M AMUTHA Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) By consent, the Writ Petition is taken up for final disposal.

(2.) The 1st petitioner would aver that her husband V.Subramaniam (Staff No.CR1623) had joined the services of the 2nd respondent Corporation as Conductor on 17.12.1984 and retired from service on 28.02.2013 and expired on 03.08.2014. At the time of his retirement, he was drawing a salary of Rs.8,114/- The 1st petitioner would further aver that her husband's retirement benefits like Gratuity, Provident Fund, Commutation, Labour Welfare Fund, 1 year pension, EL Leave surrender salary, ML credit, ERBS pension arrears, pension DA arrears, medical college fund and IRT fund and interest for belated settlement of Provident Fund, Gratuity, commutation and labour welfare fund have not been settled and in this regard, a representation dated 09.01.2017 was also submitted to the respondents 1 & 2 and despite receipt and acknowledgment, no orders have been passed and hence, came forward to file this Writ Petition.

(3.) The learned counsel appearing for the petitioners has drawn the attention of this Court to the common judgment dated 12.06.2015 made in W.A.No.(MD)Nos.383 to 457 of 2015, [K.Rajendran and others Vs. Tamil Nadu State Transport Corporation, represented by its Managing Director, Madurai-10 and three others] and would submit that in similar facts and circumstances, a Division Bench of this Court has directed settlement of terminal benefits, in 12 equal monthly installments, with interest at the rate of 6% per annum and for default, interest at the rate of 18% per annum and prays for similar orders.