Delhi High Court
Shikha Sharma vs Guru Harkrishan Public School & Ors. on 16 November, 2021
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
THE HIGH COURT OF DELHI AT NEW DELHI
Judgment delivered on: November 16, 2021
+ W.P.(C) 3746/2020
SHIKHA SHARMA ..... Petitioner
versus
GURU HARKRISHAN PUBLIC SCHOOL & ORS. ..... Respondents
+ W.P.(C) 6407/2018, CM No. 32146/2021
HARDAYAL SINGH ..... Petitioner
versus
DIRECTORATE OF EDUCATION AND ORS. ..... Respondents
+ W.P.(C) 7105/2018, CM No. 32439/2021
JASWANT KAUR & ORS ..... Petitioners
versus
DIRECTORATE OF EDUCAITON & ORS ..... Respondents
+ W.P.(C) 11783/2018, CM No. 8059/2021
SMT. VINOD VERMA ..... Petitioner
versus
DIRECTORATE OF EDUCATION AND ORS. ..... Respondents
+ W.P.(C) 11801/2018, CM No. 7545/2021
SUMAN SHARMA ..... Petitioner
versus
DIRECTORATE OF EDUCATION & ORS ..... Respondents
+ W.P.(C) 11819/2018, CM No. 27421/2021
SATWANT KAUR SABHARWAL ..... Petitioner
versus
DIRECTORATE OF EDUCATON & ORS ..... Respondents
+ W.P.(C) 12484/2018, CM No. 32023/2021
DAIZY KAUR AND ORS. ..... Petitioners
versus
W.P.(C) 3746/2020 and connected matters Page 1 of 45
DIRECTORATE OF EDUCATION AND ORS. ..... Respondents
+ W.P.(C) 13997/2018, CM Nos. 33884/2021 & 33885/2021
MOHANJEET KAUR AND ORS. ..... Petitioners
versus
DIRECTORATE OF EDUCATION AND ORS. ..... Respondents
+ W.P.(C) 5488/2019, CM No. 33651/2021
T. P. SINGH ..... Petitioner
versus
DIRECTOR, DIRECTORATE OF EDUCATION
AND ORS. ..... Respondents
+ W.P.(C) 5513/2019, CM No. 33890/2021
PUNITA KAUR ..... Petitioner
versus
DIRECTOR OF EDUCATION AND ORS. ..... Respondents
+ W.P.(C) 5834/2019
SMT. MANDEEP KAUR ..... Petitioner
versus
DIRECTORATE OF EDUCATION AND ORS. ..... Respondents
+ W.P.(C) 11151/2019, CM Nos. 45932/2019, 28325/2021, 28326/2021
& 28327/2021
PARAMJIT KAUR BATRA ..... Petitioner
versus
DIRECTORATE OF EDUCATION
SECRETARY & ORS ..... Respondents
+ W.P.(C) 11152/2019, CM No. 27415/2021
MOHANJEET KAUR ..... Petitioner
versus
DIRECTORATE OF EDUCATION
SECRETARY & ORS ..... Respondents
+ W.P.(C) 11236/2019, CM Nos. 46274/2019 & 6738/2020
W.P.(C) 3746/2020 and connected matters Page 2 of 45
HARMEET KAUR ANAND ..... Petitioner
versus
DIRECTORATE OF EDUCATION THROUGH:
SECRETARY & ORS ..... Respondents
+ W.P.(C) 11594/2019, CM Nos. 33886/2021 & 33887/2021
MANDEEP KAUR & ORS ..... Petitioners
versus
DIRECTORATE OF EDUCATION THROUGH:
SECRETARY & ORS ..... Respondents
+ W.P.(C) 12006/2019
ANITA AWASTHI ..... Petitioner
versus
DIRECTORATE OF EDUCATON & ORS. ..... Respondents
+ W.P.(C) 12007/2019, CM Nos. 33891/2021 & 33892/2021
SURINDER SINGH & ORS. ..... Petitioners
versus
DIRECTORATE OF EDUCATION & ORS. ..... Respondents
+ W.P.(C) 12039/2019, CM No. 33883/2021
GURMEET KAUR AND ORS. ..... Petitioners
versus
DIRECTORATE OF EDUCATION
AND ORS. ..... Respondents
+ W.P.(C) 13592/2019, CM No. 33655/2021
MRS. AMARJEET KAUR AND ORS. ..... Petitioners
versus
SCHOOL MANAGEMENT OF GURU HARKRISHAN
PUBLIC SCHOOL AND ORS. ..... Respondents
+ W.P.(C) 13776/2019, CM No. 33872/2021
MR. AJEET KUMAR AND ORS. ..... Petitioners
versus
W.P.(C) 3746/2020 and connected matters Page 3 of 45
SCHOOL MANAGEMENT OF GURU HARKRISHAN
PUBLIC SCHOOL, KALKAJI BRANCH AND ORS. .... Respondents
+ W.P.(C) 1521/2020, CM No. 31821/2021
VANDANA & ORS ..... Petitioners
versus
DIRECTORATE OF EDUCATION THROUGH
SECRETARY & ORS ..... Respondents
+ W.P.(C) 3595/2020
DELHI SIKH GURUDWARA MANAGEMENT
COMMITTEE & ANR. ..... Petitioners
versus
GOVT. OF NCT OF DELHI & ANR. ..... Respondents
+ W.P.(C) 3703/2020, CM Nos. 23747/2020, 25629/2020, 27703/2020
& 27224/2021
GURU HARKISHAN PUBLIC SCHOOL STAFF
WELFARE ASSOCIATION (REDG.) ..... Petitioner
versus
DIRECTORATE OF EDUCATION AND ORS ..... Respondents
+ W.P.(C) 5785/2020, CM No. 33990/2021
JAGDEV SINGH ..... Petitioner
versus
DELHI SIKH GURUDWARA MANAGEMENT
COMMITTEE & ORS. ..... Respondents
+ W.P.(C) 8967/2020, CM Nos. 28946/2020, 33590/2020, 2539/2021,
4106/2021 & 31826/2021
PUSHPINDER KAUR & ORS. ..... Petitioners
versus
GURU HARKRISHAN PUBLIC SCHOOL
& ORS. ..... Respondents
+ W.P.(C) 777/2021, CM Nos. 1974/2021 & 34082/2021
W.P.(C) 3746/2020 and connected matters Page 4 of 45
PRAVEEN KAUR AND ORS ..... Petitioners
versus
DIRECTORATE OF EDUCATION & ORS. ..... Respondents
+ W.P.(C) 332/2021, CM Nos. 875/2021, 876/2021 & 23397/2021
SMT PARVEEN BEHL AND ORS ..... Petitioners
versus
DIRECTOR OF EDUCATION & ORS. ..... Respondents
+ W.P.(C) 1756/2021
GURVINDER KAUR ..... Petitioner
versus
DIRECTORATE OF EDUCATION & ORS. ..... Respondents
+ W.P.(C) 1898/2021, CM No. 5502/2021
ARVINDER KAUR KALRA & ANR. ..... Petitioners
versus
SCHOOL MANAGEMENT OF GURU HARKRISHAN PUBLIC
SCHOOL & ORS. ..... Respondents
+ W.P.(C) 4735/2021, CM No. 14604/2021
RITU MALHOTRA ..... Petitioner
versus
SCHOOL MANAGEMENT OF GURU HARKRISHAN PUBLIC
SCHOOL & ORS. ..... Respondents
+ W.P.(C) 6836/2021, CM No. 30018/2021
MR. S.SAHIB SINGH & ORS. ..... Petitioners
versus
DIRECTOR OF EDUCATION & ORS. .... Respondents
+ W.P.(C) 8842/2021, CM Nos. 27509/2021, 27510/2021 & 34051/2021
DALIP KAUR & ANR. ..... Petitioners
versus
DIRECTORATE OF EDUCATION & ANR. ..... Respondents
W.P.(C) 3746/2020 and connected matters Page 5 of 45
+ W.P.(C) 9706/2021
PUSHPINDER KAUR & ORS. ..... Petitioners
versus
GURU HARKRISHAN PUBLIC SCHOOL
& ORS. ..... Respondents
+ W.P.(C) 9721/2021
MRS. TEJINDER PAL GUJRAL ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
+ W.P.(C) 10514/2021, CM No. 32378/2021
AMARJIT SINGH ..... Petitioner
versus
DIRECTORATE OF EDUCATION ..... Respondent
+ W.P.(C) 10678/2021
MS RAVINDER KAUR BHATIA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
+ W.P.(C) 10679/2021
MS. BHUPINDER KAUR ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
+ W.P.(C) 10713/2021
SIMRANJEET KAUR AND ORS ..... Petitioners
versus
DIRECTORATE OF EDUCATION AND ORS ..... Respondents
+ W.P.(C) 10758/2021
MS SUNEETA VOHRA ..... Petitioner
versus
W.P.(C) 3746/2020 and connected matters Page 6 of 45
UNION OF INDIA & ORS. ..... Respondents
+ W.P.(C) 10929/2021 & CM No. 33688/2021
BHARTI KAUR CHANI ..... Petitioner
versus
SCHOOL MANAGEMENT OF GURU
HARKRISHAN PUBLIC SCHOOL KALKAJI
& ORS. ..... Respondents
+ W.P.(C) 11019/2021 & CM. No. 33960/2021
AMITA SAKSENA AND ORS ..... Petitioners
versus
DIRECTORATE OF EDUCATION AND ORS ..... Respondents
+ W.P.(C) 11025/2021 & CM No. 33997/2021
HARVINDER KAUR JAGGI AND ANR ..... Petitioners
versus
DIRECTORATE OF EDUCATION AND ORS ..... Respondents
AND
+ W.P.(C) 11030/2021 & CM No. 34012/2021
HARJEET KAUR AND ORS ..... Petitioners
versus
DIRECTORATE OF EDUCATION AND ORS ..... Respondents
Through: Mr. Mangesh Naik, Mr. Abhishek Aggarwal, Mr.
