M.Chinnathambi vs The Tamil Nadu State Transport
2026 Latest Caselaw 1519 Mad

Madras High Court

M.Chinnathambi vs The Tamil Nadu State Transport on 23 March, 2026

                                                                                  W.P.(MD) No.7521 of 2026


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 23.03.2026

                                                             CORAM:

                         THE HONOURABLE MR.JUSTICE MUMMINENI SUDHEER KUMAR


                                              W.P.(MD) No.7521 of 2026


                 M.Chinnathambi                                                                  ... Petitioner
                                                                 -vs-


                 1.The Tamil Nadu State Transport
                     Corporation (Madurai) Ltd.,
                   rep.by its Managing Director
                   Madurai

                 2.The General Manager
                   The Tamil Nadu State Transport
                     Corporation (Madurai) Limited
                   Virudhunagar Region
                   Virudhunagar                                                                  ... Respondents


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

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

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

                 including provident fund, gratuity, terminal leave salary and commuted value

                 of pension, from the date of his retirement i.e. from 31.05.2024 to 02.12.2025

                 the date on which the said benefits were settled to him.


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                                                                                       W.P.(MD) No.7521 of 2026



                                  For Petitioner        : Mr.A.Rahul

                                  For Respondents       : Mr.Ramachandra Pradeep
                                                          Standing Counsel



                                                                ORDER

Mr.Ramachandra Pradeep, 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

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

batch, dated 23.03.2014 and W.A.(MD) No.1419 of 2021 and batch, dated

26.07.2021.

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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 provident

fund, gratuity, terminal leave salary and commuted value of pension, 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.

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

                 krk




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                                                            MUMMINENI SUDHEER KUMAR, J.

                                                                                                 krk









                                                                            23.03.2026
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