PRAMOD KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) A copy of letter dated 02.04.2018 of the Department of School Education and Literacy is taken on record.

(2.) Prayer in this batch of writ petitions is for a direction upon the respondent-State to pay leave encashment to the petitioners.

(3.) Mr. Rajiv Anand, the learned GA-IV who appears in W.P.(S) No.7348 of 2017 states that in view of the decision in "Mariyam Tirkey vs. State of Jharkhand & Ors.,2014 1 JBCJ 465 [HC]" the State Empowered Committee in its meeting held on 16.02.2018 has taken a decision to pay leave encashment to all such teachers who are entitled for the same.