Full Judgment Text
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Order : February 20, 2018
+ W.P.(C) 9487/2017
MANINDER SINGH AHLUWALIA ..... Petitioner
Through: Mr.Siddhartha Nanwal, Advocate and
Mr.Inder Chand, Advocate
versus
GOVERNING BODY OF GURU
HARKRISHAN PUBLIC SCHOOL (NEW DELHI)
SOCIETY & ORS ..... Respondents
Through: Mr.Jasmeet Singh, Advocate and Ms.Aditya
Madaan, Advocate for R-1 to R-3
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR
O R D E R
(ORAL)
th
1. In this petition, implementation of order of 11 February, 2009 of
respondent No.3- Directorate of Education relating to payment of salary etc.
in terms of recommendations of Sixth Central Pay Commission is sought.
Petitioner is retired Office Superintendent and his case is that he had made
numerous Representations seeking implementation of recommendations of
Sixth Central Pay Commission but to no avail. Copy of the Representation
has been placed on record as Annexure P-23 .
2. In the facts and circumstances of this case, it is deemed appropriate to
dispose of this petition with permission to petitioner to make a concise
W.P.(C) No.9487/2017 Page 1
Representation to respondent No.1 within two weeks. If such a
Representation is received by second respondent, then it be decided by
passing a speaking order within a period of six weeks and the fate of
Representation be made known to petitioner within a week thereafter, so that
petitioner may avail of the remedies, as available in law, if need be.
3. With aforesaid directions, this petition is disposed of.
(SUNIL GAUR)
JUDGE
FEBRUARY 20, 2018
mamta
W.P.(C) No.9487/2017 Page 2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Order : February 20, 2018
+ W.P.(C) 9487/2017
MANINDER SINGH AHLUWALIA ..... Petitioner
Through: Mr.Siddhartha Nanwal, Advocate and
Mr.Inder Chand, Advocate
versus
GOVERNING BODY OF GURU
HARKRISHAN PUBLIC SCHOOL (NEW DELHI)
SOCIETY & ORS ..... Respondents
Through: Mr.Jasmeet Singh, Advocate and Ms.Aditya
Madaan, Advocate for R-1 to R-3
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR
O R D E R
(ORAL)
th
1. In this petition, implementation of order of 11 February, 2009 of
respondent No.3- Directorate of Education relating to payment of salary etc.
in terms of recommendations of Sixth Central Pay Commission is sought.
Petitioner is retired Office Superintendent and his case is that he had made
numerous Representations seeking implementation of recommendations of
Sixth Central Pay Commission but to no avail. Copy of the Representation
has been placed on record as Annexure P-23 .
2. In the facts and circumstances of this case, it is deemed appropriate to
dispose of this petition with permission to petitioner to make a concise
W.P.(C) No.9487/2017 Page 1
Representation to respondent No.1 within two weeks. If such a
Representation is received by second respondent, then it be decided by
passing a speaking order within a period of six weeks and the fate of
Representation be made known to petitioner within a week thereafter, so that
petitioner may avail of the remedies, as available in law, if need be.
3. With aforesaid directions, this petition is disposed of.
(SUNIL GAUR)
JUDGE
FEBRUARY 20, 2018
mamta
W.P.(C) No.9487/2017 Page 2