Madras High Court
The Tamil Nadu State Transport ... vs V.Selvaraj on 10 February, 2021
W.A(MD)No.1104 of 2014
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 10.02.2021
CORAM:
THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
AND
THE HONOURABLE MRS.JUSTICE S.KANNAMMAL
W.A(MD)No.1104 of 2014
and
M.P(MD)No.2 of 2014
1.The Tamil Nadu State Transport Corporation
(Kumbakonam) Limited,
Rep. by its Managing Director,
New Railway Station Road,
Kumbakonam,
Thanjavur District. ... Appellant No.1/Respondent No.1
2.The General Manager,
Tamil Nadu State Transport Corporation
(Kumbakonam) Limited,
Trichy Region,
Tiruchirapalli. ... Appellant No.2/Respondent No.2
3.The Administrator,
Tamil Nadu State Transport Corporation
Pension Fund Trust,
Thiruvalluvar House,
Pallavan Salai,
Chennai – 600 002. ... Appellant No.3/Respondent No.3
Vs.
V.Selvaraj ... Respondent/Petitioner
Prayer: Writ Appeal filed under Clause 15 of the Letters Patent, against
the order dated 19.09.2013 in W.P(MD)No.14435 of 2013.
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W.A(MD)No.1104 of 2014
For Appellants : Mr.D.Saravanan
For Respondent : Mr.A.Rahul
JUDGMENT
(Judgment of the Court was delivered by
PUSHPA SATHYANARAYANA,J.)
This Writ Appeal is directed against the order dated 19.09.2013
passed in W.P(MD)No.14435 of 2013.
2. The writ petition was originally filed by the retired employee of
the Tamil Nadu State Transport Corporation, Kumbakonam Limited,
claiming his terminal benefits, which had not been paid to him despite
number of representations made by him. The writ petition was allowed by
the learned Single Judge on 19.09.2013, directing the appellants herein to
settle all the terminal benefits to the writ petitioner with 6% interest.
3. Aggrieved by the said order, the above writ appeal was filed by
the Transport Corporation.
4. When the writ appeal was taken up for hearing, the learned
counsel appearing for the appellants would submit that the entire terminal
benefits due to the respondent have been settled on various dates.
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W.A(MD)No.1104 of 2014
5. The learned counsel appearing for the appellants has also
produced a Tabular Column, which would go to show that the writ
petitioner has been paid the terminal benefits with interest.
6. The learned counsel appearing for the writ petitioner/respondent
also acknowledges the same.
7. In view of the above, the writ appeal is dismissed as infructuous.
No Costs. Consequently, connected Miscellaneous Petition is closed.
[P.S.N.,J] [S.K.,J.]
10.02.2021
Index :Yes/No
Internet :Yes/No
pm
http://www.judis.nic.in
W.A(MD)No.1104 of 2014
PUSHPA SATHYANARAYANA,J.
and
S.KANNAMMAL,J.
pm
Note :
In view of the present lock down owing to COVID-19
pandemic, a web copy of the order may be utilized for
official purposes, but, ensuring that the copy of the
order that is presented is the correct copy, shall be the
responsibility of the advocate / litigant concerned.
Judgment made in
W.A(MD)No.1104 of 2014
10.02.2021
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