T.VISVESIAH vs THE SECRETARY TO GOVERNMENT

WP Nos.24357 & 25665 of 2010
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 28-10-2026
CORAM
THE HON'BLE MR.JUSTICE KRISHNASWAMY GOVINDARAJAN
WP Nos.24357 & 25665 of 2010
WP No.24357/2010
CNR:{HCMA010197922010}
1. T.Visvesiah
2. S.Mazuruddin
3. S.Abdul Rahim
4. K.Jayarajulu
5. A.Subramani
6. A.Mani
7. N.Venkatesan
8. G.Bhoopathy
9. J.Theagaraj
10.G.Venkataswamy
11.A.Narasimhan
12.S.Gopalakrishnan
13.S.Lakshminarayanan
14.S.Veerasamy
15.K.Ramamurthi
16.S.Radhakrishnan
17.E.Gunalan
18.K.Ramalingam
19.M.Vasantha Kumar
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WP Nos.24357 & 25665 of 2010
20.M.Madhukar
21.V.Rajaram
22.M.Venkatesan
23.Tajuddin Adhmed
24.K.Khader Sherif
..Petitioner(s)
Vs
1. The Secretary to Government of India,
Ministry of Shipping,
Transport Bhavan, No.1, Parliament Street,
New Delhi-110 001.
2. The Chairman,
Chennai Port Trust,
Chennai. ..Respondent(s)
PRAYER: Writ Petition filed under Article 226 of the Constitution of India,
praying to issue a Writ of Certiorarified Mandamus, calling for records on
the file of 2nd respondent dated 17.09.2010 in AO (Pension) VRS/2010/F
and quash the same and consequently direct the 1st respondent to grant
service weightage as per 48-B of Central Civil Services (Pension) Rules
1972 and revise the Pension and grant all arrears of pension along with
enhanced pension on considering the appeal dated 25.09.2010.
WP No. 25665 of 2010
CNR:{HCMA010201812010}
1. Paranthaman
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WP Nos.24357 & 25665 of 2010
2. P.T.Kannan
3. V.R.Janakiraman
4. V.Prabhakar
5. T.Veeraraghavan
6. S.Kumar
7. A.Mangaiah
8. S.Jayavelu
9. Alagiri
10.S.Krishnan
11.M.Damodaran
12.K.Murali
13.K.Kanthamma
14.S.Venkata Rama Sarma
15.S.Mani
16.C.Venkatesh Bindu
17.S.R.Kamala
18.S.Ushamala
19.P.Ravisankar
20.K.Subramanian
21.Abdul Rahman
22.S.Kuppuswamy
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WP Nos.24357 & 25665 of 2010
23.M.Ashkar Ali
24.D.Selvam
25.P.S.Ponnambalam
26.N.Subramani
27.B.Raghupathy
28.G.Deivasigamani
29.A.Perumal
30.R.Manivannan
31.C.Kandeepan
32.V.Suryanaryanan
33.D.Arumugam
34.B.Jawaharlal
35.M.Chandran
36.K.Krishnan
37.S.Dheenadayalan
38.J.G.Namachivayam
..Petitioner(s)
Vs
1. The Secretary to Government of India,
Ministry of Shipping,
Transport Bhavan, No.1, Parliament Street,
New Delhi-110 001.
..Respondent(s)
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WP Nos.24357 & 25665 of 2010
2. The Chairman,
Chennai Port Trust, Chennai.
PRAYER: Writ Petition filed under Article 226 of the Constitution of India,
praying to issue a Writ of Mandamus, directing the respondents to grant
service weightage as per 48-B of Central Civil Services (Pension) Rules
1972 and revise the Pension and grant all arrears of pension along with
enhanced Pension on considering the representation dated 10.10.2010.
In both WPs
For Petitioner(s): Ms.T.Aananthi
For Respondent(s): Mr.Venkataswamy Babu,
SPC, Government of India (for R1)
Mr.R.Karthikeyan (for R2)
COMMON ORDER
These writ petitions have been preferred seeking direction to the
respondents to grant service weightage to the petitioners in terms of Rule
48-B of the Central Civil Services (Pension) Rules, 1972, and consequently
revise their pensionary benefits and disburse all arrears of pension along
with the enhanced pension.
2. When the matters were taken up for hearing today, it is submitted
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WP Nos.24357 & 25665 of 2010
st
by the Senior Panel Counsel appearing on behalf of the 1 respondent that
the identical legal issue involved in the present writ petitions was subject to
adjudication before the Kerala High Court in W.A.No.1950 of 2005 . By
judgment dated 18.03.2010 in the matter of The Chairman, Cochin Port
Trust & Cochin Dock Labour Board Vs. K.V.A. Iyer & another , the Full
Bench of the Kerala High Court decided the issue. Aggrieved by the said
judgment, the Chairman, Cochin Port Trust preferred a Special Leave
Petition before the Hon'ble Supreme Court, which was subsequently
converted into Civil Appeal No.5309 of 2011. It is further submitted that the
said Civil Appeal No.5309 of 2011 is currently pending final adjudication
before the Hon'ble Supreme Court.
3. Since the relief claimed by the writ petitioners herein is connected
with the outcome of the litigation pending before the Apex Court, these writ
petitions can be presently closed.
4. Accordingly, both the writ petitions are disposed of, with liberty to
the writ petitioners to approach this Court and reopen these petitions in the
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WP Nos.24357 & 25665 of 2010
event a favourable order is passed by the Hon'ble Supreme Court in Civil
Appeal No.5309 of 2011. No costs. Connected miscellaneous petitions, if
any, are closed.
28-10-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
Sni
To
1.The Secretary to Government of India,
Ministry of Shipping,
Transport Bhavan, No.1, Parliament Street,
New Delhi-110 001.
2.The Chairman,
Chennai Port Trust,
Chennai.
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WP Nos.24357 & 25665 of 2010
KRISHNASWAMY GOVINDARAJAN J.
Sni
WP Nos.24357 & 25665 of 2010
28-10-2026
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