Madras High Court
N.Ravi vs Tamil Nadu State Transport Corporation on 29 July, 2021
Author: S.S.Sundar
Bench: S.S.Sundar
WP.Nos.15781, 15784, 15787/2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 29.07.2021
CORAM:
THE HONOURABLE Mr. JUSTICE S.S.SUNDAR
WP.Nos.15781, 15784, 15787/2021
N.Ravi .. Petitioner in
WP.No.15781/2021
P.Kumaravel .. Petitioner in
WP.No.15784/2021
P.Kumaravel .. Petitioner in
WP.No.15787/2021
Versus
1.Tamil Nadu State Transport Corporation
[Villupuram] Ltd., rep.by its Managing Director,
3/137, Salamedu, Villupuram 605 602.
2.The General Manager
Tamil Nadu State Transport Corporation
[Villupuram] Ltd., Vellore Region,
Rangapuram, Vellore 632 009.
3.Tamil Nadu State Transport Corporation
Employees' Pension Fund Trust
rep.by its Administrator
Thiruvalluvar Illam, Pallavan Salai
Chennai 600 002. .. Respondents
in all WPs
Writ Petitions filed under Article 226 of the Constitution of India,
praying to issue a Writ of Mandamus directing the respondents to pay
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https://www.mhc.tn.gov.in/judis/
WP.Nos.15781, 15784, 15787/2021
interest at the rate of 6% per annum for the belated payment of the
petitioners' Provident Fund [PF], Gratuity, Earned Leave salary and
commuted value of pension within a specified time as may be fixed by
this Court.
For Petitioners in
all WPs : Mr.R.Krishnaswamy
For Respondents : Mr.C.S.K.Sathish
Standing Counsel
COMMON ORDER
(1) By consent, these writ petitions are taken up for final disposal and disposed of by this common order as the issue involved in all the writ petitions is one and the same. (2) Mr.C.S.K.Sathish, learned Standing counsel accepts notice on behalf of the respondents.
(3) The writ petition is filed by the relieved employees of the respondents/Transport Corporation for issuance of a writ of mandamus directing the respondents to pay interest at the rate of 6% per annum for the belated payment of the petitioners' Provident Fund [PF], Gratuity, Earned Leave salary and commuted value of pension within a specified time as may be fixed by this Court. (4) In similar cases, this Court has recently reduced interest at 4% per 2/5 https://www.mhc.tn.gov.in/judis/ WP.Nos.15781, 15784, 15787/2021 annum for the delayed payment. It is admitted that the petitioners are entitled to terminal benefits and there is delay in settlement of terminal benefits namely Provident Fund, Gratuity, Commutation and Earned Leave. This Court uniformly has recognised the petitioners' entitlement to interest. Though interest @ 6% was granted earlier, the Courts have subsequently reduced the rate of interest from 6% to 4% considering the difficulties of the Transport Corporation during Covid Pandemic. (5) This Court is inclined to dispose of these writ petitions with the following direction:
The respondent-Transport Corporation is directed to pay interest to the petitioners @ 4% per annum for the delayed payment of Provident Fund, Gratuity, Earned Leave and Commutation of Pension. The amount calculated towards interest should be paid in six monthly instalments commencing from 01.09.2021. In case of any further delay in paying instalments within the time stipulated by this order, the interest payable will be @ 6% for the delayed payment. If there is any dispute with regard to quantum, the parties are at liberty to workout their remedy independently and if there is a delay in payment beyond one year, then 3/5 https://www.mhc.tn.gov.in/judis/ WP.Nos.15781, 15784, 15787/2021 the petitioners are liberty to approach this Court for higher rate of interest.
(6) Accordingly, the writ petitions stand disposed of. No costs.
29.07.2021 AP Internet : Yes To
1.Managing Director, Tamil Nadu State Transport Corporation [Villupuram] Ltd., 3/137, Salamedu, Villupuram 605 602.
2.The General Manager Tamil Nadu State Transport Corporation [Villupuram] Ltd., Vellore Region, Rangapuram, Vellore 632 009.
3.The Administrator Tamil Nadu State Transport Corporation Employees' Pension Fund Trust Thiruvalluvar Illam, Pallavan Salai Chennai 600 002.
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