INDERPREET KAUR Vs. DIRECTORATE OF EDUCATION

JUDGEMENT

(1.) The present petition has been filed by the petitioners with the following prayers:-

(2.) In substance, the grievance of the petitioners in this petition is non payment of complete salary by the School with effect from April 2020 till date.

(3.) According to Mr. Bakshi, learned counsel for the petitioners, non payment of the complete salary to the petitioners is causing great hardship as the petitioners have a family to support. Even otherwise, the provision of the Delhi School Education Act provides that the salary or any other service condition cannot be varied to the disadvantage of the employees. According to Mr. Bakshi, the plea of the respondent School of financial hardship is no ground to deny the petitioners their lawful dues, more so, when the petitioners are discharging their duties with utmost sincerity and diligence.