S. VICTOR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) By consent of both parties, this writ petition is taken up for final disposal at the stage of admission itself.

(2.) The petitioner had earlier worked as Assistant Engineer, Konam at Nagercoil, who was dismissed from service on 04.11.2019. In view of the non-payment of encashment of his leave salary, General Provident Fund and Special Provident Fund of the petitioner's contribution, the present writ petition has been filed.

(3.) The issue with regard to the disbursement of the encashment of leave salary and special provident fund has already been settled in various decision and the judgment of the Division Bench in W.A.No.207 of 2016 dated 26.02.2016 in the case of Tansidco vs. P.K. Panchaksharam is one, wherein it was held as follows:-