Madras High Court
V.C.Venkatesan vs The Managing Director on 18 June, 2025
W.P.No.13797 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 18.06.2025
CORAM
THE HONOURABLE Mr.JUSTICE C.KUMARAPPAN
W.P.No.13797 of 2025
V.C.Venkatesan ... Petitioner
Vs.
1. The Managing Director,
Tamil Nadu State Transport Corporation (VPM) Limited,
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,
Thiruvalluvar House,
Pallavan Salai,
Chennai – 600 002. ... Respondents
1/6
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W.P.No.13797 of 2025
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
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 Respondents : M/s.S.Pavithra,
Standing Counsel
for R1 and R2
Mr.C.S.K.Sathish
for R3
*****
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 Court on
23.10.2024 in W.P.No.30766 of 2024.
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2. The case of the petitioner is that the petitioner was appointed in the
first respondent Transport Corporation on 21.06.1992 and after completion
of unblemished service, the petitioner had retired from service on
31.05.2023. However, the terminal benefits have been settled only on
10.03.2025 and no interest has been paid for the delayed period. In view of
the same, the petitioner submitted representation dated 14.03.2025 to the
respondents to pay interest for the delayed period. Since the same was not
considered, the present Writ Petition has been filed.
3. The learned Standing Counsel for the respondents 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 Counsels,
this Court deems it appropriate to direct the respondents to pay the interest at
the rate of 6% per annum for the belated payment of terminal benefits, from
the date of retirement till the date of actual disbursal of the terminal benefits
of the petitioner along with eligible and admissible amount, within a period
of six weeks from the date of receipt of a copy of this order.
6. In the result, this Writ Petition is disposed of with the above
observations. No costs.
18.06.2025
(4/4)
jas
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) Limited,
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,
Thiruvalluvar House,
Pallavan Salai,
Chennai – 600 002.
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C.KUMARAPPAN, J.
jas
18.06.2025
(4/4)
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