S.BALAKRISHNAN Vs. THE MANAGING DIRECTOR

JUDGEMENT

(1.) The petitioner was employed as Junior Assistant in the respondent transport corporation and further he was promoted as Superintendent and he retired from service on 31.01.2012 on reaching the age of superannuation.

(2.) He has filed this writ petition seeking for a direction to the respondents to pay the retirement benefits.

(3.) The First Bench of this Court in similar matter has passed an order dated 12.06.2015 in W.A(MD)Nos.383 to 457 of 2015, issuing direction to the transport corporations to settle the terminal benefits of its employees in 12 equal monthly installments and to pay 6% interest on the terminal benefits payable to the workman. The Bench has also held that workman is entitled to 18% interest for the defaulted period of installments.