[Cites 3, Cited by 0]
Madras High Court
A.Rajaram vs The Managing Director on 11 March, 2026
W.P.(MD) No.6475 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 11.03.2026
CORAM:
THE HONOURABLE MR.JUSTICE MUMMINENI SUDHEER KUMAR
W.P.(MD) No.6475 of 2026
A.Rajaram ... Petitioner
-vs-
1.The Managing Director
Tamil Nadu State Transport
Corporation (Madurai) Limited
Bye-pass Road, Madurai
2.The General Manager
Tamil Nadu State Transport
Corporation (Madurai) Limited
Bye-pass Road, Dindigul
3.The Administrator
Tamil Nadu State Transport
Corporation Pension Fund Trust
Thiruvalluvar House, Pallavan Salai
Chennai-600 002 ... Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India, to issue
a writ of mandamus directing the respondents herein to extend the 4th Review
benefits to the petitioner based on the Settlement dated 22.01.2011 entered
____________
Page 1 of 5
https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/03/2026 01:18:47 pm )
W.P.(MD) No.6475 of 2026
u/s 12 (3) of the Industrial Disputes Act with effect from 01.08.2010 by
issuing revised pay fixation order with all attendant and monetary benefits
and further directing the respondents to pay the petitioner arrears of dues in
salary payable to the petitioner for the period commencing from 01.08.2010 to
his date of retirement i.e. 28.02.2011 along with interest at 12% per annum
and also to compute and pay revised pension benefits by considering his
representation dated 27.08.2025, within the time frame as fixed by this Court.
For Petitioner : Mr.J.Lawrance
For Respondents : Mr.S.Ramachandran Pradheep
Standing Counsel for R1 & R2
Mr.S.C.Herold Singh
Standing Counsel for R3
ORDER
Mr.S.Ramachandran Pradheep, learned Standing Counsel, takes
notice for the respondents 1 & 2 and Mr.S.C.Herold Singh, learned Standing
Counsel, takes notice for the third respondent.
2. With the consent of both sides, this writ petition is disposed of
at the admission stage.
____________
https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/03/2026 01:18:47 pm )
3. Heard the learned counsel for the petitioner and the learned
Standing Counsels appearing for the respective respondents.
4. The petitioner herein was appointed as Conductor on
10.06.1981 in the respondent – Transport Corporation and thereafter, on
completion of 29 years of service and on attaining the age of superannuation,
he retired from service on 28.02.2011 as Special Grade Conductor. While the
petitioner was in service, there was a settlement entered into between the
Trade Unions and the respondent – Transport Corporation under Section 12(3)
of the Industrial Disputes Act, 1947, in connection with the pay fixation of the
members of the respective Trade Unions. The grievance of the petitioner is
that his pay has not been reviewed in terms of the said settlement.
5. According to the learned counsel for the petitioner, the fourth
review benefit was due and payable to the petitioner, but, the same was not
acted upon by the respondent – Transport Corporation. Under those
circumstances, the petitioner is claimed to have submitted a representation
dated 27.08.2025 to the respondents requesting them for extending the said
benefit to him. However, the said representation is still pending
____________
https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/03/2026 01:18:47 pm )
consideration. Under those circumstances, the petitioner has approached this
Court by filing the present writ petition complaining inaction on the part of the
respondents on his representation.
6. Learned Standing Counsels appearing for the respective
respondents fairly submitted that the respondents would consider the
petitioner's representation dated 27.08.2025 and pass appropriate orders
thereon at the earliest.
7. In the light of the above, without going into the merits of the
matter, this writ petition is disposed of directing the first respondent to
consider the representation dated 27.08.2025 submitted by the petitioner and
pass appropriate orders thereon, as expeditiously as possible, at any rate
within a period of eight weeks from the date of receipt of a copy of this order.
No costs.
11.03.2026
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
krk
____________
https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/03/2026 01:18:47 pm )
MUMMINENI SUDHEER KUMAR, J.
krk
11.03.2026
____________
https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/03/2026 01:18:47 pm )
