Daljeet Singh vs Delhi Sikh Gurudwara Management ...
2013 Latest Caselaw 1195 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+                         WP(C) No.14008/2009

%                                                      March 11, 2013

DALJEET SINGH                                  ..... Petitioner
                          Through:       Mr. Shohit Chaudhary, proxy counsel.


                          versus


DELHI SIKH GURUDWARA MANAGEMENT COMMITTEE AND
ORS.                                        ..... Respondents

Through: Mr. Anshul Gupta proxy counsel for Ms. Purnima Maheshwari, Advocate for respondent No.5 with Mr. Amarjit Singh, Accountant.

CORAM:

HON'BLE MR. JUSTICE VALMIKI J. MEHTA

To be referred to the Reporter or not?

VALMIKI J. MEHTA, J (ORAL)

W.P.(C) No.14008/09 and C.M. No.16030/09 (directions)

1. The issue in the present case is of payment of monetary

emoluments to the employee of a school in terms of report of Sixth Pay

Commission and which was directed to be implemented by the Director of

Education vide its order dated 11.2.2009.

2. I have dealt with this issue in many judgments and last of which

is the judgment in the case of T.P. Singh Vs. Guru Harkrishan Public

School and Ors. in W.P.(C) No.12132/2009 decided on 14.2.2013 wherein I

have directed that the order of Director of Education dated 11.2.2009 be

complied with.

3. Accordingly, this writ petition is allowed and disposed of by

directing respondent Nos.2, 3 and 4-school to make payment to the

petitioner of the amount due as per the Sixth Pay Commission report within

a period of three months from today. Petitioner will be entitled to interest @

6% for the arrears during the pendency of the petition and for a period of

three months from today. After a period of three months from today,

petitioner will be paid interest, if the arrears are not paid, @ 9% per annum

simple.

4. Writ petition is allowed and disposed of with the aforesaid

observations.

VALMIKI J. MEHTA, J MARCH 11, 2013 Ne