DEEPAK DUA Vs. DIRECTORATE OF EDUCATION & ANR

JUDGEMENT

(1.) This writ petition is filed by the petitioner Sh. Deepak Dua claiming the relief of payment of gratuity alongwith interest by his employer/school/respondent no.2-Salwan Public School.

(2.) The facts of the case are that the petitioner joined the respondent no.2- school in the post of Trainee Teacher on 2.8.1999. The petitioner was confirmed at the post of PGT (Mathematics) on 2.8.2000 on successful completion of probation with the respondent no.2-school. Petitioner resigned from his service w.e.f 15.7.2009. Since the gratuity as claimed by the petitioner on leaving of his job was not paid, the present petition came to be filed.

(3.) Counsel for the petitioner has drawn my attention to a very recent circular dated 28.3.2013 passed by the Directorate of Education of the Government of NCT of Delhi. This circular reads as under:-