LAWS(JHAR)-2016-10-67

SUSANNA MINZ, WIFE OF SRI KHRISHTOPHER MINZ, RETIRED ASSISTANT TEACHER, ST. ALOYSIUS HIGH SCHOOL, RANCHI, RESIDENT OF HOUSE NO. 809, INDIRA PATH, SHUKLA COLONY, P.O. HINOO, P.S. DORANDA, DISTRICT Vs. THE STATE OF JHARKHAND

Decided On October 28, 2016
Susanna Minz, Wife Of Sri Khrishtopher Minz, Retired Assistant Teacher, St. Aloysius High School, Ranchi, Resident Of House No. 809, Indira Path, Shukla Colony, P.O. Hinoo, P.S. Doranda, District Appellant
V/S
THE STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Learned counsel for the petitioners submitted that the petitioners are retired teacher of minority High School, details of the individual are being shown in the chart given below : <FRM>JUDGEMENT_67_LAWS(JHAR)10_2016_1.html</FRM>

(3.) It is the contention of the petitioners that the school in question is Aided Minority 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 petitioners are also getting pension on the basis of the pension payment order issued by the office of the Accountant General.