Thilagam vs The Managing Director
2026 Latest Caselaw 1553 Mad

Madras High Court

Thilagam vs The Managing Director on 24 March, 2026

                                                                                        W.P.(MD) No.7823 of 2026


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                         DATED : 24.03.2026

                                                                   CORAM:

                         THE HONOURABLE MR.JUSTICE MUMMINENI SUDHEER KUMAR


                                                    W.P.(MD) No.7823 of 2026

                 Thilagam                                                                              ... Petitioner
                                                                       -vs-

                 1.The Managing Director
                   Tamil Nadu State Transport Corporation
                   Kumbakonam Limited
                   Thanjavur District

                 2.The General Manager
                   Tamil Nadu State Transport Corporation
                   Karaikudi Region, Maruthapathi
                   Sivagangai District                                                                 ... Respondents

                 PRAYER: Petition filed under Article 226 of the Constitution of India, to issue

                 a writ of mandamus to include the name of the petitioner's son Mr.Abhishek

                 as a dependent family member in the service records of the deceased employee

                 Late.Mr.Manimaran bearing in PS.No.17666 and Service Record No.00CR3070

                 and grant all consequential service and welfare benefits.


                                   For Petitioner        : Mr.S.Sathyachidambaram

                                   For Respondents       : Mr.K.Ramaiah
                                                           Standing Counsel


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                                                                                   W.P.(MD) No.7823 of 2026


                                                            ORDER

Mr.K.Ramaiah, learned Standing Counsel, takes notice for the

respondents.

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 respondents.

4. The petitioner claims to be the wife of one Late.Manimaran,

who served as a Conductor in the respondent – Transport Corporation and

passed away on 24.10.2025. It was thereafter, the petitioner claims to have

submitted a representation dated 20.02.2026 to the respondents requesting

them to enter the name of her son Mr.Abhishek, who is aged about 25 years

as one of the dependents family member in the service register of her deceased

husband. However, the respondents have not taken any action on the said

representation. Hence, the petitioner has approached this Court by filing this

writ petition seeking a writ of mandamus directing the respondents to enter

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the name of her son Mr.Abdhishek in the service register of her deceased

husband as one of the dependants family member.

5. Mr.K.Ramaiah, learned Standing Counsel, appearing for the

respondents, fairly submitted that the representation dated 20.02.2026

submitted by the petitioner would be considered by the respondents in

accordance with law as expeditiously as possible.

6. In the light of the above submission, without going into the

merits of the matter, this writ petition is disposed of directing the second

respondent to consider the representation dated 20.02.2026 submitted by the

petitioner and pass appropriate orders thereon on merits and in accordance

with law, as expeditiously as possible, at any rate, within a period of six weeks

from the date of receipt of a copy of this order. No costs.

                                                                                         24.03.2026

                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No

                 krk

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                                                            MUMMINENI SUDHEER KUMAR, J.

                                                                                                 krk









                                                                            24.03.2026

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