MANGAL MOHAN Vs. DIRECTOR OF EDUCATION

JUDGEMENT

(1.) THE eleven petitioners claiming to be employees of the respondent no.2 Manav Bharti India International School have filed this petition claiming the following reliefs: - "a) Direct the respondents to grant the prevailing pay scale of the posts on which the petitioners are working. b) Direct the respondents to pay the revised pay scale as per Fifth Pay Commission Report."

(2.) IT is the case of the petitioners that by virtue of Section 10 of Delhi School Education Act, 1973, the respondent no.2 School being an aided recognized school is liable to pay to its employees wages not less than those of the employees of the corresponding status in the schools run by the Government of NCT of Delhi and which were not being paid to them.

(3.) THE counsel for the respondent no.2 School invites attention to the affidavit dated 11th October, 2007 filed by the respondent no.2 School in which it is stated that the respondent no.2 School has been paying the salaries/wages and prescribed benefits in terms of Section 10 (supra) from the month of September, 2007.