SYLVANUS DUNGDUNG Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Prayer in the writ petition is for a direction upon the respondents for payment of leave encashment to the petitioner.

(2.) The petitioner has pleaded that he was appointed as Assistant Teacher in a government aided minority school on a sanctioned post. After his superannuation from service he has been paid pension and other post-retiral benefits, however, leave encashment has not been paid to him. The petitioner has produced Pension Payment Order to establish his claim.

(3.) Mr. Kripa Shankar Nanda, the learned counsel for the petitioner submits that the issue whether leave encashment is payable to the teachers and non-teaching staff of the government aided minority school/institution has been authoritatively decided by a decision of Division Bench of this Court in "Mariyam Tirkey Vrs. The State of Jharkhand and Others,2014 1 JBCJ 465" (HC).