Madras High Court
P.Gopal vs The Managing Director on 27 March, 2024
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.No.7968 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 27.03.2024
CORAM:
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
W.P.No.7968 of 2024
1. P.Gopal
2. K.Periyasami
3. S.Chellamuthu
4. M.A.Srikailasam
5. B.Ramadass
6. T.M.Sivaraj ... Petitioners
-Vs-
1. The Managing Director,
Tamil Nadu State Transport Corporation Ltd.,
37, Mettupalayam Road,
Coimbatore – 43.
2. The General Manager,
Tamil Nadu State Transport Corporation Ltd.,
Erode Region, Chennimalai Road,
Erode – 638 001. ... Respondents
Prayer : Writ Petition filed under Article 226 of Constitution of India praying
for the issuance of a Writ of Mandamus, directing the respondents to settle the
admitted amount by the second respondent as per the communication under the
Right to Information Act towards the Encashment of Earned Leaves,
surrendered by the petitioners along with 12% interest p.a., within a time frame
as may be fixed by this Hon'ble Court.
https://www.mhc.tn.gov.in/judis
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W.P.No.7968 of 2024
For Petitioners : Mr.N.Palani Kumar
For Respondents : Mr.M.Muralivinoth
Standing Counsel
ORDER
This writ petition has been filed for direction directing the respondents to settle the admitted amount by the second respondent as per the communication under the Right to Information Act towards the Encashment of Earned Leaves, surrendered by the petitioners along with 12% interest p.a., within a time frame as may be fixed by this Hon'ble Court.
2. Heard the learned counsel on either side and perused the materials available on record.
3. The petitioners herein had retired from service on attaining the age of superannuation. Their retirement benefits, except for encashment of earned leaves surrendered by them, were settled. To an application made by the petitioners under the Right to Information Act, asking for due amounts to be paid in surrendering the earned leaves, the respondents, in their communication had stated that the petitioners are entitled for the following amounts towards earned leaves surrendered:-
https://www.mhc.tn.gov.in/judis Page 2 of 6 W.P.No.7968 of 2024 Name Days Amount P.Gopal 45 Rs.39812.00 K.Periyasami 45 Rs.23867.00 S.Chellamuthu 45 Rs.23221.00 M.A.Srikailasam 45 Rs.24532.00 B.Ramadass 45 Rs.23968.00 T.M.Sivaraj 60 Rs.34576.00
4. In view of the admitted fact that the petitioners are eligible for the following amounts, which has not been paid till date, the petitioners would be entitled for interest on the outstanding amount.
5. In the light of the above observations, the respondents are directed to pay the petitioners the terminal benefits, together with interest at the rate of 6% from the date on which they would be eligible for such payment till the date of actual disbursement, within a period of four (4) weeks from the date of receipt of a copy of this order.
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6. With the above directions, this writ petition is disposed of. There shall be no order as to costs.
27.03.2024 (½) Internet: Yes Index : Yes/No Neutral Citation : Yes/No Speaking/Non Speaking order mn https://www.mhc.tn.gov.in/judis Page 4 of 6 W.P.No.7968 of 2024 To
1. The Managing Director, Tamil Nadu State Transport Corporation Ltd., 37, Mettupalayam Road, Coimbatore – 43.
2. The General Manager, Tamil Nadu State Transport Corporation Ltd., Erode Region, Chennimalai Road, Erode – 638 001.
https://www.mhc.tn.gov.in/judis Page 5 of 6 W.P.No.7968 of 2024 G.K.ILANTHIRAIYAN. J, mn W.P.No.7968 of 2024 27.03.2024 https://www.mhc.tn.gov.in/judis Page 6 of 6