Ms. Inderjit Kaur vs Guru Harkrishan Public School & ...
2013 Latest Caselaw 3580 Del

*            IN THE HIGH COURT OF DELHI AT NEW DELHI

+                         W.P.(C) No. 3418/2011
%                                                   13th August , 2013

MS. INDERJIT KAUR                                          ..... Petitioner

                          Through:       None.



                          versus

GURU HARKRISHAN PUBLIC SCHOOL & ORS.                       ..... Respondents
                          Through:       Mr. Jasmeet Singh and Mr. Saurabh
                                         Tiwari, Advocates.

CORAM:
HON'BLE MR. JUSTICE VALMIKI J.MEHTA

To be referred to the Reporter or not?


VALMIKI J. MEHTA, J (ORAL)

1.    The only relief claimed in this writ petition is for implementation of

the 6th Pay Commission Report with respect to schools in terms of the

circular of the Director of Education dated 11.2.2009. It is not disputed on

behalf of the respondent no.1-school, and more so because I have passed

various judgments on this count, that the petitioner is entitled to benefits in

terms of the circular of the Director of Education dated 11.2.2009.




WPC 3418/2011                                                          Page 1 of 2
 2.    In view of the above, the writ petition is allowed and petitioner is

directed to be paid benefits in terms of the report of the 6 th Pay Commission

as implemented for schools in Delhi by the circular of Director of Education

dated 11.2.2009. Petitioner, if in accordance with the rules, is also entitled

to other consequential benefits on implementation of the 6th Pay

Commission Report petitioner, she will also be given such benefits. Let the

amounts due to the petitioner including arrears, be paid within a period of

four months from today alongwith interest at 6% per annum simple from the

date from which the amounts were due till the date of payment. If the

amounts are not paid within four months then the rate of interest will be

payable at 9% per annum simple. Parties are left to bear their own cost.




AUGUST 13, 2013                              VALMIKI J. MEHTA, J.

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