Madras High Court
M.Ramadass vs The State Of Tamil Nadu on 10 October, 2022
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P.No.26861 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 10.10.2022
CORAM
THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE
W.P.No.26861 of 2022
M.Ramadass ... Petitioner
Vs.
1.The State of Tamil Nadu,
Rep. by its Principal Secretary,
Transport Department,
Fort St.George, Chennai - 600 009.
2.The Managing Director,
The Metropolitan Transport Corporation (Chennai) Limited,
"Pallavan House", P.B.No.390,
Anna Salai, Chennai - 600 002. ... Respondents
PRAYER: Writ Petition has been filed under Article 226 of the
Constitution of India to issue a Writ of Mandamus, directing the second
respondent herein to settle the entire retirement benefits due and payable to
the petitioner along with interest thereon at the rate of 24% per annum from
the date of his superannuation i.e., 31.08.2022 till the date of payment,
within any reasonable time.
For Petitioner : Mr.S.R.Karthikeyan
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W.P.No.26861 of 2022
For Respondents : Mr.Yogesh Kannadasan
Special Government Pleader
for R1
Mr.A.Vinoth Raj
for R2
ORDER
This Writ Petition has been filed for a mandamus seeking for a direction to the second respondent to settle the entire retirement benefits due and payable to the petitioner along with interest thereon at the rate of 24% per annum from the date of his superannuation i.e., from 31.08.2022 within a time frame to be fixed by this Court.
2. The petitioner has been superannuated on 31.08.2022. According to the petitioner, till date his retirement benefits has not been given. The petitioner has given a representation on 07.09.2022 to the respondents requesting them to pay his retirement benefits. Since the representation has not been considered till date, the petitioner has filed this Writ Petition seeking for payment of his retirement benefits together with interest at the rate of 24% per annum.
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3. No prejudice would be caused to the second respondent if the petitioner's representation is considered on merits and in accordance with law within a time frame to be fixed by this Court.
4. For the foregoing reasons, this Court directs the second respondent to pass final orders on the petitioner's representation dated 07.09.2022 seeking for payment of his retirement benefits together with interest at the rate of 24% per annum from the date of his superannuation i.e., 31.08.2022 within a period of eight weeks from the date of receipt of a copy of this order.
5. With the aforesaid directions, this Writ Petition is disposed of. No Costs.
10.10.2022
Index : Yes/No
Speaking Order : Yes / No
ab
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1.The State of Tamil Nadu, Rep. by its Principal Secretary, Transport Department, Fort St.George, Chennai - 600 009.
2.The Managing Director, The Metropolitan Transport Corporation (Chennai) Limited, "Pallavan House", P.B.No.390, Anna Salai, Chennai - 600 002.
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