Parminder Singh Goindi, Mr. Nikhilesh Kumar, Mr.
Abhishek Kr. Dev, Mr. Atul Kumar, Mr. Abhimanyu
Sharma, Mr. R.K. Saini, Mr. Ankit Singh, Mr. Chetan
Anand, Mr. Akash Srivastava and Mr. Kartik Malhotra,
Advs. for petitioners.
Mrs. Avnish Ahlawat, SC (GNCTD) (services), Mrs.
Tania Ahlawat, Mr. Nitesh Kumar Singh, Ms. Palak
Rohemetra, Ms.Vibha Mahajan Seth, Mr. V. Balaji, Panel
Adv., Ms. Neha Singh, Ms. Ruchira Gupta, Ms. Akanksha
W.P.(C) 3746/2020 and connected matters Page 7 of 45
Sisodia, Ms. Mini Pushkarna, Ms. Khushboo Nahar,
Ms. Latika Malhotra, Mr. Rizwan, Ms. Latika Chaudhary,
Mr. Yeeshu Jain, ASC, Ms. Jyoti Tyagi, Mr. Naushad
Ahmad Khan, ASC, Mr. Zahid, Ms. Manish Chauhan, Mr.
Gaurav Dhingra and Ms. Shobhana Oberoi, Advs. for
respondent / DOE.
Mr. Santosh Kumar Tripathi, SC (Civil), Mr. Arun
Panwar, Mr. Siddharth Krishna Dwivedi, Mr. Zoheb
Hossain, ASC and Mr. Vivek Gurnani, Advs. for
GNCTD.
Mr. Jaswinder Singh, Mr. Niraj Kumar, Sr. Central Govt.
Counsel, Mr. Manish Mohan, CGSC and Ms. Manisha
Saroha, Adv. for UOI.
Mr. Abinash Kumar Mishra, Adv. for DSGMC.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
JUDGMENT
V. KAMESWAR RAO, J CM No. 33885/2021 in W.P.(C) 13997/2018 CM Nos. 28326/2021 & 28327/2021 in W.P.(C) 11151/2019 CM No. 33887/2021 in W.P.(C) 11594/2019 CM No. 33892/2021 in W.P.(C) 12006/2019 CM No. 875/2021 in W.P.(C) 332/2021 CM No. 27509/2021 in W.P.(C) 8842/2021 Exemption allowed subject to all just exceptions. Applications are disposed of.
CM No. 33884/2021 in W.P.(C) 13997/2018 CM No. 33651/2021 in W.P.(C) 5488/2019 CM No. 28325/2021 in W.P.(C) 11151/2019 CM No. 27415/2021 in W.P.(C) 11152/2019 CM No. 33886/2021 in W.P.(C) 11594/2019 CM No. 33891/2021 in W.P.(C) 12007/2019 CM No. 33883/2021 in W.P.(C) 12039/2019 W.P.(C) 3746/2020 and connected matters Page 8 of 45 CM No. 4106/2021 in W.P.(C) 8967/2020 CM No. 22890/2021 in W.P.(C) 5513/2019 CM No. 27421/2021 in W.P.(C) 11819/2018 These applications are for early hearing of the respective writ petitions. The writ petitions have been heard and reserved for judgment. These applications are disposed of as having been allowed. CM No. 6738/2020 in W.P.(C) 11236/2019 This application has been filed by the respondent seeking extension of time for filing the counter-affidavit by four weeks. It is seen from the record that counter-affidavit has not been filed. Since, I have heard the parties finally, this application is dismissed as infructuous.
W.P.(C) 6407/2018, W.P.(C) 7105/2018, W.P.(C) 12484/2018, W.P.(C) 13997/2018, W.P.(C) 5488/2019, W.P.(C) 5834/2019, W.P.(C) 11151/2019, W.P.(C) 11152/2019, W.P.(C) 11236/2019, W.P.(C) 11594/2019, W.P.(C) 12006/2019, W.P.(C) 12007/2019, W.P.(C) 12039/2019, W.P.(C) 1521/2020, W.P.(C) 3595/2020, W.P.(C) 3703/2020, W.P.(C) 3746/2020, W.P.(C) 5785/2020, W.P.(C) 8967/2020, W.P.(C) 777/2021, W.P.(C) 332/2021, W.P.(C) 1756/2021, W.P.(C) 1898/2021, W.P.(C) 4735/2021, W.P.(C) 6836/2021, W.P.(C) 8842/2021, W.P.(C) 9706/2021, W.P.(C) 9721/2021, W.P.(C) 10514/2021, W.P.(C) 10678/2021, W.P.(C) 10679/2021, W.P.(C) 10713/2021, W.P.(C) 10758/2021, W.P.(C) 10929/2021, W.P.(C) 11019/2021, W.P.(C) 11025/2021, W.P.(C) 11030/2021 & W.P.(C) 5513/2019
1. This batch of writ petitions have been filed by the Teachers of Guru Harkrishan Public Schools and also the Association being Guru Harkishan Public School Staff Welfare Association against the Directorate of Education and the Delhi Sikh Gurudwara Management Committee ('DSGMC', for short) / Guru Harkrishan Public School, New Delhi ('GHPS', for short) seeking benefits of the 6th Central Pay Commission ('6th CPC', for short) along with the arrears, benefits under W.P.(C) 3746/2020 and connected matters Page 9 of 45 the 7th Central Pay Commission ('7th CPC', for short) and arrears, and retiral benefits such as gratuity, leave encashment along with interest and costs. Some of the petitioners have also sought dearness allowance, transport allowance, benefits of 2nd MACP, 3rd MACP and retiral benefits. Since the grievance of the Teachers in these petitions is similar / identical, I deem it appropriate to decide them through this combined judgment / order. For the sake of convenience, I have culled out the facts from writ petition No.3746/2020 for the purpose of deciding the issues arising from these petitions.
2. This petition has been filed by the petitioner with the following prayers:-
"In the light of the above-mentioned facts and circumstances, it is respectfully prayed that this Hon'ble Court may be pleased to:
i) Issue a writ of mandamus, or any other appropriate writ order or directions in the nature of Mandamus directing the Respondents No.1 and 2 to release the arrears of 6th Pay Commission as per the guidelines and recommendations of 6th Pay Commission (after fixing the salary scale) along with interest @ 12% p.a.; and
ii) Issue a Writ, order or any other appropriate writ order or directions in the nature of Mandamus directing the Respondents No.1 and 2 to implement the recommendations of the 7th Pay Commission and refix the salary of the Petitioner as per the recommendation of 7th Pay Commission in her respective appropriate corresponding pay scale / grade and thereafter calculate and release the retirement benefits along with arrears of 7th Pay Commission to the Petitioner alongwith interest @ 12% p.a.
iii) Pass further orders allowing the cost of litigation in favor of the petitioner.
iv) Pending final adjudication and disposal of the present Writ petition, pass an ad -interim order thereby W.P.(C) 3746/2020 and connected matters Page 10 of 45 directing the respondents 1 & 2 to release the amount towards the retirement benefit. i.e Gratuity, leave encashment alongwith interest @ 9% from the date of superannuation i.e 21.01.2019.
Pass such other or further orders as this Hon'ble Court deems fit and proper in the facts and circumstances of the case."
3. Mr. Chetan Anand, learned counsel appearing for the petitioner stated that the petitioner is working in GHPS which is managed by the DSGMC for the past 30 years as a TGT. It is conceded position that DSGMC has established the GHPS Society, which is also the apex body managing the affairs of the said schools and according Mr. Anand is responsible for the implementation of the recommendations of the Central Pay Commission(s) in the schools governed by the DSGMC.
