Madras High Court
K.Rameshbabu vs The Administrator on 12 September, 2023
Author: N. Sathish Kumar
Bench: N. Sathish Kumar
W.P.Nos.26660, 26662 & 26663 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 12.09.2023
CORAM :
THE HONOURABLE MR. JUSTICE N. SATHISH KUMAR
W.P.Nos.26660, 26662 & 26663 of 2023
K.Rameshbabu ... Petitioner
in W.P.No.26660 of 2023
M.Nagarajan ... Petitioner
in W.P.No.26662 of 2023
T.Sridharan ... Petitioner
in W.P.No.26663 of 2023
Vs.
The Administrator,
Tamil Nadu State Transport Corporation,
Employees' Pension Fund Trust,
Thiruvalluvar Illam,
Pallavan Salai,
Chennai -600 002. ... Respondent
in all writ petitions
Common Prayer : Writ Petitions filed under Article 226 of the
Constitution of India for issuance of a Writ of Mandamus to direct the
respondent to disburse the petitioners the difference sum of interest paid
towards the belated disbursement of the petitioners' Commuted Value of
Pension with further interest at the rate of 6% per annum from the date of
entitlement till the date of actual payment within a time limit to be
stipulated by this Court.
https://www.mhc.tn.gov.in/judis
Page 1 of 4
W.P.Nos.26660, 26662 & 26663 of 2023
For Petitioner : Mr.J.Lakshminarayanan
in all writ petitions
For Respondent : Mr.C.S.K.Sathish
in all writ petitions
COMMON ORDER
These writ petitions have been filed to direct the respondent to disburse the petitioners the difference sum of interest paid towards the belated disbursement of the petitioners' Commuted Value of Pension with further interest at the rate of 6% per annum from the date of entitlement till the date of actual payment within a time limit to be stipulated by this Court.
2.It is the case of the petitioners that they retired from the respondent Corporation, however, their retirement benefits were settled belatedly. Therefore, the petitioners approached this Court earlier seeking interest for the belated payment of their retirement benefits and this Court was pleased to direct the respondent to pay interest @ 4% p.a. for the belated payment of their terminal benefits. However, now, it is the grievance of the petitioners that, insofar as the interest towards Commuted Value of Pension is concerned, the respondent has disbursed only lesser https://www.mhc.tn.gov.in/judis Page 2 of 4 W.P.Nos.26660, 26662 & 26663 of 2023 amount than the one as calculated by the petitioners. Hence, the petitioners seek for the difference in interest amount paid towards belated payment of Commutated Value of Pension to the petitioners. In this regard, the petitioners have also submitted representations to the respondent. Since the same was not considered, the present writ petitions have been filed.
3.Heard the learned counsel for the petitioners and Mr.C.S.K.Sathish, learned counsel, who takes notice for the respondent.
4.Considering the limited nature of the relief sought for in these writ petitions, the respondent is directed to pay the eligible amount, if any, towards difference in interest amount paid towards belated payment of Commutated Value of Pension to the petitioners, within a period of eight weeks from the date of receipt of a copy of this order.
5.With the above direction, these writ petitions are disposed of. No costs.
12.09.2023 mkn https://www.mhc.tn.gov.in/judis N. SATHISH KUMAR, J.
Page 3 of 4
W.P.Nos.26660, 26662 & 26663 of 2023
mkn
Internet : Yes
Index : Yes / No
Neutral citation : Yes / No
Speaking order / Nonspeaking order
To
The Administrator,
Tamil Nadu State Transport Corporation, Employees' Pension Fund Trust, Thiruvalluvar Illam, Pallavan Salai, Chennai -600 002.
W.P.Nos.26660, 26662 & 26663 of 2023 12.09.2023 https://www.mhc.tn.gov.in/judis Page 4 of 4