B.KUMARESAN Vs. DEPUTY SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) By consent of both the parties, this Writ Petition is taken up for final disposal at the stage of admission itself.

(2.) The petitioner, who is a retired employee of the Transport Corporation, claims to have not been paid with the Surrendered Earned Leave Salary for the period from 2009 to 2018, the arrears of Dearness Allowance and also the amount of the retirement benefits ie., Employees Retirement Benefits Scheme with interest for the delayed payment. Hence, he has come up with the present writ petition seeking a direction in that regard.

(3.) The petitioner would submit that he has already made a representation dated 20.01.2020 in this regard, which is said to be pending. If the said representation is directed to be disposed of within a stipulated time, the ends of justice could be secured.