OMITA MAGO Vs. AHLCON PUBLIC SCHOOL

JUDGEMENT

(1.) The petitioners, who are working as Teachers including pre-primary, Librarian, TGT and PGT in the respondent No.1 / School have filed the petition with the following prayers:

(2.) It is the submission of Mr. Ashok Aggarwal, learned counsel for the petitioners that the petitioners have not been paid complete salary w.e.f. June 2020 till date. According to him, the same has been paid with deductions. He also states that the petitioners are also not being paid salary, allowances and other benefits including Dearness Allowance ('DA' for short) in terms of the recommendations made by the 7th Central Pay Commission ('7th CPC ', for short) w.e.f. January 01, 2016 as notified by the Govt. of NCT of Delhi.

(3.) According to him, despite many representations, no reply has been given by the respondent No. 1 / School.