SUNITA WILSON Vs. ST. PAULS DIOCESAN SCHOOL

JUDGEMENT

(1.) The petitioner, who had superannuated from the services of respondent no.1/school in April 2019, has approached this Court seeking the following reliefs:

(2.) Learned counsel for the petitioner submits that the petitioner, a TGT (Hindi) in the respondent no.1/school who superannuated from service on 30/4/2019 after rendering blemishless service of 30 years, was compelled to approach this Court as she was neither paid her terminal dues nor paid the arrears of the amount payable to her towards her salary and Dearness Allowance (DA), as per the recommendations of the 7th Central Pay Commission (CPC). She submits that though the respondent nos.1 to 5 have, pursuant to the directions issued by this Court, placed on record computation of what they claim is payable to the petitioner towards her terminal dues, the said amount of Rs.11,54,358.00 (Rupees Eleven Lakhs Fifty Four Thousand Three Hundred and Fifty Eight) does not include arrears of the differential salary and DA, which is payable to her.

(3.) Furthermore, the respondent no.1/school has till date paid only a sum of Rs.5,00,000.00 (Rupees Five Lakhs) to the petitioner, rendering itself liable to pay the balance sum of Rs.6,54,358.00 (Rupees Six Lakhs Fifty Four Thousand Three Hundred and Fifty Eight) even as per the outstanding amount payable as per it's own computation.