SISTER AUGUSTINA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE petitioners claim that they are the bonafide Teachers, Clerks and Peons of recognized Aided Minority High School, namely Ursuline Convent Girls High School, Gumla The school being a Government recognized Minority Aided School and the expenditure towards salary of teaching and non -teaching employees is being financed and funded by the State Government through the Department of Education particularly DEO, Gumla. Ram Narayan Sharma Versus State Of Jharkhand

(2.) THE grievance of the petitioners is that they were paid salary regularly but the salary for the intermitent period from February, 1999 to April, 2000 arrears of enhanced D.A. for the period from 1 -7 -1992 to 31st August 1996 and arrears of difference of salary for the period from 1.4.1981 to 28.2.1989 and 1.4.1991 to 30.6.1999 have not yet been paid though bills have already been submitted by the Head Master of the School with the D.E.O., Gumla.

(3.) IF the School is found to be an aided School and the services of the concerned teaching and non -teaching employees are found to be approved by the State and if any amount is found payable, the respondents will release fund in favour of the school for payment of admitted dues in favour of the recognized teaching and non -teaching employees within a period of four months from the date of receipt of representation.