Ranbir Kaur & Ors. vs Delhi Sikh Gurudwara Managing ...
2018 Latest Caselaw 897 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                       Date of Order: February 06, 2018
+     W.P.(C) 1104/2018
      RANBIR KAUR & ORS.                               ..... Petitioners
                   Through:           Mr. Saurabh Chaddha, Advocate

                         Versus

      DELHI SIKH GURUDWARA MANAGING COMMITTEE &
      ORS.                                     ..... Respondents
                    Through: Mr. Srivats Kaushal & Mr. Aditya
                    Madaan, Advocates for respondents No.1 & 2
                    Ms. Latika Chaudhary, 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. Petitioners are TGT teachers and though their case is that they had made various oral and written requests for implementation of recommendations of Sixth Central Pay Commission 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 petitioners to file concise

Representation to 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 petitioners within a week thereafter, so that petitioners 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 06, 2018 r