S.Sivashanmukharaj vs The Managing Director
2026 Latest Caselaw 1457 Mad

Madras High Court

S.Sivashanmukharaj vs The Managing Director on 18 March, 2026

                                                                                  W.P.(MD) No.7482 of 2026


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 18.03.2026

                                                             CORAM:

                         THE HONOURABLE MR.JUSTICE MUMMINENI SUDHEER KUMAR


                                              W.P.(MD) No.7482 of 2026


                 S.Sivashanmukharaj                                                              ... Petitioner

                                                                 -vs-


                 1.The Managing Director
                   Tamil Nadu State Transport
                     Corporation (Kovai) Ltd.,
                   No.37, Mettupalayam Road
                   Coimbatore-641 043

                 2.The General Manager
                   Tamil Nadu State Transport
                     Corporation (Kovai) Ltd.,
                   Coimbatore Region
                   No.37, Mettupalayam Road
                   Coimbatore-641 043                                                            ... Respondents


                 PRAYER: Petition filed under Article 226 of the Constitution of India, to issue

                 a writ of mandamus directing the respondents to settle the interest at the rate

                 of 6% per annum for the belated payment of petitioner's terminal benefits,

                 including, gratuity, provident fund, earn leave salary, surrender leave salary,



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                                                                                       W.P.(MD) No.7482 of 2026


                 old leave salary and RBSR full amount, from the date of the petitioner's

                 retirement till the date on which the said benefits were settled to him, within

                 the time frame fixed by this Court.


                                  For Petitioner        : Mr.S.Prasanth

                                  For Respondents       : Mr.K.Ramaiah
                                                          Standing Counsel



                                                                ORDER

Mr.K.Ramaiah, learned Standing Counsel, takes notice for the

respondent – Transport Corporation.

2. With the consent of both sides, this writ petition is disposed of

at the admission stage.

3. Heard the learned counsel for the petitioner and the learned

Standing Counsel appearing for the respondent – Transport Corporation.

4. Learned counsel on either side unanimously agree that the

issue involved in this writ petition is squarely covered by various Judgments

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passed by the Division Bench of this Court in W.A.(MD) No.403 of 2010 and

batch, dated 18.03.2014 and W.A.(MD) No.1419 of 2021 and batch, dated

26.07.2021.

5. In the said circumstances, this writ petition is allowed and the

respondents are directed to pay interest at the rate of 6% per annum for the

belated payment of the petitioner's terminal benefits, including, gratuity,

provident fund, earn leave salary, surrender leave salary, old leave salary and

RBSR full amount, from the date of his retirement till the date on which the

terminal benefits are paid to the petitioner. The respondents are further

directed to comply with the said direction as expeditiously as possible, at any

rate, within a period of twelve weeks from the date of receipt of a copy of this

order. No costs.

                                                                                          18.03.2026
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                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No

                 krk




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                                                            MUMMINENI SUDHEER KUMAR, J.

                                                                                                 krk









                                                                            18.03.2026
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