[Cites 1, Cited by 0]
Madras High Court
K. Balasubramaniam vs The Managing Director on 9 March, 2026
Author: P.T.Asha
Bench: P.T. Asha
WP No. 9097 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 09-03-2026
CORAM
THE HON'BLE MS. JUSTICE P.T. ASHA
WP No. 9097 of 2026
K. Balasubramaniam
..Petitioner(s)
Vs
1. The Managing Director
Tamil Nadu State Transport Corporation
(Salem) Limited,
No.12, Ramakrishna Road,
Salem- 636 007.
2. The Administrator
The Tamil Nadu Transport Corporation
Employees Pension Fund Trust,
Thiruvalluvar Illam,
Pallavan Salai,
Chennai-02.
..Respondent(s)
Prayer:- Writ petition filed under Article 226 of the Constitution of India
praying for issuance of a writ of Mandamus directing the Respondents to
disburse 6 percent interest for belated payment of Provident Fund,
Gratuity, Pension Commutation and Earned Leave surrender within the
stipulated time as may be fixed by this Court.
For Petitioner(s): Mr.J. Pradeep
For Respondent(s): Mr.K.Raja
Standing Counsel
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Order
The Writ Petition has been filed seeking to issue a writ of
Mandamus directing the respondents to to disburse 6 percent interest for
belated payment of Provident Fund, Gratuity, Pension Commutation and
Earned Leave surrender within the stipulated time to be fixed by this
Court.
2. The case of the petitioner is that he was appointed as a Driver
in the respondent-Transport Corporation on 25.08.1994 and retired from
service on attaining the age of superannuation on 31.05.2024. However,
the terminal benefits have been settled to the petitioner only on 02.12.2025
and no interest has been paid for the delayed period. Therefore, the
petitioner had submitted a representation to the respondents dated
24.01.2026, 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
submit that they are willing to pay the interest at the rate of 6% per annum
for the belated payment of the eligible and admissible amount.
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4. Heard the learned counsel for both sides and perused the
materials available on record.
5. In view of the above submission of the learned Standing
Counsel, this Court deems it appropriate to direct the respondents to pay
interest at the rate of 6% per annum for the belated payment of admissible
terminal benefits from the date of retirement till the date of actual
disbursal of the terminal benefits of the petitioner within a period of six
weeks from the date of receipt of a copy of this order.
6. In the result, the Writ Petition is disposed of. No costs.
09-03-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
SRN
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To
1. The Managing Director
Tamil Nadu State Transport Corporation (Salem) Limited,
No.12, Ramakrishna Road,
Salem- 636 007.
2. The Administrator
The Tamil Nadu Transport Corporation
Employees Pension Fund Trust,
Thiruvalluvar Illam,
Pallavan Salai,
Chennai-02.
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P.T.ASHA J.
SRN
09-03-2026
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