SUNITA GHAI Vs. RAJIV MALHOTRA & ORS

JUDGEMENT

(1.) Present contempt petition has been filed alleging wilful disobedience of order dated 29th September, 2014 passed by a Coordinate Bench of this Court in W.P.(C) 6758/2014. The operative portion of the aforesaid order dated 29th September, 2014 is reproduced hereinbelow:-

(2.) In pursuance to the aforesaid order, the Director of Education passed an order dated 07th March, 2015 directing the respondent-school to pay the salaries and other allowances as per the recommendations of the Sixth Pay Commission and in accordance with Section 10 of Delhi School Education Act, 1973 along with arrears to the petitioner within three months positively.

(3.) Upon a representation being made by the Manager of the respondentSchool to review the aforesaid order dated 7th March, 2015, the Deputy Director (Education), District North, directed the respondent-school vide order dated 12th August, 2015 to make the payments in question in 36 equated monthly installments (EMIs) w.e.f. July, 2015 to the petitioner.