ROBERT HANSDA, SON OF LATE JACOB HANSDA, RESIDENT OF VILLAGE SARUA, P.O. BANDO HARIPUR, P.S. DUMKA (MUFFASIL), DISTRICT DUMKA Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Krishna Nand Sahay, learned counsel for the petitioner and Ms. Shivani Verma, learned J.C. to A.A.G. appearing on behalf of the Respondent-State.

(2.) The petitioner is said to have retired on 31.01.2015 as Assistant Teacher from St. Joseph's Middle School, Guhiajori, Dumka. It is the contention of the petitioner that the school in question is an Aided Minority Middle 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.

(3.) 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 him. He has also stated that other post retiral dues have already been paid and that salary and post retirement benefit have been paid out of grant-in-aid provided by the State Government.