SECRETARY TO GOVERNMENT, REVENUE DEPARTMENT Vs. K. PALANIYANDI

JUDGEMENT

(1.) This writ appeal is directed against the order made in W.P.(MD) No. 7761 of 2018 dated 10.04.2018.

(2.) The appellants are the respondents before the Writ Court. The writ petition was filed for Mandamus directing the first respondent i.e., the Secretary to Government, Revenue Department, Chennai to disburse the Encashment of Leave Salary and Special Provident Fund, as per the petitioner's representation, dated 16.10.2017, based on the earlier orders of the Hon'ble High Court in W.P. No. 16098 of 2015 dated 08.06.2015, W.P.(MD) No. 1484 of 2016 dated 29.01.2016 and recently in W.P.(MD) No. 11791 of 2017 dated 27.06.2017 within a specified time frame.

(3.) The Writ Court disposed the writ petition by issuing a direction to the respondents to disburse the Leave Salary as well as Special Provident Fund amount to the writ petitioner within a period of six weeks, by observing that the writ petitioner is entitled to get such amount.