KORDULA EKKA Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) 03/16.05.2018 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 G.A.-IV states that in view of the decision in "Mariyam Tirkey Vs. State of Jharkhand and Others",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.