Madras High Court
V.Nagarajan vs The General Manager on 8 November, 2016
Author: R.Subbiah
Bench: R.Subbiah
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 08.11.2016 CORAM THE HONOURABLE MR. JUSTICE R.SUBBIAH Writ Petition Nos.38764 to 38771 of 2016 W.P.No.38764 of 2016 V.Nagarajan ... Petitioner vs. The General Manager, Tamil Nadu Transport Corporation (Coimbatore) Ltd, Erode Regional Office, Chennimalai Road, Erode. ... Respondent Prayer:-Writ Petition has been filed under Article 226 of the Constitution of India, praying for a Writ of Mandamus, directing the respondent to disburse the payments relating to Surrender Leave Salary i.e. Earned Leave balance as on 30.04.2014, Earned Leave Balance Amount and other monetary benefits by calculating D.A. eligible as per newly implemented scheme, with interest at !2% per annum w.e.f. 01.05.2014 within the time stipulated by this Court. For Petitioner : Mr.I.C.Vasudevan For Respondents : Mr.P.Kannan Kumar i COMMON ORDER
By consent, the writ petitions themselves are taken up for final disposal.
2. The petitioners joined the services of the Transport Corporation and they retired from service long before. The grievance of the petitioners is that though they retired from service long before, till date, they were not paid with the retirement benefits. In this regard, the petitioners submitted representations before the respondents, on various dates. However, till date, there was no response. Aggrieved against the same, the present Writ Petitions have been filed.
3. I have heard the learned counsel appearing for the petitioners and the learned counsel, who has taken notice on behalf of the respondent/s.
4. The issue involved in the present writ petitions is squarely covered by the judgment of the Division Bench of the Madurai Bench of this Court dated 12.6.2015 made in W.A.(MD) Nos.383 to 457 of 2015 (K.Rajendran & Others vs. The Tamil Nadu State Transport Corporation (Madurai) Limited, rep. by its Managing Director, Madurai and others).
5. Following the said judgment, without going into the merits of the matter, the respondent/s is/are directed to disburse the aforementioned retiral benefits to the petitioners 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 & 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 shall commence from 01.02.2017.
6. With the above direction, all the writ petitions are disposed of. No costs.
08.11.2016 Index:Yes/No Note :
Issue order copy on 11.11.2016 tsi To The General Manager, Tamil Nadu Transport Corporation (Coimbatore) Ltd, Erode Regional Office, Chennimalai Road, Erode. R.SUBBIAH, J tsi W.P.Nos.38764 to 38771 of 2016 DATED: 08.11.2016