Madras High Court
The Municipal Commissioner vs R.Jayaraman on 6 March, 2023
W.A.(MD)No.229 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 06.03.2023
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
AND
THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI
W.A.(MD)No.229 of 2023
and
CMP(MD)No.2795 of 2023
The Municipal Commissioner,
Palani Municipality,
Palani. : Appellant
Vs.
1.R.Jayaraman
2.The Secretary to Government,
Municipal Administration and
Water Supply Department,
Fort St. George,
Chennai – 600 009.
3.The Commissioner of Municipal Administration,
7. Santhom Highway,
MRC Nagar,
Chennai – 600 028. : Respondents/Respondents
PRAYER: Writ Appeal is filed under Clause 15 of Letters Patent to set aside the
order dated 25.08.2022 passed in W.P.(MD) No.19602 of 2022.
1/5
https://www.mhc.tn.gov.in/judis
W.A.(MD)No.229 of 2023
For Appellant : Mr.L.P.Maurya
For Respondents : Mr.J.Karthikeyan for R1
Mr.S.P.Maharajan for R2 and R3
***
JUDGMENT
(Judgment of the Court was delivered by R.SUBRAMANIAN, J.)
The first respondent, who was working as Junior Assistant with the
appellant Municipality, was allowed to retire on 30.06.2003. His retirement
gratuity was disbursed after 17 years on 13.07.2020. The first respondent sent a
representation seeking payment of interest for the belated payment of gratuity.
It was the contention of the Municipality that disciplinary proceedings were
pending against him and therefore, the gratuity could not be paid.
2. From the order passed by the disciplinary authority dropping the
charges on 04.03.2020, we find that the charges were framed on 11.02.1997,
14.07.1997 and 30.05.2003 and the first respondent had submitted his
explanation for the some of the charges on 10.06.2003 and 30.05.2003. The
Enquiry Officer has submitted his report on 16.03.2003. However, the
Commissioner of Municipal Administration has passed final order dropping the
https://www.mhc.tn.gov.in/judis
W.A.(MD)No.229 of 2023
charges purely on efflux of time on 14.03.2020 i.e., 17 years after the first
respondent had retired and virtually 23 years after the first two sets of charges
were framed. The Writ Court has allowed the writ petition directing the
appellant Municipality to pay 6% interest for the belated payment of gratuity.
3. Mr.L.Maurya, learned counsel for the appellant Municipality
would submit that under Rule 45A of the Tamil Nadu Pension Rules, 1978, if
the gratuity is withheld on account of disciplinary proceedings pending against
an employee, no interest could payable on the gratuity amounts.
4. We do not think that Rule 45A could be applied since there was no
order withholding gratuity as required under Rule 9 of the Tamil Nadu Pension
Rules, 1978. We find that there was criminal negligence on the part of the
authorities in keeping a disciplinary proceedings pending for 23 years. Gratuity
is payable to an employee even if he is dismissed from service. Therefore, in
the absence of any order withholding the gratuity, non-payment of gratuity for
20 years after retirement, cannot be accepted by this Court. The Writ Court has
rightly allowed the writ petition directing payment of interest for the belated
payment. We see no merit in this writ appeal.
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W.A.(MD)No.229 of 2023
5. Hence, this Writ Appeal is dismissed. No costs. Consequently,
connected miscellaneous petition is also dismissed.
[R.S.M..,J] (L.V.G.,J]
skn 06.03.2023
NCC : Yes/No
Index : Yes / No
Internet : Yes / No
To
1.The Secretary to Government,
Municipal Administration and
Water Supply Department,
Fort St. George,
Chennai – 600 009.
2.The Commissioner of Municipal Administration,
7. Santhom Highway,
MRC Nagar,
Chennai – 600 028.
https://www.mhc.tn.gov.in/judis
W.A.(MD)No.229 of 2023
R.SUBRAMANIAN.,J.
AND
L.VICTORIA GOWRI.,J.
skn
W.A.(MD)No.229 of 2023
and
CMP(MD)No.2795 of 2023
06.03.2023
https://www.mhc.tn.gov.in/judis
