Balbir Kaur Dahele vs Delhi Sikh Gurudwara Managing ...
2018 Latest Caselaw 2199 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                            Date of Order: April 09, 2018

+     W.P.(C) 3421/2018
      BALBIR KAUR DAHELE                     ..... Petitioner
                   Through: Mr. Saurab Chadda & Mr. Rohit
                   Bhagat, Advocates

                         Versus

      DELHI SIKH GURUDWARA MANAGING COMMITTEE &
      ORS.                                       ..... Respondents
                    Through: Mr. Jasmeet Singh & Mr. Aditya
                    Madaan, Advocates for respondents No.1 & 2
                    Mr. V. Balaji, Advocate for respondent No.3

      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                         ORDER

(ORAL)

1. In this petition, implementation of order of 11th February, 2009 (Annexure A-1) of respondent No.3-Directorate of Education in respect of payment of salary etc. in terms of recommendations of Sixth Central Pay Commission is sought. Petitioner is a Trained Graduate Teacher (TGT) and it is her case that various oral and written requests for implementation of recommendations of Sixth Central Pay Commission were made to second respondent but to no avail. Copy of such Representations has not been placed on record.

2. In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition with permission to petitioner to file a concise

Representation before respondent No.2 within two weeks. If such a Representation is received by second respondent, then it be decided by passing a speaking order within a period of six weeks and the fate of Representation be made known to petitioner within a week thereafter, so that petitioner may avail of the remedies, as available in law, if need be.

3. With aforesaid directions, this petition is disposed of.

(SUNIL GAUR) JUDGE

APRIL 09, 2018 r