
Pension by extending the benefit of 15th wage revision settlement entered
under Section 12(3) of I.D. Act dated 29.05.2025 and also giving him
Dearness Allowance on par with serving employees of Transport
Corporation and to pay him Arrears from the date of his retirement i.e.
31.05.2025 together with interest at the rate of 12 % per annum for the
differential payment to be computed from the date of his retirement till
the date of payment within a time frame as may be fixed by this Court.
For Petitioner(s) :M/s A.Rahul
For Respondent(s) :Mr.G.Mohan Kumar,
Addl Government Pleader for R1
: Mr.S.C.Herold Singh, for R2 to R4
ORDER
The petitioner worked as a Selection Grade Driver in the
respondent transport corporation and retired from service on 31.05.2025.
th
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 by 6% of the earlier
wages, with effect from 01.09.2023 notionally and monetary benefits
with effect from 01.09.2024.
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WP(MD) No. 31456 of 2026
2.Admittedly, the petitioner was in service as on 01.09.2023 and
therefore, the petitioner made a representation to the respondent seeking
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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.The learned Standing Counsel appearing for the respondent
transport corporation 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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5.The 15 wage settlement under Section 12(3) of the Industrial
Disputes Act was entered into between the Management and the Unions
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WP(MD) No. 31456 of 2026
on 29.05.2025. As per Clause 1 of the terms of the settlement, the
Management 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.
Hence 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
th
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.
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
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WP(MD) No. 31456 of 2026
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
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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.
04-11-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
DSK
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WP(MD) No. 31456 of 2026
To
1. The Additional Chief Secretary to Government of Tamil Nadu
Transport Department
Secretariat
Chennai - 600 009
2. The Tamil Nadu State Transport Corporation (Kumbakonam) Limited
Represented by its Managing Director
Kumbakonam
3. The General Manager
The Tamil Nadu State Transport Corporation (Kumbakonam) Limited
Pudukkottai Region
Pudukkottai
4. The Administrator
The Tamil Nadu Transport Corporation Employees Pension Fund
Trust
Thiruvalluvar Illam
Pallavan Salai
Chennai - 600 002
B.PUGALENDHI, J.
DSK
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WP(MD) No. 31456 of 2026
WP(MD) No. 31456 of 2026
04-11-2026
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