Madras High Court
K.Subramani (Staff No.Ar0118) vs The Managing Director on 16 September, 2016
Author: R.Subbiah
Bench: R.Subbiah
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 16.09.2016
CORAM
THE HONOURABLE MR.JUSTICE R.SUBBIAH
W.P.No.32461 of 2016
K.Subramani (Staff No.AR0118) ... Petitioner
Vs.
1 The Managing Director
Tamilnadu State Transport
Corporation (Salem) Limited,
No.12, Ramakrishna Road,
Salem 636 007.
2 The General Manager
Tamilnadu State Transport
Corporation (Salem) Limited,
Dharmapuri Region,
Dharmapuri 636 705. ... Respondents
Prayer:
Petition filed under Article 226 of the Constitution of India to issue a Writ of Mandamus directing the respondents to disburse the payments relating to Gratuity, Leave Encashment (Earned & Medical Leave), Leave Surrender at the time of employment by calculating D.A. Eligible as per the fixation made by the Government of Tamilnadu periodically along with the entitled difference of dearness allowances also, with interest at 12% per annum with effect from 01.05.2012 within the stipulated time fixed as may be fixed by this Honourable Court.
For Petitioner : Mr.D.Karchik
For Respondents : Mr.R.K.Gandhi
O R D E R
By consent, the writ petition is taken up for final disposal.
2.The present writ petition has been filed seeking a Mandamus directing the respondents to disburse the payments relating to Gratuity, Leave Encashment (Earned & Medical Leave), Leave Surrender at the time of employment by calculating D.A. Eligible as per the fixation made by the Government of Tamilnadu periodically along with the entitled difference of dearness allowances also, with interest at 12% per annum with effect from 01.05.2012 within the stipulated time fixed as may be fixed by this Court.
3.It is the case of the petitioner that he joined in the erstwhile Anna Transport Corporation, Salem which after various mergers and demergers, was named as Tamilnadu State Transport Corporation (Salem) Limited on 01.04.1978 and retired from service on 30.04.2012 as Senior Assistant. The petitioner was not paid the retirement benefits like Gratuity, Leave Encashment (Earned & Medical Leave), Leave Surrender at the time of employment. Hence, the petitioner made a representation dated 26.02.2016 to the first respondent requesting to pay all the retirement benefits. But, the same was not considered so far. Hence, left with no other alternative, the petitioner has come up with the present writ petition for the relief set out earlier.
4.I have heard the learned counsel appearing for the petitioner and the learned counsel who takes notice for the respondents.
5.The issue involved in the present writ petition 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).
6.Following the said judgment, without going into the merits of the matter, the respondent is 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 & Others vs. The Tamil Nadu State Transport Corporation (Madurai) Limited, rep. by its Managing Director, Madurai and others), dated R.SUBBIAH,J.
pri 12.06.2015. It is also made clear that the first instalment shall commence from 1.12.2016.
7.With the above direction, the present writ petition is disposed of. No costs.
16.09.2016 pri Index: Yes/ No Internet: Yes/ No To 1 The Managing Director Tamilnadu State Transport Corporation (Salem) Limited, No.12, Ramakrishna Road, Salem 636 007.
2 The General Manager Tamilnadu State Transport Corporation (Salem) Limited, Dharmapuri Region, Dharmapuri 636 705.
W.P.No.32461 of 201616.09.2016