DALJEET KAUR Vs. GURU GOBIND SINGH EDUCATION SOCIETY

JUDGEMENT

(1.) Both the cases are heard together and are being disposed of by this common judgment.

(2.) Heard learned counsel for the parties.

(3.) Sole appellant has preferred this A.C. (S.B.) No. 10 of 2014, which was filed under Section 16 of the Jharkhand Education Tribunal Act, 2005, being aggrieved by the order dated 21.05.2014 passed by Hon'ble Mr. Justice (Retd.) S.K. Chattopadhyaya & Hon'ble Mr. A.C. Ranjan, Administrative Member, Jharkhand Education Tribunal, Ranchi in Case No. 31 of 2011 (JET), whereby and whereunder the application filed by the appellant for direction on the respondents to pay subsistence allowance w.e.f. 15.06.2011 i.e. the date of suspension, was dismissed.