Sarulata Devi vs The State Of Jharkhand
2026 Latest Caselaw 1965 Jhar

Citation : 2026 Latest Caselaw 1965 Jhar
Judgement Date : 16 March, 2026

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Jharkhand High Court

Sarulata Devi vs The State Of Jharkhand on 16 March, 2026

Author: Ananda Sen

Bench: Ananda Sen

                                                                         2026:JHHC:7129




             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        W.P.(S) No.1649 of 2026
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   Sarulata Devi, wife of Late Mithu Mandal, resident of Village & P.O.
   Lakhoriya, P.S. Sarwan, District Deoghar, Jharkhand.
                                                      ... ... Petitioner
                                  Versus
   1. The State of Jharkhand, through Secretary, the Department of
       Education & Literacy, (School Education & Literacy Department)
       Project Bhawan, Dhurwa, P.O. & P.S. Dhurwa, District Ranchi-4,
       Jharkhand.
   2. The Director, the Department of Education & Literacy, (School
       Education & Literacy Department) Project Bhawan, Dhurwa, P.O.
       & P.S. Dhurwa, District Ranchi-4, Jharkhand.
   3. The District Commissioner, Jamtara, P.O. & P.S. Jamtara,
       Jharkhand
   4. The District Education Superintendent, Jamtara, P.O. & P.S.
       Jamtara, Jharkhand
   5. The Block Education Officer, Jamtara, P.O. & P.S. Jamtara,
       Jharkhand
   6. The Accountant General (A & E) A.G. Office Doranda, P.O. & P.S.
       Doranda, District Ranchi, Jharkhand.
   7. The Provident Fund Officer, Ranchi, A.G. Office Doranda, P.O. &
       P.S. Doranda, District Ranchi, Jharkhand.
                                                   ... ... Respondents
                                   ------
              CORAM        : SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Shyam Sunder Pd. Kushwaha, Advocate

For the Respondent(s): Mr. Sunil Kr. Agarwal, Advocate Mr. Fahad Allam, Advocate

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02/ 16.03.2026

By filing this writ petition, the petitioner has prayed for

the following reliefs:-

"(I) To direct the respondents authorities to pay entire retiral dues like gratuity (part payment), Pension (part payment), leave Encashment, arrear, D.A., time bound promotion, group Insurance (part payment).

AND (II) Further be pleased to direct the respondents authorities to full payment of suspension

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period since 15.07.1988 to 01.11.1990 (27 months 16 days).

AND (III) Further be pleased to direct the respondents authorities to open the petitioner's husband freeze on salary increase/ban on pay rise since 28.08.1988 to 28.02.2004 about 16 years.

AND (IV) Further be pleased to direct to the respondent authorities different amount under various heads legitimately payable to the petitioner all retirement benefits on the date of his retirement with interest @ 18% per annum from the date of due to till date of its actual payment and within specified period."

2. Heard learned counsel representing the petitioner and

learned counsel representing the respondents.

3. It is the grievance of the petitioner that her husband, who

was working as "Headmaster" and superannuated on 29.02.2004,

from Primary School, Dharampur Circle, Narayanpur, District

Jamtara, had not been paid his entire retiral benefits i.e. Gratuity,

Pension, Dearness Allowance, Leave Encashment etc., rather the

same were paid in part.

3.1. The petitioner also claims that the salary of her husband

for the entire suspension period since 15.07.1988 to 01.11.1990,

also needs to be paid.

3.2. In para-14 and 15 of this writ petition, the petitioner has

delineated the details of retiral benefits and other benefits granted

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in favour of her husband and the other dues which her husband is

entitled to get. Para-14 and 15 reads as hereunder:-

"14. That it is humbly stated and submitted that after superannuation the petitioner's husband had got Rs.50,000/- (Fifty thousand rupees) as Group Insurance, at Rs.1,00,000/- (One lac rupees) as Gratuity and at present the petitioner has got 14,000/- (fourteen thousand rupees) per month as pension.

15. That it is humbly stated and submitted that the petitioner is entitled to entire retiral dues like gratuity (part payment), Pension (part payment), leave Encashment, arrear, D.A., time bound promotion, group Insurance (part payment), full payment of suspension period since 15.07.1988 to 01.11.1990 (27 months 16 days), freeze on salary increase/ban on pay rise since 28.08.1988 to 28.02.2004 about 16 years and different amount under various heads legitimately payable to the petitioner all retirement benefits on the date of his retirement with interest @ 18% per annum from the date of due to till date of its actual payment."

4. Learned counsel representing the petitioner submits that

the petitioner has filed a representation before the Deputy

Commissioner, Jamtara, and other officers, but it is her grievance

that the representations have not yet been disposed of.

5. Learned counsel representing the respondents submits

that the petitioner should approach the District Education

Superintendent, Jamtara, by filing a fresh representation, which will

be considered by the respondents.

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6. Considering the aforesaid submission, the petitioner is

directed to file a fresh representation before respondent No.4 - the

District Education Superintendent, Jamtara, within three weeks.