Madras High Court
T.Prabakaran vs The Joint Registrar Of Cooperative ... on 1 April, 2025
Author: C.V.Karthikeyan
Bench: C.V.Karthikeyan
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 01.04.2025
CORAM
THE HON'BLE Mr. JUSTICE C.V.KARTHIKEYAN
W.P.No.4041 of 2025
T.Prabakaran .. Petitioner
Vs.
1. The Joint Registrar of Cooperative Societies,
Cuddalore Region, Cuddalore,
Cuddalore District.
2.The Deputy Registrar of Cooperative Societies,
Chidambaram Circle, Chidambaram,
Cuddalore District.
3.The Administrator,
Chidambaram Cooperative Primary Agriculture
and Rural Development Bank Limited.,
No.1, 2nd Main Road, Kanakasabai Nagar,
Chidambaram – 608 001.
.. Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus, directing the respondents to disburse
the interest at the rate of 10% for belated payment of gratuity for the period
from 30.11.2006 to 08.12.2022 to the petitioner within stipulated time as
fixed by this Court.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/04/2025 05:24:23 pm )
2
For Petitioner .. Mr.C.Prakasam
For Respondents .. Mr.S,Ravikumar, SGP
ORDER
This Writ Petition has been filed in the nature of a Mandamus seeking
a direction against the respondents to disburse the interest at 10% for the
belated payment of gratuity for the period from 30.11.2006 to 08.12.2022.
within the stipulated period.
2.In the affidavit filed in support of the writ petition, it had been
stated that the petitioner had joined the 3rd respondent Bank on 01.06.1970
as Supervisor and was subsequently promoted as Secretary on 15.04.1996.
He was due to retire on attaining the age of superannuation on 30.11.2006,
but the petitioner was not permitted to retire. Thereafter, a charge memo had
been issued to the petitioner. The petitioner had filed W.P.No.12218 of
2007 challenging the charge memo. That writ petition had been dismissed
with liberty to file a revision petition under Section 153 of the Tamil Nadu
Cooperative Societies Act, 1983. Thereafter, the petitioner was relieved
from service on 09.03.2007. It had been stated that the petitioner had been
https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/04/2025 05:24:23 pm )
seeking payment of the gratuity amount due and payable to the him.
3.The respondents in their counter affidavit had stated that the
terminal benefits due to the petitioner had been disbursed in four separate
instalments and the details had been given as follows:
S.No Particulars Due Disbursed Date of
Disbursement
1 Employees Provident Rs.3,48,809/- Rs.13,47,700/- 08.12.2022
2 Gratuity Rs.3,38,227/- Rs.3,38,227/- 08.12.2022
3 Encashment of Earned Rs.40,044/- Rs.40,044/- 31.03.2023
Leave
4.It had been stated that if the petitioner had been aggrieved by the
aforementioned calculation, the petitioner could have filed a revision under
Section 153 of the Tamil Nadu Cooperative Societies Act, 1983 before the
Regional Joint Registrar of Cooperative Societies, Cuddalaore Region,
Cuddalore / the Revisional Authority by paying the necessary prescribed
fees, but the petitioner had not taken resort to that particular revision and
had filed the present writ petition.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/04/2025 05:24:23 pm )
5.Heard both sides.
6.The petitioner had not been permitted to retire from service on the
date of attaining the age of superannuation on 30.01.2006. A charge memo
had been issued to the petitioner. The petitioner had questioned the same by
initially filing the writ petition. Thereafter, there were further litigations
between the petitioner and the respondents. It had been stated that
proceeding had been initiated under Section 87 of the Act, but the petitioner
claims that not such proceedings were pending. The respondents had finally,
released the amount payable to the petitioner. By this writ petition, the
petitioner claims interest should be paid for the belated payment.
7.The learned counsel for the petitioner placed reliance on the
observations of the judgment of the Division Bench of this Court dated
28.10.2020 in W.A.No.562/2020, V.Pandian Vs. The Joint Registrar of
Cooperative Societies, Cuddalore District and two others wherein, the
Division Bench had examined the issue of grant of interest for belated
payment of gratuity. It had been observed that 10% simple interest is due
https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/04/2025 05:24:23 pm )
and payable in accordance with Section 7(3A) of the Gratuity Act, 1972.
8.A similar direction is issued that appropriate interest as provided
under the Gratuities Act, 1972 should be paid to the petitioner. The entire
exercise must be completed within a period of six months from the date of
receipt of a copy of this order.
9.With the above observations, this Writ Petition stands disposed of.
No costs.
01.04.2025
Index:Yes/No
Internet:Yes/No
smv
To
1. The Joint Registrar of Cooperative Societies,
Cuddalore Region, Cuddalore,
Cuddalore District.
2.The Deputy Registrar of Cooperative Societies,
Chidambaram Circle, Chidambaram,
Cuddalore District.
3.The Administrator,
https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/04/2025 05:24:23 pm )
Chidambaram Cooperative Primary Agriculture
and Rural Development Bank Limited.,
No.1, 2nd Main Road, Kanakasabai Nagar,
Chidambaram – 608 001.
C.V.KARTHIKEYAN,J.
smv
https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/04/2025 05:24:23 pm )
01.04.2025
https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/04/2025 05:24:23 pm )
