(1.) This writ petition is filed by five petitioners. Petitioners were teachers of the respondent no.1/Doon Public School. The following reliefs are claimed in this writ petition:-
(2.) The claims on behalf of the petitioners therefore are made under the heads of gratuity, cash in lieu of earned leaves, salary for a particular period, payment of arrears in terms of Sixth Pay Commission, bonus, and finally DA. So far as the issues with respect to whether the petitioners have been paid or not been paid amounts due under different heads, if complete amount is paid or not paid, what is the amount due and payable to the petitioners under different heads, whether the school is entitled to any adjustment etc etc are all aspects which are best looked into by a competent officer of the Director of Education because this involves going into accounts and documents to determine the aforesaid question. All the amounts which are prayed for in the prayer clause if found due would be payable to the petitioners alongwith interest as will be stated hereinafter.
(3.) With respect to entitlement of payment of gratuity to the petitioners the issue is covered by the judgment passed by this Court in the case of Deepak Dua Vs. Directorate of Education and Anr. in WPC 7040/2011 decided on 10.4.2013 which states that Payment of Gratuity Act, 1972 (hereinafter referred to as "the Act") applies to schools and all employees of schools have to get gratuity as per the Act when their services with the school comes to an end. Gratuity would be payable for the period of services and of the amounts as stated in the Act.