Madras High Court
P.Vasukilenin vs The Managing Director on 24 September, 2021
W.P.No.17171 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 24.09.2021
CORAM
THE HON'BLE MR.JUSTICE C.SARAVANAN
W.P.No.17171 of 2021
(Through Video Conferencing)
P.Vasukilenin ... Petitioner
Vs.
1.The Managing Director,
Tamil Nadu State Transport
Corporation (Salem) Ltd.,
Ramakrishna Salai, Salem – 636 007.
2.The Administrator,
Tamil Nadu State Transport Corporation,
Employees Post Retirement Welfare
Fund Scheme,
Thiruvalluvar House, Pallavan Salai,
Chennai – 600 002. ... Respondents
Writ Petition filed under Article 226 of Constitution of India, for
issuance of a Writ of Mandamus, to direct the respondents to disburse the
payments relating to interest amount of Provident Fund, Gratuity, Earned
Leave Salary and Commutation and other benefits like Social Welfare
Scheme amount, ERBS Pension amount, EL Surrender arrears and IRT Share
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W.P.No.17171 of 2021
amount and all other retirement benefits along with the entitled difference of
dearness allowances also, with interest at 12% per annum with effect from
01.03.2020 within the stipulated time.
For Petitioner : Mr.N.Desinghu
For Respondents : Mr.D.Raghu
ORDER
This Writ Petition has been filed for a Writ of Mandamus, to direct the
respondents to pay interest at the rate of 12% per annum for the belated
payment of Provident Fund, Gratuity, Earned Leave Salary and Commutation
and other benefits like Social Welfare Scheme amount, ERBS Pension
amount, EL Surrender arrears and IRT Share amount and all other retirement
benefits along with the entitled difference of dearness allowances also, with
effect from 01.03.2020 in terms of the decision of the First Bench of the
Madurai Bench of this Court in W.A. (MD) Nos.383 to 457 of 2015.
2. The First Bench of the Madurai Bench of this Court, in the above
case, has directed the State Transport Corporation to settle the terminal
benefits of its employees in 12 equal monthly installments and to pay
interest at the rate of 6% on the terminal benefits payable to the workman.
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W.P.No.17171 of 2021
The First Bench of the Madurai Bench of this Court has also held that
workman is entitled to 18% interest for the defaulted period of installments.
3. It is noticed that though the above observation of the First Bench of
the Madurai Bench of this Court was followed by a learned Single Judge in
W.P.No.15886 of 2020 vide order dated 19.01.2021, the learned Single
Judge has subsequently modified the views in W.P.No.506 of 2021 vide
order dated 24.03.2021 considering the constraints of the State Finance due
to the outbreak of Covid-19 with the following directions:-
“(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.”
4. Considering the same, this Writ Petition is disposed by directing the
respondents to consider the representations dated 22.07.2021 of the petitioner
and to pay interest at the rate of 4% per annum for the belated payment of all
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W.P.No.17171 of 2021
legal dues to the petitioner in six equated monthly instalments commencing
from 1st November, 2021. No costs.
24.09.2021
(1/3)
Index : Yes/No
Internet : Yes/No
jen
To
1.The Managing Director,
Tamil Nadu State Transport Corporation (Salem) Ltd.,
Ramakrishna Salai, Salem – 636 007.
2.The Administrator,
Tamil Nadu State Transport Corporation,
Employees Post Retirement Welfare Fund Scheme,
Thiruvalluvar House, Pallavan Salai,
Chennai – 600 002.
_____________
https://www.mhc.tn.gov.in/judis/
W.P.No.17171 of 2021
C.SARAVANAN, J.
jen
W.P.No.17171 of 2021
24.09.2021
(1/3)
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