S BABU Vs. ASSISTANT GENERAL MANAGER

JUDGEMENT

(1.) THESE writ petitions have been filed under Article 226 of the Constitution of India, seeking an order in the nature of writ of Mandamus, directing the respondents to pay the petitioners, a sum of Rs.28,922/-, Rs.38,909/- and Rs.21,613/- respectively towards interest for the delayed payment of provident fund, gratuity and the commutation payable to the petitioners on the date of reliving from services.

(2.) CONSIDERING the questions of law involved in all these writ petitions, common order is being passed.

(3.) ACCORDING to the learned counsel appearing for the first respondent, S.Babu, the petitioner in W.P.No.3467 of 2008 was paid provident fund with delay of 80 days and there was a grace period of 40 days and therefore he is entitled to claim interest only for the 40 days. Similarly for payment of gratuity, he was entitled to claim only for six days and for commutation of pension for 58 days, which comes totally at Rs.6,695/-, whereas he claimed an exorbitant amount of Rs.28,922/-.