Madras High Court
Sankara Subbulakshmi vs The Principal Secretary To Government on 11 September, 2025
WP(MD). No.24581 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 11/09/2025
CORAM
THE HONOURABLE MR. JUSTICE K.KUMARESH BABU
WP(MD). No.24581 of 2025
Sankara Subbulakshmi, ... Petitioner
Vs
1. The Principal Secretary to Government, Transport Department,
Secretariat
Chennai-600 009.
2. The Managing Director,
Tamil Nadu State Transport Corporation (TNSTC),
Tamil Nadu Transport Corporation Madurai Limited,
Bye Pass Road,
Madurai- 625 016.
3. The Administrator,
Tnstc Employees Pension Fund Trust ,
Office of the SETC Head Office,
Thiruvalluvar House,
Pallavan Salai,
Chennai-600 002. ... Respondents
PRAYER :-
Writ Petition, filed under Article 226 of the Constitution of India,
praying this court to issue a Writ of Mandamus directing the
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WP(MD). No.24581 of 2025
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 all 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 within stipulated time that may be fixed by this
court.
For Petitioner : R.Karunanidhi,
Advocate.
For Respondents : Mr.F.Deepak - for R1
Special Government Pleader
Mr.K.Ramaiah - for R2 and R3
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,
dated 04.07.2024 and the Honorable Supreme Court in SLP.(C)No.26264
of 2024, dated 11.11.2024.
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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 30.06.2025, 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.
11.09.2025
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
pnn
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K.KUMARESH BABU, J.
pnn
To
1. The Principal Secretary to Government, Transport Department,
Secretariat
Chennai-600 009.
2. The Managing Director,
Tamil Nadu State Transport Corporation (TNSTC),
Tamil Nadu Transport Corporation Madurai Limited,
Bye Pass Road,
Madurai- 625 016.
3. The Administrator,
Tnstc Employees Pension Fund Trust ,
Office of the SETC Head Office,
Thiruvalluvar House,
Pallavan Salai,
Chennai-600 002.
ORDER
IN
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Date : 11/09/2025
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