Krishna Kumar Jha, S/o Late Braj Kant Jha vs State Of Jharkhand

Ananda Sen, J.

In this writ petition, the petitioner is abandoning his prayer No.1 (i), (ii) & (iii). He is confining his prayer to prayer No.1 (iv), which is in respect of release of Earned Leave of 300 days.

After hearing the parties, I find that the petitioner was a non-teaching staff i.e. Upper Division Clerk of the Yogoda Satsanga Mahavidyalaya, Ranchi. The petitioner has not been paid his encashment of Earned Leave.

This Court in W.P.(S) No.4027 of 2025 (Ajay Singh & Ors.Vs. The State of Jharkhand & Ors.), vide order dated 19th August, 2025, directed the Yogoda Satsanga Mahavidyalaya, Ranchi, to compute the number of days of leave, which are lying in the credit of those petitioners and forward the same to the University. Further, the University was directed to forward the same with the recommendation to the Government. It was also directed that the University will seek necessary funds. On receipt of the recommendation from the University, the State was directed to arrange for the fund and disburse the same to the University. The University was thereafter directed to make payment through the College.

Learned counsel representing the petitioner submits that the case of this petitioner is squarely covered by the aforesaid directions, which are given in W.P.(S) No.4027 of 2025.

In view of the aforesaid, the direction given by this Court vide order dated 19th August, 2025 in W.P.(S) No.4027 of 2025, will be binding upon the respondent - Yogoda Satsanga Mahavidyalaya, Ranchi as well as the respondent – Ranchi University, Ranchi, so far as this petitioner is concerned.

It is expected that the entire process will be concluded within a period of twelve weeks from the date of receipt of copy of this order.

With the aforesaid direction and observation, this writ petition stands disposed of.