Ranjeet Singh vs School Management Of Guru ...
2014 Latest Caselaw 6974 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+                       W.P.(C) 7624/2013

                                                  Decided on: 18.12.2014
IN THE MATTER OF:
RANJEET SINGH                                      ..... Petitioner
                        Through : Mr. Rajkumar Sherawat, Advocate
                        with petitioner in person.

                        versus

SCHOOL MANAGEMENT OF GURU HARKISHAN PUBLIC SCHOOL
KAROL BAGH & ANR                                ..... Respondents

Through : Mr. Kuljeet Singh, Advocate for R-1 with Mr. M.S. Ahluwalia. Office Superintendent. Mr. Kartik Nindal, proxy counsel for Mr. V.K. Tandon, Advocate for R-2.

CORAM HON'BLE MS.JUSTICE HIMA KOHLI

HIMA KOHLI, J.(Oral)

1. Learned counsels for the parties jointly state that they have finally

been able to resolve the dispute, subject matter of the present petition

whereunder, the petitioner, who is working on the post of Caretaker in

the respondent No.1/School, has sought directions for release of his

salary in the pay scale of `5000-150-8000/- and for release of arrears of

salary from June, 2009 onwards.

2. It is stated by learned counsels that the respondent No.1/School

has issued a letter dated 1.12.2014 to the petitioner restoring his

promotion as a Caretaker in the School, in the pay scale of `5000-150-

8000/-, with retrospective effect in terms of the order dated 6.11.2012

passed in WP(C)No.3114/2012, an earlier petition filed by the petitioner

for the same relief.

3. Counsel for the respondent No.1/School states that the School

shall release the outstanding salary in favour of the petitioner in the

aforesaid pay scale of `5000-150-8000/- payable till the end of January,

2013 and w.e.f. February 2013, he would be entitled to the arrears of

salary, which statement is confirmed by learned counsel for the

petitioner.

4. The aforesaid letter dated 1.12.2014 issued by the respondent

No.1/School is taken on record and the petition is disposed of in terms of

the said letter.

5. The respondent No.1/School shall release the entire arrears of

salary to the petitioner for the aforesaid period on the basis of the pay

scale as mentioned in the letter dated 1.12.2014, by the end of

December, 2014.

                                                    (HIMA KOHLI)
DECEMBER 18, 2014                                      JUDGE
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