SMT.PRAMOD POPLI Vs. KULACHI HANSRAJ MODEL SCHOOL

JUDGEMENT

(1.) THE only relief claimed in this writ petition is the claim of the petitioner for benefits of 6th Pay Commission Report, and which has been held applicable to schools by the circular of the Director of Education dated 11.2.2009.

(2.) I have had an occasion to consider this aspect in various judgments and as per a recent judgment passed on 14.2.2013 in W.P.(C) No. 12132/2009 titled as T.P.Singh Vs. Guru Harkrishan Public School & Ors., I have held that benefits of Sixth Pay Commission have to be given to employees of schools in Delhi.

(3.) A reading of the writ petition shows that the petitioner was employed in the year 1987 on permanent basis, and the petitioner has retired on 31.7.2012. Petitioner therefore from the date as given in the circular of the Director of Education dated 11.2.2009, will be entitled to benefits of 6 th Pay Commission Report till the petitioner retired on 31.7.2012. Petitioner will be entitled from the respondent no.1 to be paid the benefits of 6th Pay Commission Report, and which benefits as payable to the petitioner will be calculated in terms of the circular of the Director of Education dated 11.2.2009. Benefits of 6th Pay Commission in terms of the circular dated 11.2.2009 will be payable to the petitioner till the petitioner retired in normal course on 31.7.2012.