Madras High Court
P.Paul vs The Managing Director on 29 April, 2016
Author: T.Raja
Bench: T.Raja
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 29.04.2016 CORAM THE HONOURABLE MR.JUSTICE T.RAJA W.P.No.9151 of 2016 P.Paul .. Petitioner -vs- The Managing Director, Tamil Nadu State Transport Corporation (Villupuram) Ltd., 3/137, Salamedu, Villupuram 605 602. .. Respondent Petition filed under Article 226 of the Constitution of India, praying for issuance of a Writ of Mandamus, to direct the respondent to settle terminal benefits like gratuity and leave salary with 12% interest from the date of retirement to the date of payments to the petitioner. For Petitioner :: Mr.S.T.Varadarajulu For Respondent :: Mr.P.Kannan Kumar ORDER
The petitioner has filed this writ petition for issuance of a writ of mandamus, directing the respondent to settle the terminal benefits like gratuity and leave salary with 12% interest from the date of retirement to the date of payments.
2.Heard the learned counsel appearing for the petitioner and Mr.P.Kannan Kumar, learned Standing counsel appearing for the respondent.
3. The petitioner joined as a Junior Assistant in the respondent Transport Corporation Ltd. on 26.06.1980 and he was retired from service on 30.06.2013 on attaining the age of superannuation while working as a Senior Superintendent in the said respondent Corporation. Now the grievance of the petitioner is that his retirement benefits, namely, gratuity and leave salary, have not been till date settled by the respondent.
4. Since the issue is squarely covered by various orders passed by this Court, in the light of the Hon'ble Division Bench judgment in W.A.(MD) Nos.383 to 457 of 2015 dated 12.6.2015 (K.Rajendran and others v. The Tamil Nadu State Transport Corporation (Madurai) Limited represented by its Managing Director, Madurai and others), this writ petition is disposed of with a direction to the respondent to settle the entire terminal benefits due and payable to the petitioner through twelve equal monthly instalments carrying interest of 6% p.a. The instalments should commence from June, 2016 and each of the instalments should be paid on or before 7th of each month. In case of any delay in the payment of the instalments, the interest payable would become 18% p.a. for the delayed period apart from any other remedy which may be available to the petitioner for such non-payment of the instalments. No costs.
Index : yes/no 29.04.2016
vga
To
The Managing Director,
Tamil Nadu State Transport
Corporation (Villupuram) Ltd.,
3/137, Salamedu,
Villupuram 605 602.
T.RAJA, J.
vga
W.P.No.9151 of 2016
29.04.2016