Delhi High Court - Orders
Ranjeet Kaur vs Directorate Of Education & Ors on 6 December, 2023
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~86
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 15697/2023 & CM APPL. 62958/2023
RANJEET KAUR ..... Petitioner
Through: Mr. J.S. Bedi, Advocate.
versus
DIRECTORATE OF EDUCATION & ORS. ..... Respondents
Through: Nemo
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 06.12.2023
1. The instant petition under Article 226 of the Constitution of India has been filed on behalf of petitioners seeking the following reliefs:-
"a) Issue a writ of mandamus, order or direction, directing the Respondent No.1 to calculate arrears towards salary (due and drawn statement) from 2006 to till date/retirement and to calculate TA, DA, 6CPC & 7CPC Arrears Gratuity and leave encashment.
b) Issue a writ of mandamus, order or direction, directing the Respondent No. 2 to 4 to release the terminal benefits to the Petitioner which includes gratuity as per caping of Rs. 20 Lakhs, leave encashment, arrears towards 6th Pay Commission, Arrears of DA and TA from 2014 till retirement, Implementation and release arrears towards 7th Pay Commission with interest;
c) Issue a writ a mandamus, order or direction, direct the respondent No 2 to 10 to release pending 40% salary to petitioner from Jan, 2020 to Feb 2021 with Interest of 9% per annum till the date of release of arrears of pending salary.
This is a digitally signed order.
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d) Issue a writ a mandamus, pass similar Judgment W.P. (C) 3746/2020 and connected matters titled as Shikha Sharma V/s GHPS & Ors "The arrears thereof under the 6th CPC shall be paid to the petitioners with interest at the rate of 6% per annum. The arrears of 7th CPC shall not carry any interest. The fixation of pay and arrears shall be made / paid within a period of six months from today. All retiral benefits shall also be fixed and released to the petitioners, who have retired from their service within six months from today. As an immediate assistance, the respondents / DSGMC / GHPS Society / GHPS shall release an amount of ₹5 Lacs to each of the retirees within one month, subject to adjustment at the time of full payment. It is made clear that the failure to pay the amounts within six months as directed above shall entail payment of a higher interest of 9% per annum on the arrears of both 6th and 7th CPC and retiral benefits."
e) pass such other order or orders as this Hon'ble Court may deem fit and proper in the facts and circumstances of the present case."
2. Heard.
3. Issue notice to the respondents through all permissible modes including Dasti on filing PF within one week.
4. List on 18th December 2023 before Court.
CHANDRA DHARI SINGH, J DECEMBER 6, 2023 rk/gs/ryp Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 11/12/2023 at 21:43:57