W.P.(MD)No.7347 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 18.03.2025
CORAM
THE HONOURABLE MR.JUSTICE BATTU DEVANAND
W.P.(MD)No.7347 of 2025
K.Kadar Mohamed Rafikulla ... Petitioner Vs.
The Managing Director,
Tamil Nadu State Transport Corporation (Thirunelveli) Limited, 23/2, Kattaboman Nagar,
Thirunelveli - 627 011. ... Respondent
PRAYER: Writ Petition filed under Article 226 of the Constitution of India for issuance of Writ of Mandamus, directing the respondent to pay interest at the rate of 6% per annum to the petitioner for the belated payment of gratuity, provident fund and leave salary from the date of retirement to the date of actual payment within a time frame as may be fixed by this Court. For Petitioner : M/s.D.Ramya
For Respondent : Mr.K.Ramaiah
Standing Counsel
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O R D E R
This Writ Petition has been filed seeking a writ of mandamus directing the respondent to pay interest at the rate of 6% per annum to the petitioner for the belated payment of gratuity, provident fund and leave salary from the date of retirement to the date of actual payment
2. The petitioner was appointed as Trainee in the respondent Corporation on 06.11.1993 and he retired from service on 30.04.2023. The learned counsel for the petitioner submits that the petitioner's terminal benefits was not settled immediately and there is an abnormal delay.
3. In view of the same, the only issue to be considered in this Writ Petition is with regard to interest payable on the belated settlement. This issue was dealt with by this Court on various occasions and this Court passed orders in several Writ Petitions. In fact, the issue involved in this writ petition is no longer res-integra.
4. This Court in W.P(MD)No.4866 of 2023 (C.MuruganVs. the Tamil Nadu State Transport Corporation (Tirunelveli) Ltd., and Another) by order dated 07.03.2023 has decided this issue.
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5. Accordingly, by following the order stated supra, this Writ Petition is allowed with the following direction:
The respondent shall pay interest to the petitioner at the rate of 6% per annum on the belated payment of the retirement benefits commencing from the date of the retirement, till the date of actual disbursement, within a period of three months from the date of receipt of a copy of this order.
6. No costs.
18.03.2025
NCC:yes/no Index:yes/no Internet:yes/no Sn
To:
The Managing Director, Tamil Nadu State Transport Corporation (Thirunelveli) Limited, 23/2, Kattaboman Nagar,
Thirunelveli - 627 011.
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BATTU DEVANAND , J.
Sn W.P.(MD)No.7347 of 2025
18.03.2025
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