R. SELVARAJ Vs. GENERAL MANAGER

JUDGEMENT

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

(2.) Since the petitioner, who is the retired employee of the State Transport Corporation, claims to have not been paid with the surrender leave salary of 90 days for the period from 2009 to 2015, the present writ petition has been filed seeking for direction in that regard.

(3.) The petitioner would submit that he has already made a representation dated 12.09.2019 in this regard, which is said to be pending. If the said representation is directed to be disposed of within stipulated time, the ends of justice could be secured.