P.VARADHARAJAN Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) This writ petition has 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 petitioner was working in the respondent corporation from the year 1993 and he was retired from service in the year 2018. The grievance of the petitioner is that his retirement benefits was settled with a very long delay only on 22. 09. 2019. The petitioner therefore sought for interest for belated payment of Gratuity, Provident Fund amount, commutation 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.