Madras High Court
K.Athappan vs The Managing Director on 24 September, 2025
W.P.(MD).No.26058 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 24.09.2025
CORAM
THE HONOURABLE MR.JUSTICE K.KUMARESH BABU
W.P.(MD)No.26058 of 2025
K.Athappan ...Petitioner
Vs.
1.The Managing Director,
Tamil Nadu State Transport Corporation
(KMB) Limited,
New Railway Station Road,
Kumbakonam-612 001.
2.The General Manager,
Tamil Nadu State Transport Corporation
(KMB) Limited,
Karaikudi Region,
Managiri Post,
Maruthapathi,
Karaikudi,
Sivagangai District. ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of
India praying this Court to issue a Writ of Mandamus, directing the
respondents to settle the petitioner's surrender leave salary for 135 days
in respect of the years 2011-2024 together with interest at the rate of
18% per annum payable from the date for retirement to till the date of
actual payment and pass such further or other orders as this Court.
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W.P.(MD).No.26058 of 2025
For Petitioner : Mr.K.Gokul
For Respondents : Mr.K.Ramaiah
Standing Counsel
ORDER
The present Writ Petition has been filed by a retired employee of the respondent Transport Corporation, seeking a Mandamus for disbursement of the surrender leave salary along with interest.
2. Though the petitioner has retired from service on 29.02.2024, the surrender leave salary has not been disbursed to the writ petitioner, despite giving representation to the respondent on 30.08.2025, for disbursing the said benefits. Since the representation has not been considered, the present writ petition has been filed.
3. Heard the learned counsel appearing for the petitioner and the learned Standing Counsel appearing for the respondents.
4. Considering the admitted fact that there has been a delay in payment and based on the representation of the petitioner, dated 2/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/10/2025 06:44:04 pm ) W.P.(MD).No.26058 of 2025 30.08.2025, the respondents are directed to disburse the surrender leave along with interest amount as per the relevant statutory provisions, within a period of twelve (12) weeks from the date of receipt of a copy of this order.
5. With the above said observations, this Writ Petition stands disposed of. There shall be no order as to costs.
24.09.2025
NCC : Yes/No
Index : Yes/No
Internet : Yes
BTR
To:
1.The Managing Director,
Tamil Nadu State Transport Corporation (KMB) Limited, New Railway Station Road, Kumbakonam-612 001.
2.The General Manager, Tamil Nadu State Transport Corporation (KMB) Limited, Karaikudi Region, Managiri Post, Maruthapathi, Karaikudi, Sivagangai District.
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