Delhi High Court - Orders
Bhupinder Kaur vs Governing Body Of Guru Harkrishan ... on 9 November, 2020
Author: Jyoti Singh
Bench: Jyoti Singh
$~A-13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8819/2020
BHUPINDER KAUR ..... Petitioner
Through: Mr. Siddharth, Advocate
versus
GOVERNING BODY OF GURU HARKRISHAN
PUBLIC SCHOOL (NEW DELHI) SOCIETY
& ORS ...... Respondents
Through: Ms. Tejaswini for Mr. Jasmeet Singh,
Adv. for R-1 to 3
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 09.11.2020 Hearing has been conducted through Video Conferencing. Present petition has been filed by the Petitioner seeking directions to Respondent Nos.1 to 3 to release to the Petitioner all her arrears of pay and retiral benefits in accordance with the recommendations of the 6 th and 7th CPC along with penal interest from the date the amounts became due till its actual realization.
Issue notice.
Ms. Tejaswini accepts notice on behalf of Respondent No.1 to 3. Counter affidavit be filed within six weeks. Rejoinder thereto, if any, be filed before the next date of hearing.
Issue notice to Respondent No.4 through all permissible modes including electronic mode, returnable on 19.02.2021.
JYOTI SINGH, J NOVEMBER 9, 2020/yg