- (1.) Heard learned counsel for the parties.
(2.) Learned counsel for the petitioners submitted that the petitioners are retired teacher of minority Primary/Middle School, details of the individual are being shown in the chart given below: Sl Name of the Name of the School Date of appointment Date of No petitioner/Teacher Retirement 1. Chamu Uraon R.C Primary School, 20.02.1983 31.12.2015 Karamdon Dist - Gumla 2. Birjinia Bilung R.C. Boys Middle 27.02.1980 31.12.2014 School, Bardih, District -Gumla 3. Smt. Godliba Khakha R.C.P. School, 28.01.1982 31.01.2014 Bardih, District - Gumla 4 Justine Toppo R.C. Boys Middle 28.08.1986 31.08.2008 School, Bardih, District -Gumla 5 Smt. Consontina Minz R.C. Mision 13.09.1982 30.06.2014 Primary School, Sirsi, District - Gumla 6 Merry Tirki R.C.P. School, 12/07/85 31.01.2015 Dumri, District - Gumla 7 Clament Ekka R.C. Boys Middle 01/10/78 31.08.2010 School, Manjha Toli, District -Gumla
(3.) It is the contention of the petitioners that the schools in question are Aided Minority Schools and all expenses towards payment of salary and retirement benefits of the school employees is 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.;