NEAN BARA WIFE OF JUEL BARA, RESIDENT OF KARAMTOLI, P.O. AND P.S. GUMLA, DISTRICT GUMLA Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) In the instant writ application, the petitioner has inter alia prayed for writ/direction to the respondents for payment of leave encashment for unavailed leave on payable amount as the same has not been paid to the petitioner even after retirement of more than five months.

(2.) The facts, as disclosed in the writ application, is that the petitioner was appointed in the year 1967 as Assistant Teacher in Lutheran High School, Gumla and retired on 31.01.2003 on attaining the age of superannuation. The school in question from where the petitioner retired is a Government Recognised Minority Aided High School and all the expenses towards payment of salary and retiral benefits of the staff of the school in question is being financed and funded by the State Government from the public exchequer through the respondent no.3.

(3.) Heard learned counsel for the parties.