MRS. MARY LUGUN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the State.

(2.) Petitioners are widows and legal heirs of the deceased employees who died after superannuation from the post of Assistant Teacher or Headmaster on different dates from Shaheed Herman Rasscheart High School, Kutingia, District Simdega, a Government recognized minority aided school. Husband of the petitioner no.1 retired on 31.08.2003 and died on 14th Jan. 2004 leaving behind the petitioner and five children. Husband of petitioner no.2 retired on 31st Oct. 2003 from the post of Assistant Teacher and died on 11th Oct. 2012 leaving behind the petitioner and three married daughters and three married sons. Husband of petitioner no.3 superannuated on 31st March 2009 from the same post and later on died on 7th Jan. 2011 leaving behind the petitioner and two sons. Husband of petitioner no.4 superannuated on 31st Dec. 2000 as Headmaster of the same school and died on 27th Aug. 2013 leaving behind the petitioner and four adult sons.

(3.) According to the petitioners, their husbands were working in the Government recognized minority school and all expenses towards their salary and pensionary dues were funded by the State Government. After retirement the retiral benefits of the petitioners' deceased husbands were released on the basis of the pension payment order issued by the Accountant General, Jharkhand. After death of their husbands, they are getting monthly family pension. However, leave encashment amount has not been paid by the respondents.