VADALA VENKANNA Vs. TSRTC

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned standing counsel appearing for the Respondents/RTC.

(2.) This Writ Petition is filed to issue Writ or order more particularly one in the nature of Writ of Mandamus declaring the inaction on the part of the respondents in not paying the leave encashment of 300 days during the span of 20/3/1980 to 31/5/2018 and the petitioner retired from service on 31/5/2018 as Junior Assistant under the control of the 3rd Respondent and the petitioner is entitled for an amount of Rs.5,30,700.00 along with accrued interest of 9% per annum for delayed payment of retirement benefits and consequently direct the respondents to pay the leave encashment for 300 days for an amount of Rs.5,30,700.00 along with accrued interest of 9% per annum from time to time for delayed payment to the petitioner till the date of realization.

(3.) The Case of the Petitioner, in brief, is as follows: