MUKUT DHARI MAHATO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties through V.C. Since both these writ applications are interconnected; as such, the same are being disposed of by this common order.

(2.) W.P. (S) No. 136 of 2016 has been preferred by the petitioner for quashing the office order as contained in memo no.4532 dated 29.10.2015, passed by the District Superintendent of Education, Dhanbad (Respondent No.4), whereby the petitioner has been dismissed from service with retrospective effect i.e. 21.10.2008, after the petitioner stood retired on 30.04.15 from the post of Assistant Teacher and also for payment of all consequential benefits after quashing the impugned order.

(3.) W.P.(S) No. 4669 of 2015 has been preferred by the petitioner for direction upon the respondent Authorities to pay all pensionary benefits including pension, gratuity, leave encashment, provident fund and other admissible outstanding dues on account of retirement of the petitioner on 30.04.2015 from the post of Assistant Teacher, Middle School, Ratanpur, Govindpur-02, Dhanbad and also to pay the salary after deducting the subsistence allowance from 24.11.2008 to 30.04.2015 inasmuch as, the petitioner was put under suspension on 24.11.2008 and retired on 30.04.2015 without conclusion of the departmental proceeding.