ALICE PURTY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) REFERENCE may be made to the order dated 9.8.2006 which reads as under:

(2.) IT is worth to mention here that against the order passed in the main writ petition, earlier one S.L.P. was filed by the respondents which stood dismissed on 30.10.2006. The respondents again moved S.L.P. against the aforesaid order dated 28.7.2006 which also stood dismissed by the Supreme Court.

(3.) THE facts highlighted hereinabove will show that how a female teacher who retired in 1991 has been harassed by the officers of the respondents in the matter of payment of pensionary benefits. It was only after more than 15 years, the retiral benefits have been paid together with interest and cost of Rs. 25,000/ -. For this reason it was observed in the order dated 9.8.2006 that in the event S.L.P. is dis. missed, the amount of cost and interest shall be recovered from the salary of the District Superintendent of Education, Ranchi.