SHEELA BANERJEE Vs. MANAGING COMMITTEE NATIONAL PUBLIC SCHOOL

JUDGEMENT

(1.) NO one appears on behalf of respondent nos. 1 and 3 in spite of the matter having been passed over once. It is now 12.45 p.m. I have heard the counsel for the petitioner and perused the record. I am hence proceeding to dispose of the petition.

(2.) BY this writ petition filed under Article 226 of the Constitution of India, the petitioner, who was an employee of the respondent no.1/School, seeks the relief that she be granted all monetary benefits as payable to an employee of the School as per the recommendations of the 6th Central Pay Commission Report read with the provision of Section 10 of the Delhi School Education Act, 1973.

(3.) THE facts of the case are that the petitioner was employed by the respondent no.1/School at its Bela Road Branch and on the closure of the Bela Road Branch, in pursuant to an order passed by the Directorate of Education in exercise of powers under Rule 46 of the Delhi School Education Rules, 1973, petitioner was to be absorbed either in the Darya Ganj Branch or in the Kalindi Branch of the School. Petitioner was thereafter, absorbed in the Kalindi Branch and worked till her superannuation in January, 2010. The petitioner accordingly claims monetary emoluments as per the writ petition.