A.RAJENDRAN Vs. TAMIL NADU STATE TRANSPORT

JUDGEMENT

(1.) Mr.D.Sivaraman, learned Standing Counsel, accepts notice on behalf of the respondents.

(2.) By consent, the Writ Petition is taken up for final disposal at the admission stage itself.

(3.) This writ petition has been filed by the petitioner seeking for issuance of a Writ of Mandamus, directing the respondents to pay petitioner's surrender leave salary for 76.5 days of Rs. 1,40,678/- for the years 2011-2019 together with interest at the rate of 18% per annum from the date of retirement to till the date of disbursement within the stipulated time.