TALAT NIGAR, DAUGHTER OF S. SAGIRUL HAQUE, RETIRED HEAD MISTRESS, RAYEEN URDU GIRLS+2 HIGH SCHOOL, NEAR URDU LIBRARY, LAKE ROAD, RANCHI, RESIDENT OF JAMIA NAGAR, KADRU, P.O. DORANDA, P.S. ARGORA, DISTRICT RANCHI Vs. THE STATE OF JHARKHAND
LAWS(JHAR)-2016-10-66
HIGH COURT OF JHARKHAND
Decided on
October 28,2016
Talat Nigar, Daughter Of S. Sagirul Haque, Retired Head Mistress, Rayeen Urdu Girls+2 High School, Near Urdu Library, Lake Road, Ranchi, Resident Of Jamia Nagar, Kadru, P.O. Doranda, P.S. Argora, District Ranchi
Appellant
VERSUS
THE STATE OF JHARKHAND
Respondents
JUDGEMENT
Pramath Patnaik, J. -
(1.) Heard learned counsel for the parties.
(2.) Learned counsel for the petitioners submitted that the petitioners are retired teacher of minority High School, details of the individual are being shown in the chart given below :JUDGEMENT_66_LAWS(JHAR)10_2016_1.html
(3.) It is the contention of the petitioners that the school in question is Aided Minority School and all expenses towards payment of salary and retirement benefits of the school employees has been funded by the State Government from the public exchequer. The petitioners are also getting pension on the basis of the pension payment order issued by the office of the Accountant General.;
(2.) Learned counsel for the petitioners submitted that the petitioners are retired teacher of minority High School, details of the individual are being shown in the chart given below :
(3.) It is the contention of the petitioners that the school in question is Aided Minority School and all expenses towards payment of salary and retirement benefits of the school employees has been funded by the State Government from the public exchequer. The petitioners are also getting pension on the basis of the pension payment order issued by the office of the Accountant General.;
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