SHISHIR TUTI Vs. STATE OF JHARKHAND AND OTHERS
LAWS(JHAR)-2014-1-205
HIGH COURT OF JHARKHAND
Decided on
January 13,2014
Shishir Tuti
Appellant
VERSUS
State Of Jharkhand And Others
Respondents
Referred Judgements :-
UNION OF INDIA VS. GURNAM SINGH [REFERRED TO]BHARAT PETROLEUM ERSTWHILE BURMAH SHELL MANAGEMENT STAFF PENSIONERS VS. BHARAT PETROLEUM CORPORATION LIMITED [REFERRED TO]
HARYANA STATE ADHYAPAK SANGH RAJ SINGH VS. STATE OF HARYANA [REFERRED TO]
KERALA STATE ROAD TRANSPORT CORPORATION VS. K O VARGHESE [REFERRED TO]
DUDH NATH PANDEY VS. STATE OF JHARKHAND [REFERRED TO]
JUDGEMENT
Chandrashekhar, J. -
(1.)The petitioner has approached this Court seeking a direction upon the respondents for payment of leave encashment.
(2.)Heard learned counsel appearing for the parties and perused the documents on record.
(3.)The petitioner superannuated from service with effect from 31.08.2010. He was appointed as an Assistant Teacher on 23.09.1975 in a Minority Aided School. Since the claim of the petitioner was not granted, the petitioner has approached this Court by filing the present writ petition.
(2.)Heard learned counsel appearing for the parties and perused the documents on record.
(3.)The petitioner superannuated from service with effect from 31.08.2010. He was appointed as an Assistant Teacher on 23.09.1975 in a Minority Aided School. Since the claim of the petitioner was not granted, the petitioner has approached this Court by filing the present writ petition.
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