Delhi High Court - Orders
Ms. Satinder Kaur vs Govt. Of Nct Of Delhi And Ors on 10 January, 2020
Author: A. K. Chawla
Bench: A. K. Chawla
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10679/2018, CM APPL. 30525/2019
MS. SATINDER KAUR ..... Petitioner
Through: Dr. L.S.Chaudhary with Mr. Ajay
Chaudhary and Mr. Vireseh
Chaudhary, Advs.
versus
GOVT. OF NCT OF DELHI AND ORS. ..... Respondents
Through: Ms. Avnish Ahlawat, Adv., Standing
Counsel, GNCTD with Mr. N.K.
Singh and Mr. Himank Ahuja, Advs.
for R-1 & R-2. Mr. Pradeep Kr. LA,
Zone-27.
Mr. B.K. Gupta, Manager for R-3.
CORAM:
HON'BLE MR. JUSTICE A. K. CHAWLA
ORDER
% 10.01.2020 W.P.(C) 10679/2018, CM APPL. 30525/2019 (for release of amount) Mr. Singh, ld. counsel appearing for respondent nos. 1 & 2 submits that 95% of the liability attributable to the Govt. of NCT of Delhi was remitted to the respondent no. 3 - School. Mr. B.K. Gupta, Manager of the respondent no. 3 who appears in person on his part submits that the entire arrears of ACP/MACP due and payable to the petitioner have been released.
Mr. Chaudhary, ld. counsel for the petitioner on his part submits that the entire actual dues towards ACP/MACP have not been released as yet. In his submissions there is deficiency. For any deficiency, the petitioner may take up the subject with the Director of Education by making a detailed representation and any such representation so made shall be duly considered and duly disposed of within eight weeks of such representation being made.
The petition stands disposed of in the above terms.
A. K. CHAWLA, J JANUARY 10, 2020 acm