- (1.) Heard counsel for the parties. These four petitioners are said to have retired on 30.11.2005, 30.6.2006, 30.6.2013 and 30.4.2012 respectively as Assistant Teachers from Gurunanak High School, Sakchi (East Singhbhum). It is stated by learned counsel for the petitioners that the said school is a Government recognized Minority Aided School.
(2.) In the present writ application, grievances of the petitioners are in relation to non-payment of leave encashment amount on the earned leave outstanding against their individual name. They have also stated that other post retiral dues have already been paid to the petitioners; and that salary and post retirement benefits of these petitioners have been paid out of the grant-in-aid provided by the State Government.
(3.) Counsel for the petitioners submits that though, the claim of the individual 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 v. The State of Jharkhand and Others, 2014 1 JLJR 465 in WPS No. 506/2013 and analogous cases dated 3rd January, 2014 which has also been 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. According to the petitioners, the writ petition may be disposed of in view of the judgment rendered as aforesaid by the learned Division Bench and affirmed up to the Hon'ble Supreme Court, by directing the respondents to pay the earned leave encashment amount to the petitioners.;