Delhi High Court - Orders
Mala Dayal & Ors vs Apeejay School & Anr on 22 September, 2022
Author: Rekha Palli
Bench: Rekha Palli
$~34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9040/2022
MALA DAYAL & ORS. ..... Petitioners
Through: Mr.Arun Khatri, Mr.Shail Khurana,
Mr.Akshay, Ms.Sahlini, Mr.Mohit, Ms.Saumya &
Ms.Akanksha, Advs.
versus
APEEJAY SCHOOL & ANR. ..... Respondents
Through: Mr.Piyush Mohan Dwivedi, Mr.Ravi
Kant Yadav & Ms.Deepika Singh, Advs. for R-1.
Ms.Latika Chaudhary, Adv.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 22.09.2022 CM APPL. 41943/2022 (additional documents)
1. This is an application filed by the petitioners seeking permission to place on record additional documents.
2. Issue notice. Learned counsel for the respondents accept notice.
3. Reply be filed within four weeks. Rejoinder thereto, if any, be filed within four weeks thereafter.
4. List on 21.02.2023.
W.P.(C) 9040/2022
5. Learned counsel for the respondent no.1 prays for, and is granted, further six weeks' time to file counter affidavit, Rejoinder thereto, if any, be filed within four weeks thereafter.
6. Taking into account the admitted position that the arrears of differential salaries payable on account of the 7th CPC for the period Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:23.09.2022 13:08:51 between 01.06.2016 and 31.03.2022 have not been paid to the petitioners, the respondent no.1 is directed to pay, for the interim, a sum of Rs.1 lakh to each of the petitioner within a period of four weeks from today.
7. List on 21.02.2023.
REKHA PALLI, J SEPTEMBER 22, 2022 kk Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:23.09.2022 13:08:51