SETENG LUGUN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Learned counsel for the petitioners submitted that the petitioners are retired teacher of minority Primary Schools, details of the individual are being shown in the chart given below: <FRM>JUDGEMENT_92_LAWS(JHAR)4_2017.html</FRM>

(3.) It is the contention of the petitioners that the schools in question are Aided Minority 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.