Madras High Court
The Additional Chief Secretary To vs Thiru.R.Sundar Bhaskar on 4 April, 2022
W.A.No.853 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 04.04.2022
CORAM:
THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
AND
THE HONOURABLE MRS.JUSTICE N.MALA
W.A.No. 853 of 2022 and
C.M.P.No.5706 of 2022
1. The Additional Chief Secretary to
Government,
Rural Development and Panchayat Raj (E2) Department,
Secretariat, Chennai- 600 009.
2. The District Collector,
Krishnagiri District.
3. The Director of Rural Development
and Panchayatraj Department,
Panagal Building, Saidapet,
Chennai- 600 015. ... Appellants
-vs-
Thiru.R.Sundar Bhaskar .... Respondent
Prayer: Writ Appeal filed under Clause 15 of Letter Patent Act, to set aside the order
dated 11.08.2021 made in W.P.No.20014 of 2020 and allow this Writ Appeal.
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W.A.No.853 of 2022
For Appellants : Mr.Stalin Abhimanyu
Additional Government Pleader
For Respondent : Mr.V.Vijayshankar
for M/s.Adithya Reddy
*****
JUDGMENT
S.VAIDYANATHAN.,J
and
N.MALA.,J
The Present Appeal has been preferred against the order of the learned Single
Judge dated 11.08.2021 made in W.P.No.20014 of 2020, in directing the Appellants to
pass appropriate orders for releasing the balance 10% of the Special Provident Fund,
General Provident Fund, Un-Earned Leave and Earned Leave within a period of 45 days
from the date of receipt of a copy of the order .
2.The learned Additional Government Pleader appearing for the Appellants
submitted that though the Writ Petitioner has sought for a direction to the Appellants to
consider his representation dated 03.07.2020 in W.P.No.20014 of 2020, the learned
Single Judge has given a positive direction as stated supra, which needs to be interfered
with. He has further submitted that the disciplinary proceedings have been initiated
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W.A.No.853 of 2022
against the Writ Petitioner and he has already withdrawn 90% of the terminal benefits.
He further represented that when the Vigilance issue as against the Writ Petitioner is
pending and hence he is not entitled to balance 10% of the terminal benefits.
3. Mr.V.Vijayashankar, learned counsel appearing for the Writ
Petitioner/Respondent submitted that in terms of Tamil Nadu Leave Rules, 1978
encashment of leave is a right which cannot be deprived, apart from getting terminal
benefits, in which he has contributed viz., towards Provident Fund. He relied upon the
Judgment of the Division Bench of this Court in the case of The State of Tamil Nadu
Versus V.Mahalingam reported in 2019 1 Writ LR 825, wherein it was held that in the
absence of an enabling statutory provisions enabling the Government to withhold the
encashment of the accumulated earned leave of a Government Servant, when he
attained the age of superannuation during his continuance in service pursuant to
disciplinary proceedings or criminal prosecution pending against him at that point of
time, an unfair advantage cannot be taken of a rather fortuitous situation by snatching
the frugally accumulated earned leave of a Government Servant in a capricious manner,
which remains unencashed at the time of his attaining the age of superannuation. He
further submitted that the Charge Sheet is yet to be initiated against the Writ Petitioner
and therefore the disciplinary proceedings with respect to the Writ Petitioner is a still
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W.A.No.853 of 2022
born child.
4. Heard both sides. Perused the records.
5. One of us (SVNJ), had also an occasion to deal with the similar issue in
W.A.No.269 of 2020 and an order was passed on 15.09.2021, by setting aside the order
of the learned single Judge in respect of granting of Pension and Gratuity alone and has
not interfered with the grant of other benefits.
6. Hence we are of the view that the Writ Petitioner is entitled to encashment of
earned leave and also Provident Fund, if any, contributed by him during service and
gratuity can be settled depending upon the outcome of the disciplinary proceedings
initiated against the Writ Petitioner and pendency of the vigilance case may not be a bar
for the Appellants to proceed against the Writ Petitioner departmentally.
7. In view of the same, we do not find any reason to interfere with the order of the
learned Single Judge. The Appellants are directed to comply with the order of the
learned Single Judge dated 11.08.2021 within a period of two months from the date of
receipt of a copy of this order. In case of initiation of departmental proceedings after
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W.A.No.853 of 2022
issuance of Charge Memo against the Writ Petitioner, enquiry shall be conducted on a
day-to-day basis without adjourning the matter beyond five working days at any point
of time and bring the issue to a logical end, preferably within a period of six months
from the date of receipt of a copy of this order.
In the result, this Writ Appeal stands dismissed. No costs. Consequently,
connected Miscellaneous Petition is closed.
[S.V.N., J.,] [N.M., J]
04.04.2022
Index: Yes / No
Internet: Yes / No
arr
https://www.mhc.tn.gov.in/judis
W.A.No.853 of 2022
S.VAIDYANATHAN, J.
and
N.MALA,J.
arr
W.A.No. 853 of 2022
04.04.2022
https://www.mhc.tn.gov.in/judis
