KIRORI MAL COLLEGE Vs. DR. KUSUM LATA

JUDGEMENT

(1.) Vide present application the respondent/applicant is seeking release of monetary benefits as per judgment dtd. 10/1/2020 and for release of already deposited amount of Rs.8,84,583.00 alongwith the Fixed Deposit interest accrued thereon as per the revised calculation annexed.

(2.) Brief facts relevant for purposes of adjudication of the present application are that the respondent filed W.P.(C) 2496/2008 titled Kusum Lata vs. University Delhi and Ors. seeking appropriate reliefs primarily for quashing the appointment of respondent no.3 therein to the post of permanent Hindi Lecturer with effect from 1998; for directing the appellant/respondent no.2 therein to confirm the petitioner as a permanent lecturer in Hindi retrospectively from 1998 alongwith all concomitant service benefits against reservation for disability as per the provisions of the Persons with Disability (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Act no.1 of 1996 and office memorandums and notifications issued by various authorities including respondent no.1 therein from time to time; for interest on the late payment calculated form the date such payment would become payable along with other ancillary reliefs. The said petition was allowed by the learned Single Judge vide order dtd. 19/1/2018 with the following directions:

(3.) Aggrieved thereby, appellant filed the present appeal. Vide order dtd. 16/4/2018, this Court stayed the operation of the impugned order dtd. 19/1/2018 subject to appellant depositing the amount representing the monetary relief, to which the respondent was entitled within eight weeks, before the learned Registrar General of this Court.