Madras High Court
K.Karuppiah vs The Tamil Nadu State Transport ... on 3 February, 2022
Author: B.Pugalendhi
Bench: B.Pugalendhi
W.P(MD)No.2148 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 03.02.2022
CORAM:
THE HONOURABLE MR.JUSTICE B.PUGALENDHI
W.P(MD)No.2148 of 2022
K.Karuppiah ...Petitioner
vs.
1.The Tamil Nadu State Transport Corporation (Tirunelveli) Ltd,
Represented by its Managing Director,
Tirunelveli.
2.The General Manager,
The Tamil Nadu State Transport
Corporation (Tirunelveli) Ltd,
Tirunelveli Region,
Tirunelveli. ...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 interest at the rate of 6% per annum for the belated
payment of the petitioner's terminal benefits including Provident Fund,
Gratuity and Terminal leave salary from the date of the petitioner's
retirement to till the date on which the said benefits were settled to the
petitioner.
For Petitioner : Mr.A.Rahul
For Respondent : Mr.R.Rajamohan
1/7
https://www.mhc.tn.gov.in/judis
W.P(MD)No.2148 of 2022
ORDER
This writ petition is filed to direct the respondent to settle the interest on the belated payment of Terminal benefits due to the petitioner from the date of retirement on 30.11.2018, till the date of settlement on 21.09.2019 at the rate of 6% per annum.
2. By consent of both the parties, the writ petition is taken up for final hearing at the admission stage itself.
3.The case of the petitioner is that he served as Special Grade Conductor in the respondent Transport Corporation and retired from service on 30.11.2018. The retirement benefits of the petitioner, such as, Gratuity, Provident Fund, leave salary and other benefits, were settled only on 21.09.2019. Since the benefits have been settled belatedly, the respondents are liable to pay interest for the belated payment. Therefore, the petitioner gave a representation dated 10.01.2022 to the respondents, but, the same did not evoke any response. Therefore, the petitioner has filed this writ petition for the above said relief. 2/7 https://www.mhc.tn.gov.in/judis W.P(MD)No.2148 of 2022
4. Mr.R.Rajamohan, learned Counsel takes notice on behalf of the respondent and fairly admits that in similar writ petitions, this Court has ordered for payment of interest at the rate of 6% p.a. for the belated payment of retirement benefits and therefore, the petitioner is also entitled for the same relief. However, the learned counsel appearing for the respondents submits that owing to Covid-19 pandemic situation, the Corporation is facing financial difficulties and requested for some time to pay the interest.
5. This Court paid its anxious consideration to the rival submissions made and also perused the materials placed on record.
6. The employer is liable to settle the retirement benefits without any delay and the belated payment is liable to be compensated by way of interest for the belated payment. In this regard, the Hon'ble Apex Court in S.K.Dua vs. State of Haryana reported in 2008 (3) SCC 44, has held as follows:
“14. In the circumstances, prima facie, we are of the view that the grievance voiced by the appellant appears to be well founded that he would be entitled to 3/7 https://www.mhc.tn.gov.in/judis W.P(MD)No.2148 of 2022 interest on such benefits. If there are statutory rules occupying the field, the appellant could claim payment of interest relying on such rules. If there are administrative instructions, guidelines or norms prescribed for the purpose, the appellant may claim benefit of interest on that basis. But even in absence of statutory rules, administrative instructions or guidelines, an employee can claim interest under Part III of the Constitution relying on Articles 14, 19 and 21 of the Constitution. The submission of the learned counsel for the appellant, that retiral benefits are not in the nature of “bounty” is, in our opinion well founded and needs no authority in support thereof. In that view of the matter, in our considered opinion, the High Court was not right in dismissing the petition in living even without issuing notice to the respondents.”
7. Following the same, in similar issue, a Division Bench of this Court, in W.A.(MD)No.403 of 2010, etc. batch, vide common order dated 04.07.2014, has held as follows:
“5. ..... even though there is no provision in the Tamil Nadu State Transport Corporation Employees Pension Fund for payment of interest, cannot stand in the light of the law laid down by the Supreme Court in S.K.Dua v. State of Haryana and another, reported in 4/7 https://www.mhc.tn.gov.in/judis W.P(MD)No.2148 of 2022 (2008) 3 SCC 44. As a matter of fact, the Rules do not contemplate belated payment of retirement benefits. The Rules contemplate prompt payment. When the Rules contemplate prompt payment and not bleated payment, the Rules will not contain a provision for payment of interest. The Pension Fund which was created as a Trust by the Corporation was supposed to act in trust for the employees' benefit. If the Trust could not make payments within the time stipulated, then, irrespective of whether there is any provision for payment of interest or not, the Corporation is obliged to make payment.” The Division Bench has also fixed the rate of interest at 6% p.a.
8. Following the dictum laid down on this issue, the writ petition is allowed with a direction to the respondents/Transport Corporation to pay interest for the belated payment of retirement benefits at the rate of 6% p.a., from the date of retirement till the date of actual disbursement, within a period of six months from the date of receipt of a copy of this order. No costs.
03.02.2022 Index:Yes Internet:Yes vrn 5/7 https://www.mhc.tn.gov.in/judis W.P(MD)No.2148 of 2022 Note :
In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.
To
1.The Tamil Nadu State Transport Corporation (Tirunelveli) Ltd, Represented by its Managing Director, Tirunelveli.
2.The General Manager, The Tamil Nadu State Transport Corporation (Tirunelveli) Ltd, Tirunelveli Region, Tirunelveli.6/7
https://www.mhc.tn.gov.in/judis W.P(MD)No.2148 of 2022 B.PUGALENDHI, J.
vrn ORDER MADE IN W.P(MD)No.2148 of 2022 03.02.2022 7/7 https://www.mhc.tn.gov.in/judis