Madras High Court
The Managing Director vs K.Govindan on 15 September, 2025
Author: Anita Sumanth
Bench: Anita Sumanth
W.A.(MD)No.2594 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 15.09.2025
CORAM:
THE HONOURABLE DR.JUSTICE ANITA SUMANTH
AND
THE HONOURABLE MR.JUSTICE C.KUMARAPPAN
W.A.(MD)No.2594 of 2025
and
C.M.P(MD)No.14774 of 2025
1.The Managing Director,
Tamilnadu State Transport Corporation
Madurai Ltd.,
Bye Pass Road,
Madurai- 625 010.
2.The General Manager,
Tamilnadu State Transport Corporation
Madurai Ltd.,
Bye Pass Road,
Madurai- 625 010. ... Appellants
Vs.
K.Govindan ... Respondent
Prayer: Writ Appeal filed under Clause 15 of the Letters Patent to set
aside the order of the learned single Judge in W.P(MD)No.20000of 2024
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W.A.(MD)No.2594 of 2025
dated 22.08.2024.
For Appellants : Mr.S.Srikrishnan
For Respondent : Mr.S.Govindan
JUDGMENT
(Judgment of the Court was made by DR.ANITA SUMANTH, J.)
We heard Mr.S.Srikrishnan appearing for the appellants and
Mr.S.Govindan appearing for the respondent.
2.We find no infirmity in the order of the Writ Court in
disposing the W.P(MD)No.20000 of 2024. The prayer was for a
mandamus directing the respondents to settle the difference in Grade Pay
as per Section 12(3) Settlement dated 04.01.2018.
3. The factum of the settlement is not in dispute and what the
learned Judge has done is to direct the respondents to pay over the
eligible benefits along with interest at the rate of 6% from due date till
date of payment fixing the time frame of twelve weeks.
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4. As the respondent states that he is yet to see the colour of the
coin despite the order of the Court being dated 22.08.2024 and the time
frame of twelve weeks being fixed by the Court, in order to facilitate the
process of implementation of the order, the respondent will appear before
the appellants on 24.09.2025 along with all materials in support of his
claim, including the representation filed by him and copies of the 12(3)
settlement and the appellants shall settle the amount within the period of
eight weeks from the hearing of the petition.
5. This Writ Appeal is dismissed. No Costs. Consequently,
connected miscellaneous petition is closed.
[A.S.M.J.,] & [C.K.J.,]
15.09.2025
NCC :Yes/No
Index :Yes/No
Internet :Yes
PJL
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To
1.The Secretary to Government,
Department of Animal Husbandry,
Dairying and Fisheries,
Fort St.George,
Secretariat,
Chennai – 600 009.
2.The Special Commissioner,
Milk Production and Dairy Development,
Madhavaram Milk Colony,
Chennai – 600 051.
3.The Managing Director,
Thanjavur District Co-operative
Milk Producers Union Limited,
Thanjavur.
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https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/09/2025 07:59:50 pm )
DR.ANITA SUMANTH, J.
AND
C.KUMARAPPAN, J.
PJL
15.09.2025
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