Madras High Court
P.R.M. Sakthivel vs The Managing Director on 9 October, 2025
Author: A.D. Jagadish Chandira
Bench: A.D. Jagadish Chandira
W.P. No.37942 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 09.10.2025
CORAM:
THE HON'BLE MR. JUSTICE A.D. JAGADISH CHANDIRA
W.P. No.37942 of 2025
P.R.M. Sakthivel ... 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. … Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India
praying to issue 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
Hon'ble Court on 23.10.2024 in W.P.No. 30766 of 2024.
For petitioner : Mr.N. Ishak
For Respondents : Ms.S. Pavithra
Standing Counsel.
ORDER
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This writ petition has been filed seeking for a direction to the
respondents to settle interest for belated payment of retirement benefits, by
considering the petitioner's representation dated 03.09.2025.
2. Ms. S. Pavithra, learned Standing Counsel takes notice for the
respondents.
3. 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.
4. When the matter was taken up for hearing, the learned counsel for the
petitioner brought to the notice of this Court the order dated 03.09.2024 passed
by a Co-ordinate Bench of this Court in a similar matter in W.P. No.25610 of
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 weeks from the date of receipt of a copy of the order.
5. Learned Standing counsel appearing for the respondents did not dispute
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the above submission made by the learned counsel for the petitioner.
6. 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
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.”
7. 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 1st respondent to consider the
petitioner's representation, dated 03.09.2025 and to pay interest at the rate of
6% p.a. for the belated payment of retirement benefits to the petitioner, within a
period of eight 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
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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. No costs.
09.10.2025
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Index:Yes/No
Speaking/Non-speaking order
Neutral Citation : Yes/No
vsi2
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.
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A.D. JAGADISH CHANDIRA, J.
vsi2
09.10.2025
(1/3)
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