M.Natarajan vs The Managing Director
2026 Latest Caselaw 317 Mad

Citation : 2026 Latest Caselaw 317 Mad
Judgement Date : 21 January, 2026

[Cites 1, Cited by 0]

Madras High Court

M.Natarajan vs The Managing Director on 21 January, 2026

Author: M.Dhandapani

Bench: M.Dhandapani

                                                                                                WP No. 927 of 2026


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 21-01-2026

                                                  CORAM
                                   THE HON'BLE MR JUSTICE M.DHANDAPANI

                                                     WP No. 927 of 2026

                M.Natarajan
                                                                                                 ..Petitioner(s)
                                                                   Vs
                1. The Managing Director,
                   Metropolitan Transport Corporation (Chennai)
                   Ltd.,
                   Pallavan House,
                   Anna Salai, Chennai-600 002.

                2. The Senior Deputy Manager (HRD),
                   Metropolitan Transport Corporation (Chennai)
                   Ltd.,
                   Pallavan House,
                   Anna Salai, Chennai-600 002.

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

                Prayer: This writ petition is 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 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(s)       :       M/s. N.Ishak


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                                                                                            WP No. 927 of 2026




                              For Respondent(s)    :      Mr.A.Vinothraj

                                                          ORDER

Aggrieved by the belated payment of terminal benefits such as Provident

Fund, Service Gratuity, Leave Salary and Commutation of Pension amount, 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. 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.

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.

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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 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 Provident Fund, Service Gratuity,

Leave Salary and Commutation of Pension amount to the petitioner within a

period of eight (8) weeks from the date of receipt of a copy of this order. There

shall be no order as to costs.

21-01-2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No

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M.DHANDAPANI, J.

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