Delhi High Court - Orders
Shikha Sharma vs Guru Harkrishan Public School& Ors on 3 July, 2020
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$-10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P. (C) 3746/2020
SHIKHA SHARMA ..... Petitioner
Through: Mr. Chetan Anand, Advocate
versus
GURU HARKRISHAN PUBLIC SCHOOL& ORS. .....Respondents
Through: Ms. Tejaswini, Advocate for R - 1 &
2.
Ms. Avnish Ahlawat, Standing
Counsel for GNCTD with Mr. Nitesh
Kumar Singh, Advocate for R-3/DOE
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 03.07.2020
1. The hearing was conducted through video conferencing.
2. Issue notice. Notice is accepted by learned counsel appearing for respondent no. 1 and 2 as also by counsel for respondent no. 3.
3. Learned counsel appearing for petitioner submits that the petitioner retired on 3.01.2019 and till date has not been paid her retirement benefits and even her arrears of salary have not been paid completely. As per the calculation sheet filed, an amount of Rs. 35 lakhs besides interest is liable to be paid by the respondent. Learned counsel further submits that this includes the arrears after if the recommendations of 7th Pay Commission are implemented.
4. Learned counsel for respondent no. 3/Directorate of Education submits that retirement benefits had to be released on the date of the retirement and should have been released to the petitioner.
Signature Not VerifiedW.P. (C) 3746/2020 Digitally Signed By:KUNAL 1 MAGGU Signing Date:03.07.2020 18:13:21 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.
5. Learned counsel for respondent no. 1 and 2 prays for some time to take instructions.
6. At request, renotify on 13.07.2020.
7. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email.
SANJEEV SACHDEVA, J JULY3, 2020 'rs' Signature Not Verified W.P. (C) 3746/2020 Digitally Signed By:KUNAL 2 MAGGU Signing Date:03.07.2020 18:13:21 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.