Madras High Court
S.Ramasubbu vs The Management Of on 2 August, 2023
W.P(MD)No.18660 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 02.08.2023
CORAM
THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI
W.P(MD).No.18660 of 2023
S.Ramasubbu ...Petitioner
Vs.
The Management of
Tamil Nadu State Transport Corporation (Thirunelveli) Ltd.,
Thirunelveli Region,
Rep. by its General Manager,
Thirunelveli. ...Respondent
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Mandamus directing the respondent to
pay the petitioner interest at the rate of 6% per annum, for the period of
delay from 01.07.2022 to 31.05.2023 in paying the amounts towards the
terminal benefits namely EPF Employee's Contribution, Gratuity and
Encashment of leave within a time frame as may be fixed by this Court.
1/5
https://www.mhc.tn.gov.in/judis
W.P(MD)No.18660 of 2023
For Petitioner : Mr.s. Arunachalam
For respondent : Mr.D. Jebaraj
Standing Counsel
ORDER
The present writ petition has been filed seeking direction to the respondent to pay the petitioner interest at the rate of 6% per annum, for the period of delay from 01.07.2022 to 31.05.2023 in paying the amounts towards the terminal benefits namely EPF Employee's Contribution, Gratuity and Encashment of leave within a time frame to be fixed by this Court.
2. By consent of both parties, this Writ Petition is taken up for final disposal at the stage of admission itself.
3. The petitioner was employed as Conductor by the respondent Corporation on 19.12.1992. He retired from service on 30.06.2022.
4. It is admitted that his terminal benefits were not settled immediately but only belatedly. The only question that arises for 2/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.18660 of 2023 consideration is as regards the rate of interest payable on the belated settlement.
5. The issue raised in this writ petition was already decided by this Court vide order, dated 07.03.2023 in W.P(MD)No.4866 of 2023 (C.Murugan Vs. The Tamil Nadu State Transport Corporation (Tirunelveli) Ltd., & Another).
6. In view of the above, this Writ Petition stands allowed by directing the respondent Corporation to pay interest at the rate of 6% per annum for belated settlement of petitioner's terminal benefits. This shall be done within a period of twelve (12) weeks from the date of receipt of a copy of this order. There shall be no order as to costs.
02.08.2023
Index : Yes / No
Internet : Yes/ No
trp
3/5
https://www.mhc.tn.gov.in/judis W.P(MD)No.18660 of 2023 To The Management of Tamil Nadu State Transport Corporation (Thirunelveli) Ltd., Thirunelveli Region, Rep. by its General Manager, Thirunelveli.
4/5https://www.mhc.tn.gov.in/judis W.P(MD)No.18660 of 2023 L.VICTORIA GOWRI, J., trp W.P(MD).No.18660 of 2023 02.08.2023 5/5 https://www.mhc.tn.gov.in/judis