4. Mr. Anand argued that the Directorate of Education ('DoE', hereinafter) vide notifications dated February 11, 2009, October 15, 2008 and August 15, 2017, directed all the schools to implement the 6 th and 7th CPC recommendations with respect to all its employees and staff. The petitioners in these petitions, who are the teaching and non- teaching staff (some of whom have retired) of the GHPS seek implementation of the said notifications.
5. The petitioners in the connected petitions seek similar reliefs, and this Court deems it appropriate to list out the particulars, which have been gathered from these writ petitions, as follows:-
S. No. Petition No. Name of Status of Prayers Sought Petitioner employment
1. W.P.(C) Parveen Behl Petitioner Nos. 1 Arrears of salary 332/2021 along with 15 to 14 were (due and drawn co-petitioners working with statement) from 2006 Guru Harkishan till retirement along Public School, with gratuity and Loni Road. leave encashment.
Petitioner Nos. 15 Benefits of 6th and 7th W.P.(C) 3746/2020 and connected matters Page 11 of 45 and 16 were CPC along with working with arrears and interest Guru Harkishan as well as arrears Public School, towards TA & DA.
Hemkunt Colony.
2. W.P.(C) Praveen Kaur Petitioners No. 1 Benefits of 6th CPC 777/2021 along with 33 to 21 were along with arrears, co-petitioners working at Loni Transport Allowance Road Branch of (from September, Guru Harkrishan 2008 to March, Public School. 2017) and interest.
Petitioners No.22 12% interest on
to 34 were outstanding arrears
working with of salary from
Guru Harkrishan 31.10.2009.
Public School, Compliance of order
Hargobind dated 11.02.2009.
Enclave Branch.
3. W.P.(C) Vandana along Petitioner Nos. 1 Benefits of 6th CPC
1521/2020 with 56 co- to 37, 42 to 54 are (except petitioner
petitioners. working with Nos. 42 and 43) and
Guru Harkrishan 7th CPC along with
Petitioners No. Public School, arrears and interest.
42 to 59 have Punjabi Bagh Implementation of
filed W.P.(C) Branch. order dated
5974/2019 for 04.05.2018.
implementation Petitioners No. 38
of 7th CPC. to 41 are Direct respondent
employees of No.1 to take over
Petitioners No. Guru Harkrishan management of
42 and 43 have Public School, respondent Nos. 3 to
filed a Vasant Vihar 7 or grant aid to
contempt Branch these schools.
petition being
Cont. Cas. No. Petitioners No. 55 Regular payment of
11/2017 and is working with salary.
277/2017 Guru Harkrishan
seeking Public School,
implementation Dhaka Dhir Pur
of 6th CPC. Branch
Petitioner No. 56
is an employee of
Guru Harkrishan
Public School,
Kalkaji Branch
Petitioner No. 57
is an employee of
Guru Harkrishan
W.P.(C) 3746/2020 and connected matters Page 12 of 45
Public School,
Karol Bagh
Branch
Petitioner Nos. 44
to 47 are retired
employees
(seeking benefits
of 6th CPC only)
4. W.P.(C) Gurvinder Retired employee Benefits of 6th CPC
1756/2021 Kaur of Guru and 7th CPC along
Harkrishan Public with arrears and
School (New interest along with
Delhi) Society. retiral benefits
Date of retirement including gratuity
28.02.2017 with interest.
5. W.P.(C) Arvinder Kaur Petitioners are Benefits of 6th CPC
1898/2021 Kalra and retired teachers of and 7th CPC along
Malkit Kaur Guru with arrears and
Harkrishan Public interest along with
School. Petitioner retiral benefits
No.1 retired from including gratuity
post of TGT with interest.
(Hindi) on
31.05.2018. Arrears of
Petitioner No.2 outstanding salary in
retired from post terms of orders dated
of PRT on 11.02.2009 and
31.12.2017. 17.10.2017.
Direct the
Directorate of
Education to
determine the dues
and supervise in
computation of
refixing of salary and
releasing of payment
with arrears.
6. W.P.(C) Delhi Sikh _________ Seeks quashing of
3595/2020 Gurudwara order dated
Management 17.04.2020.
Committee and Interim orders during
Guru pendency of petition.
Harkrishan
Public School Declaration that
(New Delhi) Section 39(a) of the
W.P.(C) 3746/2020 and connected matters Page 13 of 45
Society Disaster
Management Act,
2005 need not be
interpreted in a
manner so as to
confer power on the
Government of NCT
to direct private
unaided recognised
schools to make full
payment of salaries
to the teaching and
non-teaching staff
during the period of
lockdown.
7. W.P.(C) Guru __________ Direct respondent
3703/2020 Harkishan No.1 along with
Public School respondent Nos.2
Staff Welfare and 3 to pay pending
Association and regular salary to
through the petitioner.
General
Secretary Direct respondent
No.1 to provide a
loan equivalent to the
amount lying in (a)
the centralised fee
account (b)
"advances & Loans
to other
school/institutions
under the same
management as per
balance-sheet of
financial year of
2018-19 of respective
school, to the GHPS
Loni Road, Delhi;
GHPS Hargovind
Enclave & GHPS
India Gate, Delhi
Schools"
Benefits of 7th CPC
along with arrears
from the amount
released by
respondent No.1
(Directorate of
Education) as a loan
W.P.(C) 3746/2020 and connected matters Page 14 of 45
for the purpose of
payment of salary.
8. W.P.(C) Shikha Sharma Retired teacher Benefits of 6th and 7th
3746/2020 superannuated CPC along with
from the post of arrears and interest
TGT on after fixing the salary
31.01.2019. scale along with
retiral benefits.
9. W.P.(C) Ritu Malhotra Petitioner is Benefits of 7th CPC
4735/2021 currently along with arrears
employed as PGT and interest after
in Guru fixing the salary
Harkrishan Public scale along with
School, Loni retiral benefits.
Road since
01.07.1988. Calculation of
refixed salary along
with arrears,
perquisites and
interest.
Arrears of
outstanding salary
with effect from
01.01.2016 till
30.06.2018 vide
order dated
17.10.2017 and
interest.
Arrears of deficit
salaries between
April, 2020 to April,
2021.
10. W.P.(C) T. P. Singh Petitioner is a Benefits of 6th CPC
5488/2019 retired Teacher along with arrears,
and had interest and
superannuated on implementation of
the date of order dated
30.03.2019. 30.08.2018.
Direct respondent
No.1 to take action
against respondents,
viz. Guru Harkrishan
Public School, Loni
Road, Guru
Harkrishan Public
W.P.(C) 3746/2020 and connected matters Page 15 of 45
School, Fateh Nagar
and Guru Harkrishan
Public School,
Purana Quila Road
including
derecognition and/or
taking over of
management.
11. W.P.(C) Punita Kaur Currently Direct respondent
5513/2019 employed as a No.1 to take action
Teacher in Guru against respondents,
Harkrishan Public viz. Guru Harkrishan School, Tilak Public School, Tilak Nagar. Nagar and Guru Harkrishan Public School, Purana Quila Road including derecognition and/or taking over of management.
Benefits of 6th CPC
along with arrears,
interest and
implementation of
order dated
30.08.2018.
12. W.P.(C) Jagdev Singh Retired as Benefits of 6th and 7th
5785/2020 Caretaker from CPC along with
Guru Harkrishan arrears and interest.
Public School,
Hargobind Seeks disbursement
Enclave Branch of retiral benefits
on 31.10.2019 along with interest.
Seeks appropriate
action as per Section
24(4) of the Delhi
School Education
Act, 1973.
Cost of litigation.
13. W.P.(C) Mandeep Kaur Voluntary Benefits of 6th CPC
5834/2019 retirement taken along with arrears,
with effect from interest along with 15.10.2018 retiral benefits (inclusive of TA & DA) W.P.(C) 3746/2020 and connected matters Page 16 of 45 Arrears of salary for the period 18.05.2018 to 03.07.2018 with interest along with annual increment with effect from 01.07.2018.
Increments w.e.f
01.07.2018 based on
revised salary and
the dues thereof for
the months of
August, September
and October.
14. W.P.(C) Hardayal Singh Currently Benefits of 6th and 7th
6407/2018 employed on post CPC along with
of Physical arrears and interest.
Education Arrears of 6th CPC
Teacher (PET) being balance T.A.,
D.A., Interest and
Arrears towards 2nd
MACP from
08.11.2014 to
31.04.2017.
Conveyance charges
of ₹306/- per day
from 23.02.2018 till
repatriation of the
petitioner.
Setting aside of
office order dated
22.02.2018.
Also seeks
imposition of costs
as well as initiation
of contempt
proceedings.
15. W.P.(C) S. Sahib Singh Petitioners are Seeking
6836/2021 and 12 other non-teaching, disbursement of
co-petitioners administrative deficient portion of
staff of Guru salaries for the
Harkrishan Public academic year 2020-
School, Poorvi 2021 (June, 2020)
W.P.(C) 3746/2020 and connected matters Page 17 of 45
Marg.
