Madras High Court
K.Prasad vs The Managing Director on 11 November, 2025
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.No.42088 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 11.11.2025
CORAM
THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN
W.P.No.42088 of 2025
K.Prasad ... Petitioner
Vs
1. The Managing Director,
Tamil Nadu State Transport Corporation (Villupuram) Ltd.,
3/137, Salamedu,
Valudhareddy Post,
Villupuram – 605 602.
2. The General Manager,
Tamil Nadu State Transport Corporation (VPM) Ltd.,
Kancheepuram Regional Office,
Ponnerkarai, Chennai – Bengaluru Highway
Kancheepuram – 631 552.
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 Constitution of India for
the issuance of 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.42088 of 2025
rate of 6% per annum for 23 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 : Mrs.S.Pavithra,
Standing Counsel (for R1 & R2)
ORDER
This Writ Petition has been filed for direction directing the
respondents to pay appropriate interest to the petitioner for the delayed
sanction and disbursement of retirement benefits.
2. Heard the learned counsel appearing on either side and
perused the materials available on record.
3. In identical issues, this Court has passed various orders,
justifying the payment of interest to the aggrieved pensioners and in the
order dated 13.12.2019 in W.P.(MD) No.26481 of 2019, the following
order came to be passed :-
“5. I am not in agreement with the said
representation made. There was already a duty cast on
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the respondent Corporation to pay the terminal benefits
on the date of retirement itself and the very fact that the
belated disbursement of retirement benefit, had already
put the retired employee to serious prejudice, entertaining
the present request for disbursement of the interest on the
belated payment in installments, could cause further
prejudice to the retired employee.
6. In the light of the above observations, there
shall be a direction to the respondent / Corporation to
pay the penal interest at the rate of 6% per annum on the
belated payment of the retirement benefits for the period
from the date of the retirement, till the date of the actual
disbursement, as expeditiously as possible and in any
event, not before the expiry of three months from the date
of receipt of a copy of this order.
4. This Court is of the view that the first and second
respondents could be directed to pay the interest on the belated payment,
at the rate of 6% per annum, as ordered in the above writ petition.
5. In the light of the above findings, there shall be a
direction to the first and second respondents herein to pay the interest on
the belated payment of the terminal benefits to the petitioner at the rate of
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6% per annum, commencing from the date of the retirement, till the date
of actual disbursement, within a period of eight weeks from the date of
receipt of a copy of this order.
6. With the above direction, this Writ Petition is disposed
of. No costs.
11.11.2025
Internet : Yes
Index : Yes/No
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To
1. The Managing Director,
Tamil Nadu State Transport Corporation (Villupuram) Ltd.,
3/137, Salamedu,
Valudhareddy Post,
Villupuram – 605 602.
2. The General Manager,
Tamil Nadu State Transport Corporation (VPM) Ltd.,
Kancheepuram Regional Office,
Ponnerkarai, Chennai – Bengaluru Highway
Kancheepuram – 631 552.
3. The Administrator,
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Tamil Nadu State Transport Corporation Employees
Pension Fund Trust,
Thiruvalluvar House,
Pallavan Salai, Chennai – 600 002.
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G.K.ILANTHIRAIYAN, J.
kv
11.11.2025
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