GREENFIELDS PUBLIC SCHOOL Vs. ANCHLA

JUDGEMENT

(1.) The present LPA is arising out of judgment dtd. 2/6/2023 passed in W.P.(C.) No. 6521/2021 titled Anchla and Ors. Vs. Greenfields Public School and Anr. (Impugned Judgment), whereby the Ld. Single Judge has allowed the writ petition preferred by the Respondents herein.

(2.) The facts of the case reveal that the Respondents herein are retired employees/teachers of Greenfields Public School. During their period of employment with the Appellant School, the Respondents have served in the school on the posts of Post Graduate Teacher, Trained Graduate Teachers, Assistant Teachers, Lab Assistant etc.

(3.) The Respondents herein/Writ Petitioners came up before this Court by filing the underlying writ petition seeking the benefit of pay revision keeping in view the recommendations of the 7th Pay Commission along with consequential benefits and also financial upgradation under the Modified Assured Career Progression Scheme (MACP) introduced by the Government of India vide Department of Personnel and Training's Office Memorandum dtd. 19/5/2009,issued pursuant to the recommendations of the 6th Pay Commission. The Respondents herein/Writ Petitioners prayed for the following reliefs in the Writ Petition: