Madras High Court
K.Marudhan vs The District Collector on 4 August, 2025
Author: R.Vijayakumar
Bench: R.Vijayakumar
W.P.(MD).No.20395 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 04.08.2025
CORAM:
THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR
W.P(MD)No.20395 of 2025
K.Marudhan ... Petitioner
Vs.
1. The District Collector,
Office of the District Collector,
Trichy District.
2. The Block Development Officer,
Office of the Block Development Officer,
Thottiyam Taluk,
Trichy District.
3. The President,
Nagai Nallur Panchayat,
Thottiyam Union,
Trichy District, Trichy. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Mandamus, directing the respondents to
settle the terminal benefits and disburse admissible pension forthwith with an
accrued interest thereon for the belated payment of monetary benefits at the
rate of 18% by considering the petitioner's representations dated 25.01.2025
and 24.06.2025 within the period that may be stipulated by this Court.
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W.P.(MD).No.20395 of 2025
For Petitioner : Mr.H.Mohammed Zamil
For M/s.Ajmal Associates
For R1 : Mr.K.Balasubramani
Special Government Pleader
For R2 : Mr.P.Subbaraj
Special Government Pleader
ORDER
The present Writ Petition has been filed by a retired OHT Operator of the third respondent Panchayat seeking a Mandamus to settle the terminal benefits and disburse admissible pension with interest.
2. According to the learned counsel appearing for the petitioner, the petitioner has attained the age of superannuation on 30.06.2016. So far, his terminal benefits have not been released. Hence, the present writ Petition.
3. The learned Special Government Pleader appearing for the second respondent submits that the petitioner is not eligible for any pensionary benefits, but as on today, a sum of Rs.26,560/- is due to the petitioner. The said amount will be released within a period of two weeks.
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4. In view of the above said facts, the respondents 2 and 3 are directed to release a sum of Rs.26,560/- along with interest at the rate of 6% per annum from 01.10.2016 onwards till the date of realization, within a period of two weeks from the date of receipt of a copy of this order.
5. With the above said observation, this Writ Petition stands disposed of. There shall be no order as to costs.
04.08.2025
NCC : Yes/No
Index : Yes / No
Internet : Yes / No
ebsi
To
1. The District Collector,
Office of the District Collector,
Trichy District.
2. The Block Development Officer,
Office of the Block Development Officer, Thottiyam Taluk, Trichy District.
3. The President, Nagai Nallur Panchayat, Thottiyam Union, Trichy District, Trichy.
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