JAYA GANGULI Vs. DIRECTOR OF EDUCATION

JUDGEMENT

(1.) A similar matter with respect to respondent No.2-school has been disposed of by me in terms of order passed in a bunch of cases in which there was a case titled as Leena Lakhanpal Vs. Director of Education and Anr. in W.P.(C) No.3896/2011 decided on 4.7.2013. The case of Leena Lakhanpal (supra) pertains to same respondent No.2-school herein.

(2.) FOLLOWING was the order which was passed in the case of Leena Lakhanpal (supra) on 4.7.2013:- "1. In this bunch of cases the basic issue is compliance of Section 10(1) of the Delhi School Education Act, 1973 (hereinafter referred to as ,,the Act) by the concerned schools which are some of the respondents in these cases. The application of Section 10(1) is qua different facets i.e whether with respect to a particular months salary or with respect to arrears thereof or with respect to implementation of the Sixth Pay Commission Reports recommendations as directed by the Director of Education vide its order dated 11.2.2009 and so on and so forth. In sum and substance Section 10(1) by its statutory mandate requires the same to be complied with by all the recognized schools in Delhi by giving benefits to teachers/employees of private schools the same benefit given to equivalent employees in Government schools. 2. Counsel for the petitioners has drawn my attention to an order dated 20.11.2007 passed in W.P.(C) No.4195/2007 and which reads as under:-

(3.) IN view of the order passed in W.P.(C) No.4195/2007 and which has been reproduced above, these writ petitions are therefore disposed of with the following directions:-