G.MANISEKARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to direct the 3rd respondent to settle all the retirement benefits such as Gratuity with interest at the rate of 12 percent amounting to a sum of Rs. 21,22,620/-, EPF with interest at the rate of 12 percent amounting to a sum of Rs. 13,44,70/-, Surrender Leave pay with interest at the rate of 10 percent per annum amounting to a sum of Rs. 7,82,833/- and difference in Manager salary pay amounting to Rs. 1,95,500/- and in total a sum of Rs. 44,45,653/- is due till date to the petitioner and consequently direct the 3rd respondent to pay the petitioner Rs. 44,45,653/- with accrued interest from October 2018 till the date of payment.

(2.) The learned counsel for the writ petitioner states that the writ petitioner served as Chief Manager and relieved from service on attaining the age of superannuation on 31.07.2018. The order of relieve dated 31.07.2018, which is enclosed in page No. 11 of the typed set of files states that "Thiru.G.Manisekar, (Emp.No.414), Chief Manager, Royapuram Branch is relieved from the services of the Bank with effect from 31.07.2018 afternoon on attaining the age of superannuation without prejudice to action against him if any."

(3.) The learned counsel for the writ petitioner states that so far no action has been taken against the third respondent. The writ petitioner has got clean records of service and no disciplinary proceedings are pending against him. Thus, there is no reason to deny the payment of terminal and pensionary benefits in favour of the writ petitioner.