Salan Surin vs The State Of Jharkhand And Others
2022 Latest Caselaw 3074 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                  W.P. (S) No. 4029 of 2020

                   Salan Surin                                   ...      ...     Petitioner
                                          Versus
                 The State of Jharkhand and others     ...       ...      Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Gopal Krishna, Advocate For the Respondents : Ms. Sunita Kumari, Advocate

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05/05.08.2022 Learned counsel for the parties are present.

2. Learned counsel for the petitioner submits that present case of the petitioner is covered by the judgment passed by this court in the case of W.P. (S) No. 506 of 2013 (Mariyam Tirkey and others versus State of Jharkhand and Others) which has also been considered by this court in W.P. (S) No. 4027 of 2020 disposed of on 07.07.2022.

3. The learned counsel for the respondents has submitted that in the counter affidavit, it has been stated that the matter was placed in the cabinet meeting of the government held on 29.01.2019 whereby it was decided to grant/sanction leave encashment to those government aided and government minority school teachers who have retired from service on or after 03.01.2014 i.e. on the date on which the judgment was passed in the case of Mariyam Tirkey and accordingly the resolution to that effect has been issued vide memo No. 379 dated 05.03.2019. The learned counsel for the petitioner submits that this resolution dated 05.02.2019 has subsequently been withdrawn by the state government and he shall seek instruction and file rejoinder to the aforesaid counter affidavit by 18.08.2022.

4. Post this case on 26.08.2022 under the same heading.

5. Let this matter be treated as part heard.

(Anubha Rawat Choudhary, J.) Binit