Madras High Court
P.Chidambaram vs The Managing Director on 1 September, 2025
Author: A.D.Jagadish Chandira
Bench: A.D.Jagadish Chandira
W.P.No.31942 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated: 01.09.2025
Coram:
THE HONOURABLE MR.JUSTICE A.D.JAGADISH CHANDIRA
W.P.No.31942 of 2025
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1. P.Chidambaram
2. R.Rajagopal
3. V.Palanisamy
4. P.Elango
5. S.Pannerselvam .. Petitioners
Vs.
1. The Managing Director,
Tamil Nadu State Transport Corporation
(Coimbatore) Ltd.,
37, Mettupalayam Road, Coimbatore-641 043.
2. The General Manager,
Tamil Nadu State Transport Corporation
(Coimbatore) Ltd.,
Chennimalai Road, Erode-1. .. Respondents
Writ Petition filed under Article 226 of the Constitution of India, praying
for issuance of a Writ of Mandamus directing the respondents to pay the amount
of Rs.25,420/- to the first petitioner, Rs.21,892/- to the second petitioner,
Rs.25,353/- to the third petitioner, Rs.19,251/- to the fourth petitioner and
Rs.1,58,049/- to the fifth petitioner, by considering their representations towards
Encashment of Earned Leave surrendered by the petitioners along with 12%
interest per annum from the date of retirement within the time frame fixed by
this Court.
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W.P.No.31942 of 2025
For petitioners : M/s.N.K.Ponraj, U.Nirmala and G.R.Satish
For respondents : Mr.M.Murali Vinoth, Standing Counsel for TNSTC (CBE)
ORDER
Writ Petition is filed praying for issuance of a Writ of Mandamus directing the respondents to pay the amount of Rs.25,420/- to the first petitioner, Rs.21,892/- to the second petitioner, Rs.25,353/- to the third petitioner, Rs.19,251/- to the fourth petitioner and Rs.1,58,049/- to the fifth petitioner, by considering their representations towards Encashment of Earned Leave surrendered by the petitioners along with 12% interest per annum from the date of retirement within the time frame fixed by this Court.
2. The petitioners are retired employees of the respondent-Corporation. The first petitioner retired from service on 31.05.2014 as Senior Checking Inspector. The second petitioner retired from service on 30.09.2017 as Senior Checking Inspector. The third petitioner retired from service on 31.08.2017 as Senior Checking Inspector. The fourth petitioner retired from service on 31.05.2019 as Special Grade Driver and the fifth petitioner retired from service on 31.08.2019 as Assistant Manager. During the time of retirement from service, the respondents had paid the retirement benefits to the petitioners. But the Page No.2/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/09/2025 06:38:17 pm ) W.P.No.31942 of 2025 respondents have failed to pay the amount for encashment of earned leave surrendered by the petitioners.
2. The petitioners made several requests/representations to the respondents to pay the amounts, but the respondents have failed to do so. The respondents are liable to pay an amount of Rs.25,420/- to the first petitioner, Rs.21,892/- to the second petitioner, Rs.25,353/- to the third petitioner, Rs.19,251/- to the fourth petitioner and Rs.1,58,049/- to the fifth petitioner towards encashment of earned leave surrendered by them. Hence, the petitioners have sent their individual representations to the respondents to pay the amounts which are liable to be paid by the respondents. Even thereafter also, the respondents have failed to pay the amounts to the petitioners, for which, they are legally entitled to. Hence, the petitioners have filed the present Writ Petition.
3. The learned counsel for the petitioners submitted that it would be suffice if this Court issues a direction to the respondents to consider the petitioners' representations and pass orders.
4. The learned Standing Counsel appearing for the respondents submitted that the representations of the petitioners will be considered and the respondents will pay the eligible amount with 6% interest per annum, as per the earlier orders of this Court.
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5. Taking into consideration the facts and circumstances of the case, there shall be a direction to the respondents/Corporation to pay the eligible amount as payable to the petitioners along with interest at the rate of 6% per annum for the delay period in settling the said amounts. This payment shall be made within a period of twelve weeks from the date of receipt of a copy of this order. It is made clear that if the amounts are not paid within the time frame fixed by this Court, it will fetch interest at the rate of 12% per annum from the date on which the amounts became due and payable till the date of actual realisation.
6. With the above directions, these Writ Petition stands disposed of. There shall be no order as to costs.
01.09.2025 (2/2) cs To
1. The Managing Director, Tamil Nadu State Transport Corporation (Coimbatore) Ltd., 37, Mettupalayam Road, Coimbatore-641 043.
2. The General Manager, Tamil Nadu State Transport Corporation (Coimbatore) Ltd., Chennimalai Road, Erode-1.
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