PATRICK KERKETTA SON OF LATE PATRAS KERKETTA, RESIDENT OF VILLAGE PUSHPPUR GARHATOLI, P.O. GOTRA, P.S. SIMDEGA, DISTRICT SIMDEGA 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 un-availed leave on payable amount as the same has not been paid to the petitioner even after retirement of more than 10 months.

(2.) The facts, as disclosed in the writ application, is that the petitioner was appointed in the year 1987 as Assistant Teacher in St. Meryes High School, Samtoli and retired on 31.05.2015 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.2.

(3.) Heard learned counsel for the parties.