Ranbir Kaur & Ors. vs Saumya Gupta & Ors.
2020 Latest Caselaw 1159 Del

                              $~67
                              *         IN THE HIGH COURT OF DELHI AT NEW DELHI

                              %                                                   Decided on: 19.02.2020

                              +         CONT.CAS(C) 463/2018
                                        RANBIR KAUR & ORS.                               ..... Petitioners
                                                            Through:   Mr.Rohit Bhagat, Adv.


                                                            versus


                                        SAUMYA GUPTA & ORS.                              ..... Respondents
                                                            Through:   Ms.Latika Choudhary, Adv for DOE.
                                                                       Mr. Inderbir Singh Alag, Sr. Adv.
                                                                       with Mr. Pravir Singh and Ms.
                                                                       Tejaswini, Advs. for school/society.

                              CORAM:
                              HON'BLE MR. JUSTICE NAJMI WAZIRI
                              NAJMI WAZIRI, J. (Oral)

1. According to the computation filed by the Department of Education, petitioner no. 1 is to be paid an amount of Rs. 11,18,005/-, while amount payable to petitioner no. 2 is Rs. 9,16,176/- and amount payable to petitioner no. 3 is Rs. 11,32,638/-.

2. The management has deposited an amount of Rs. 6,39,323/- payable to petitioner no. 1, Rs. 8,22,975/- payable to petitioner no. 2 and Rs. 6,54,370/- payable to petitioner no. 3. Let the said amounts be released to the respective petitioners.

CONT.CAS(C) 463/2018 Signature Not Verified Digitally signed By:KAMLESH

KUMAR Signing Date:28.02.2020 13:04:53

3. Mr. Alag, the learned Senior Advocate for the management, submits that the said computation includes some amounts towards Transport Allowance and applicable Dearness Allowance.

4. For the amounts which are due, the learned Senior Advocate for the management states that it may take recourse to legal remedies apropos the Transport Allowance but such amounts which are admitted and if not already paid, shall be paid to the petitioners. Evidently, monies have not been due to the petitioners for quite some time. In fairness, they should be compensated for the period for which they have been deprived of their monies. In the circumstances, it is ordered that 9% interest per annum be paid on the outstanding amounts and also for delays in payments to the employees within a period of eight weeks from the date of receipt of copy of this order.

5. The petition is disposed-off in terms of the above.

NAJMI WAZIRI, J FEBRUARY 19, 2020 AB

CONT.CAS(C) 463/2018 Signature Not Verified Digitally signed By:KAMLESH

KUMAR Signing Date:28.02.2020 13:04:53