LAWS(JHAR)-2016-7-150

MARY KUJUR W/O LATE ALBERT KUJUR, R/O VILL Vs. THE STATE OF JHARKHAND THROUGH THE SECRETARY, HUMAN RESOURCES DEVELOPMENT DEPARTMENT, GOVERNMENT OF JHARKHAND, PROJECT BUILDING, DHURWA, P.O.

Decided On July 26, 2016
Mary Kujur W/o Late Albert Kujur, R/o Vill Appellant
V/S
The State of Jharkhand through the Secretary, Human Resources Development Department, Government of Jharkhand, Project Building, Dhurwa, P.O. Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Learned counsel for the petitioners submitted that the petitioners are the wives of retired teachers of Government Aided minority High Schools, who have died after superannuation from their services or died during their services details of the individual teachers are being shown in the chart given below: <FRM>JUDGEMENT_150_LAWS(JHAR)7_2016_1.html</FRM>

(3.) It is the contention of the petitioners that the schools in question are Government Aided minority High Schools 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.