Delhi High Court - Orders
Raminder Kaur vs Guru Nanak College Of Education & Ors on 4 July, 2024
Author: Jyoti Singh
Bench: Jyoti Singh
$~80
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8957/2024
RAMINDER KAUR .....Petitioner
Through: Mr. Piyush Pahuja and Mr. Upender
Kumar, Advocates.
versus
GURU NANAK COLLEGE OF EDUCATION
& ORS. .....Respondents
Through: Ms. Anita Sahani, Advocate for
Respondent No.3.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 04.07.2024 CM APPL. 36599/2024
1. Exemption allowed, subject to all just exceptions.
2. Application stands disposed of. W.P.(C) 8957/2024
3. This writ petition has been filed by the Petitioner under Article 226 of the Constitution of India seeking payment of arrears of salary as per the recommendations of the 6th CPC and 7th CPC and for grant of arrears amongst other reliefs.
4. Issue notice.
5. Ms. Anita Sahani, Advocate accepts notice on behalf of Respondent No. 3.
6. Notice be issued to Respondent Nos. 1 and 2 through all permissible modes returnable on 25.09.2024.
JYOTI SINGH, J JULY 4, 2024/jg This is a digitally signed order.
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