Plea in Delhi HC against the deduction of salaries of teachers of private schools

A plea has been filed by a law student namely, Mukul Sharma in the Delhi HC alleging that salaries of teachers of private schools have been deducted amidst the coronavirus lockdown.

In the Public Interest Litigation (PIL), Mukul contended that despite the school charging the necessary tuition fee from the students as per guidelines of NCT of Delhi, teachers were not given their part of the salary. He further added that the schools during the lockdown have little to no expenses except for payment of salaries yet the same has been deducted which has taken a toll on the financial condition of the teachers and staff members.

The schools allegedly deducting salaries were:-

1.   DAV CMC. Chitra Gupta road Delhi- 110055;
2. Kulachi Hansraj model school, phase 3 Ashok vihar, Delhi- 110052;
3.  Hamdard public school,tallmabad, Sangam vihar, Delhi- 110080;
4.  GD Goenka public school, Bhagwan Mahaveer Road, pocket 8 sector-b, Vasant Kunj Delhi- 110075;
5. Goodley public school, bd block, Shalimar bagh, Delhi- 110088;
6.  DAV public school Ashok vihar, ph-iv, near nimii colony, Delhi, 110052. 
7.  DAV public school, pushpanjali enclave, outer ring road, Pitampura, Delhi- 110034.
8.   Ravindra public school -, sd block, Pitampura, near the sports complex, metro pillar- 319, Delhi-110034.
9.  St. Thomas girls senior secondary schools, mandir marg, Harijan Basti, gole market, Delhi- 110001.
10.   Queen Mary’s school, Northend, plot no. 4—a model town- iii, New Delhi- 110009.
11.  DL DAV model school, b n block Shalimar bagh Delhi-110088; and
12.  Bhai Joga Singh public school, d-4, Faiz road opposite Hanuman _ Mandir, Ashoka Pahari, subash Nagar, karol bagh, Delhi- 110005.

The matter will be heard by Chief Justice D.N Patel on 19th August 2020.

*The order will be uploaded on LatestLaws.com once the HC site is updated