KRISHNA KUMAR JHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In this writ petition, the petitioner is abandoning his prayer No.1 (i), (ii) & (iii). He is confining his prayer to prayer No.1 (iv), which is in respect of release of Earned Leave of 300 days.

(2.) After hearing the parties, I find that the petitioner was a non-teaching staff i.e. Upper Division Clerk of the Yogoda Satsanga Mahavidyalaya, Ranchi. The petitioner has not been paid his encashment of Earned Leave.

(3.) This Court in W.P.(S) No.4027 of 2025 (Ajay Singh & Ors.Vs. The State of Jharkhand & Ors.), vide order dtd. 19/8/2025, directed the Yogoda Satsanga Mahavidyalaya, Ranchi, to compute the number of days of leave, which are lying in the credit of those petitioners and forward the same to the University. Further, the University was directed to forward the same with the recommendation to the Government. It was also directed that the University will seek necessary funds. On receipt of the recommendation from the University, the State was directed to arrange for the fund and disburse the same to the University. The University was thereafter directed to make payment through the College.