T.Elangovan vs The Managing Director
2026 Latest Caselaw 1556 Mad

Madras High Court

T.Elangovan vs The Managing Director on 24 March, 2026

                                                                                  W.P.(MD) No.7666 of 2026


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 24.03.2026

                                                             CORAM:

                         THE HONOURABLE MR.JUSTICE MUMMINENI SUDHEER KUMAR


                                              W.P.(MD) No.7666 of 2026


                 T.Elangovan                                                                     ... Petitioner

                                                                 -vs-


                 1.The Managing Director
                   Tamil Nadu State Transport
                     Corpn., (KMB) Ltd.,
                   New Railway Station Road
                   Kumbakonam-612 001

                 2.The General Manager
                   Tamil Nadu State Transport
                     Corpn., (KMB) Ltd.,
                   Nagapattinam Region
                   Vellipalayam
                   Nagapattinam-611 001                                                          ... Respondents


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

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

                 of 6% for the belated payment of retirement benefits gratuity, provident fund,

                 leave salary and commutation.



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                                                                                       W.P.(MD) No.7666 of 2026



                                  For Petitioner        : Mr.K.Gokul

                                  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

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

batch, dated 24.03.2014 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 gratuity, provident fund,

leave salary and commutation 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.

                                                                                          24.03.2026
                                                                                              (2/6)
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No

                 krk




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                                                            MUMMINENI SUDHEER KUMAR, J.

                                                                                                 krk









                                                                            24.03.2026
                                                                             (2/6)



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