SINGA BARJO, SON OF LATE MOTAI BARJO, RESIDENT OF VILLAGE HALDIPOKHAR, SATRASAI, PS KUMARDUNGI, DISTRICT WEST SINGHBHUM, CHAIBASA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Prayer has been made for payment of due leave encashment amount of the petitioners in case of petitioner no.1 Rs.1,40,040/, petitioner no.2 Rs.79,640/ and petitioner no.3 Rs.1,00,040/ along with interest as the petitioners are legally entitled to get the aforesaid amount.

(3.) From the factual matrix of the case, it transpires that petitioners was appointed on the post of Assistant Teacher in Parasnath Digambar Jain School, Isri Bazar, District Giridih which is a recognised minority school and aided by the State Government. The State Government pays the deficit for payment of salary, pension and other admissible dues by way of grants. It is further stated that petitioner no.1 retired from his service as Headmaster of the aforesaid Parasnath Digambar Jain School, Isri Bazar, District Giridih, petitioner no.2 Nateshwar Prasad Mishra appointed on 01.12.1961 and retired on 30.11.2001 and petitioner no.3 Chandeshwar Pd. Singh was appointed on 01.02.1974 and retired on 30.09.2001. It is stated that payment of petitioners' salary were made from the officers of the State Government and the petitioners have already been paid their gratuity, provident fund and group insurance and also they are getting pension but their due amount of leave encashment have not yet been paid.