Delhi High Court - Orders
Satinder Kaur vs Udit Prakash Rai, Director on 19 November, 2020
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 548/2020
SATINDER KAUR ..... Petitioner
Through Dr. L.S. Chaudhary, Advocate
versus
UDIT PRAKASH RAI, DIRECTOR ..... Respondent
Through Mrs. Avnish Ahlawat, Standing
Counsel with Mr. Nitesh Kumar
Singh and Ms. Palak Rohmetra,
Advocates for R-1
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 19.11.2020
1. The hearing was conducted through video conferencing.
2. Compliance affidavit has been filed on behalf of the respondents contending that directions were issued to the school authorities i.e. S.S.K. Khalsa Girl, Senior Secondary School, Darya Ganj, New Delhi for putting up the calculations with regard to grant of ACP/MACP benefit as also the revised gratuity and computation of pension consequent upon grant of ACP/MACP.
3. Mrs. Avnish Ahlawat, learned counsel appearing for the respondent submits that the school authorities have not done the calculations and put up the same before the Directorate of Education.
4. Issue notice to the Manager, S.S.K. Khalsa Girl, Senior Signature Not Verified Digitally Signed By:KUNAL MAGGU CONT. CAS. (C) 548/2020 1 Signing Date:19.11.2020 23:27:58 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.
Secondary School, Darya Ganj, New Delhi, returnable on 17.12.2020.
5. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.
SANJEEV SACHDEVA, J NOVEMBER 19, 2020 'rs' Signature Not Verified Digitally Signed By:KUNAL MAGGU CONT. CAS. (C) 548/2020 2 Signing Date:19.11.2020 23:27:58 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.