YADVINDER KAUR Vs. GURU NANAK PUBLIC SCHOOL

JUDGEMENT

(1.) MR . Kumar appears on behalf of respondent no.1 while Ms. Maheshwari appears on behalf of respondent no.2.

(2.) NOTICE in this petition was issued on 30.07.2013. The returnable date fixed on that date was 11.10.2013. On 11.10.2013, both the respondents were represented. The respondents were given six (6) weeks to file a counter affidavit. To date, counter affidavits have not been filed by the respondents. Opportunity is sought, once again, by both counsels to file their counter affidavits.

(3.) MS . Maheshwari informs me that Pay Commission recommendations became effective from Academic Year 2008 -2009. For this purpose, she draws my attention to a circular issued by respondent no.2, which is dated 11.02.2009. A copy of the said circular is shown to me in court today.