16. W.P.(C) Jaswant Kaur Petitioners are Benefits of 7th CPC
7105/2018 along with 67 teaching and non- along with arrears
co-petitioners teaching staff, and interest from
Guru Harkishan 01.01.2016.
Public School,
Loni Road
Branch.
17. W.P.(C) Dalip Kaur and Petitioners are Benefits of 6th and 7th
8842/2021 5 co-petitioners retired employees CPC along with
both teaching and arrears and interest.
non-teaching staff Arrears of 6th CPC
of Guru being balance T.A.
Harkrishan Public and D.A. from 2014
School, Vasant till retirement. As
Vihar and Guru well as the retiral
Harkrishan Public benefits.
School, Hemkunt
Colony. Petitioner No.2
(Jatinder Kaur
Chopra) seeks
release of salary due
between the period
January, 2020 to
February, 2021.
18. W.P.(C) Pushpinder Petitioners are Declaration that the
8967/2020 Kaur and 15 employees of act of by the
co-petitioners Guru Harkrishan respondent No.1 and
Public School, 2 of not releasing
Hemkunt Colony. salaries as being
illegal.
Seeking arrears of
salaries due to the
petitioners since
April, 2020.
Fix annual increment
of the petitioners.
Cost of litigation.
19. W.P.(C) Pushpinder Petitioners are Benefits of 7th CPC
9706/2021 Kaur and 13 working as along with arrears
co-petitioners Teachers in Guru and interest including
Harkrishan Public implementation and
School, Hemkunt re-fixation of salary.
Colony.
Cost of litigation.
W.P.(C) 3746/2020 and connected matters Page 18 of 45
20. W.P.(C) Tejinder Pal Petitioner Benefits of 6th CPC
9721/2021 Gujral superannuated on along with arrears
30.04.2018 and and interest including
was given an retiral benefits.
extension of 7
months post Seeks action against
retirement after the respondents and
30.09.2018. damages to the tune
of ₹10,00,000/-.
21. W.P.(C) Amarjit Singh Petitioner retired Benefits of 6th and 7th
10514/2021 as an Electrician CPC along with
on 31.01.2020. arrears and interest.
Arrears of 6th CPC being balance T.A., D.A. and retiral benefits.
Arrears of 7th CPC with effect from 01.01.2016 till realization.
Seeks action against the respondents.
22. W.P.(C) Ravinder Kaur Petitioner Benefits of 6th CPC 10678/2021 Bhatia superannuated on along with arrears, 31.05.2019 from interest and retiral the post of TGT. benefits.
Seeks action against the respondents and damages to the tune of ₹10,00,000/-.
23. W.P.(C) Bhupinder Petitioner Benefits of 6th CPC 10679/2021 Kaur superannuated on along with arrears, 30.06.2019 from interest and retiral the post of PGT benefits.
from Guru
Harkrishan Public Seeks action against
School, Punjabi the respondents and
Bagh. damages to the tune
of ₹10,00,000/-.
24. W.P.(C) Simranjeet The Petitioners Arrears of salary
10713/2021 Kaur and 76 are teaching and from April, 2020 to
other co- non-teaching February, 2021 with
petitioners employees. interest, TA and DA
(with arrears and
W.P.(C) 3746/2020 and connected matters Page 19 of 45
Petitioner No. 5 interest)
retired in July
2021, Petitioner They seek
No. 31 in increments due from
March 2021, July, 2020.
Petitioner No. 37
in May 2021,
Petitioner No. 41
in June
2020, Petitioner
No. 42 in June
2020, Petitioner
No. 46 in July
2021,
Petitioner No. 52
in March 2021
and Petitioner No.
63 in June 2021.
25. W.P.(C) Suneeta Vohra Petitioner Benefits of 6th CPC
10758/2021 superannuated on along with arrears,
30.09.2019 from interest and retiral
the post of PGT benefits.
from Guru
Harkrishan Public Seeks action against
School, Punjabi the respondents and
Bagh. damages to the tune
of ₹10,00,000/-.
26. W.P.(C) Bharti Kaur Petitioner is a Benefits of 6th and 7th
10929/2021 Chani former teacher CPC along with
who took arrears, interest and
voluntary retiral benefits. Seeks
retirement from arrears and re-
Guru Harkrishan fixation of salary.
Public School,
Kalkaji. Compliance of order
dated 17.10.2017.
Cost of litigation.
27. W.P.(C) Amita Saksena Petitioners are Benefits of 6th and 7th
11019/2021 and 3 other co- teaching staff in CPC along with
petitioners Guru Harkrishan arrears and interest.
Public School,
Hemkunt Colony. Alternatively, if the
respondent Nos.2
and 3 (school) are
not able to pay the
arrears, then
respondent No.1
W.P.(C) 3746/2020 and connected matters Page 20 of 45
(DoE) may be
directed to take over
the School.
28. W.P.(C) Harvinder The petitioners Benefits of 6th and 7th
11025/2021 Kaur Jaggi and were working CPC along with
Rajbir Kaur with Guru arrears and interest.
Padam Harkrishan Public Arrears of 6th CPC
School, Branch at being balance T.A.,
Nanak Piao. D.A. from 2014 till
retirement along with
retiral benefits.
Release of salary of
petitioner No.2 from
January, 2020 to
February, 2021.
Alternatively, if the
respondent Nos.2
and 3 (school) are
not able to pay the
arrears, then
respondent No.1
(DoE) may be
directed to take over
the School.
29. W.P.(C) Harjeet Kaur Petitioner Nos. 1 Petitioners seek
11030/2021 and 23 other to 24 were arrears of salary from
co-petitioners working with January, 2006 till
Guru Harkrishan date along with the
Public School, 6th CPC
Branch at Dhakka recommendations,
Dhirpur. interest, TA etc. from
September, 2008 to
March, 2017.
They seek interest on
outstanding arrears
of salary from
31.10.2009. Direct
respondent No.1
(DoE) to supervise
the release of
payment.
Cost of litigation.
30. W.P.(C) Paramjit Kaur The petitioner is a Petitioner seeks
11151/2019 Batra former employee terminal benefits
W.P.(C) 3746/2020 and connected matters Page 21 of 45
who retired on including gratuity,
30.04.2019. leave encashment,
DA arrears along
with arrears of the 6th
CPC.
Initiate action against
the respondent Nos.2
and 3 (school) and
the same be taken
over by respondent
No.1 (DoE).
31. W.P.(C) Mohanjeet Petitioner retired Benefits of 6th CPC
11152/2019 Kaur on 30.11.2018. along with arrears and interest. Arrears of 6th CPC being balance T.A., D.A., Interest and Arrears towards MACP between 2014 to 2017. As well as retiral benefits.
Initiate action against the respondent Nos.2 and 3 (school) and the same be taken over by respondent No.1 (DoE).
32. W.P.(C) Harmeet Kaur The petitioner is a Benefits of 6th and 7th 11236/2019 Anand former employee CPC along with working at Guru arrears and interest.
Harkrishan Public Arrears of 6th CPC
School, Branch at being balance D.A.
Nanak Piao who As well as retiral
superannuated on benefits.
30.04.2019.
Initiate action against
the respondent Nos.2
and 3 (school) and
the same be taken
over by respondent
No.1 (DoE).
33. W.P.(C) Mandeep Kaur The petitioners Benefits of 6th and 7th
11594/2019 and 8 other co- are teaching and CPC along with
petitioners non-teaching arrears and interest.
employees of
Guru Harkrishan They seek regular
W.P.(C) 3746/2020 and connected matters Page 22 of 45
Public School, payment of salary on Branch at Tilak the 7th of every Nagar month.
34. W.P.(C) Anita Awasthi The petitioner is a Benefits of 6th CPC 12006/2019 retired teacher along with arrears who and interest superannuated on (inclusive of arrears 31.03.2019 from towards 3rd MACP Guru Harkrishan T.A., D.A. gratuity, Public School, leave encashment, Branch at Nanak etc.).
Piao.
35. W.P.(C) Surinder Singh The petitioners Benefits of 6th and 7th 12007/2019 and 54 other are teaching and CPC along with co-petitioners non-teaching staff arrears and interest.
at Guru
Harkrishan Public They seek regular
School located at payment of salary on
Nanak Piao, Tilak the 7th of every
Nagar and month.
Hargobind
Enclave.
36. W.P.(C) Gurmeet Kaur The petitioners Benefits of 6th and 7th
12039/2019 and 51 other are teaching and CPC along with
co-petitioners non-teaching staff arrears and interest.
at Guru
Harkrishan Public They seek regular
School located at payment of salary on
Karol Bagh and the 7th of every
Punjabi Bagh. month.
37. W.P.(C) Daizy Kaur The petitioner Benefits of 7th CPC
12484/2018 and 130 other Nos. 1 to 99 are along with arrears
co-petitioners teaching and non- and interest.
teaching staff of
Guru Harkrishan
Public School,
Loni Road Branch
petitioner Nos.
