Delhi High Court - Orders
Anuradha Seem Usha Rekhi Anita Wadhwa ... vs Directorate Of Education & Anr on 17 November, 2022
Author: Rekha Palli
Bench: Rekha Palli
$~2, 3, 53 to 73
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13761/2022
+ W.P.(C) 13849/2022
+ W.P.(C) 11522/2022
+ W.P.(C) 12596/2022
+ W.P.(C) 12630/2022
+ W.P.(C) 12702/2022
+ W.P.(C) 13010/2022
+ W.P.(C) 13358/2022
+ W.P.(C) 11714/2022
+ W.P.(C) 13612/2022
+ W.P.(C) 13630/2022
+ W.P.(C) 13636/2022
+ W.P.(C) 13637/2022
+ W.P.(C) 13650/2022
+ W.P.(C) 13652/2022
+ W.P.(C) 13719/2022
+ W.P.(C) 13729/2022
+ W.P.(C) 13737/2022
+ W.P.(C) 13739/2022
+ W.P.(C) 13884/2022
+ W.P.(C) 13895/2022
+ W.P.(C) 13932/2022
+ W.P.(C) 14396/2022
ANURADHA SEEM
USHA REKHI
ANITA WADHWA
RASHMI TIWARI
RENU KHARBANDA
NEEMO DHINGRA
SUCHETA WADHWA
NEELAM ARORA
HARI RAM MATHUR
RAJ ARORA
URMILA DEVI
Signature Not Verified
Digitally Signed
By:GARIMA MADAN
Signing Date:18.11.2022
12:43:45
MURTI DEVI
RENU HASIJA
RAVI HASIJA
SUSHILA
PREETI SHARMA
SANTOSH SAXENA
NIRMAL BATRA & ORS.
..... Petitioners
versus
DIRECTORATE OF EDUCATION & ANR. ..... Respondents
AND
TARUN KUMAR GAUR
RAJ KUMAR BHARDWAJ
SUNITA TAPRAIAL
ANU SAHGAL & ORS. .... Petitioners
versus
GNCTD & ORS. ..... Respondents
AND
VINAY KUMAR SIDH ..... Petitioner
versus
THE LIEUTENANT GOVERNOR OF DELHI & ORS.
..... Respondents
FOR THE PETITIONERS: Mr.Varun Mudgil with Mr.Rakesh
Kumar, Mr.Vijay Kumar, Mr.Mohit
Mudgal, Mr.Bhupender, Mr.Sandeep,
Ms.Rambha Singh, Advs.
FOR THE RESPONDENTS: Ms.Avnish Ahlawat, S.C. with
Mr.N.K.Singh, Ms.Palak Rohmetra,
Signature Not Verified
Digitally Signed
By:GARIMA MADAN
Signing Date:18.11.2022
12:43:45
Ms.Laavanya Kaushik, Ms.Aliza
Alam, Advs. for DOE.
Mr.Rakesh Bal, OSD, Mr.Vikas Jain,
LA
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 17.11.2022
1. The petitioners, who were vocational part time workers under the government schools of GNCTD, have approached this Court seeking extension of the benefits granted to the petitioners by this Court in Janardan Sharma vs GNCT of Delhi Through it's Chief Secretary & Ors., WP(C)11154/2019 decided on 03.08.2021.
2. On the last date, the matter was adjourned to enable learned counsel for the respondents to obtain instructions. Today, Ms.Avnish Ahlawat submits, on instructions, that the respondents have, in principle agreed to extend the benefits of this Court's decision in Janardan Sharma (supra), to the petitioners and will, accordingly, grant them appropriate benefits under the Payment of Gratuity Act, 1972. She, however, submits that a formal order in this regard could not be passed on account of the applicability of the model code of conduct. She submits that a formal order in this regard will be passed on or before 15.12.2022 where after the individual cases of each of the petitioners will be decided by passing speaking orders on or before 15.01.2023.
3. In the light of the aforesaid stand taken by learned counsel for the respondent, no further orders are called for in the petitions, which Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:18.11.2022 12:43:45 are, accordingly, disposed of by directing the respondent to extend the benefits of the decision in Janardan Sharma (supra), to the petitioners by passing appropriate orders qua each of the petitioners on or before 15.01.2023.
4. Needless to state, in case the petitioners are aggrieved by any order passed by the respondents, it will be open for them to seek legal recourse as permissible in law.
REKHA PALLI, J NOVEMBER 17, 2022/tp Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:18.11.2022 12:43:45