Aparesh Kumar Singh, J. - (1.) Heard learned counsel for the parties.
(2.) Petitioner has retired on 28.02.2018 from the post of Assistant Teacher in R.C. Primary School Garai, Kamdara, District Gumla, recognized Government Aided Minority Elementary School. His preposition statement was approved by the Director, Primary Education, Jharkhand and after his retirement P.P.O has also been issued by the Office of Accountant General, Jharkhand. Except leave encashment amount, which he is entitled to, all other post-retirement benefits have been paid out of grant-in-aid provided by the State Government.
(3.) Counsel for the petitioner submits that though, the claim of the 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 vs. The State of Jharkhand and others in WPS No. 506/2013 and analogous cases dated 3rd January 2014 which has also been reported in 2014 (1) JBCJ 465 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. Accordingly, the writ petition may be disposed of in view of the judgment rendered as aforesaid by the learned Division Bench by directing the respondents to pay the earned leave encashment amount to the petitioner.;