100 to 131 are
teaching and non-
teaching staff of
Guru Harkrishan
Public School,
Hargobind
Enclave Branch.
38. W.P.(C) Mohanjeet Petitioner Nos.1 Benefits of 7th CPC
W.P.(C) 3746/2020 and connected matters Page 23 of 45
13997/2018 Kuar and 54 and 2 have retired along with arrears
other co- from Guru and interest.
petitioners Harkrishan Public
School located at
Nanak Piao.
Whereas
petitioner Nos.3
to 55 are teaching
and non-teaching
staff of Guru
Harkrishan Public
School located at
Nanak Piao.
6. The DSGMC has also filed a writ petition being W.P.(C) 3595/2020 details of which have been mentioned at serial No.6 in the table above, seeking the following prayers:
"In view of the facts and circumstances as enumerated herein above, it is most humbly prayed that this Hon'ble Court may be pleased to:-
a. Issue a writ, order or direction, thereby declaring that the provision of section 39(a) of the Disaster Management Act, 2005, in the event that the same interpreted so as to confer power on the Government of NCT of Delhi, more particularly the Directorate of Education, to direct private unaided recognized school to make full payment of salaries to the teaching and non teaching staff during the period of lockdown as being illegal, arbitrary, excessive and violative of Article 14 of the Constitution.
b. Issue a writ of mandamus or any other appropriate writ, order or direction to quash and set aside clause (viii) of the order dated 17.04.2020 issued by Directorate of Education Government of NCT of Delhi for being arbitrary, unconstitutional and violative of Article 14, 19, 21 and 30 of the Constitution of India.
c. Pass interim direction staying the operation of the impugned order dated 17.04.2020, during the pendency and final disposal of the present petition. d. Pass any other or direction as this Hon'ble Court may deem fit and proper in the facts and circumstances of the present petition."
W.P.(C) 3746/2020 and connected matters Page 24 of 457. The above reveals that the writ petition filed by the DSGMC and GHPS, Purana Quila Road, India Gate is for challenging the order dated April 17, 2020 issued by the DoE. Suffice to state, Mr. Abinash Kr. Mishra, learned counsel for the DSGMC/ GHPS has fairly stated that in view of the Judgment passed on May 31, 2021 in W.P.(C) 7526/2020, wherein the circular dated April 17, 2020, has been superseded by the circular dated April 18, 2020, wherein it was held that the DoE has no power to indefinitely postpone the collection of annual charges and development fee and further that aforesaid acts are prejudicial to the Schools as the same would cause an unreasonable restriction in their functioning, the same were held to be illegal and ultra vires vis-à-vis the powers of the DoE.
8. According to Mr. Mishra, the aforesaid judgment having been challenged in an Intra-Court appeal before the Division Bench and the Division Bench vide its order dated June 07, 2021 has declined to stay the operation of the judgment dated May 31, 2021 and even the SLP thereof, having been rejected, the writ petition filed by the DSGMC and the Schools be allowed to be covered by the judgment dated May 31, 2021 passed in W.P.(C) 7526/2020. This submission made by Mr.Mishra is taken on record by holding that the petitioners in this writ petition being W.P. (C) No. 3595/2020 are bound by the judgment dated May 31, 2021 passed in W.P.(C) No. 7526/2020, and the writ petition is closed.
9. Now coming to the batch of writ petitions, as stated above the issue pertains to grant of benefits of 6th and 7th CPC / retiral benefits / DA / TA / MACP. It is the unanimous submission of the learned counsel for the petitioners that the respondents in the writ petitions, i.e., W.P.(C) 3746/2020 and connected matters Page 25 of 45 DSGMC and GHPS are required to implement the same, more particularly with reference to Section 10 of the Delhi School Education Act, 1973 ('DSE Act', for short) and also in view of the undertaking given on behalf of the respondents DSGMC / GHPS Society / GHPS that they shall implement the benefits of the 6 th CPC, the same has not been implemented till date. That apart, various orders have been passed, wherein clear directions have been issued by this Court from time to time for grant of benefits under the 6th CPC to the employees of the Schools and till date, the same have not been implemented. The details of the said orders are provided hereunder: -
S. No. Petition No./Case No. Date of Order
1. W.P. (C) 12132/2009 February 14, 2013
2. W.P. (C) 2132/2011 March 06, 2013
3. EFA (OS) 07/2014 May 22, 2015 September 04, 2015 November 18, 2015 December 03, 2015 February 12, 2016 August 16, 2016
4. CONT. CAS (C) 11/2017 July 09, 2015 November 18, 2015 March 15, 2017
5. CONT. CAS (C) 46/2016 January 09, 2017
6. W.P. (C) 6533/2018 February 22, 2019
7. W.P. (C) 511/2017 February 26, 2020
8. CONT. CAS (C) 9/2021 April 06, 2021 August 16, 2021
9. CONT. CAS (C) 255/2020 January 08, 2021 The violation of the undertakings so given and the violation of the orders passed by this Court is a serious issue and in fact a suo motu contempt proceedings must be initiated against the authorities with a further direction to the DoE to take over the management of all these Schools.
10. Learned counsel for the petitioners have also relied upon the judgment of a Coordinate Bench of this Court in the case of W.P.(C) 3746/2020 and connected matters Page 26 of 45 Kuttamparampath Sudha Nair v. Managing Committee Sri Sathya Sai Vidya Vihar and Anr., W.P.(C) 928/2019 decided on May 06, 2021, to say that the issue with regard to grant of benefits under the 7th CPC is no more res integra and for parity of reasons, the benefit of the judgment must be given to the employees of the GHPS / petitioners herein.
11. That apart, they also state that based on the implementation of the benefits of the 6th and 7th CPC, they must be given the arrears of pay and also the retiral benefits to those employees, who have retired in the interregnum. That apart, the petitioners are also entitled to transport allowance, as has been observed in CONT.CAS(C) 746/2016 through order dated January 09, 2017 and the benefits of MACP.
12. On the other hand, Mr. Abinash Kumar Mishra submitted GHPS Society is a Registered Society under the provisions of Societies Registration Act, 1860. There are twelve GHPS in Delhi which are functioning as unaided, recognised minority Schools under the provisions of DSE Act and Rules. The job of the GHPS Society is to ensure that the policy guidelines with regard to the schools' functioning under the name and style of GHPS like the issue of transfer of the employees are followed. He would state, GHPS Society had tried to coordinate amongst the twelve GHPS by creating a Centralised Funds Account for streamlining the financial matters of the schools because at the relevant point of time, a number of schools (out of the 12 schools) were facing financial problems and some other schools had some extra funds and hence an attempt was made to streamline the financial situation in order to ensure that all the staff of all the schools get their salaries and emoluments. However, this practice was objected to by some of the employees and also by the Government of NCT of Delhi W.P.(C) 3746/2020 and connected matters Page 27 of 45 due to which the Centralised Funds Account was discontinued. The arrangement continued only from 2016 to 2019.
13. Mr. Mishra would state, the entire statement of accounts of the said Centralised Funds Account and the other financial accounts of the GHPS and DSGMC have been filed on record. So far as, no dispute has been raised against the authenticity and the transactions mentioned in those records, which clearly shows that the respondents have not done anything undesirable with the funds of the schools and all the funds of the schools have been spent only to aid the functioning of the GHPS.
Except for the aforesaid act of maintaining the Centralised Funds Account for the period of 2016 to 2019, the GHPS Society has got no control over the financial situation of the schools who maintain their own funds and income. Hence, GHPS Society cannot be fastened with any burden to pay to the employees of the schools as GHPS Society does not receive any income on its own from any source, as all the income is derived by the schools only. As far as the DSGMC is concerned, it is the submission of Mr. Mishra that legally it is an entity created under the provisions of Delhi Sikh Gurdwara Act, 1971 and the Rules made thereunder and hence it is not an entity or an authority under the DSE Act and Rules for paying the salary and emoluments of the staff of the twelve schools. In view of the above, he would submit that neither GHPS Society nor DSGMC can be directed to make any payment to the employees of the twelve GHPS and hence these writ petitions are liable to be dismissed.
