Madras High Court
Institute Of Road Transport vs M.S.Ramprasad on 16 April, 2025
Author: R.Subramanian
Bench: R.Subramanian
W.A.No. 1177 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 16.04.2025
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
AND
THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN
W.A.No. 1177 of 2025
and
C.M.P.No. 9067 of 2025
Institute of Road Transport,
represented by its Director,
Taramani, Chennai - 600 113. ...Appellant
Vs.
1. M.S.Ramprasad
2. Perarasu
3. Velmurugan
4. Govindan
5. N.Soundararajan
6. Government of Tamil Nadu,
represented by its Principal Secretary,
Transport Department,
Fort St.George,
Chennai - 600 009. ...Respondents
Prayer: Writ Appeal filed under Clause 15 of the Letters Patent, against the
order dated 19.07.2024 made in W.P.No.20141 of 2024.
1/4
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W.A.No. 1177 of 2025
For Appellant : Mr.Gauthama Raj C.
For Respondents : Ms.G.K.Dharshini for Mr.V.Ajoy Khose
JUDGMENT
(Judgment of the Court was made by R.SUBRAMANIAN, J.)
Similar order passed by the learned single Judge in W.P.No.8690 of
2022 was subject matter of appeal in W.A.No.2619 of 2024 and a Division
Bench of this Court had disposed of the appeal with the following
directions:-
"4. Taking into account the financial constraint of the
Appellant Society and also the fact the Writ Petitioners had
received all terminal benefits and only the difference in amount
of arrears as per 7th Pay Commission has not been received by
them, we are inclined to pass the following orders:-
i) As assured by the learned Additional Advocate
General, the EL Encashment shall be settled to the Writ
Petitioners within a period of four weeks from today;
ii) Insofar as the arrears of salary are concerned, the
Appellant Society is directed to disburse the same in two
instalments. The 1st instalment shall be paid within a period of
three months from today and the 2nd instalment shall be paid
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within three months thereafter. It is needless to mention that
the payment of arrears shall carry interest at the rate of 4%
per annum;
iii) In case the Writ Petitioners are entitled to any other
benefits, the same shall also be settled to them, if they are
otherwise eligible;
iv) Last but not the least, in the event of non compliance
of the above directions by the Appellant, the Writ Petitioners
are entitled to interest @ 12% per annum."
2. In view of the same, this Writ Appeal is disposed of on the same
lines, subject to the same terms and conditions imposed by the Division
Bench. No costs. Consequently, connected miscellaneous petition is
closed.
(R.S.M., J.) (G.A.M., J.)
16.04.2025
kkn
Index: No
Speaking order
Neutral Citation : No
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R.SUBRAMANIAN, J.
and
G. ARUL MURUGAN, J.
KKN
To:-
1.The Principal Secretary,
Government of Tamil Nadu,
Transport Department,
Fort St.George, Chennai - 600 009.
2.The Director,
Institute of Road Transport,
Taramani, Chennai - 600 113.
and
16.04.2025
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