S.RAJENDRAN Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) This writ petition has been filed for issuance of Writ of Mandamus, directing the respondent to settle the petitioner's surrender leave salary for 57 days together with interest at the rate of 18% per annum, payable from the date of retirement to till the date of actual payment.

(2.) Heard Mr.SP.Vijay Nivas, learned counsel for the petitioner and Mr.D.Sivaraman, learned Standing Counsel for the respondent.

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