VEENA SHARMA Vs. MANAGER AIR FORCE SCHOOL PALAM

JUDGEMENT

(1.) These petitioners claim a common relief of grant of pay scale and allowances applicable to teachers of corresponding status in other schools recognized and administered by Directorate of Education, from the date of recognition of the first respondent (hereinafter called the School ). Further directions requiring the school to supply to each of the petitioners copies of statement of their Provident Fund Account and also to disclose the amounts of contribution standing to their credit, their entitlements to leave etc have been claimed.

(2.) The School was established in 1969, apparently to cater to the educational need of children of defence personnel of certain units of the Indian Air Force. The petitioners have been working in the school for varying periods of time between about 2 years to 27 years. All the petitioners except five are drawing salary in the Pay Scale of Rs.4125-7525. The five petitioners are drawing salary in the Pay Scale of Rs.3350-Rs.6270/-. All are working as teachers in the school. The petitioners aver that the school was recognized, by the Directorate of Education, under the Delhi School Education Act, 1973, (hereinafter called the Act ) in the year 1986. Formerly it was known as the Gyan Jyoti School . Subsequently, it's name was changed; it was affiliated to Central Board of Secondary Education (CBSE) in the year 2002.

(3.) The petitioners aver that they repeatedly, though unavailingly made representations to secure compliance with Section 10 of the Act which mandates parity in pay and allowances of teachers and staff of working in all private/ recognized schools with those working in schools established and managed by the appropriate authority. It is submitted that as against the present levels of salaries being paid to the petitioners the salary structure of other teachers of similar status in schools managed by the appropriate authority/ Government are much higher.