TAMIL NADU STATE TRANSPORT CORPORATION (KUMBAKONAM) LIMITED, REP BY ITS MANAGING DIRECTOR, KUMBAKONAM Vs. S VENUGOPAL

JUDGEMENT

(1.) These writ appeals have been filed by the Tamil Nadu State Transport Corporation (Kumbakonam) Limited, challenging the common order passed in batch of cases in W.P(MD)Nos.2323, 18731, 18732, 18736, 20830, 20831, 20836, 20003, 20004, 21517 and 22882 of 2016, dated 02.12.2016.

(2.) These writ petitions were allowed by directing the appellants/Corporation to permit the respondents/writ petitioners to encash the leave on private affairs. All the respondents/writ petitioners are all managerial/supervisory cadre officers and staffs, who worked in the appellants/Transport Corporation, and as of now, they have attained the age of superannuation. In the year 2016, they approached this Court and filed Writ Petitions praying for a direction, directing the appellants/Transport Corporation to extend the benefit of surrender and encashment of unearned leave on private affairs for the period of 90 days to the respondents/writ petitioners and to pay monetary benefits to the respondents/writ petitioners with interest at the rate of 18% per annum payable, from the date of retirement of the respondents/writ petitioners to till the date of payment of the said monetary benefit, based on the scheme of unearned leave on private affairs.

(3.) Their arguments was based upon G.O.Ms.No.488, Finance (Pension) Department, dated 12.08.1996 and the Government Letter, dated 28.01.2008 and a Resolution was passed by the appellants/Transport Corporation in its meeting convened on 15.02.2012, wherein, the Board recommended for implementation of the Government Order/letter regarding encashment of unearned leave on private affairs at the time of retirement.