Delhi High Court - Orders
Ahlcon Public School vs Omita Mago And Ors on 12 September, 2022
Author: Satish Chandra Sharma
Bench: Chief Justice, Subramonium Prasad
$~44.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 450/2022
AHLCON PUBLIC SCHOOL ..... Appellant
Through: Mr. Aditya Singla, Mr. Saurav Sapra
& Ms.Akansha Choudhary,
Advocates.
versus
OMITA MAGO AND ORS ..... Respondents
Through: Mr. Ashok Agarwal, Mr. Kumar
Utkarsh & Mr. Manoj Kumar,
Advocates for Respondents No.1 to
41.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 12.09.2022 C.M. No. 33082/2022
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of.
LPA 450/2022 and C.M. No. 33081/2022
3. Learned Counsel for the Appellant, at the outset, has stated before this Court that the teachers and other staff are entitled for payment of salary as per the recommendations of the 7th Central Pay Commission w.e.f.
Signature Not Verified Digitaaly Signed By:BHUPINDER SINGH ROHELLA Signing Date:16.09.2022 17:11:0001.01.2016. He states that as the Appellant institution is a severe facing financial crunch, the institution shall be paying salaries to its teachers & staff as per the recommendations of the 7th Central Pay Commission w.e.f 01.01.2020 as an interim measure.
4. It has also been stated that so far as paragraph 14 of the judgment is concerned, the institution shall be making disbursement of the entire dues by 30.09.2022.
5. So far as the arrears of the 6th Central Pay Commission and the 7th Central Pay Commission are concerned, a prayer has been made for grant of some breathing time so that the institution is able to submit a time schedule before this Court after taking the teachers into confidence.
6. Let the matter be listed on 10.10.2022.
SATISH CHANDRA SHARMA, CJ SUBRAMONIUM PRASAD, J SEPTEMBER 12, 2022 B.S. Rohella Signature Not Verified Digitaaly Signed By:BHUPINDER SINGH ROHELLA Signing Date:16.09.2022 17:11:00