Daya Nand Poddar vs State Of Jharkhand
2021 Latest Caselaw 1239 Jhar

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                   IN THE HIGH COURT OF JHARKHAND, RANCHI
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W.P.(S) No. 673 of 2021

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1.Daya Nand Poddar, aged about 61 years, son of late Fakir Poddar, resident of Krishnapuri Road No.1-B, Near Sheela Kitchen Centre, PO and PS Chutia, District Ranchi-834001

2.Joseph Kerketta, aged about 62 years, son of Nicholas Kerketta, resident of Dela Toli Koka, Near A.G.Church School, PO Bariatu, PS Sadar, District Ranchi -834009

3.Rita Tirkey, aged about 61 years, wife of Primus Tirkey, resident of Lower Burdwan Compound, Near Bhagat Lodge, PO and PS Lower Bazar, District Ranchi-834001

4.Renuka Josephine Tigga, aged about 62 years, wife of Sunil Tigga, resident of House No.1721, Purulia Road, Barhi Toli, PO Ranchi, GPO, PS Lower Bazar, District Ranchi-834001

5.Prabhudan Topno, aged about 62 years, son of late Santosh Topno, resident of Kathar Toli (ganpat Nagar) Bahu Bazar, PO Church Road, PS Lower Bazar, District Ranchi -834001

6.Sr. Vinay Prabha Milred Kujur, aged about 62 years, daughter of Albinus Kujur, resident of St. Anne's Convent, Kanke, PO & PS Kanke, District Ranchi- 834006 ..... Petitioners

-- Versus -

1.State of Jharkhand

2.Principal Secretary, School Education and Literacy Department, Govt. of Jharkhand, Project Building, PO Dhurwa, PS Jagarnathpur, District Ranchi

3.Director, Secondary Education, School Education and Literacy Department, Government of Jharkhand, Project Building, PO Dhurwa, PS Jagarnathpur, District Ranchi

4.District Education Officer, Ranchi, PO-GPO, PS-Kotwali, District-Ranchi

5.Treasury Officer, Ranchi, PO and PS-Doranda, District-Ranchi ...... Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners :- Mr. Bhanu Kumar, Advocate For Resp.-State :- Mr. Ashutosh Anand, Advocate

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2/12.03.2021 Heard Mr. Bhanu Kumar, the learned counsel for the

petitioners and Mr. Ashutosh Anand, the learned counsel for the

respondent State.

This writ petition has been heard through Video

Conferencing in view of the guidelines of the High Court taking into

account the situation arising due to COVID-19 pandemic. None of the

parties have complained about any technical snag of audio-video and

with their consent this matter has been heard.

The petitioners have preferred this writ petition for direction

upon the respondents to pay the cash in lieu of unutilized earned leave

to the petitioners who retired as teachers from the different non-

Government aided schools within the District of Ranchi. The petitioner

nos. 1 to 5 are the teachers and the petitioner no.6 is a Clerk. The

petitioners are working in Anita Girls High School, Kanke, Ranchi, Saint

Anne Girls High School, Ranchi and Gossner High School, Ranchi and all

are non-Government aided minority schools. The petitioners have joined

on 01.05.1988, 01.04.1986, 01.07.1987, 02,05,1988, 27.02.1991 and

01.04.1990, and retired on 31.12.2019, 31.01.2019, 30.09.2020,

31.03.2019, 28.02.2019 and 31.12.2019, respectively.

Mr. Bhanu Kumar, the learned counsel for the petitioners

submits that the case of the petitioners is fully covered in view of the

judgment rendered in the case of 'Mariyam Tirkey Vs. State of Jkarkhand'

[WPS No.506/2013 and analogous cases].

Mr. Ashutosh Anand, the learned counsel for the respondent

State submits that it appears from paragraph nos.9 to 14, that the

amount in question has already been sanctioned.

In view of the above facts and considering the paragraph

nos.9 to 14 of the writ petition whereby it transpires that the amount in

question has already been sanctioned, the writ petition is being disposed

of directing the respondent no.4 to release the sanctioned amount in

favour of the petitioners within a period of eight weeks from the date of

recepit/production of a copy of this order.

With the above observation and direction, the writ petition

stands disposed of.

( Sanjay Kumar Dwivedi, J) SI/,