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P.V. Mahadevan vs The Managing Director, Tamil Nadu ... on 23 January, 2017

Bench: Adarsh Kumar Goel, Uday Umesh Lalit

                                                      1


                                   IN THE SUPREME COURT OF INDIA
                                   CIVIL APPELLATE JURISDICTION

                                    CIVIL APPEAL NO.840 OF 2017
                         (@ SPECIAL LEAVE PETITION (CIVIL) NO. 12531 OF 2015)


     P.V. MAHADEVAN                                                    ...APPELLANT(S)
                                                     VERSUS

     THE MANAGING DIRECTOR, TAMIL NADU HOUSING BOARD AND ANR.
                                                      ...RESPONDENT(S)

                                              WITH

                                    CIVIL APPEAL NO.841 OF 2017
                         (@ SPECIAL LEAVE PETITION (CIVIL) NO. 11371 OF 2015)


                                               O R D E R

Heard learned counsel for the parties. Delay condoned.

Leave granted.

The only issue is whether the interest on terminal benefits is to be paid from the date of retirement or from the date of exoneration.

In view of the Tamil Nadu Pension Rules, 1978, the appellant is entitled to interest on terminal benefits from the date of retirement. The interest will be payable only on the unpaid amount.

The interest will be paid to the appellant at the rate of 12% from the date of retirement as per the review Signature Not Verified order of the High Court. The amount which has already been Digitally signed by MADHU BALA Date: 2017.01.24 16:06:06 IST Reason: paid may be deducted.

The impugned order stands modified accordingly. The appeals are disposed of in the above terms. No costs.

…....................J. [ADARSH KUMAR GOEL] NEW DELHI …...................J. 23RD JANUARY, 2017 [UDAY UMESH LALIT]  3 ITEM NO.2 COURT NO.11 SECTION XII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (C) No(s). 12531/2015 (Arising out of impugned final judgment and order dated 14/06/2012 in WA No. 1032/2012 passed by the High Court Of Madras) P.V. MAHADEVAN Petitioner(s) VERSUS THE MANAGING DIRECTOR, TAMIL NADU HOUSING BOARD AND ANR.

Respondent(s)(With appln. (s) for c/delay in filing SLP and interim relief and office report) WITH SLP(C) No. 11371/2015 (With Office Report) Date : 23/01/2017 These petitions were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE UDAY UMESH LALIT For Petitioner(s) Mr. V. Prabhakar,Adv.

Ms. Jyoti Prashar,Adv. Mr. Raj Kumar,Adv.

Mr. S. Rajappa,Adv.

For Respondent(s) Mr. C. Paramasivam,Adv.

Mr. M. Yogesh Kanna,Adv. Ms. Nithya,Adv.

UPON hearing the counsel the Court made the following O R D E R Heard learned counsel for the parties. Delay condoned.

Leave granted.

The appeals are disposed of in terms of the signed order. No costs.

      (Madhu Bala)                                  (Veena Khera)
      Court Master                                  Court Master

(Signed order is placed on the file)