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Judgment
Ananda Sen, J
The office is directed to accept the counter affidavit, which is filed in Court today.
By filing this writ petition, the petitioner has prayed for the following reliefs:-
(A) A writ of Certiorari or in nature thereof for quashing the reasoned order passed by“District Education Officer, East Singhbhum Jamshedpur” in compliance of order dated 21- 10-2022 passed in W.P.(S) 3459/2022 vide Memo no-278 dated 10-02-2023 (Annexure- 6) whereby claim of the petitioner to calculate and pay the revised retiral benefits (revised leave encashment & revised Gratuity) after adding the services rendered by the petitioner in A.D.L., Society Middle School & A.D.L, Society High School has been rejected.
(B) A writ of mandamus or in nature thereof commanding/directing upon the respondents to make payment of the revised retiral benefits (revised leave encashment & revised Gratuity) to the petitioners with statutory interest after adding the service rendered by the petitioner in A.D.L, Society Middle School & A.D.L, Society High School.
(C) A writ of mandamus or in nature thereof commanding/directing upon the respondents to make payment of retiral dues of the petitioner for the services rendered by the petitioner for A.D.L, Society Middle School Sakchi, Jamshedpur from 01-02-1989 to 13- 06-1999 (Till his transferred to A.D.L, Society High School).
(D) A writ of mandamus or in nature thereof commanding/directing upon the respondents to pay the arrear of salary of senior selection grade.”
Heard learned counsel representing the petitioner and learned counsel representing the respondents.
It is the case of the petitioner that during the period from 01.02.1989 to 13.06.1999, he was working in The Andhra Dramatic & Literary (A.D.L.) Society Middle School, Sakchi Jamshedpur. Thereafter he was transferred to The Andhra Dramatic & Literary (A.D.L.) Society High School, Kadma, Jamshedpur. It is his grievance that the period which he had spent in A.D.L. Society Middle School, Sakchi Jamshedpur, was not considered for payment of his retiral dues.
As per Order No.60 dated 07.01.2026 annexed with the counter affidavit filed by the respondent–State today, the Director, Secondary Education, Jharkhand, has accepted the prayer of the petitioner and ordered that the period from 01.02.1989 to 13.06.1999 will be considered for the purpose of pensionary benefits of the petitioner.
Considering the aforesaid averments made in the counter affidavit, I am of the opinion that the grievance of the petitioner has been redressed.
Since the respondents have already accepted the prayer of the petitioner, they are directed to revise all the pensionary benefits of the petitioner, within a period of ten weeks from the date of receipt of copy of this order.
With the aforesaid observation and direction, this writ petition stands allowed.