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S.Pandiyarajan vs The Tamil Nadu State Transport
2022 Latest Caselaw 10052 Mad

Citation : 2022 Latest Caselaw 10052 Mad
Judgement Date : 14 June, 2022

Madras High Court
S.Pandiyarajan vs The Tamil Nadu State Transport on 14 June, 2022
                                                                            WP(MD)No.11626 of 2022

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 14.06.2022

                                                     CORAM:

                            THE HONOURABLE MR.JUSTICE G.CHANDRASEKHARAN

                                           W.P.(MD)No.11626 of 2022

                 S.Pandiyarajan                                                ... Petitioner

                                                         /vs./


                 The Tamil Nadu State Transport
                 Corporation (Madurai) Ltd,
                 Represented by its Managing Director,
                 Madurai.                                                     ... Respondent



                 PRAYER: Writ Petition filed under Article 226 of the Constitution of India for

                 issuance of Writ of Mandamus, directing the respondent to settle the petitioner's

                 surrender leave salary of Rs.64,802/- from 2010-2014 together with interest at the

                 rate of 6% per annum payable from the date of his retirement to till the date of

                 actual payment.




                 1/5

https://www.mhc.tn.gov.in/judis
                                                                                   WP(MD)No.11626 of 2022

                                   For Petitioner    : Mr.A.Rahul

                                   For Respondent : Mr.J.Senthilkumaraiah
                                                        Standing Counsel


                                                          ORDER

By consent of both parties, this writ petition is taken up for final disposal at

the stage of admission itself.

2.Aggrieved against the non-settlement of the surrender leave salary to the

petitioner, he has claimed settlement of surrender leave salary together with

interest in this Writ Petition.

3.In an identical circumstance, when a similarly placed employee had

sought for payment of his surrender leave salary together with interest, this Court,

in the case of N.R.Suresh Babu vs. The Principal Secretary to Government

and another passed in WP(MD)No.3757 of 2021 dated 26.02.2021, had directed

the transport Corporation to settle the surrender leave salary together with interest

at the rate of 6% per annum from the date of his retirement till the date of actual

https://www.mhc.tn.gov.in/judis WP(MD)No.11626 of 2022

disbursement, in six equal monthly installments. The relevant portion of the order

reads as follows:

“9.Accordingly, there shall be a direction to the second respondent herein to settle the surrender leave salary for 105 days, in respect of the years 2009-2016, together with interest at the rate of 6% per annum from the date of retirement till the date of actual disbursement. The second respondent shall be entitled to disburse the surrender leave salary in six Equal Monthly Installments and the 1st Installment shall commence from 1st of March 2021.”

The aforesaid order came to be confirmed by the Hon'ble Division Bench of this

Court in a Judgment passed in WA(MD)Nos.1883 to 1892 of 2021, dated

04.10.2021.

4.In view of the earlier orders passed by this Court, the petitioner herein

would be entitled for claim of surrender leave salary for the eligible amount in

respect of the years 2010-2014, together with interest at the rate of 6% per annum

payable from the date of his retirement till the date of actual disbursement.

https://www.mhc.tn.gov.in/judis WP(MD)No.11626 of 2022

5.Accordingly, the respondent herein is directed to disburse the surrender

leave salary as ordered above, in six equal monthly installments, whereby the first

installment shall commence from 1st of July 2022. This Writ Petition stands

allowed. There shall be no order as to costs.

14.06.2022 Index : Yes / No Internet : Yes / No cp

https://www.mhc.tn.gov.in/judis WP(MD)No.11626 of 2022

G.CHANDRASEKHARAN, J.

cp

Order made in W.P.(MD)No.11626 of 2022

Dated:

14.06.2022

https://www.mhc.tn.gov.in/judis

 
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