Madras High Court
M.Siraj vs Tamil Nadu State Transport ... on 29 March, 2022
W.P.(MD).No.5536 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED:29.03.2022
CORAM:
THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY
W.P.(MD).No.5536 of 2022
M.Siraj ... Petitioner
vs.
1.Tamil Nadu State Transport Corporation (Madurai) Ltd.,
Represented by its Managing Director,
Madurai.
2.The Administrator,
The Tamil Nadu State Transport Corporation
Employees Pension Fund Trust,
Thiruvalluvar Illam,
Pallavan Salai,
Chennai – 600 002. ... Respondents
PRAYER: Writ Petition is filed under Article 226 of the Constitution of
India for issuance of a Writ of Mandamus, to direct the respondents to
settle interest at the rate of 6% per annum for the belated payment of
petitioner's terminal benefits including Provident Fund, Gratuity,
Commuted value of pension and Terminal Leave Salary from the date of
his retirement to till the date on which the said benefits were settled to
him.
1/6
https://www.mhc.tn.gov.in/judis
W.P.(MD).No.5536 of 2022
For Petitioner : Mr.A.Rahul
For Respondents : Mr. J.Senthilkumariah, for R.1
Mr.A.Swaminathan, for R.2
ORDER
Seeking a direction to the respondents to settle interest at the rate
of 6% per annum for the belated payment of petitioner's terminal benefits
including Provident Fund, Gratuity, Commuted value of pension and
Terminal leave salary from the date of his retirement to till the date on
which the said benefits were settled to him, the petitioner is before this
Court with the present writ petition.
2.By consent of both sides, the writ petition itself is taken up for
final disposal at the stage of admission itself.
3.According to the petitioner, he was working as Speccial Grade
Conductor in the respondent corporation. Though he retired on
30.09.2019, on attaining the age of superannuation, his retirement
benefits were settled belatedly. Hence, the petitioner has made a
representation to the respondents on 03.01.2022, for interest on the
belated payment of the terminal benefits. Since the said representation
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W.P.(MD).No.5536 of 2022
has not been considered so far, the petitioner is before this Court.
4.In this regard, the learned counsel for the petitioner referred to
the Division Bench judgment of this Court made in W.A.(MD) Nos.1883
to 1892 of 2021 dated 04.10.2021. Referring to the said judgment, he
would submit that the petitioner is entitled to 6% interest.
5.The learned counsel for the respondents submitted that due to
financial crisis they may be permitted to pay the interest on the belated
payment in monthly instalments.
6.Admittedly, the petitioner was retired from service on
30.09.2019, on attaining the age of superannuation. However, his
retirement benefits were settled belatedly.
7.The Division Bench of this Court in the case cited supra has held
as follows:
“8.When the appellant is liable to pay the
surrender leave salary on the retirement of their
employees, the delay in making payment of the leave
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W.P.(MD).No.5536 of 2022
salary is solely because of the appellants' inaction. The
first respondent writ petitioner cannot be penalized for
the wrong done by the appellant. Hence, the award of
6% interest on the surrender leave salary by the learned
single Judge is perfectly correct. We do not find any
ground to interfere with the orders passed by the learned
single Judge. The writ appeals are devoid of merits and
the same are dismissed. However, we make it clear that
the reliefs granted by the learned single Judge in the writ
petitions are confined only to the first respondent/writ
petitioners, who have filed the writ petitions. No costs.
Consequently, connected miscellaneous Petitions are
closed.”
8. As held by the Hon'ble Division Bench of this Court, when there
is a delay in payment of retirement benefits, the employee is entitled for
payment along with interest.
9.In view of the above, this Court is of the view that the petitioner
is entitled for the interest at the rate of 6% per annum. Therefore, this
Court directs the respondents to pay interest at the rate of 6% per annum
for the belated retirement benefits including Provident Fund, Gratuity,
Commuted value of pension and Terminal leave salary, from the date of
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W.P.(MD).No.5536 of 2022
his retirement till the date on which the said terminal benefits were
settled to him, on or before 31.07.2022, failing which, the Managing
Director or the General Manager (Chief Finance Officer) shall appear
before this Court.
10.The Writ Petition is disposed of with the above direction. No
costs.
11.Post this matter on 04.08.2022 'for reporting compliance'.
29.03.2022
Internet:Yes
To
1.The Managing Director,
Tamilnadu State Transport Corporation (Madurai) Ltd.,
Madurai.
2.The Administrator,
The Tamil Nadu State Transport Corporation
Employees Pension Fund Trust,
Thiruvalluvar Illam,
Pallavan Salai,
Chennai – 600 002.
https://www.mhc.tn.gov.in/judis
W.P.(MD).No.5536 of 2022
KRISHNAN RAMASAMY,J.
cp
ORDER MADE IN
W.P.(MD).No.5536 of 2022
29.03.2022
https://www.mhc.tn.gov.in/judis
