P.RAJENDRAN Vs. MANAGEMENT OF TAMIL NADU STATE

JUDGEMENT

(1.) This petition has been filed seeking for issuance of a Writ of Mandamus, directing the respondents to pay the petitioner interest at the rate of 6% per annum, for the period of delay from 1/6/2019 to 24/1/2021 in paying the amounts payable towards the terminal and pension benefits of the petitioner, namely, EPF, Employee's Contribution, Gratuity, Encashment of Earned/Sick Leaves and Commuted Value of Pension within a time frame as may be fixed by this Court and without affecting the petitioner's right to claim balance amounts towards those benefits.

(2.) Heard the learned counsel appearing for the petitioner and the learned Standing Counsel appearing for the respondents.

(3.) By consent of both parties, this writ petition is taken up for final disposal at the admission stage itself.