Neelam Kapur vs Ashok David And Ors
2014 Latest Caselaw 6966 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+                       CONT. CAS (C) 838/2014

                                               Decided on: 18.12.2014

IN THE MATTER OF:

NEELAM KAPUR                                         ..... Petitioner
                        Through: Mr. R.K. Saini, Advocate with
                        Ms. Vivya Nagpal, Advocate

                        versus

ASHOK DAVID AND ORS                          ..... Respondents

Through: Ms. Ruchi Sindhwani, Advocate with Ms. Bandana Shukla, Advocate for R-3/DOE with Ms. Meena Goswami, DOE.

CORAM HON'BLE MS.JUSTICE HIMA KOHLI

HIMA KOHLI, J.(Oral)

1. This order is in continuation of the order dated 24.11.2014,

whereunder it was noted that the petitioner has filed the present

contempt petition against the respondents for non-compliance of the

order dated 24.09.2014.

2. On the last date of hearing, Ms. Sindhwani, learned counsel for

the respondent No.3/DOE had stated on instructions that the

respondents No.1 and 2/School is an aided minority school and 95%

of the grant-in-aid is released by the DOE to the School. She had

further submitted that there was some delay on the part of the

respondents in calculating the pensionary benefits payable to the

petitioner but subsequently, the amount had been finalized. The Court

was assured that if granted two weeks' time, the said amount would

be released in favour of the petitioner.

3. Today, Ms. Sindhwani states that a draft for a sum of

`2,74,563/- dated 12.12.2014 has been drawn in favour of the

petitioner and forwarded to the School for being released to her. She

hands over a copy of the said draft with a copy to the counsel for the

petitioner. The same is taken on record.

4. The petitioner is granted liberty to approach the School for

collecting the said cheque. As for the pension payable to the

petitioner, learned counsel for the respondent No.3/DOE states on

instructions that the same is ordinarily payable at the end of each

calendar month and it will be remitted directed into the petitioner's

account, henceforth.

5. In view of the aforesaid submission, the present petition is

disposed of.

6. Needless to state that if the grievance of the petitioner still

survives, she shall be entitled to approach the Court for appropriate

orders.

                                                   (HIMA KOHLI)
DECEMBER 18, 2014                                     JUDGE
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