14. Subject to the above, Mr. Mishra would state that the act of the DSGMC, of filing their undertaking and affidavits to state that they voluntarily help the employees of the twelve GHPS by clearing their W.P.(C) 3746/2020 and connected matters Page 28 of 45 dues relating to the 6th CPC, cannot be treated as an outcome of any 'statutory liability or obligation' under the provisions of the DSE Act and Rules, for paying the claims arising out of the benefits under the 7th CPC; as no affidavit and/or undertaking has been given on this aspect for the 7th CPC benefits and hence the act of the DSGMC, voluntarily helping the schools and their employees cannot be used as an argument to bypass the directions against the DSGMC, to pay the amounts as a matter of mandatory duty since the employees of the DSGMC are being paid differently and not in accordance with the provisions of Section 10 of the DSE Act. Hence, no statutory obligation can be cast against the DSGMC and GHPS to comply with Section 10 of the DSE Act for the employees of the schools, as it may be treated as a prejudicial act against the differently situated employees of the DSGMC who are paid according to the provisions of Delhi Sikh Gurdwara Act, 1971 and the rules made thereunder which are different from the provisions of the DSE Act. Mr. Mishra would state, without prejudice to the above, that the fee structures of the schools are admittedly analysed yearly and approved by the DoE and in the present case also the same has been done by DoE for all the schools, and based on the calculations done on the basis of the figures mentioned in the 6th CPC report, and it is for this reason that the schools have not even charged the fees from the students on the basis of the figures mentioned in 7th CPC reports since January 01, 2016 till date. Even at present, the same are being done on the basis of the 6th CPC reports only. He would state that as the school managements have not charged the fees from the students on the basis of the 7th CPC reports, since they await an approval of the DoE, who has been approving the financial figures of the schools on a yearly basis, W.P.(C) 3746/2020 and connected matters Page 29 of 45 which is based on the figures of the 6th CPC reports, without even insisting on a recalculation of the figures by incorporating the figures of 7th CPC reports, the benefits of the 7th CPC reports cannot be paid to the staff of the schools unless and until the schools are allowed to frame some scheme for recovering the entire dues since 2016 onwards in a manner as may be approved by the DoE under the DSE Act and till then no direction should be passed against the schools for paying the 7th CPC benefits to the staff. Mr. Mishra would submit that the act of the DoE in approving the financial figures of the schools on the basis of the 6th CPC reports only (without incorporating 7th CPC figures), amounts to an approval of the DoE to pay the salary and emoluments on the basis of the 6th CPC reports only, as there is no direction or notice issued by the Directorate to the schools under the first proviso of Section 10 of the DSE Act to correct the financial figures being submitted and approved by the Director. The Schools are minority unaided recognised schools and hence they are entitled to regulate their own payment structure unless directed to correct the same by the DoE, which has not been done in this case. According to him, general circulars of the DoE for instructing the schools to pay the 7th CPC benefits cannot be relied on, as an act of issuing Notice or Directions under the first proviso of Section 10 of the DSE Act as even after passing the said general circulars the Directorate has been approving the financial figures as given by the schools on the basis of the calculations based on the 6th CPC reports. The teachers / staff of the minority unaided private recognised schools cannot be treated at par with the Government school employees, for paying the 7th CPC emoluments, unless and until the DoE allows the schools to charge the fees and other components of W.P.(C) 3746/2020 and connected matters Page 30 of 45 expenses from the students by incorporating the figures of the 7th CPC reports for bringing the payment structure of the staff at par with that of the Government schools.
15. Mr. Mishra would state that the judgment dated May 06, 2021 passed in W.P.(C) 928 of 2019 cannot be applied in the facts of the present case for the simple reason that in the said case, as is evident from paragraph 13 of the judgment dated May 06, 2021, the Director had issued specific Notices and reminders to the schools (within the meaning of first proviso of Section 10 of DSE Act) for bringing the pay scale of the staff at par with that of the level of Government school employees, which is not the case here, as no notice has even been claimed to have been issued under the first proviso of Section 10 of the DSE Act. Section 10 of the DSE Act cannot be applied in isolation without there being an explicit permission from the DoE for recovering the entire dues from students for the entire period commencing from January 01, 2016 till the dates of payment and also for the future period. He would state that the DoE had passed the orders, which have been set aside in W.P.(C) 7526/2020 vide judgment dated May 31, 2021, which have further created problems for the schools which seek to recover the fees on the basis of the calculations of the 6th CPC reports. Hence, it is clear that unless the DoE grants approval to the schools to collect all the arrears for the entire period (January 01, 2006 to December 31, 2015 on the basis of 6th CPC report calculations and since January 01, 2016 onwards on the basis of the 7th CPC report calculations), nothing should be directed to be paid by the schools.
16. Mr. Mishra would submit that the schools may be exempted from the applicability of the 7th CPC reports in view of the fact that the W.P.(C) 3746/2020 and connected matters Page 31 of 45 school imparts education for the students of the minority Sikh community, having poor financial conditions and hence they cannot afford to pay.
17. Having heard the learned counsel for the parties and considered the record, the issue which falls for consideration is whether the petitioners are entitled to the benefits of the 6th and 7th CPC and the arrears thereof including the retiral benefits, transport allowance and MACP as claimed by the petitioners in these petitions.
18. Before I deal with the submissions made by the learned counsel for the parties, the gist of the submissions made by Mr. Abinash Kumar Mishra are as follows:
(i) The schools are functioning as unaided minority schools under the DSE Act, hence entitled to regulate their own payment structure and they would be exempted from the applicability of 7th CPC as they impart education to the students of the minority Sikh community having poor financial conditions.
(ii) The Centralised Fee Account was created by the DSGMC which has now been discontinued. Since the discontinuation of the said account, the GHPS Society has no control over the financial issues of GHPS and it is for the individual Schools to maintain to their own funds and income.
(iii) The voluntary filing of affidavits and undertakings by the DSGMC to state that they are willing to help the Schools and as such this cannot be treated as a Statutory liability or obligation for payment of the 6th and 7th CPC benefits and therefore no directions can be passed for directing voluntary actions of the DSGMC.W.P.(C) 3746/2020 and connected matters Page 32 of 45
(iv) The GHPS are charging fees based on the 6th CPC scales and the fee structure gets regularly approved by the DoE, due to this the fee has not been charged on the basis of 7th CPC report.
(v) Until the GHPS comes with a scheme to recover the fee from 2016 onwards with the approval of DoE, till then no direction should be passed against the DSGMC / GHPS Society / GHPS.
19. Having noted the broad submissions of Mr.Abinash Kumar Mishra, the first issue need to be decided is whether the Schools being minority institutions, can be directed to pay the benefits of the 6th and 7th CPC. The issue is no more res-integra firstly in view of the fact Section 10 of the DSE Act which reads as under:
"10. Salaries of employees--(1) The scales of pay and allowances, medical facilities, pension, gratuity, provident fund and other prescribed benefits of the employees of a recognised private school shall not be less than those of the employees of the corresponding status in schools run by the appropriate authority:
Provided that where the scales of pay and allowances, medical facilities, pension, gratuity, provident fund and other prescribed benefits of the employees of any recognised private school are less than those of the employees of the corresponding status in the schools run by the appropriate authority, the appropriate authority shall direct, in writing, the managing committee of such school to bring the same up to the level of those of the employees of the corresponding status in schools run by the appropriate authority:
Provided further that the failure to comply with such direction shall be deemed to be non-compliance with the conditions for continuing recognition of an existing school and the provisions of section 4 shall apply accordingly. (2) The managing committee of every aided school shall deposit, every month, its share towards pay and W.P.(C) 3746/2020 and connected matters Page 33 of 45 allowances, medical facilities, pension, gratuity, provident fund and other prescribed benefits with the Administrator and the Administrator shall disburse, or cause to be disbursed, within the first week of every month, the salaries and allowances to the employees of the aided schools."
The said Section contemplates that the pay and allowances of the employees of the recognised private Schools could not be less than that of the employees of the Government run Schools.
20. Secondly, the Supreme Court in its opinion in the case of Frank Anthony Public School Employees' Association v. Union of India (UOI) and Ors., (1986) 4 SCC 707, wherein the Court was concerned that the validity of Section 12 of the DSE Act which excluded the applicability of Sections 8 to 11 of the DSE Act to the unaided minority Schools has held, Section 12 to be discriminatory and as such bad in law and thereby making Sections 8 to 11 of the DSE Act (except Section 8(2) of the DSE Act) applicable to the minority Schools which includes Section 10 of the DSE Act, which I have already reproduced above. The relevant paragraphs of the judgment are reproduced as under:
"20. Thus, Sections 8(1), 8(3), 8(4) and 8(5) do not encroach upon any right of minorities to administer their educational institutions. Section 8(2), however, must, in view of the authorities, be held to interfere with such right and, therefore, inapplicable to minority institutions. Section 9 is again innocuous since Section 14 which applies to unaided minority schools is virtually on the same lines as Section 9. We have already considered Section 11 while dealing with Section 8(3). We must, therefore, hold that Section 12 which makes the provisions of Chapter IV inapplicable to unaided minority schools is discriminatory not only because it makes Section 10 inapplicable to minority institutions, but also because it makes Sections 8(1), 8(3), 8(4), 8(5), W.P.(C) 3746/2020 and connected matters Page 34 of 45 9 and 11 inapplicable to unaided minority institutions. That the Parliament did not understand Sections 8 to 11 as offending the fundamental right guaranteed to the minorities under Article 30(1) is evident from the fact that Chapter IV applies to aided minority institutions and it cannot for a moment be suggested that surrender of the right under Article 30(1) is the price which the aided minority institutions have to pay to obtain aid from the Government.
