Sivagami vs The Principal Secretary To Government
2025 Latest Caselaw 6979 Mad

Madras High Court

Sivagami vs The Principal Secretary To Government on 12 September, 2025

                                                                                         W.P(MD)No.24726 of 2025

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 12.09.2025

                                                         CORAM

                                  THE HON'BLE MR.JUSTICE K.KUMARESH BABU

                                           W.P(MD)No.24726 of 2025

                     Sivagami                                                           ... 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
                     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


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                                                                                             W.P(MD)No.24726 of 2025

                     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 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               : Mr.Gladson Micheal Rajadurai
                                                                 Standing Counsel

                                         For R-3               : 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 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 and the Honorable Supreme Court in SLP.(C)No.

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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 01.07.2025, 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.

                                                                                                   12.09.2025
                     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 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.

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K.KUMARESH BABU, J.

BTR

Order made in

12.09.2025

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