ABDUL RAZZQUE Vs. STATE OF JHARKHAND AND ORS.

JUDGEMENT

(1.) The petitioner is said to have retired on 30-6-2014 as Assistant Teacher from High School, Marcha (Khunti). It is the contention of the petitioner that the school in question is an Aided Minority High School and all expenses towards payment of salary and retirement benefits of the school employees has been funded by the State Government from the Public Exchequer. The petitioner is also getting pension on the basis of the pension payment order issued by the office of the Accountant General.

(2.) In the present writ application, the grievance of the petitioner is in relation to non-payment of leave encashment amount on the earned leave outstanding against his name. He has also stated that other post retiral dues have already been paid to the petitioner and that salary and the post retirement benefits of the petitioner has been paid out of the grant-in-aid provided by the State Government.

(3.) Counsel for the petitioner submits that though the claim of the 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 v. The State of Jharkhand and others in WPS No. 506/2013 and analogous cases dated 3rd January, 2014 which has also been, reported in 2014 (1) JBCJ 465 : (2014 (1) AJR 587) and now upheld up to the Hon'ble Supreme Court vide judgment dated 15-12-2014 passed in Special Leave to Appeal (C) No(s).20606-20607/2014. According to the petitioner, the writ petition 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 petitioner.