Madras High Court
S.Ramalingam vs The Management Of Tamilnadu State on 12 April, 2022
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
W.P.(MD) No.14451 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 12.04.2022
CORAM
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
W.P.(MD) No.14451 of 2019
S.Ramalingam ... Petitioner
-vs-
1. The Management of Tamilnadu State
Transport Corporation (Kumbakonam) Ltd.,
Rep., by its Managing Director,
Kumbakonam.
2. The General Manager,
Tamil Nadu State Transport Corporation
(Kumbakonam) Limited, Kumbakonam. ... Respondents
Prayer:- Petition filed under Article 226 of the Constitution of India praying
for issuance of Writ of Mandamus directing the respondents to settle the
petitioner's surrender leave salary of Rs.1,33,022/- for 90 days from 2009 to
2015 together with interest at the rate of 18% per annum payable from the
date of retirement to till the date of actual payment.
For Petitioner : Mr.A.Rahul
_________
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W.P.(MD) No.14451 of 2019
For Respondents : Mr.P.Balasubramanian
Standing Counsel
******
ORDER
The relief sought for in the present writ petition is to direct the respondents to settle the petitioner's surrender leave salary of Rs.1,33,022/-
for 90 days from 2009 to 2015 together with interest at the rate of 18% per annum payable from the date of retirement to till the date of actual payment.
2. The issues raised in this writ petition are no more res integra, as the employees of the respondent-Corporation are entitled for interest, which was affirmed by the Hon'ble Division Bench of this Court. This Court has considered the said position in W.P.No.11564 of 2018 dated 28.04.2018 and the relevant paragraphs are extracted hereunder:-
4. The terminal benefits are not bounty and it is a deferred portion of wages for the services rendered by an employee. Hence, non payment of terminal benefits to the employees without any valid reason, is no doubt, a _________ Page 2 of 6 https://www.mhc.tn.gov.in/judis W.P.(MD) No.14451 of 2019 violation of right to Life enshrined under Article 21 of the Constitution of India. The State being a modal employer, has to settle the benefits to its employees and immediately after their retirement and it is the duty mandated on the part of the State to settle the terminal benefits. Therefore, this Court is of the view that batch of writ petitions are filed before this Court seeking direction to pay terminal benefits and the attitude of the respondents driving the retired employees to approach this Court under Article 226 of the Constitution of India, is deprecated.
5. In view of the above, this Court is inclined to follow earlier directions granted by this Court and by following the terms stated therein. Accordingly, the Writ Petition stands disposed of and the respondents are directed to disburse the aforementioned retiral benefits to the petitioner herein, in twelve equal monthly instalments, in the light of the common judgment passed by this Court in W.A.(MD)Nos.383 to 457 of 2015 (K.Rajendran and others Vs. The Tamil Nadu State Transport Corporation, Madurai Limited rep. by its Managing Director, Madurai and others) dated 12.06.2015. It is also made clear that the first instalment _________ Page 3 of 6 https://www.mhc.tn.gov.in/judis W.P.(MD) No.14451 of 2019 shall commence from 01.06.2018. However, there shall be no order as to costs.
3. In view of the above order cited supra, the respondents are directed to consider the case of the petitioner, as per his service records and eligibility, and take a decision and pass appropriate orders as expeditiously as possible.
4. Accordingly, the Writ Petition stands disposed of. However, there shall be no order as to costs.
12.04.2022 Internet:Yes Index:Yes abr _________ Page 4 of 6 https://www.mhc.tn.gov.in/judis W.P.(MD) No.14451 of 2019 To
1. The Managing Director, The Management of Tamilnadu State Transport Corporation (Kumbakonam) Ltd., Kumbakonam.
2. The General Manager, Tamil Nadu State Transport Corporation (Kumbakonam) Limited, Kumbakonam.
_________ Page 5 of 6 https://www.mhc.tn.gov.in/judis W.P.(MD) No.14451 of 2019 S.M.SUBRAMANIAM, J.
abr W.P.(MD) No.14451 of 2019 12.04.2022 _________ Page 6 of 6 https://www.mhc.tn.gov.in/judis