Madras High Court
T.Ganesan vs The Managing Director on 10 June, 2025
W.P.No.19905 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 10.06.2025
CORAM
THE HON'BLE Mr. JUSTICE C.KUMARAPPAN
W.P.No.19905 of 2025
T.Ganesan ... 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,
Cuddalore Regional Office,
Cuddalore - 607 002.
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
interest amounts to the petitioner for the belatedly paid Provident Fund,
1/6
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W.P.No.19905 of 2025
Service Gratuity, Leave Salary and Commutation of pension amount at
the rate of 6% per annum for 21 months of delayed payment in the light
of the judgment passed by this Hon'ble Court on 23.10.2024 in
W.P.No.30766 of 2024.
For Petitioner : Mr.N.Ishak
For Respondents 1 & 2 : M/s.S.Pavithra,
Standing Counsel
For Respondent 3 : Mr.C.S.K.Sathish,
Standing Counsel
ORDER
The instant writ petition has been filed with a prayer for issuing a
Mandamus, to direct the respondents to pay interest amounts to the
petitioner for the belatedly paid Provident Fund, Service Gratuity, Leave
Salary and Commutation of pension amount at the rate of 6% per annum
for 21 months of delayed payment in the light of the judgment passed by
this Hon'ble Court on 23.10.2024 in W.P.No.30766 of 2024.
2. The case of the petitioner is that he was appointed as Driver in
the first respondent Transport Corporation on 01.05.1996 and after
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completion of unblemished service, the petitioner had retired from
service on 30.06.2023. However, the terminal benefits have been settled
to the petitioner only on 16.04.2025 and no interest has been paid for the
belated period. In view of the same, the petitioner submitted a
representation dated 26.04.2025 to the respondents to pay interest for the
belated period. Since the same was not considered, the present Writ
Petition has been filed.
3. The learned Standing Counsels for the respondents would fairly
submits that in view of the similar order passed by this Court in
W.P.Nos.40031, 33742 and 35806 of 2024, they are willing to pay the
interest at the rate of 6% per annum for the belated payment of the
eligible and admissible amount.
4. Heard the learned counsel for both sides and perused the
materials available on record.
5. In view of the above submission of the learned Standing
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Counsel, this Court deems it appropriate to direct the respondents to pay
the interest at the rate of 6% per annum from the date of retirement till
the date of actual disbursal of the terminal benefits to the petitioner,
within a period of six weeks from the date of receipt of a copy of this
order.
In the result, the Writ Petition is disposed of with the above
observations. No costs.
10.06.2025
Speaking/Non-speaking order
Index : Yes / No
Neutral Citation : Yes / No
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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,
Cuddalore Regional Office,
Cuddalore - 607 002.
3.The Administrator,
Tamil Nadu State Transport Corporation
Employees Pension Fund Trust,
Thiruvalluvar House,
Pallavan Salai, Chennai - 600 002.
C.KUMARAPPAN.J.,
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vm
10.06.2025
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