Kirori Mal College & Ors vs Governing Body Of Guru Harkrishan ...
2018 Latest Caselaw 1214 Del

$~15
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                        Date of Order : February 20, 2018
+                               W.P.(C) 9487/2017
      MANINDER SINGH AHLUWALIA                ..... Petitioner
              Through: Mr.Siddhartha Nanwal, Advocate and
                       Mr.Inder Chand, Advocate

                                versus

      GOVERNING BODY OF GURU
      HARKRISHAN PUBLIC SCHOOL (NEW DELHI)
      SOCIETY & ORS                            ..... Respondents
               Through: Mr.Jasmeet Singh, Advocate and Ms.Aditya
                        Madaan, Advocate for R-1 to R-3

CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR

                   ORDER

(ORAL)

1. In this petition, implementation of order of 11th February, 2009 of respondent No.3-Directorate of Education relating to payment of salary etc. in terms of recommendations of Sixth Central Pay Commission is sought. Petitioner is retired Office Superintendent and his case is that he had made numerous Representations seeking implementation of recommendations of Sixth Central Pay Commission but to no avail. Copy of the Representation has been placed on record as Annexure P-23.

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

W.P.(C) No.9487/2017 Page 1 Representation to respondent No.1 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
FEBRUARY 20, 2018
mamta




W.P.(C) No.9487/2017                                                     Page 2