DAVINDER BHARDWAJ Vs. MINI KHANNA

JUDGEMENT

(1.) This contempt petition has been filed by the Petitioner on 15/11/2019 stating that Respondents, who are the officers of Green Fields School, A-2 Block, Safdarjung Enclave, New Delhi - 110029, ('School') have not complied with the directions issued by a coordinate Bench of this Court vide order dtd. 23/4/2019 passed in W.P.(C) 13794/2018, the relevant portion whereof reads as under:

(2.) In compliance with the order dtd. 17/2/2023, the Petitioner has filed written submissions dtd. 20/2/2023 and the Respondent No.2 has filed short note dtd. 20/2/2023.

(3.) The Petitioner stated in the contempt petition that the order dtd. 23/4/2019 was passed by the Court relying on the statement of the Senior Accountant of the School assuring that financial upgradation will be granted to the Petitioner herein along with all consequential benefits in terms of prayer (b) as sought in W.P.(C) 13794/2018. 3.1. In the petition, the Petitioner also raised a specific averment regarding the financial upgradation granted to Sh. N.L. Sharma, who is junior to the Petitioner herein. She states that though the Petitioner joined service on 1/1/1990, she is drawing a grade pay of Rs.4,800,.00 whereas Sh. N.L Sharma, who joined service subsequently on 1/4/1991 has got the upgradation and is drawing a higher grade pay of Rs.5,400..00 She states that, therefore, the School has refused to comply with the directions issued vide order dtd. 23/4/2019.