B RAJENDRAN Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) By consent, the main writ petitions themselves are taken up for final disposal.

(2.) Mr.K. Dhananjayan, learned Special Government Pleader accepts notice on behalf of the 1st respondent and Mr. P. Kannan Kumar, learned Standing Counsel accepts notice on behalf of the 2nd respondent.

(3.) As far as the petitioner in W.P. No. 2900 of 2017 is concerned, he joined as a Conductor in Pallavan Transport Corporation on 30.09.1975. After amalgamation of Ambethkar Transport Corporation Limited with Pallavan Transport Corporation Limited, the then Corporation was renamed as Metropolitan Transport Corporation ( Chennai) Limited. The petitioner got his promotion as Traffic Inspector on 01.10.2009 and after completion of 38 years of service, on attaining the age of superannuation, he retired from service on 31.05.2013. The grievance expressed by the petitioner is that though he has retired as early as on 31.05.2013, the terminal benefits such as Difference in Gratuity amount, EL Surrender Salary and Leave on Private Affairs have not been settled and therefore, came forward to file this writ petition.