DEEPIKA JAIN Vs. RUKMINI DEVI PUBLIC SCHOOL

JUDGEMENT

(1.) BY this writ petition, petitioner seeks implementation of the 6th Pay Commission Report and her consequential up-gradation of salary as also payment of arrears of salary for the period from 1.1.2006 to 11.10.2007.

(2.) THE Director of Education by its circular dated 11.2.2009 has ordered the schools in Delhi to make necessary payments in terms of the 6 th Pay Commission Report.

(3.) COUNSEL for respondent no.1-school seeks to draw attention of this Court to paras 7,8 etc of the order of the Director of Education dated 11.2.2009 and argues that unless there is a fee hike and parents deposit the higher tuition fees, there is no liability of the school to make payment in terms of the order of the Director of Education dated 11.2.2009.