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K.Samudram vs State Express Transport ...
2021 Latest Caselaw 237 Mad

Citation : 2021 Latest Caselaw 237 Mad
Judgement Date : 5 January, 2021

Madras High Court
K.Samudram vs State Express Transport ... on 5 January, 2021
                                                           1

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED 05.01.2021

                                                      CORAM :

                                   THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN

                                               W.P.No.18383 of 2020

                     K.Samudram                                                 ... Petitioner
                                                            Vs

                     1.State Express Transport Corporation
                       Rep. by its Managing Director,
                       2, Pallavan Salai,
                       Chennai 600 002.

                     2.The General Manager,
                       State Express Transport Corporation,
                       2, Pallavan Salai,
                       Chennai-2.

                     3.Tamil Nadu State Transport Corporation
                       Employees Pension Trust,
                       Rep. by its Administrator,
                       Thiruvalluvar Illam,
                       Pallavan Salai, Chennai-2.                                ... Respondents
                     Prayer : Writ petition is filed under Article 226 of the Constitution of India
                     for issuance of Writ of Mandamus, directing the respondents to pay the
                     petitioner a sum of Rs.10,02,852/- towards PF; to pay him a sum of
                     Rs.9,88,537/- towards Gratuity amount for his 30 years of service; and a
                     sum of Rs.2,50,179.66/- towards the earned leave salary for 118 days, the
                     amounts payable to him under the Family Benefit Fund Scheme and Social


https://www.mhc.tn.gov.in/judis/
                                                               2

                     Security Scheme, IRT Contributions, Commuted Value of pension,
                     difference in dearness allowance for monthly pension, together with interest
                     at the rate of 12% per annum, within a specified time as may be fixed by
                     this Court.
                                     For Petitioner                :   Mr.V.Ajoy Khose
                                     For Respondents               :   Mr.K.Kathiresan
                                                                       Standing counsel

                                                         ORDER

The prayer sought for in this writ petition is to direct the respondents

to pay the Gratuity amount due, PF and earned leave salary of the petitioner.

2. The case of the petitioner is that the interim order dated 14.12.2020

has been complied with. However, except the gratuity amount, other

benefits have not been paid. It is submitted by the petitioner that the

Government has issued G.O.(Ms) No.148 dated 21.12.2020, sanctioning

Rs.983 Crores for disbursement of the amount payable to the employees

ceased from service and the entire benefits may be ordered to be paid in one

installment.

3. Per contra, the respondents contended that it is true that the

Government has sanctioned money payable to the retired employees and

https://www.mhc.tn.gov.in/judis/

that the Gratuity amount has already been paid. It is further contended that

due to Covid-19 Pandemic, the other benefits have not been paid, as the

employees, who are in service at present, have got to be paid and therefore,

a request was made that the respondents may be given time to pay the

amount in 12 installments. The respondents also relied upon a judgment of

this Court dated 12.06.2016 in support of their claim.

4. Heard the learned counsel on either side and perused the material

documents available on record.

5. It is not in dispute that the petitioner is entitled to the amount

prayed for in this writ petition and it is admitted that the gratuity amount has

already been paid. The decision of the Division Bench dated 12.06.2016 and

03.08.2020 is not applicable to the present case for payment of amount in

installments, as the petitioner, who has retired from service, seeks benefits

to eke out his livelihood.

6. Considering the submissions made on either side and taking into

account the unforgettable impact of Corona, this Court directs the

https://www.mhc.tn.gov.in/judis/

respondents to pay the entire amount due to the employee/petitioner less the

amount already paid, in 10 installments commencing from 01.03.2021 with

interest at 6% per annum, including the amounts which were already paid

belatedly.

7. With the above observation and direction, this Writ Petition is

disposed of. No costs.

05.01.2021 vum Index: Yes/No Speaking order / Non speaking order Note: Issue order copy on 25.02.2021

To:

1 The Managing Director, The State Express Transport Corporation, 2, Pallavan Salai, Chennai 600 002.

2.The General Manager, State Express Transport Corporation, 2, Pallavan Salai, Chennai-2.

3.Tamil Nadu State Transport Corporation Employees Pension Trust, rep. by its Administrator, Thiruvalluvar Illam, Pallavan Salai, Chennai-2.

https://www.mhc.tn.gov.in/judis/

S.VAIDYANATHAN,J

vum

W.P.No.18383 of 2020

05.01.2021 (3/6)

https://www.mhc.tn.gov.in/judis/

 
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