Madras High Court
S.Senthil Kumar vs The Managing Director on 14 October, 2025
Author: A.D.Jagadish Chandira
Bench: A.D.Jagadish Chandira
W.P.No.38560 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 14.10.2025
CORAM:
THE HON'BLE MR.JUSTICE A.D.JAGADISH CHANDIRA
W.P.No.38560 of 2025
S.Senthil Kumar ...Petitioner
Vs.
1. The Managing Director,
Metropolitan Transport Corporation (Chennai) Ltd.,
Pallavan House, Anna Salai,
Chennai – 600 002.
2. The Administrator,
Tamil Nadu State Transport Corporation
Employees Pension Fund Trust,
Thiruvalluvar House, Pallavan Salai,
Chennai – 600 002. ...Respondents
Writ Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Mandamus, directing the respondents to pay interest @ 6%
for the belated payment of terminal benefits such as Gratuity, Commutation
of pension amount and Provident fund to the petitioner from 30.09.2023
(Date of Retirement) till the date of settlement, within a time frame fixed by
this Hon'ble Court.
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W.P.No.38560 of 2025
For Petitioner : Mrs.S.Rajeni Ramadass, for
M/s. Rajeni Associates
For Respondents : Mr.Vinoth Raj, Standing Counsel (MTC), for R1
: Mr.C.S.K.Sathish, St.C (EPF), for R2
ORDER
Aggrieved by the belated payment of retirement benefits such as Gratuity, Commutation of pension amount and Provident fund payable to the petitioner from 30.09.2023, the present writ petition has been filed seeking interest at the rate of 6% per annum for the said delay caused on the part of the respondents.
2. Mr.Vinoth Raj, learned Standing Counsel takes notice on behalf of the 1st respondent/MTC, Mr.C.S.K.Sathish, learned Standing Counsel takes notice on behalf of the 2nd respondent/EPF. In view of the consent expressed by the learned counsel on either side, this writ petition is taken up for final disposal at the admission stage itself.
3. When the matter was taken up for hearing, the learned counsel for the petitioner brought to the notice of this Court the order passed by a Co- 2/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 28/10/2025 04:32:09 pm ) W.P.No.38560 of 2025 ordinate Bench of this Court in a similar matter in W.P.No.25610 of 2024 dated 03.09.2024, wherein this Court had directed the respondent therein to pay interest at the rate of 6% p.a. for the belated payment of terminal benefits to the petitioner therein within a period of six (6) weeks from the date of receipt of a copy of the order.
4. Learned Standing Counsels appearing for the respective respondents did not dispute the above submission made by the learned counsel for the petitioner.
5. This Court perused the order passed in W.P.No.25610 of 2024, wherein, this Court has held as under :-
“5. Taking into consideration the facts and circumstances of the case and the grievance expressed by the petitioner, there shall be a direction to the respondent to pay interest at the rate of 6% p.a. for the belated payment of terminal benefits to the petitioner within a period of six (6) weeks from the date of receipt of a copy of this order. It is made clear that if the amount is not paid within the time frame fixed by this Court, it will fetch interest at the rate of 12% p.a. 3/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 28/10/2025 04:32:09 pm ) W.P.No.38560 of 2025 from the date on which the amount became due and payable till the date of actual realisation.”
6. The aforesaid decision is squarely applicable to the facts of the present case. Accordingly, applying the ratio laid down in the above case, this writ petition stands disposed of with a direction to the respondents to pay interest at the rate of 6% p.a. for the belated payment of terminal benefits such as, Gratuity, Commutation of pension amount and Provident fund payable from 30.09.2023, in favour of the petitioner, within a period of twelve (12) weeks from the date of receipt of a copy of this order. It is made clear that, if the amount is not paid within the time frame fixed by this Court, it will fetch interest at the rate of 9% p.a. from the date on which the amount became due and payable till the date of actual realisation. There shall be no order as to costs.
14.10.2025
skt
Index : Yes/No
Speaking order : Yes/No
NCC : Yes/No
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W.P.No.38560 of 2025
To:
1. The Managing Director,
Metropolitan Transport Corporation (Chennai) Ltd., Pallavan House, Anna Salai, Chennai – 600 002.
2. The Administrator, Tamil Nadu State Transport Corporation Employees Pension Fund Trust, Thiruvalluvar House, Pallavan Salai, Chennai – 600 002.
A.D.JAGADISH CHANDIRA, J.
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