Madras High Court
D.Ranganathan vs The Managing Director on 5 April, 2016
Author: T.Raja
Bench: T.Raja
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED 05.04.2016 CORAM THE HONOURABLE MR.JUSTICE T.RAJA Writ Petition No.13964 of 2015 D.Ranganathan S/o.A.Duraikkannu .. Petitioner Versus The Managing Director, Tamil Nadu State Transport Corporation (VPM) Ltd., 3/137, Salamedu Village, Valuthareddy Post, Villupuram District. .. Respondent Writ Petition filed under Article 226 of the Constitution of India praying to issue a Writ of Mandamus directing the respondent to pay the retirement benefits such as gratuity, un-availed earned leave salary and earned leave surrender encashment for the year 2013. For Petitioner : Mr.D.Veerasekaran For Respondent : Mr.P.Kannan Kumar ****** O R D E R
The petitioner has filed this writ petition for issuance of a writ of mandamus directing the respondent to settle all the retirement benefits due and payable to the petitioner.
2. Heard the learned counsel for the petitioner. Mr.P.Kannan Kumar, the learned counsel, takes notice for the respondent.
3. Mr.D.Ranganathan, the petitioner herein, was appointed as Junior Assistant in the erstwhile Cholan Roadways Corporation on 17.05.1973 and permanently transferred to erstwhile Thanthai Periyar Transport Corporation and subsequently, promoted as Assistant Manager on 12.02.2010. After completion of 40 years of service, the petitioner retired from service on 31.05.2013. Now, the grievance of the petitioner is that only the provident fund amount has been paid to the petitioner and the other terminal benefits have not been settled. The petitioner has also given representations dated 13.06.2013, 03.04.2014 and 07.03.2015 to the respondent seeking to settle the other terminal benefits. Since no action has been taken on his representations, the petitioner has filed this writ petition.
Since the issue is squarely covered by the various orders passed by this Court, in the light of the Hon'ble Division Bench judgment in W.A.(MD) Nos.383 to 457 of 2015 dated 12.6.2015 (K.Rajendran and others v. The Tamil Nadu State Transport Corporation (Madurai) Limited represented by its Managing Director, Madurai and others), this writ petition is disposed of with a direction to the respondent to consider the representations of the petitioner in the light of the order passed by this Court in the aforesaid cases and settle all the terminal benefits payable to the petitioner within a period of four weeks from the date of receipt of a copy of this order. No costs.
05.04.2016 Index:yes/no Internet:yes gm To The Managing Director, Tamil Nadu State Transport Corporation (VPM) Ltd., 3/137, Salamedu Village, Valuthareddy Post, Villupuram District.
T.RAJA, J gm Writ Petition No.13964 of 2015 05.04.2016