Thursday, 07, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

H.Syed Mytheen vs The Management Of
2022 Latest Caselaw 16758 Mad

Citation : 2022 Latest Caselaw 16758 Mad
Judgement Date : 20 October, 2022

Madras High Court
H.Syed Mytheen vs The Management Of on 20 October, 2022
                                                                             W.P(MD)No.24179 of 2022



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED : 20.10.2022

                                                   CORAM

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                          W.P(MD)No.24179 of 2022


                H.Syed Mytheen                                             ... Petitioner


                                                      Vs


                The Management of
                Tamil Nadu State Transport Corporation
                      (Madurai) Limited,
                Madurai Region,
                Represented by its Managing Director,
                Madurai.                                                  ... Respondent

                Prayer: Writ Petition filed under Article 226 of the Constitution of India
                praying to issue a Writ of Mandamus, directing the respondent to pay the
                petitioner the amount towards the encashment of 120 days of earned leaves,
                surrendered by him in the years 2011 and 2017 before his retirement as
                admitted by the respondent, either based on his monthly wages of the respective
                months of surrender of those earned leaves, together with 18 percent interest
                p.a. from the respective due dates or based on the monthly wages payable on
                the month of his retirement, together with 18 percent interest from the date of
                his retirement, within a time frame as may be fixed by this Court.


https://www.mhc.tn.gov.in/judis
                1/5
                                                                               W.P(MD)No.24179 of 2022


                                        For Petitioner    : Mr.S.Arunachalam
                                        For Respondent    : Mr.K.Jagadees Balan
                                                            Standing Counsel


                                                         ORDER

Heard the learned counsel on either side.

2.The writ petitioner was an employee of the respondent corporation. He

had retired. His grievance is that he is entitled to surrender his earned leave and

encash them. But from the year 2010 onwards, he was not even permitted to

surrender his earned leave. The petitioner wants the said surrender leave salary

to be paid to him. No exception can be taken to the said request.

3.When Similar issue came up in W.P.(MD)No.19354 of 2022

(G.Senthilvel V. The Secretary to Government, Government of Tamil Nadu,

Transport Department, Chennai), vide order dated 24.08.2022, a learned

Judge of this Court has held as follows:-

“ 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

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

W.P(MD)No.24179 of 2022

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 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 2010-2019, together with interest at the rate of 6% per annum payable from the date of his retirement till the date of actual disbursement. ”

4.Adopting the very same approach, I direct the respondent Corporation

to settle the monetary equivalent of the surrender leave salary to the petitioner

together with interest at the rate of 6% per annum payable from the date of his

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

W.P(MD)No.24179 of 2022

retirement till the date of actual disbursement within a period of twelve weeks

from the date of receipt of a copy of this order. This Writ Petition stands

allowed. No costs.




                                                                             20.10.2022
                Index             : Yes / No
                Internet          : Yes/ No
                mga

                To

                The Managing Director,
                Management of

Tamil Nadu State Transport Corporation (Madurai) Limited, Madurai Region, Madurai.

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

W.P(MD)No.24179 of 2022

G.R.SWAMINATHAN, J.

mga

W.P(MD)No.24179 of 2022

20.10.2022

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

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter