Jaskinder Kaur & Ors. vs Punjabi Academy & Ors.
2018 Latest Caselaw 2198 Del

*        IN THE HIGH COURT OF DELHI AT NEW DELHI

                                               Date of Order: April 09, 2018

+        W.P.(C) 3441/2018 & C.M. 13601/2018
         JASKINDER KAUR & ORS.                  ..... Petitioners
                      Through: Mr. Bharat Bhushan Bhatia,
                      Advocate

                            Versus

         PUNJABI ACADEMY & ORS.                        ..... Respondents
                      Through: Nemo.

         CORAM:
         HON'BLE MR. JUSTICE SUNIL GAUR

                            ORDER

(ORAL)

1. Petitioners seek a mandamus to first respondent to pay salary / allowances as per Rule 101 (2) of Delhi School Education Act & Rules, 1973 and as per recommendations of Seventh Central Pay Commission. It is submitted that for the relief sought in this petition, representation was made by petitioners to first respondent on 7th February, 2018 but to no avail.

2. Despite service of advance notice, there is no representation on behalf of respondents.

3. In the facts and circumstances of this case, this petition is disposed of with direction to first respondent to consider and decide petitioners' Representation of 7th February, 2018 (Annexure P-5) within a period of

six weeks by passing a speaking order. The fate of the Representation be made known to petitioners within a week thereafter, so that petitioners may avail of the remedies, as available in law, if need be.

4. First respondent be apprised of this order forthwith to ensure its compliance.

5. With aforesaid directions, this petition and application are disposed of.

Dasti.

(SUNIL GAUR) JUDGE

APRIL 09, 2018 r