Delhi High Court - Orders
Shashi Kiran vs Siddharth International Public School ... on 7 September, 2022
Author: Rekha Palli
Bench: Rekha Palli
$~45
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12991/2022
SHASHI KIRAN ..... Petitioner
Through: Mr.Anuj Aggarwal with Mr.Shubham
Pundhir, Mr.Narendra Pratap, Advs.
versus
SIDDHARTH INTERNATIONAL PUBLIC SCHOOL & ORS.
..... Respondent
Through: None.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 07.09.2022
CM APPL. 39395/2022
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of. W.P.(C) 12991/2022
3. The petitioner has approached this Court being aggrieved by the non-
release of amounts payable to her towards her gratuity and leave encashment by the respondent no.1/school despite her having superannuated on 31.03.2021.
4. Upon the petitioner taking steps, issue notice to the respondents through all permissible modes.
5. Counter affidavit, if any, be filed within three weeks. Rejoinder thereto, if any, be filed within two weeks thereafter.
6. List on 21.11.2022 along with W.P(C)11519/2019.
REKHA PALLI, J SEPTEMBER 7, 2022/sr Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:08.09.2022 12:25:22