TERESA EKKA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner is the widow of Late Fulzensiyush Kerketta, who retired on 31.03.2008 from the post of Assistant Teacher at R.C. Middle School, Lapung, Ranchi, a recognized Government Aided Minority Primary School. Her husband died on 27.01.2016. Grievances of the petitioner is in relation to non-payment of leave encashment amount of her husband. She has stated that P.P.O. has also been issued by the office of Accountant General, Jharkhand.

(3.) Counsel for the petitioner submits that though, the claim of the petitioner was resisted earlier by the respondent State Government, but the issue has now been settled in view of the judgment rendered by the learned Division Bench of this Court in the case of Mariyam Tirkey vs. The State of Jharkhand and others,2014 1 JBCJ 465 in WPS No. 506/2013 and analogous cases dated 3rd January 2014 which has also been reported in and now upheld up to the Hon'ble Supreme Court vide judgment dated 15.12.2014 passed in Special Leave to Appeal (C) No. (s) 20606-20607/2014. Accordingly, the writ petition may be disposed of in view of the judgment rendered as aforesaid by the learned Division Bench by directing the respondents to pay the earned leave encashment amount to the petitioner.