Madras High Court
Unknown vs The Managing Director on 23 August, 2021
W.P.No.17427 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 23.08.2021
CORAM
THE HONOURABLE MR.JUSTICE C.SARAVANAN
W.P.No.17427 of 2021
(Through Video Conferencing)
1.J.Samuvel
2.S.Loganathan
3.K.Velumurugan
4.T.Uthayakumar
5.S.Jayaraman
6.K.Srinivasan
7.E.Ravi
8.D.Baskaran
9.N.Rangarajan
10.E.Narasiman
11.R.Kumar
12.K.kangadharan
13.G.Sampathkumar
14.V.Krishnakutty
15.P.Pathiban
16.K.Samasundaram
17.M.D.Isaac Newton
18.A.Sivaramabharathi
19.I.Murugan
20.A.Gopal
21.K.Ravichandran
22.K.R.Arulalan
23.K.Nallathambi
24.P.Lakshman
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W.P.No.17427 of 2021
25.K.Uamapathy
26.R.Narayanamurthi ... Petitioners
Vs
1.The Managing Director,
Metropolitan Transport Corporation (Chennai) Ltd.,
2, Pallavan Illam,
Anna Salai, Chennai – 600 002.
2.The Administrator,
Tamil Nadu State Transport Corporation
Employees Pension Fund Trust,
Pallavan Salai, Chennai – 600 002. ... Respondents
Prayer: Petition filed under Article 226 of the Constitution of India to
issue a Writ of Mandamus, directing the first respondent to pay interest
@ 10% for the belated payment of Provident Fund, Gratuity, Leave
Salary and communication of pension amount to the petitioners.
For Petitioners : Mr.S.T.Varadarajulu
For Respondents : Mr.K.Moorthy
ORDER
Though this writ petition has been filed for a Mandamus, to direct
the first respondent to pay the petitioner interest at the rate of 10% per
annum for the belated payment of the petitioner Provident Fund,
Gratuity, Leave Salary and Communication of Pension, in terms of the
decision of this Court in W.P.No.15886 of 2020 vide order dated
19.01.2021, it is noticed that this view has been subsequently modified in
W.P.No.506 of 2021 vide order dated 24.03.2021 considering the
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W.P.No.17427 of 2021
constraints of the State Finance due out break of Covid-19 Pandemic with
the following observations:-
“(i) Respondent/Transport Corporation is
directed to pay interest @ 4% per annum to the
Petitioner for the belated payment of gratuity, leave
salary and communication of pension amount that are
yet to be settled, in six equal monthly instalments,
commencing 01.04.2021.
(ii) In case of delay in making instalments within
the time stipulated supra, with reference to the judgment
of the Division Bench of this Court (supra), interest
payable for the period of delay shall be at 6% per
annum.”
2. Considering the same, this Writ Petition is disposed by directing
the first respondent to pay interest at the rate of 4% per annum to the
petitioner for the belated payment of Provident Fund, Gratuity et cetera
within a period of six months in six equated monthly instalments.
C.SARAVANAN,J.
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W.P.No.17427 of 2021
arb
3. This Writ Petition stands disposed of with the above
observations. No costs.
23.08.2021
Index: Yes/ No
Internet : Yes/No
Speaking/Non-speaking Order
arb
To
1.The Managing Director,
Metropolitan Transport Corporation (Chennai) Ltd.,
2, Pallavan Illam,
Anna Salai, Chennai – 600 002.
2.The Administrator,
Tamil Nadu State Transport Corporation
Employees Pension Fund Trust,
Pallavan Salai, Chennai – 600 002.
W.P.No.17427 of 2021
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