MITHLESH SHARMA Vs. RAMAKRISHNA PUBLIC SCHOOL & ORS

JUDGEMENT

(1.) The petitioner, who is stated to be working on the post of TGT Hindi, Art & Craft with the respondent No.1/School, has filed the present petition, praying inter alia for issuing directions to the respondents to fix her pay in the pre-revised pay scale of Rs. 5500- 9000/- w.e.f. 5.7.2002 and further, fix her pay-scale in PB-2, i.e., Rs. 9300-34800/- with grade pay of Rs. 4600/- w.e.f. 1.1.2006 and release the arrears with interest in her favour. The petitioner also seeks directions to the respondents to permit her to continue discharging her duties, with continuity in service.

(2.) On the last date of hearing, learned counsel for the petitioner was directed to file an amended memo of parties and give a written intimation of the next date of hearing to the respondents No.1, 2 & 4, with a copy of the paper book so that they would remain present today.

(3.) Learned counsel for the petitioner states that the amended memo of parties has been filed and a written intimation of the next date of hearing was duly conveyed in writing to the respondents No.1, 2 & 4/ School through speed post along with a copy of the paper book. Despite the same, none is present on behalf of the said respondents.