Saravanan vs The Commissioner

Court
Madras High Court

REV.APLW(MD) No. 80 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 26-10-2026
CORAM
THE HON'BLE MR JUSTICE B.PUGALENDHI
REV.APLW(MD) No. 80 of 2026
CNR:{HCMD010486972026}
Saravanan
S/o.Radhakrishnan, 16A, Ujjini Makaliyamman
Kovil 1st Street, Vellaikottai, Aruppukottai,
Virudhunagar District.
..Petitioner
Vs
1. The Commissioner
Employees Provident Fund Organization,
Regional Office, Bhavishya Nidhi Bhavan,
Lady Doak College Road, Madurai 625 002.
2. The Joint Commissioner of Laour
Bharathi Ula Road, Near Old Passport Office
and Thamarai Thotti, Race Course Colony,
Madurai 625009.
3. The Assistant Commissioner of Labour
(Graduity)
Bharathi Ula Road, Near Old Passport Office
and Thamarai Thotti, Race Course Colony,
Madurai 625009.
4. Jeyakumar.A (Properitor)
S/o.Not known, J.K.Engineering and Electro
Pleaters, Sun Electro 1 Cate, Pandalkudi
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REV.APLW(MD) No. 80 of 2026
Road, Aruppukotttai,Virudhunagar District
626101.
5. The Manager
TVS Sundaram Fasteners Ltd., Madurai Road,
Krishnapuram, Aaviyur Post, Kariyappatti
Taluk, Virudhunagar District
..Respondents
PRAYER: To review the order dated 09.10.2025 passed by this
Honble Court in Writ Petition (MD) No. 5202 of 2022 and to allow
this review application and pass orders so as get compensation, 10
years of EPF, gratuity interest, pension and other benefits entitled by
the petitioner and thus render justice.
For Petitioner :Mrs.G.Kavitha
For R1 :Mr.P.Karthick
For R2 & R3 :Mr.M.Mahaboob Athiff
Special Government Pleader
For R4 :Mrs.G.Dhanalakshmi
For R5 :Mr.G.R.Balakumar
O R D E R
This Review application is filed under Order 47 Rules 1
& 2 of CPC r/w Section 114 of CPC., to review the order passed by
this Court in WP(MD) No.5202 of 2022, dated 09.10.2025.
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REV.APLW(MD) No. 80 of 2026
2.WP(MD) No.5202 of 2022 was filed by the writ
petitioner/an employee of the fourth respondent Firm sought for
EPF, Gratuity and compensation amount from the Firm. At the time
of disposal of that writ petition, the fourth respondent has made his
submission that the compensation of Rs.65,000/- had already been
paid to the petitioner. Recording the submissions of the learned
counsel for the fourth respondent, W.P.(MD) No.5202 of 2022 was
disposed of by this Court, by its order, dated on 09.10.2025, with a
direction to the first respondent to pay the gratuity amount, if any,
due to the petitioner within six weeks.
3.This Review application is now filed on the ground
that a wrong representation has been made by the Proprietor of
J.K.Engineering and Electro Platers, Virudhunagar /the fourth
respondent. In fact, when the writ petition was disposed of on
09.10.2025, there was no representation for the petitioner, however,
this Court has decided the issue based on the instructions of the
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REV.APLW(MD) No. 80 of 2026
fourth respondent.
4.Although the scope of review is limited, on the
persuasion of the learned counsel for the petitioner and with a view
to give a quietus to the dispute, this Court, by its order dated,
28.07.2026, has entertained this Review application and referred the
matter to the Mediation Centre and appointed Mrs.Ananthavalli,
learned Counsel as Mediator.
5.When the matter is taken up for hearing today, the
learned counsel on either side submit that, on the efforts taken by the
Mediator, the dispute relating to compensation has been amicably
settled and the agreed amount has been paid to the petitioner. An
agreement of settlement dated 14.08.2026 is also placed before this
Court. However, the learned counsel for the petitioner submits that
the petitioner's claim for pension was not considered in the
Mediation.
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REV.APLW(MD) No. 80 of 2026
6. Considering the nature of the order passed in W.P.
(MD) No.5202 of 2022, the scope of review and the agreement of
settlement, dated 14.08.2026 now placed before this Court, this
review application is closed. If the petitioner is still having any
grievance with regard to his entitlement to pension or any other dues
from the fourth respondent, it is open to him to pursue a separate
claim. No costs.
26-10-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
VRN
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REV.APLW(MD) No. 80 of 2026
To
1. The Commissioner
Employees Provident Fund Organization, Regional Office,
Bhavishya Nidhi Bhavan, Lady Doak College Road, Madurai 625
002.
2. The Joint Commissioner of Laour
Bharathi Ula Road, Near Old Passport Office and Thamarai
Thotti, Race Course Colony, Madurai 625009.
3. The Assistant Commissioner of Labour (Graduity)
Bharathi Ula Road, Near Old Passport Office and Thamarai
Thotti, Race Course Colony, Madurai 625009.
4. Jeyakumar.A (Properitor)
S/o.Not known, J.K.Engineering and Electro Pleaters, Sun
Electro 1 Cate, Pandalkudi Road, Aruppukotttai, Virudhunagar
District 626101.
5. The Manager
TVS Sundaram Fasteners Ltd., Madurai Road, Krishnapuram,
Aaviyur Post, Kariyappatti Taluk, Virudhunagar District
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REV.APLW(MD) No. 80 of 2026
B.PUGALENDHI, J.
vrn
Order made in
REV.APLW(MD) No. 80 of 2026
26.10.2026
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