Madras High Court
S.Regupathi vs The Tamilnadu State Transport ... on 6 January, 2025
Author: R.Vijayakumar
Bench: R.Vijayakumar
W.P.(MD).No.70 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 06.01.2025
CORAM:
THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR
W.P(MD)No.70 of 2025
S.Regupathi ... Petitioner
-vs-
1. The Tamilnadu State Transport Corporation (Madurai) Ltd.,
Represented by its Managing Director,
Madurai.
2. The Administrator,
TamilNadu State Transport Employees' Pension Fund Trust,
Thiruvalluvar Illam,
Anna Salai,
Chennai-2. ... Respondents
PRAYER: Writ Petition is filed under Article 226 of the Constitution of India,
to issue a Writ of Mandamus, directing the respondents to settle interest t the
rate of 6% per annum for the belated payment of petitioner's terminal benefits
including Provident Fund, Gratuity, Terminal Leave Salary and Commuted
Value of Pension from the date of his retirement i.e., from 28.02.2023 to
30.10.2024, the date on which the said benefits were settled to him.
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https://www.mhc.tn.gov.in/judis
W.P.(MD).No.70 of 2025
For Petitioner : Mr.A.Rahul
For Respondent No.1 : Mr.Ramachandrapradeep
Standing Counsel
For Respondent No.2 : Mr.S.C.Herold Singh
Standing Counsel
ORDER
The instant writ petition has been filed by a retired employee of the respondent Transport Corporation, seeking a mandamus directing the respondents to pay interest at the rate of 6% per annum for the belated payment of petitioner’s terminal benefits.
2. According to the learned Counsel appearing for the writ petitioner, the petitioner was appointed in the respondent Transport Corporation on 01.03.1995, and he had attained superannuation on 28.02.2023. The terminal benefits were disbursed belatedly to the writ petitioner only on 30.10.2024. Hence, he sent a representation on 11.11.2024, seeking interest for the belated payment. Since, there is no response from the respondents authorities, the present writ petition has been filed. 2/4 https://www.mhc.tn.gov.in/judis W.P.(MD).No.70 of 2025
3. Considering the above said facts, the respondent Transport Corporation is directed to pay interest at the rate of 6% from the due date till the date of disbursement within a period of twelve (12) weeks from the date of receipt of a receipt of a copy of this order.
4.With the above said observations, this writ petition stands disposed of. No costs.
06.01.2025
NCC : Yes/No
Index : Yes / No
Internet : Yes / No
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https://www.mhc.tn.gov.in/judis W.P.(MD).No.70 of 2025 R.VIJAYAKUMAR,J.
gvn To
1. The Tamilnadu State Transport Corporation (Madurai) Ltd., Represented by its Managing Director, Madurai.
2. The Administrator, TamilNadu State Transport Employees' Pension Fund Trust, Thiruvalluvar Illam, Anna Salai, Chennai-2.
W.P(MD)No.70 of 2025
06.01.2025 4/4 https://www.mhc.tn.gov.in/judis