MEENU THAKUR Vs. SOMERVILLE SCHOOL AND ORS.

JUDGEMENT

(1.) W.P. (C) No. 8748/2010

(2.) BY this writ petition, the petitioner/teacher who worked as a Dance Teacher in the respondent No. 1 -school from 1.4.2003 till her resignation on 31.7.2007 seeks payment of the arrears of salary in terms of the report of the Sixth Pay Commission. I may note that the Director of Education vide order dated 11.2.2009 in exercise of powers conferred under Sections 17(3), 24(3), 18(4) and (5) of the Delhi School Education Act, 1973 and Rules 50, 51, 177 and 180 of the Delhi School Education Rules, 1973 and all other enabling powers, directed implementation of the recommendations of the Sixth Pay Commission to the schools in Delhi. The arrears were to be cleared in terms of the installments schedule which have been specified in paras 7 and 8 of the aforesaid order dated 11.2.2009. A reading of the counter affidavit shows that it is not disputed that the arrears in term of Sixth Pay Commission report and the order of Director of Education dated 11.2.2009 have not been paid to the petitioner.

(3.) IN paras 93 and 94 of Sindhi Education Society's case (supra), it is held as under: -