P.PANNEERSELVAM Vs. MANAGING DIRECTOR

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 Transport Corporation, claims to have not been paid with the surrender leave salary of 68 days in respect of the years 2011-2012, 2012-2013, 2013-2014, 2014-2015, 2015-2016 and 2016-2017, 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 21.01.2020 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.