Madras High Court
M.Sampath - 03598 vs The Managing Director on 18 October, 2024
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
W.P.No.30643 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 18.10.2024
CORAM
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
W.P.No.30643 of 2024
M.Sampath - 03598 .. Petitioner
Vs.
1.The Managing Director,
Tamil Nadu State Transport Corporation (Villupuram) Limited,
3/137, Salamedu, Valudhareddy Post, Villupuram – 605 602.
2.The General Manager,
Tamil Nadu State Transport Corporation (Villupuram) Limited,
Vellore Regional Office, Rangapuram,
Vellore – 632 009.
3.The Administrator,
Tamil Nadu State Transport Corporation Employees
Pension Fund Trust,
Thiruvalluvar House,
Pallavan Salai, Chennai – 600 002. .. Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus directing the respondents to pay the
pending amount of Rs.50,201/- towards the total value of surrender leave
salary, Rs.24,614/- towards eleven days wages and the monthly
differential pension amount @ Rs.2,363/- per month under Right to
Information Act, 2005 along with interest at the rate of 6% per annum
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W.P.No.30643 of 2024
payable from the date of retirement in the light of judgment passed by
this Court on 11.01.2024 in W.P.No.568 of 2024 within the time that
may be stipulated by this Court.
For petitioner : Mr.N.Ishak
For RR 1 & 2 : Mr.R.Venkatesa Perumal
Standing Counsel
For R3 : Mr.C.S.K.Sathish
Standing Counsel
ORDER
This writ petition has been filed for the issue of writ of mandamus
directing the respondents to pay the pending amount of Rs.50,201/-
towards the total value of surrender leave salary, Rs.24,614/- towards
eleven days wages and the monthly differential pension amount @
Rs.2,363/- per month under Right to Information Act, 2005 along with
interest at the rate of 6% per annum payable from the date of retirement
in the light of judgment passed by this Court on 11.01.2024 in
W.P.No.568 of 2024 within the time that may be stipulated by this Court.
2.The case of the petitioner is that he joined the services of the
respondent Corporation in the year 1987 and he retired from his service
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on 31.05.2022.
3.The grievance of the petitioner is that after his retirement, his
terminal benefits were paid to him only on 25.06.2023 and surrender
leave salary of 2018 and 2019, eleven days wages amount and the
difference in pension amount of Rs.2,363/- per month are still pending to
be paid to the petitioner. Hence, the petitioner sought for reply under
Right to Information Act, 2005 about the pending amounts payable to
him and the respondent Corporation informed that the total surrender
leave salary of Rs.50,201/-, wages for the period from 21.05.2022 to
31.05.2022 of Rs.24,614/- and monthly differential pension @ Rs.2,363/-
per month are payable to the petitioner. Hence, the petitioner sent
representation dated 19.09.2024 to the respondents seeking for payment
of terminal benefits. Since the same did not evoke any response, the
petitioner has come with the present writ petition for the relief sought for
above.
4.Heard the learned counsel for the petitioner, learned Standing
Counsel for the respondents 1 & 2 and the learned Standing Counsel for
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the 3rd respondent.
5.Taking into consideration the facts and circumstances of the case
and the materials available on record, this writ petition is disposed of
with a direction to the respondents to pay the eligible amount with
interest at the rate of 6% per annum for the delay period in settling the
terminal benefits. This payment shall be made within a period of six (6)
weeks from the date of receipt of a copy of this order. It is made clear
that if the amount is not paid within the time frame fixed by this Court, it
will fetch an interest at the rate of 12% per annum from the date on
which the amount became due and payable till the date of actual
realisation.
6.The petitioner is directed to submit a fresh representation to the
3rd respondent along with a copy of this order. No costs.
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(3/3)
krk
Index : Yes / No
https://www.mhc.tn.gov.in/judis
Internet : Yes / No
Neutral Citation : Yes / No
To
1.The Managing Director,
Tamil Nadu State Transport Corporation (Villupuram) Limited,
3/137, Salamedu, Valudhareddy Post,
Villupuram – 605 602.
2.The General Manager,
Tamil Nadu State Transport Corporation (Villupuram) Limited,
Vellore Regional Office, Rangapuram,
Vellore – 632 009.
3.The Administrator,
Tamil Nadu State Transport Corporation Employees
Pension Fund Trust,
Thiruvalluvar House,
Pallavan Salai, Chennai – 600 002.
https://www.mhc.tn.gov.in/judis
N.ANAND VENKATESH, J.
krk
18.10.2024
https://www.mhc.tn.gov.in/judis
(3/3)
https://www.mhc.tn.gov.in/judis
