Madras High Court
P.Dhatha Shahul Hameed Refayee vs The Tamil Nadu State Transport ... on 11 August, 2023
W.P.(MD).No.19515 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 11.08.2023
CORAM
THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI
W.P.(MD).No.19515 of 2023
P.Dhatha Shahul Hameed Refayee ... Petitioner
Vs.
1.The Tamil Nadu State Transport Corporation
(Tirunelveli) Limited,
Represented by its Managing Director,
Tirunelveli.
2.The General Manager,
Tamil Nadu State Transport Corporation
(Tirunelveli) Limited,
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
petitioner's terminal benefits including Provident Fund, Gratuity and Terminal
Leave Salary from the date of his retirement i.e., from 30.06.2022 to
31.05.2023, the date on which the said benefits were settled to him.
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W.P.(MD).No.19515 of 2023
For Petitioner : Mr.A.Rahul
For Respondents : Mr.D.Jebaraj
Standing Counsel
ORDER
The present writ petition has been filed seeking direction to the respondents to settle interest at the rate of 6% per annum for the belated payment of petitioner's terminal benefits including Provident Fund, Gratuity and Terminal Leave Salary from the date of his retirement (i.e.,) from 30.06.2022 to 31.05.2023, the date on which the said benefits were settled to him.
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 Driver by the respondent Corporation on 08.11.1993. He retired from service on 30.06.2022.
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4. It is admitted that his terminal benefits were not settled immediately but only belatedly. The only question that arises for 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 disposed of by directing the respondent Corporation to pay interest at the rate of 6% per annum for belated settlement of petitioner's terminal benefits including Provident Fund, Gratuity and Terminal Leave Salary from the date of his retirement (i.e.,) from 30.06.2022 to 31.05.2023. 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.
11.08.2023 https://www.mhc.tn.gov.in/judis 3/5 W.P.(MD).No.19515 of 2023 NCC : Yes / No Index : Yes / No Internet : Yes BTR To
1.The Managing Director, The Tamil Nadu State Transport Corporation (Tirunelveli) Limited, Tirunelveli.
2.The General Manager, Tamil Nadu State Transport Corporation (Tirunelveli) Limited, Tirunelveli Region, Tirunelveli.
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