G. MOHAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) By consent of both parties, these writ petitions are taken up for final disposal at the stage of admission itself.

(2.) The petitioners are the retired employees of the Transport Corporation. Their grievance is that their surrender leave salary in respect of the years from the year 2010 to till their date of retirement, has not been paid and therefore, the present writ petitions have been filed.

(3.) The learned counsel for the petitioners would submit that ventilating the aforesaid grievance, they have already made a representation dated 22.11.2019 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.