MEETA CHAKRABORTY Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) The present application has been preferred by the petitioners prying for award of interest @12% per annum from the due date on account of delayed payment of arrears paid by respondents No.3 and 4 as well as award for exemplary costs.

(2.) For just disposal of the present application, the facts pertaining to this case in brief are noted in the following paragraphs.

(3.) The petitioners, who are 220 in number, filed the captioned petition inter alia seeking implementation of recommendations of the Seventh Central Pay Commission ('7th CPC') in the light of provisions of Sec. 10 of Delhi School Education Act, 1973, which mandates that the scale of pay and allowances, medical facilities, pension, gratuity and other prescribed benefits of all the employees of a private unaided recognized schools, shall not be less than that of the employees of the corresponding status in the schools run by the appropriate authority.