SHIKHA SHARMA Vs. GURU HARKRISHAN PUBLIC SCHOOL

JUDGEMENT

(1.) This batch of writ petitions have been filed by the Teachers of Guru Harkrishan Public Schools and also the Association being Guru Harkishan Public School Staff Welfare Association against the Directorate of Education and the Delhi Sikh Gurudwara Management Committee ("DSGMC', for short) / Guru Harkrishan Public School, New Delhi ("GHPS', for short) seeking benefits of the 6th Central Pay Commission ("6th CPC', for short) along with the arrears, benefits under the 7th Central Pay Commission ("7th CPC', for short) and arrears, and retiral benefits such as gratuity, leave encashment along with interest and costs. Some of the petitioners have also sought dearness allowance, transport allowance, benefits of 2nd MACP, 3rd MACP and retiral benefits. Since the grievance of the Teachers in these petitions is similar/ identical, I deem it appropriate to decide them through this combined judgment / order. For the sake of convenience, I have culled out the facts from writ petition No.3746/2020 for the purpose of deciding the issues arising from these petitions.

(2.) This petition has been filed by the petitioner with the following prayers:-

(3.) Mr. Chetan Anand, learned counsel appearing for the petitioner stated that the petitioner is working in GHPS which is managed by the DSGMC for the past 30 years as a TGT. It is conceded position that DSGMC has established the GHPS Society, which is also the apex body managing the affairs of the said schools and according Mr. Anand is responsible for the implementation of the recommendations of the Central Pay Commission(s) in the schools governed by the DSGMC.