V.Rangasamy vs The Managing Director
2025 Latest Caselaw 7573 Mad

Citation : 2025 Latest Caselaw 7573 Mad
Judgement Date : 6 October, 2025

Madras High Court

V.Rangasamy vs The Managing Director on 6 October, 2025

Author: A.D.Jagadish Chandira

Bench: A.D.Jagadish Chandira

                                                                                       WP No. 37195 of 2025




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 06-10-2025

                                                         CORAM

                      THE HONOURABLE MR JUSTICE A.D.JAGADISH CHANDIRA

                                               WP No. 37195 of 2025



                V.Rangasamy

                                                                                             Petitioner(s)

                                                              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) Limited,
                  Vellore Regional Office,
                  Vellore – 632 009.

                3.The Administrator
                  Tamil Nadu State Transport Corporation Employees Pension Fund Trust
                  Thiruvalluvar House,
                  Pallavan Salai, Chennai – 600 002.
                                                                             Respondent(s)




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                                                                                           WP No. 37195 of 2025



                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 Service Gratuity, Provident

                Fund, Leave Salary and Commutation of Pension at the rate of 6% per annum

                for 17 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(s):       Mr.N.Ishak

                                  For Respondent(s):       Ms.S.Pavithra
                                                           Standing Counsel




                                                             ORDER

Aggrieved by the belated payment of Provident Fund, Gratuity, Pension

commutation and Leave Salary, the petitioner has come up with this Writ

petition seeking interest at the rate of 6% per annum, for the said delay caused

on the part of the respondents.

2. Ms.S.Pavithra, learned Standing Counsel takes notice on behalf of the

respondents. In view of the consent expressed by the learned counsel on either

side, this Writ petition is taken up for final disposal at the admission stage itself.

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3. When the matter is taken up for hearing, the learned counsel for the

petitioner brought to the notice of this Court the order passed by the Co-ordinate

Bench of this Court in a similar matter in W.P.No.25610 of 2024 dated

03.09.2024, wherein this Court had directed the respondent to pay interest at the

rate of 6% p.a. for the belated payment of terminal benefits to the petitioner

therein within a period of six (6) weeks from the date of receipt of a copy of the

order.

4. Learned counsel appearing for the respondents did not dispute the

above submission made by the learned counsel for the petitioner.

5. This Court perused the order passed in W.P.No.25610 of 2024,

wherein, this Court has held as under :-

“5. Taking into consideration the facts and circumstances of

the case and the grievance expressed by the petitioner, there shall

be a direction to the respondent to pay interest at the rate of 6%

p.a. for the belated payment of terminal benefits to the petitioner

within a period of six (6) weeks from the date of receipt of a copy

of this order. It is made clear that if the amount is not paid within

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the time frame fixed by this Court, it will fetch interest at the rate

of 12% p.a. from the date on which the amount became due and

payable till the date of actual realisation.”

6. The aforesaid decision is squarely applicable to the facts of the present

case. Accordingly, applying the ratio laid down in the above case, this Writ

petition stands disposed of with a direction to the respondents to pay interest at

the rate of 6% p.a. for the belated payment of terminal benefits such as,

Provident Fund, Gratuity, Pension commutation and Leave Salary to the

petitioner within a period of twelve (12) weeks from the date of receipt of a

copy of this order. It is made clear that, if the amount is not paid within the time

frame fixed by this Court, it will fetch interest at the rate of 9% p.a. from the

date on which the amount became due and payable till the date of actual

realisation. There shall be no order as to costs.

06-10-2025 kkn Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No

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