Madras High Court
R.Srinivasan vs The Secretary To Government on 27 September, 2021
W.P.No.20621 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 27.09.2021
CORAM
THE HONOURABLE MR.JUSTICE C.SARAVANAN
W.P.No.20621 of 2021
(Through Video Conferencing)
R.Srinivasan ...Petitioner
Vs
1. The Secretary to Government,
The Government of Tamil Nadu,
Municipal Administration and Water Supply
Department Fort St. George,
Chennai - 600 009.
2. The Commissioner of Municipal Administration
Office of Municipal Administration,
11th Floor, Urban Administrative Building,
(opp. to Ciba Building)
Santhome High Road,
M.R.C. Nagar, Raja Annamalaipuram,
Chennai – 600 028.
3. The Director of Local Fund Audit,
Combined Finance Department Office Complex,
Behind Veterinary Hospital,
IV Floor, Nandanam,
Chennai – 600 035.
https://www.mhc.tn.gov.in/judis/
1/6
W.P.No.20621 of 2021
4. The Assistant Director of Local Fund Audit,
Udhagamandalam,
Nilgiri District - 643 001.
5. The Commissioner
Coonoor Municipality
Coonoor - 643101
Nilgiri District. ... Respondents
Prayer: Petition filed under Article 226 of the Constitution of India to
issue a Writ of Mandamus, to direct respondents to pass orders on the
communication received by Assistant Director of Local Fund Audit,
Uhagamandalam within a date fixed by this Hon'ble Court and
consequently direct the respondents to pay interest on belated payment of
terminal benefits based on the representation of the petitioner dated
10.12.2020 and to pay interest on the belated payment of terminal
benefits on Rs.8,66,316/- for 10 years 9 months and on Rs.40,381/- for
10 years 11 months.
For Petitioner : Mr.A.R.Nixon
For Respondents : Mr.L.S.M.Hasan Fizal
Learned Government Advocate.
ORDER
Mr.L.S.M.Hasan Fizal, learned Government Advocate takes notice
on behalf of the respondents.
https://www.mhc.tn.gov.in/judis/
W.P.No.20621 of 2021
2.The learned counsel for the petitioner submits the retired
employees on Transport Corporation of Tamil Nadu, this Court has been
passing an order granting interest at 4%. The relevant portion of the
order reads as under:-
“(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.”
https://www.mhc.tn.gov.in/judis/
W.P.No.20621 of 2021
3.Considering the same, the respondents are therefore directed to
pay interest at 4% on all the amounts other than DCRG. Such exercise
shall be carried out by the respondents within a period of eight weeks
from the date of receipt of a copy of this order. No costs.
27.09.2021
Index: Yes/ No
Internet : Yes/No
Speaking/Non-speaking Order
jas
https://www.mhc.tn.gov.in/judis/
W.P.No.20621 of 2021
To
1. The Secretary to Government,
The Government of Tamil Nadu,
Municipal Administration and Water Supply
Department Fort St. George,
Chennai - 600 009.
2. The Commissioner of Municipal Administration
Office of Municipal Administration,
11th Floor, Urban Administrative Building,
(opp. to Ciba Building)
Santhome High Road,
M.R.C. Nagar,
Raja Annamalaipuram,
Chennai – 600 028.
3. The Director of Local Fund Audit,
Combined Finance Department Office Complex,
Behind Veterinary Hospital,
IV Floor, Nandanam,
Chennai – 600 035.
4. The Assistant Director of Local Fund Audit,
Udhagamandalam,
Nilgiri District - 643 001.
5. The Commissioner
Coonoor Municipality
Coonoor - 643101
Nilgiri District.
https://www.mhc.tn.gov.in/judis/
W.P.No.20621 of 2021
C.SARAVANAN, J.
jas
W.P.No.20621 of 2021
27.09.2021
https://www.mhc.tn.gov.in/judis/