21. The result of our discussion is that Section 12 of the Delhi School Education Act which makes the provisions of Chapter IV inapplicable to unaided minority institutions is discriminatory and void except to the extent that it makes Section 8(2) inapplicable to unaided minority institutions. We, therefore, grant a declaration to that effect and direct the Union of India and the Delhi Administration and its officers, to enforce the provisions of Chapter IV [except Section 8(2)] in the manner provided in the chapter in the case of the Frank Anthony Public School. The management of the school is directed not to give effect to the orders of suspension passed against the members of the staff.
22. After the arguments of both sides were fully heard, Shri Sushil Kumar who appeared for the institution along with Mr Anthony submitted that according to the instructions of the Council for the Indian School Certificate Examination, "the staff must be paid salaries and allowances not lower than those paid in comparable Government schools in the State in which the school is located" and in view of this instruction it was not necessary for us to go into the question of the applicability of Section 10 to minority institutions. We do not attach any significance to this last minute, desperate submission. It is not clear whether the instruction is a condition imposed by the Council pursuant to Section 19 of the Delhi School Education Act. There is no way by which the staff can seek to enforce the instruction. Nor is the instruction of any relevance since it is not the case of the respondents that the institution is paying or is W.P.(C) 3746/2020 and connected matters Page 35 of 45 agreeable to pay the scales of pay stipulated in the instruction.
23. We must refer to the submissions of Mr Frank Anthony regarding the excellence of the institution and the fear that the institution may have to close down if they have to pay higher scales of salary and allowances to the members of the staff. As we said earlier the excellence of the institution is largely dependent on the excellence of the teachers and it is no answer to the demand of the teachers for higher salaries to say that in view of the high reputation enjoyed by the institution for its excellence, it is unnecessary to seek to apply provisions like Section 10 of the Delhi School Education Act to the Frank Anthony Public School. On the other hand, we should think that the very contribution made by the teachers to earn for the institution the high reputation that it enjoys should spur the management to adopt at least the same scales of pay as the other institutions to which Section 10 applies. Regarding the fear expressed by Shri Frank Anthony that the institution may have to close down we can only hope that the management will do nothing to the nose to spite the face, merely to "put the teachers in their proper place". The fear expressed by the management here has the same ring as the fear expressed invariably by the management of every industry that disastrous results would follow which may even lead to the closing down of the industry if wage scales are revised."
(emphasis supplied)
21. A Full Bench of this Court in the case of Guru Harkishan Public School v. Director of Education and Ors., (2015) 221 DLT 448 while examining applicability of Rule 121 of the Delhi School Education Rules, 1973, though not in the context of Section 10 of the DSE Act, has in detail referred to the judgment of the Supreme Court in Frank Anthony Public School Employees' Association (supra) and finally held in paragraphs 35 to 37 as under:
W.P.(C) 3746/2020 and connected matters Page 36 of 45"35. The court further held that 'mere prescription of scales of pay and other conditions of service would not jeopardise the right of the management of minority institutions to appoint teachers of their choice. The excellence of the instruction provided by an institution would depend directly on the excellence of the teaching staff, and in turn, that would depend on the quality and the contentment of the teachers. Conditions of service pertaining to minimum qualifications of teachers, their salaries, allowances and other conditions of service which ensure security, contentment and decent living standards to teachers and which will consequently enable them to render better service to the institution and the pupils cannot surely be said to be violative of the fundamental right guaranteed by Article 30(1) of the Constitution. The management of a minority Educational institution cannot be permitted under the guise of the fundamental right guaranteed by Article 30(1) of the Constitution, to oppress or exploit its employees any more than any other private employee. Oppression or exploitation of the teaching staff of an educational institution is bound to lead, inevitably, to discontent and deterioration of the standard of instruction imparted in the institution affecting adversely the object of making the institution an effective vehicle of education for the minority community or other persons who resort to it. The management of minority institution cannot complain of invasion of the fundamental right to administer the institution when it denies the members of its staff the opportunity to achieve the very object of Article 30(1) which is to make the institution an effective vehicle of education'.
36. Thus, Section 8(1), 8(3), 8(4) and 8(5) were held not to encroach upon any right of the minorities to administer their educational institutions. However, Section 8(2) was held to be not applicable to minority institutions.
37. The Court finally held that 'Section 12 which makes the provisions of Chapter IV inapplicable to unaided minority schools is discriminatory not only because it W.P.(C) 3746/2020 and connected matters Page 37 of 45 makes Section 10 inapplicable to minority institutions, but also because it makes Sections 8(1), 8(3), 8(4), 8(5), 9 and 11 inapplicable to unaided minority institutions. That the Parliament did not understand Sections 8 to 11 as offending the fundamental right guaranteed to the minorities under Article 30(1) is evident from the fact that Chapter IV applies to aided minority institutions and it cannot for a moment be suggested that surrender of the right under Article 30(1) is the price which the aided minority institutions have to pay to obtain aid from the Government'."
(emphasis supplied)
22. So, it is clear that the pay and allowances of the employees of unaided minority Schools cannot be less than those of the employees of the Government run Schools. There is no dispute that the benefits of 6th and 7th CPC have been given to the employees of the Government run Schools. If that be so, the employees of the unaided minority Schools are also entitled to get the benefits of the recommendations as made by the 6th and 7th CPC reports. So, this plea of Mr. Abinash Kumar Mishra is liable to be rejected. The plea of Mr. Mishra, that till such time the DoE grants approval to the Schools to collect the arrears of fees, the Schools must not be directed to pay the benefits of 7th CPC is concerned, the same is unmerited. The employees are entitled to equal pay and other benefits, by operation of Section 10 of the DSE Act, in other words, by operation of law, the said benefits are payable. The same does not pre-suppose the approval being granted by the Director to the Schools to claim higher fee or arrears thereof.
23. Having said that, the plea of Mr. Mishra is financial hardship. The same is not sustainable. The issue which falls for consideration is no more res integra in view of the judgment in the case W.P.(C) 3746/2020 and connected matters Page 38 of 45 Kuttamparampath Sudha Nair (supra), wherein in paragraphs 35 to 37, the Court has held as under:
"35. The next contention of the School, without prejudice to the earlier contention, was that the School is run by a Charitable Trust and its financial condition is weak with total number of students being less and many of them covered under the EWS/DG category. School is thus unable to bear the burden of disbursing the salaries and the emoluments as per the CCS (Revised Pay) Rules, 2016 in respect of the Government employees. Courts have repeatedly held that paucity of funds or financial crunch of an employer cannot be an answer to non- compliance of a statutory mandate. In the context of payment of minimum wages, the Supreme Court in Unichovi vs. State of Kerala, AIR 1962 SC 12 and Hydro (Engineers) Private Ltd vs. Workmen 1969 (1) SCR 156 held that hardship to an employer to carry on its activity, on account of payment of minimum wages, is an irrelevant consideration for determination of minimum wages. The State assumes that every employer must be in a position to pay minimum wages before he resorts to employment. In Air Freight Ltd. vs. State of Karnataka, 1996 (6) SCC 547, this solemn principle was reiterated.
36. In the context of Section 10 (1) of DSEA&R, this Court had rejected the argument of paucity of funds as an irrelevant consideration in the case of Samaj Shiksha Samiti vs. Delhi State Saraswati Shishu Bal Mandir Karamchari Kalyan 2002 (97) DLT 802. In this context, I may quote a few passages from the judgment in Veena Sharma (Mrs.) & Ors. vs. The Manager, No.1 Air Force School Palam & Ors. 2005 VII AD (Delhi) 517 as follows:-
"18. Two things clearly emerge, from the above position. The respondent school is under an obligation to comply with the provisions of Section 10. This obligation is not relieved in any manner; rather, Section 4(1) reinforces this conclusion. Further, the Director and other authorities under the Act have no power to exempt any recognized school from its liability to comply with Section
10. The reliance of the school on the implied approval by the Central Government, is in my considered opinion of no consequence. There is no dispute about he fact that the W.P.(C) 3746/2020 and connected matters Page 39 of 45 Directorate itself has been insisting upon payment of salary and allowances in accordance with Section 10. Indeed that was the condition of recognition itself. The second issue is that financial hardship is also no consideration or ground to relieve an employer of his statutory obligation to pay what society has decreed as the minimum salary of teachers and staff, through the provisions of Section 10 of the Act.
