Madras High Court
Karuppaiah vs The Principal Secretary To Government on 9 September, 2025
W.P(MD)No.24010 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 09.09.2025
CORAM
THE HON'BLE MR.JUSTICE K.KUMARESH BABU
W.P(MD)No.24010 of 2025
Karuppaiah ... Petitioner
Vs.
1.The Principal Secretary to Government,
Transport Department,
Secretariat, Chennai-600 009.
2.The Managing Director,
Tamil Nadu Transport Corporation (TNSTC),
No.27, Pugai Vandi, New Street,
Kumbakonam.
3.The General Manager,
Tamil Nadu Transport Corporation (TNSTC),
Pudukkottai Regional Office,
51/1, Pillai Thaneer Panthal,
Thirumayam Road,
Pudukkottai.
4.The Administrator,
TNSTC Employees' Pension Fund Trust,
Office of the SETC Head Office,
Thiruvalluvar House, Pallavan Salai,
Chennai-600 002. ... Respondents
1/5
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W.P(MD)No.24010 of 2025
PRAYER : Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus, to direct the
respondents to re-fix the pay of the petitioner by adopting 2.57 multiplier
/ matrix on par with 7th pay revision from the date of promotion and
other retirement benefits including pension in the light of the order
passed in W.P(MD)No.3609 of 2020, dated 20.06.2023 which was
confirmed by the Division Bench in W.A(MD)No.1099 of 2024, dated
04.07.2024 and the Honorable Supreme Court in SLP.(C)No.26264 of
2024, dated 11.11.2024 within stipulated time that may be fixed by this
Court.
For Petitioner : Mr.R.Karunanidhi
For R-1 : Mr.F.Deepak
Special Government Pleader
For R-2 to R-4 : Mr.S.C.Herold Singh
Standing Counsel
ORDER
The present Writ Petition has been filed seeking for a direction to
direct the respondents to re-fix the pay of the petitioner by adopting 2.57
multiplier / matrix on par with 7th pay revision from the date of
promotion and other retirement benefits including pension in the light of
the order passed in W.P(MD)No.3609 of 2020, dated 20.06.2023 which
was confirmed by the Division Bench in W.A(MD)No.1099 of 2024,
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dated 04.07.2024 and the Honorable Supreme Court in SLP.(C)No.26264
of 2024, dated 11.11.2024.
2. Considering the fact that the claim of the petitioner has already
been covered by the judgment of the Hon'ble Division Bench of this
Court in W.A(MD)No.1099 of 2024, dated 04.07.2024 which has been
affirmed by the Hon'ble Apex Court in SLP.(C)No.26264 of 2024, dated
11.11.2024, there shall be a direction to the second respondent to
consider the representation of the petitioner, dated 14.08.2025, within a
period of four (4) weeks from the date of receipt of a copy of this order
in line with the judgment of the Hon'ble Division Bench of this Court
indicated above.
3. The writ petition stands disposed of with the above direction.
There shall be no order as to costs.
09.09.2025
NCC : Yes / No
Index : Yes / No
Internet : Yes
BTR
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To
1.The Principal Secretary to Government,
Transport Department,
Secretariat, Chennai-600 009.
2.The Managing Director,
Tamil Nadu Transport Corporation (TNSTC),
No.27, Pugai Vandi, New Street,
Kumbakonam.
3.The General Manager,
Tamil Nadu Transport Corporation (TNSTC),
Pudukkottai Regional Office,
51/1, Pillai Thaneer Panthal,
Thirumayam Road,
Pudukkottai.
4.The Administrator,
TNSTC Employees' Pension Fund Trust,
Office of the SETC Head Office,
Thiruvalluvar House, Pallavan Salai,
Chennai-600 002.
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K.KUMARESH BABU, J.
BTR
Order made in
09.09.2025
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