NEYAZ AHMAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner seeks for issuance of command against the respondents to pay the leave encashement, gratuity and other retiral benefit to the petitioner.

(2.) Indisputably the petitioner retired from the post of teacher on 31.05.2013 from recognized Madarsa Mazharul Uloom at Parsa, P.O. Marjadwa, District- West Champaran.

(3.) The question for consideration is whether a teacher employed in non-government aided minority school is entitled for retiral benefit.