19. The submission of learned counsel for the school that if the relief is granted and the pay scales have to be released in favour of the petitioners, a situation might arise leading to the close of the school is somewhat similar to the apprehensions voiced by the Management in Frank Anthony case (supra). The Supreme Court dealt with arguments in the following terms:-
"We must refer to the submissions of Mr. Frank Anthony regarding the excellence of the institution and the fear that the institution may have to close down if they have to pay higher scales of salary and allowances to the members of the staff. As we said earlier the excellence of the institution is largely dependent on the excellence of the teachers and it is no answer to the demand of the teachers for higher salaries to say that in view of the high reputation enjoyed by the institution for its excellence, it is unnecessary to seek to apply provisions like Section 10 of the Delhi School Education Act to the Frank Anthony Public School. On the other hand, we should think that the very contribution made by the teachers to earn for the institution the high reputation that it enjoys should spur the management to adopt at least the same scales of pay as the other institutions to which Section 10 applies. Regarding the fear expressed by Shri Frank Anthony that the institution may have to close down we can only hope tht the management will do nothing to the nose to spite the face, merely to put the teachers in their proper place. The fear expressed by the management here has the same right as the fear expressed invariably by the W.P.(C) 3746/2020 and connected matters Page 40 of 45 management of every industry that disastrous results would follow which may even lead to the closing down of the industry if wage scales are revised.
20. The submission of paucity of funds, has to be, therefore, rejected. The subjective or individual hardship of a management, that too sponsored by no less an Organization of the stature of Indian Air force, which even went to the extent of seeking to deny liability on the ground that the school caters to the children of JCOs (Junior Commissioned Officers) impliedly perhaps suggesting that the children of such employees can be taught without compliance with minimum standards imposed by law, cannot be countenanced."
37. In this regard, I am also fortified in my view by a judgment of a Co-ordinate Bench in Deepika Jain vs. Rukmini Devi Public School & Ors. W.P. (C) 237/2013 decided on 23.09.2013, where implementation of 6th CPC benefits was sought by the Petitioner and the Court held as follows:-
"3. I have held in many cases, including the case of Meenu Thakur Vs. Somer Ville School & Ors. W.P.(C) 8748/2010 decided on 13.2.2013 that paucity of funds is not a ground to not pay amounts as per the 6th Pay Commission Report and the order of the Director of Education dated 11.2.2009. A Division Bench of this Court in LPA 286/2010 titled as Rukmani Devi Jaipuria Public School Vs. Sadhna Payal & Ors. decided on 11.5.2012 has also held that paucity of funds is not a ground not to make payments as per the 6th Pay Commission Report."
24. Following the aforesaid judgment, even this Court in the case pertaining to grant of arrears of salary also granted similar reliefs to the petitioners in Shashi Kiran & Ors. v. Siddharth International Public School & Anr., W.P.(C) No.2734/2021; Rambir Singh Malik v. Greenfields Public School, W.P.(C) 9486/2020; and Inderpreet Kaur & Ors. v. Directorate of Education & Ors., W.P.(C) 4127/2020. This W.P.(C) 3746/2020 and connected matters Page 41 of 45 Court in a recent judgment in the case of Amrita Pritam & Ors. v. S. S. Mota Singh Junior Model School & Ors., W.P.(C) 1335/2019 dated September 22, 2021 has granted the benefits of the 7th CPC along with arrears to the petitioners therein. I may state here that an appeal has been preferred against the said judgment being S. S. Mota Singh Junior Model School & Anr. v. Directorate of Education, Government of NCT of Delhi & Ors. LPA 399/2021, however, the Division Bench has not stayed operation of the judgment in W.P.(C) 1335/2019 dated September 22, 2021. That apart, I find despite giving an undertaking to this Court and also this Court passing orders from time to time, unfortunately the benefits of the 6th CPC have not been granted. This Court is of the view that, apart from the undertaking given and also in view of the orders passed in the petitions referred to above, the petitioners are entitled to the benefits of the 6th and 7th CPC in law as well.
25. Accordingly, these writ petitions need to be allowed and the respondent / DSGMC / GHPS Society / GHPS are directed to, re-fix the salaries and other emoluments of the petitioners under 6th and 7th CPC in accordance with the rules. It is made clear that the DSGMC / GHPS Society shall ensure the compliance of the orders passed by this Court. I take note of the submission made by Mr. Misra that neither DSGMC nor the GHPS Society in any case have any statutory liability under the provisions of the DSE Act / Rules to grant the benefits of the 6th and 7th CPC but the fact remains that the DSGMC was being represented by their functionaries in these proceedings and even the undertakings were given on behalf of DSGMC in the proceedings before this Court and as such cannot absolve itself, from ensuring that the benefits of the 6th and W.P.(C) 3746/2020 and connected matters Page 42 of 45 7th CPC are given to the petitioners. This direction is in the facts of the cases more specifically where the claim of the petitioners is with regard to the grant of the benefit under the 6th and 7th CPC and connected issues. The petitioners shall also be entitled to arrears of pay in view of fixation of their pay under the 6th and 7th CPC, upto the date of payment subject to adjustment of salary already paid.
26. The arrears thereof under the 6th CPC shall be paid to the petitioners with interest at the rate of 6% per annum. The arrears of 7th CPC shall not carry any interest. The fixation of pay and arrears shall be made / paid within a period of six months from today. All retiral benefits shall also be fixed and released to the petitioners, who have retired from their service within six months from today. As an immediate assistance, the respondents / DSGMC / GHPS Society / GHPS shall release an amount of ₹5 Lacs to each of the retirees within one month, subject to adjustment at the time of full payment. It is made clear that the failure to pay the amounts within six months as directed above shall entail payment of a higher interest of 9% per annum on the arrears of both 6th and 7th CPC and retiral benefits.
27. On the issue of grant of transport allowance / dearness allowance, the DoE in consultation of the GHPS in which petitioners, who sought such relief are working shall pass order, by considering the orders in the cases being CONT.CAS.(C) 46/2016 dated January 09, 2017 and in W.P.(C) 2132/2011 dated March 06, 2013 and instructions, if any, and convey the decision to those petitioners, within 10 weeks from today. Similarly, the claim of some petitioners for MACP in W.P.(C) 6407/2018, W.P.(C) 11152/2019 and W.P.(C) 12006/2019 shall be decided by the DoE in consultation with the GHPS in which the W.P.(C) 3746/2020 and connected matters Page 43 of 45 petitioners, who sought such relief are employed and convey the same to those petitioners, within 10 weeks from today. If the benefits are payable, the same shall be released to the petitioners within six months thereafter.
28. With the above directions these petitions are disposed of. No costs.
CM No. 8059/2021 in W.P.(C) 11783/2018 CM No. 7545/2021 in W.P.(C) 11801/2018 CM No. 33655/2021 in W.P.(C) 13592/2019 CM No. 33872/2021 in W.P.(C) 13776/2019 CM No. 8011/2021 in W.P.(C) 11819/2021 These applications are for recalling of orders / restoration of disposed of writ petitions. I am not inclined to allow these applications, the same are dismissed with liberty to seek such remedy as available to them in accordance with law.
CM Nos. 33590/2020 & 2539/2021 in W.P.(C) 8967/2020 CM No. 34082/2021 in W.P.(C) 777/2021 CM No. 23397/2021 in W.P.(C) 332/2021 CM No. 30018/2021 in W.P.(C) 6836/2021 CM No. 34051/2021 in W.P.(C) 8842/2021 These applications are for impleadment of the applicants in the petitions as petitioners. I am not inclined to allow these applications except stating that liberty is with the applicants to seek such remedy as available in law.
The applications are dismissed.
CM Nos. 23747/2020 & 25629/2020 in W.P.(C) 3703/2020 These applications have been filed by the respondent School in the writ petitions filed by the GHPS Staff Welfare Association for certain directions, the same are not maintainable and are dismissed as such.
W.P.(C) 3746/2020 and connected matters Page 44 of 45CM No. 32146/2021 in W.P.(C) 6407/2018 CM No. 32439/2021 in W.P.(C) 7105/2018 CM No. 32023/2021 in W.P.(C) 12484/2018 CM No. 45932/2019 in W.P.(C) 11151/2019 CM No. 46274/2019 in W.P.(C) 11236/2019 CM No. 31821/2021 in W.P.(C) 1521/2020 CM. Nos. 27703/2020 & 27224/2021 in W.P.(C) 3703/2020 CM No. 33990/2021 in W.P.(C) 5785/2020 CM Nos. 28946/2020 & 31826/2021 in W.P.(C) 8967/2020 CM No. 1974/2021 in W.P.(C) 777/2021 CM No. 876/2021 in W.P.(C) 332/2021 CM No. 5502/2021 in W.P.(C) 1898/2021 CM No. 14604/2021 in W.P.(C) 4735/2021 CM No. 27510/2021 in W.P.(C) 8842/2021 CM No. 32378/2021 in W.P.(C) 10514/2021 CM No. 33688/2021 in W.P.(C) 10929/2021 CM No. 33960/2021 in W.P.(C) 11019/2021 CM No. 33997/2021 in W.P.(C) 11025/2021 CM No. 34012/2021 in W.P.(C) 11030/2021 In view of my conclusion in the writ petitions above, these applications have become infructuous and disposed of as such.
V. KAMESWAR RAO, J NOVEMBER 16, 2021/jg/ds W.P.(C) 3746/2020 and connected matters Page 45 of 45