ORDER
By consent of both parties, this writ petition is taken up for final disposal at the stage of admission itself.
2. The petitioner has filed this writ petition to issue a Writ of Mandamus directing the respondent to pay surrendered E.L. Salary surrendered in August 2019 and 10 days unpaid last month salary with 10% interest to the petitioner.
3. The case of the petitioner is that he is an retired employee from the Respondent/Corporation. The grievance of the petitioner is that the respondent to pay surrendered E.L. Salary surrendered in August 2019 and 10 days unpaid last month salary with 10% interest to the petitioner. Therefore, the petitioner gave representations to the respondent on 24.06.2024 and 11.11.2024 with regard to the said issue. However, no action has been taken by the respondent till date. Hence this petition.
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4. The learned counsel for the petitioner submitted that it would be suffice if this Court issues a direction to the respondent to consider the petitioner's representations and pass orders.
5. The learned standing counsel appearing for the respondent submitted that the representations of the petitioner will be considered and will pay the eligible amount with 6% interest P.A as per the earlier orders of this Court.
6. Considering the facts of the case, this Court on submission made by either side counsel directs the respondent to consider the representations of the petitioner and pass appropriate orders and pay the eligible amount to the petitioner within a period of twelve weeks from the date of receipt of a copy of this Order. It is made clear that the amount should carry 6% interest per annum from the date on which the amount became due and payable till the date of disbursement, if the amount is not paid within the time frame fixed by this Court, the same will carry interest at the rate of 12% per annum from the date on which
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the amount became due and payable till the date of disbursement.
7. With the above directions, this Writ Petition stands disposed of. No order as to costs.
03.01.2025
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Index:Yes/No Speaking order/Non-speaking order kv
To
The Managing Director,
Tamil Nadu State Transport Corporation (Villupuram) Ltd., No.3/137, Salamedu, Kandamanadi P.O,
Villupuram - 605 401.
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V.BHAVANI SUBBAROYAN,J.
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W.P.No.39227 of 2024
03.01.2025
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