Madras High Court
T.Sridharan vs The Tamil Nadu State Transport ... on 6 September, 2021
W.P.No.18579 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 06.09.2021
CORAM
THE HONOURABLE MR.JUSTICE C.SARAVANAN
W.P.No.18579 of 2021
(Through Video Conferencing)
T.Sridharan ... Petitioner
Vs
1.The Tamil Nadu State Transport Corporation
(Villupuram) Ltd.,
Rep by its Managing Director,
3/137, Salamedu,
Villupuram – 605 602.
2.The General Manager,
Tamil Nadu State Transport Corporation
(Villupuram) Ltd, Vellore Region,
Rangapuram, Vellore – 632 009.
3.Tamil Nadu State Transport Corporations
Employees Pension Fund Trust,
Rep by its Administrator,
Thiruvalluvar House, 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 respondents to pay the petitioner
interest at the rate of 6% per annum for the belated payment of the
petitioner gratuity, earned leave salary and commuted value of pension.
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W.P.No.18579 of 2021
For Petitioner : Mr.H.Nandhini
For Respondents : Mr.C.S.K.Sathish
ORDER
Though this writ petition has been filed for a Mandamus, to direct
the respondents to to pay the petitioner interest at the rate of 6% per
annum for the belated payment of the petitioner gratuity, earned leave
salary and commuted value 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 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
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W.P.No.18579 of 2021
payable for the period of delay shall be at 6% per
annum.”
2.Considering the same, this Writ Petition is disposed by directing
the respondents to pay interest at the rate of 4% per annum to the
petitioner for the belated payment of gratuity, earned leave salary etc.,
within a period of six months in six equated monthly instalments.
3.This Writ Petition stands disposed of with the above
observations. No costs.
06.09.2021
Index: Yes/ No
Internet : Yes/No
Speaking/Non-speaking Order
jas
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W.P.No.18579 of 2021
C.SARAVANAN,J.
jas
To
1.The Managing Director,
The Tamil Nadu State Transport Corporation
(Villupuram) Ltd.,
3/137, Salamedu,
Villupuram – 605 602.
2.The General Manager,
Tamil Nadu State Transport Corporation
(Villupuram) Ltd, Vellore Region,
Rangapuram, Vellore – 632 009.
3.The Administrator,
Tamil Nadu State Transport Corporations
Employees Pension Fund Trust,
Thiruvalluvar House, Pallavan Salai,
Chennai - 600 002.
W.P.No.18579 of 2021
06.09.2021
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