Neyaz Ahmad @ Neyaj Ahmad vs The State Of Bihar And Ors
2021 Latest Caselaw 425 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.4145 of 2019
     ======================================================

Neyaz Ahmad @ Neyaj Ahmad Son of Late Reyaz Ahmad R/o Village- Behara (Jhumka) P.O. Bahera, District-West Champaran

... ... Petitioner/s Versus

1. The State of Bihar through Principal Secretary Human Resources Development Department, Bihar, Patna

2. The Secretary Finance Department, Bihar, Patna

3. The Special Director, Secondary Education, Bihar, Patna

4. District Education Officer, Champaran

5. The District Programme Officer, Champaran

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Raj Nandan Prasad, Advocate For the Respondent/s : Mr. Jitendra Kumar Roy 1 (SC-13) ====================================================== CORAM: HONOURABLE MR. JUSTICE BIRENDRA KUMAR ORAL JUDGMENT Date : 28-01-2021

The petitioner seeks for issuance of command against

the respondents to pay the leave encashement, gratuity and other

retiral benefit to the petitioner.

2. Indisputably the petitioner retired from the post of

teacher on 31.05.2013 from recognized Madarsa Mazharul

Uloom at Parsa, P.O. Marjadwa, District- West Champaran.

3. The question for consideration is whether a teacher

employed in non-government aided minority school is entitled

for retiral benefit.

4. Learned counsel for the petitioner has placed Patna High Court CWJC No.4145 of 2019 dt.28-01-2021

reliance on the resolution of the State Government bearing

No.237 dated 20.02.1990, a copy at Annexure-1, as well as

Memo No.2 dated 09.01.1990, a copy at Annexure-2, for his

submission that petitioner is entitled for all the benefits

including retiral benefits at par with the government school

teachers.

5. On the other hand, learned counsel for the State-

respondents contends that in the counter affidavit they have

distinguished between the minority institution and the Madarsa.

However, learned counsel could not explain when he was

confronted with use of the word 'Madarsa' in resolution No.237

dated 20.02.1990 which reads as follows:

"fcgkj ljdkj] ekuo lalk/ku fodkl] ladYi Kkikad 237 fn0 20-

2-90

fo'k;%& jkT; ds ekU;rk izkIr xSj ljdkjh vYila[;d [email protected]/;fed

fo|ky;ksa] izLohd`r laLd`r fo|ky;ksa ,oa izLohd`r enjlksa ds f"k{[email protected]

f"k{kdsRrj deZpkfj;ksa dks ljdkjh f"k{[email protected] f"k{kdsRrj deZpkfj;ksa dh rjg osru]

HkRrk ,oa vU; foRrh; lqfp/kk;sa iznku djus ds laca/k esaA

i<+k x;k & jktdh; ladYi la0 2022 fn0 18-8-79] 179 fn0 22-11-81]

522 fn0 28-2-82] 172 fn0 24-3-84] 330 fn0 16-3-84] 273 fn0 25-3-89] 300

fn0 31-3-82] 372 fn0 13-4-83] 172 fn0 24-4-83 ,oa 360 fn0 31-3-84-

jkT; ds [email protected]/;@ek/;fed vYila[;d fo|ky;ksa] izLohd`r

laLd`r fo|ky;ksa ,oa enjlksa ds f"k{kd ,oa f"k{kdsRrj deZpkfj;ksa dks ljdkjh Patna High Court CWJC No.4145 of 2019 dt.28-01-2021

f"k{kdksa dh Hkafr osru ds vfrfjDr vU; lqfo/k;sa iznku djus dh ekax vkrh jgh

gSA bu fo|ky;ksa ,oa enjlksa esa dk;Zjr f"k{[email protected]"k{kdsRrj deZpkfj;ksa dk osru

ds vfrfjDr nh tk jgh egaxkbZ HkRrk] fpfdRlk HkRrk] vkokl HkRrk] uxj {kfr

iwfrZ HkRrk vkfn dks lqfo/kkvksa esa ,d:irk ugha gSA tgka ek/;fed vYila[;d

fo|ky;ksa ds f"k{kd ,oa f"k{kdsRrj deZpkfj;ksa dks ljdkjh f"k{kdksa dh Hkkafr

egaxkbZ HkRrk Lohd`r fd;k tk jgk gS ogh izLohd`r laLd`r fo|ky;ksa ds f"k{kdksa

,oa f"k{kdsRrj deZpkfj;ksa dks osru ds vfrfjDr dsoy 13 ¼rsjg½ fdLr ,oa

enjlksa dks iw.kZ egaxkbZ HkRrk izkIr gks jgk gSA ijUrq vkokl HkRrk] fpfdRlk

HkRrk] uxj {kfriwfrZ HkRrk ugha fey jgk gSA

2- fofHkUu vYila[;d fo|ky;ksa] izLohd`r laLd`r fo|ky;ksa ,oa izLohd`r

enjlksa ds f"k{[email protected] f"k{kdsRrj deZpkfj;ksa dks leku :i esa lqfo/k;sa miyc/k

djkus dk iz"u jkT; ljdkj ds fopkjk/khu FkhA ljdkj }kjk blij iw.kZ:is.k

fopkjksijkUr fu.kZ; fy;k x;k gS fd jkT; ds xSj ljdkjh ekU;rk izkIr

vYila[;d izkFkfed] e/; ,oa ek/;fed fo|ky;ksa rFkk izLohd`r xSj ljdkjh

lald`r fo|ky;ksa ,oa enjlksa ds f"k{kd ,oa f"k{kdsRrj deZpkfj;ksa dks osru ds

vfrfjDr os lHkh lqfo/kk;sa nh tk; tks ljdkjh fo|ky; f"k{kd ,oa f"k{kdsRrj

deZpkfj;ksa dks miyC/k gSa ,oa le;&le; ij tks jkT; ljdkj }kjk miyC/k

djk;h tk;A

3- mijksDr fu.kZ; fnukad 1-1-90 ls izHkkoh gksxkA

4- bl ij gksus okys O;; ds laca/k esa i`Fkd ls vkns"k fuxZr fd;k tk;sxkA

5- ladYi esa foRr foHkkx dh lgefr ,oa eaf=ifj'kn dh Lohd`fr izkIr dj

yh x;h gSA"

6. The aforesaid resolution makes it apparent that

the State Government resolved to implement with effect from Patna High Court CWJC No.4145 of 2019 dt.28-01-2021

01.09.1990 different facilities including salary and retiral benefit

to the recognized non-government aided minority

primary/middle/secondary schools, non-government Sanskrit

Schools and Madarsa of the State at par with the teachers of the

government schools. Therefore, there is nothing to deny the

claim of the petitioner.

7. Hence, the respondents are directed to make

payment of entire retiral dues to the petitioner within a period of

three months from the date of receipt/production of a copy of

this order, failing which the respondent would be liable to pay

interest of 8% per annum on delayed payment till its actual

payment.

8. Accordingly, this application stands allowed.

(Birendra Kumar, J) Mkr./-

AFR/NAFR                NAFR
CAV DATE
Uploading Date          01.02.2021
Transmission Date