N.GUNALAN Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) This writ petitions have been filed for the issue of writ of Mandamus directing the respondents to settle the interest for the belated payment of retiral benefits.

(2.) It is seen from records that the petitioners were working in the respondent corporation from the year 1981 and they have all retired from service in the year 2018. The grievance of the petitioners is that their retirement benefits were settled with a very long delay only on 22.9.2019. The petitioners have therefore sought for interest for belated payment of Gratuity, Provident Fund amount and Leave salary. Since the same was not granted, the present writ petition has been filed before this Court.

(3.) Heard the learned counsel for the petitioner and the learned counsel appearing on behalf of the respondents.