Madras High Court
M.Kumar vs The Managing Director on 11 June, 2025
W.P.No.20220 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 11.06.2025
CORAM
THE HONOURABLE MR.JUSTICE C.KUMARAPPAN
W.P.No.20220 of 2025
M.Kumar ... Petitioner
Vs.
1.The Managing Director
Tamil Nadu State Transport Corporation (VPM) Ltd.,
3/137, Salamedu,
Valudhareddy Post
Villupuram – 605 602.
2.The General Manager
Tamil Nadu State Transport Corporation (VPM) Ltd.,
Kancheepuram Regional Office,
Ponnerikarai, Chennai – Bangaluru Highway
Kancheepuram – 631 552.
3.The Administrator
Tamil Nadu State Transport Corporation Employees
Pension Fund Trust, Thiruvallurvar 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,
Service Gratuity, Leave Salary and Commutation of pension amount at the
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W.P.No.20220 of 2025
rate of 6% per annum for 21 months of delayed payment in the light of the
judgment passed by this Court on 23.10.2024 in W.P.No.30766 of 2024.
For Petitioner : Mr.N.Ishak
For R1 and R2 : M/s.S.Pavithra
Standing Counsel
For R3 : Mr.C.S.K.Sathish
Standing Counsel
*****
ORDER
The instant writ petition has been filed with a prayer for issuing a
Mandamus, directing 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 Court on
23.10.2024 in W.P.No.30766 of 2024.
2. It is the case of the petitioner is that the petitioner was appointed as
Conductor in the Respondents-Transport Corporation on 09.06.1996 and on
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attaining the age of superannuation, he retired from service as Checking
Inspector on 31.05.2023. The learned counsel for the petitioner would submit
that though he retired from service during 2023, his terminal benefits were
paid only from March-2025, after lapse of 21 months. However, no interest
was paid for the above period. In view of the same, the petitioner submitted a
representation dated 24.04.2025 to the respondents to pay interest for the
delayed period. Since the same was not considered by the respondents, the
present Writ Petition has been filed.
3. The learned Standing Counsel for the respondents 1 and 2 would
fairly admits that in view of the similar orders 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.
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5. In view of the above submission of the learned Standing 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 copy of this order.
6. With the above direction, the Writ Petition is disposed of. No costs.
11.06.2025
(1/4)
dm
Index : Yes/No
Speaking order /Non Speaking Order
Neutral Citation : Yes/No
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To
1.The Managing Director
Tamil Nadu State Transport Corporation (VPM) Ltd.,
3/137, Salamedu,
Valudhareddy Post
Villupuram – 605 602.
2.The General Manager
Tamil Nadu State Transport Corporation (VPM) Ltd.,
Kancheepuram Regional Office,
Ponnerikarai, Chennai – Bangaluru Highway
Kancheepuram – 631 552.
3.The Administrator
Tamil Nadu State Transport Corporation Employees
Pension Fund Trust, Thiruvallurvar House,
Pallavan Salai, Chennai – 600 002.
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C.KUMARAPPAN, J.
dm
11.06.2025
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