SHAMBHU NATH DAS Vs. DIRECTOR OF EDUCATION

JUDGEMENT

(1.) BY this writ petition, the petitioners who are employees of respondent Nos.2 and 3 pray for granting them monetary benefits payable under the report of sixth pay commission.

(2.) I may note that the Director of Education/respondent No.1 had issued instructions/circular way back on 11.2.2009 directing the schools to make payments in terms of sixth pay commission report. Payments were to be made in instalments as stated in paras 7 and 8 of the said circular dated 11.2.2009.

(3.) I have had an occasion to deal with the same issue and one such judgment is the judgment in the case of T.P. Singh v. Guru Harkishan Public School & Ors., W.P.(C) No. 12132/2009, decided on 14.2.2013 whereby I have directed the employees of the schools to be paid their dues in terms of sixth pay commission report.