SANJU ANUBHA KHALKHO Vs. STATE OF JHARKHAND
LAWS(JHAR)-2005-2-37
HIGH COURT OF JHARKHAND
Decided on February 23,2005

Sanju Anubha Khalkho, Jai Nandan Singh, Smt.Rose Mary Hans And Sister Sosan Bara Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

S.J.MUKHOPADHAYA, J. - (1.) IN all these cases, the petitioners claim that they are the bonafide teaching and non -teaching employees of the Recognized Aided Minority High Schools.
(2.) THE petitioner of WP(S) No. 794/05 claims to be working as a teacher in St. Paul 'sHigh School, Ranchi. According to her, she has not been paid the salary for the period July, 1999 to February, 2003 as the State Government has not released fund in favour of the school. Vijay Bala Sinha Versus State Of Jharkhand The petitioners of WP (S) No. 807/ 2005 claim to be working against teaching and non -teaching posts of the same school i.e. St. Paul 'sHigh School, Ranchi. They claim that they have not been paid the salary for the period from March, 1992 to February, 1997 and December, 1997 to February, 2001 though the bill has already been submitted by the Principal before the District Education Officer, Ranchi. So far as petitioners of WP (S) No. 816/2005 are concerned, they claim to be working as teaching/ non -teaching employees of St. Margaret 'sGirls High School, Ranchi. According to them, they are entitled for the salary but the salary for the period September, 1989 to 14th December, 2000 has not been paid though the bill has already been submitted by the Principal of the school before the District Education Officer, Ranchi.
(3.) SISTER Sosan Bara along with others have preferred WP(S) No. 835/2005. According to them they are the teaching and non - teaching employees of St. Anna Girls High School, Chainpur, District -Gumla. They have also claimed for the salary for the different period i.e. March, 1994 to January. 1997; May, 1997 to February, 1999, May, 1999 to April, 2000, February, 2001 to February 2002 and October, 2002 to February, 2004 and enhanced dearness allowance from the period from January, 2003 to May, 2004 and from July, 2004 to November, 2004. The dearness allowance for the period from March, 1979 to February, 1992 and other dues have also been claimed by them. It is stated that the bill has already been submitted by the Principal of the school before the District Education Officer, Gumla.;


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