P. Rajasekaran, (J06714) v. The Managing Director,, Madras High Court, Judgment, Law, casemine.com

Citation Codes

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citation codes

Case Number

WP.17303/2026

Disposition

allowed

Attorney(S)

Judges

Honourable Ms. Justice P.T. ASHA

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P. Rajasekaran, (J06714) v. The Managing Director,

WP No. 17303 of 2026 __________

Page1 of 6

IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED: 01-06-2026

CORAM

THE HON'BLE MS. JUSTICE P.T. ASHA WP No. 17303 of 2026

and WMP No.18591 of 2026

1. P. Rajasekaran, (J06714) S/o. Periyasamy,

1/105, PRA Nagar,

Jadal Naidu Street, Periyanaickanpalayam post, Coimbatore 641 020.

2. S. Venkatachalam, (J08581) S/o. Sadaiyappan,

No. 51, Sri Nivas Illam, Tirupathi Garden 1st Street, Sadayampalayam Road,

Erode 638 002.

3. P. Nagaraj, (J02117) S/o. Palaniappan, No 160, Nadhanar Street, Gandhi Nagar,

Bhavani Taluk,

Erode District 638 301.

4. P. Periyasamy, (J01711) S/o Palaniappan,

31, K.N.K Road Backside, Erode 638 003.

5. K. Shanmugam S/o. Krishnasamy, 6/138, Chinnyampalayam Post, KV Bank Opposite,

Modakurichi Via,

Erode District 632 104.

6. S. Ramamurthi, (J01841) S/o. S. Sengoda Gounder,

38, Gandhiji Street, Molagoundanpalayam, Railway Colony Post, Erode 638 002.

7. P. Eswaramoorthi, (J09013) S/o. Pachiannan,

200, Villarasampatti Four Road, Thindal Post, Erode 638 012.

8. V. Punniyakodi, (J02007) S/o. Vijayarangan,

19/2, Swastik Garden, Annapoorna Theatre backside, Vairapalayam Main Road, Erode 638 003.

9. S. Venugopal, (J09170) S/o. Subramaniya Gounder,

24 A, Main Road, P. Mettupalayam Post, Sathi Nagar Via, Erode District 638 315. 10.M. Ravichandran (J01839) S/o. Muthusamy,

128/3, Ravi Residency, NGGO Nagar, Moolapalayam, Erode 638 002.

..Petitioner(s)

1. The Managing Director, Tamil Nadu State Transport Corporation (Coimbatore) Ltd.,

37, Mettupalayam Road,

Coimbatore 641 043.

2. The General Manager, Tamil Nadu State Transport Corporation (Coimbatore) Ltd.,

Chennimalai Road, Erode-1.

..Respondent(s)

PRAYER: Writ Petition has been filed under Article 226 of Constitution of India praying to issue a writ of mandamus directing the respondents to implement the 15th Wage Settlement dated 29-05-2025 and to revise the salary of the petitioners and to pay the difference amount of salary from 01-09-2023 till the date of retirement and to revise all the retirement benefits of the petitioners based on the revised salary as per 15th Wage Settlement dated 29- 05-2025 and to pay the amount to the petitioners along with 12 percent interest per annum from the date of retirement within the time frame fixed by this Court. For Petitioner(s): Mr.N.K. Ponraj

For Respondent(s): Mr.Murali Vinodh, Standing Counsel

ORDER

This writ petition is filed for the following relief:

"To direct the respondents to implement the 15th Wage Settlement dated 29-05-2025 and to revise the salary of the petitioners and to pay the difference amount of salary from 01-09- 2023 till the date of retirement and to revise all the retirement benefits of the petitioners based on the revised salary as per 15th Wage Settlement dated 29-05-2025 and to pay the amount to the petitioners along with 12 percent interest per annum from the date of retirement within the time frame fixed by this Court."

2. Heard the learned counsel appearing on either side and perused

the materials available on record.

3. The petitioners are the retired employees of the first respondent corporation who retired in the year 2024. Subsequently, the 15th Wage Settlement was entered into between the Management and the Trade Unions on 29.05.2025, pursuant to which the wages and pension were also revised with effect from 01.09.2023. Since the petitioner had retired in the year 2024, they are entitled to the difference in leave salary and gratuity and their salary and retirement benefits are to be revised as per the 15 ^th Wage Settlement. Accordingly, the petitioners submitted a representation seeking revision of salary and retirement benefits and to pay the difference in leave salary and gratuity as per the 15th wage settlement dated 29.05.2025. However, the said representations has not been considered so far.

4. In view of the above, the respondents are directed to revise the salary of the petitioners and to pay the difference amount of salary from 01-09-2023 till the date of retirement and to revise all the retirement benefits of the petitioners based on the revised salary, in accordance with the 15^thWage Settlement dated 29.05.2025, together with interest at the

rate of 6% per annum, within a period of twelve weeks from the date of receipt of a copy of this order.

5.With the above direction, this Writ Petition stands allowed. No costs. Connected miscellaneous petition is ordered.

01-06-2026

Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No ssa

P.T.ASHA, J.

ssa To

1.The Managing Director, Tamil Nadu State Transport Corporation (Coimbatore) Ltd.,

37, Mettupalayam Road,

Coimbatore 641 043.

2.The General Manager,

Tamil Nadu State Transport Corporation (Coimbatore) Ltd.,

Chennimalai Road, Erode-1.

WP No. 17303 of 2026 01-06-2026

(1/2)

P. Rajasekaran, (J06714) v. The Managing Director,

P. Rajasekaran, (J06714) v. The Managing Director,

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