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Madras High Court
R.Ravi vs The Management Of on 11 March, 2026
W.P.(MD) No.6488 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.6488 of 2026
R.Ravi ... Petitioner
-vs-
The Management of
Tamilnadu State Transport
Corporation (Kumbakonam) Ltd.,
Karur Region
rep.by its General Manager
Karur ... Respondent
PRAYER: Petition filed under Article 226 of the Constitution of India, to issue
a writ of mandamus directing the respondent to revise / re-fix the scale of pay
of the petitioner w.e.f. 01.09.2023 to till his retirement, based on the wage
settlement dated 29.05.2025 and consequently to pay him difference / arrears
of terminal benefits namely, gratuity and encashment of leave, after revising
the same based on such re-fixed scale of pay payable to him on the month of
his retirement, together with 18% interest per annum, within a time frame as
may be fixed by this Court.
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W.P.(MD) No.6488 of 2026
For Petitioner : Mr.S.Arunachalam
For Respondent : Mr.S.C.Herold Singh
Standing Counsel
ORDER
Mr.S.C.Herold Singh, learned Standing Counsel, takes notice for
the respondent – Transport Corporation.
2. With the consent of both sides, this writ petition is disposed of
at the admission stage.
3. Heard the learned counsel for the petitioner and the learned
Standing Counsel appearing for the respondent – Transport Corporation.
4. This writ petition has been filed for a mandamus directing the
respondent to revise / re-fix the scale of pay of the petitioner with effect from
01.09.2023 till his retirement, based on the wage settlement dated 29.05.2025
and consequently to pay him difference / arrears of terminal benefits, namely,
gratuity and encashment of leave, after revising the same based on such re-
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fixed scale of pay payable to him on the month of his retirement, together with
18% interest per annum, within a time frame as may be fixed by this Court.
5. Today, when the matter is taken up for consideration, learned
counsel on either side agree that the issue that arises for consideration in this
writ petition is squarely covered by the order passed by the Coordinate Bench
of this Court in W.P.(MD) No.3191 of 2026, dated 05.02.2026, in an identical
fact situation and a copy of the said order is also placed before this Court.
6. In the light of the consensus, this Court does not see any
reason to adjudicate the case on hand on merits and is of the view that this
writ petition can be disposed of in terms of the said order dated 05.02.2026,
passed by the Coordinate Bench of this Court in W.P.(MD) No.3191 of 2026,
wherein, the learned Single Judge has held as follows:
“7.The petitioner’s husband was in service as a
permanent employee of the Transport Corporation as on
01.09.2023 and therefore, he is entitled for the benefits
as per this 15th wage settlement. The petitioner’s
husband died, while he was in service on 27.12.2023
and he was paid with the retirement benefits as per the
earlier wage settlement. The 15th wage settlement
provides revision of scale of pay by 6% on the basic pay,
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for those who were in service as on 01.09.2023,
however monetary benefits with effect from 01.09.2024.
Therefore, the petitioner’s husband is entitled for the
monetary benefits, pursuant to the revision of scale of
pay from 01.09.2024 and the consequential retirement
benefits.
8.Admittedly, such a revision has not been made till
date. Any belated settlement of monetary benefits due to
an employee needs to be settled with interest at the rate
of 6% per annum. Therefore, this writ petition stands
allowed with a direction to the respondent Transport
Corporation to revise the pay scale of the petitioner’s
husband with effect from 01.09.2023 and provide the
monetary benefits with effect from 01.09.2024, as per
the 15th wage settlement dated 29.05.2025 and settle
the benefits along with arrears to the petitioner within a
period of six months from the date of receipt of a copy of
this order, with interest @ 6% per annum. The interest
shall be calculated for the period beyond Clause 37(b) of
the settlement dated 29.05.2025 till the date of actual
payment. There shall be no order as to costs.”
7. In the light of the above, this writ petition is allowed directing
the respondent to revise the pay scale of the petitioner with effect from
01.09.2023 and provide all the consequential monetary benefits with effect
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from 01.09.2024 as per the 15th Wage Settlement dated 29.05.2025 and settle
all other benefits in terms of the said Settlement and pay arrears thereon to
the petitioner, within a period of three months from the date of receipt of a
copy of this order, together with interest at the rate of 6% per annum for the
belated payment. No costs.
11.03.2026
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
krk
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MUMMINENI SUDHEER KUMAR, J.
krk
11.03.2026
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