ANAND MASIH TOPNO Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) COUNSEL for the petitioners submits that though, the claim of the individual petitioner was resisted earlier by the respondent State Government, but the issue has now been settled in view of the judgment rendered by the learned Division Bench of this Court in the case of Mariyam Tirkey vs. The State of Jharkhand and Others in WP(S) No. 506/2013 and analogous cases dated 3rd January, 2014 which has also been reported in : 2014 (1) JBCJ 465 : (2014 (1) JLJR 465). According to the petitioners, the writ petitions may be disposed of in view of the judgment rendered as aforesaid by the learned Division Bench by directing the respondents to pay the earned leave encashment amount to the petitioners.