CHANDER KANTA Vs. DELHI DENTAL COUNCIL

JUDGEMENT

(1.) Writ Petition under Articles 226/227 of Constitution of India has been filed by the Petitioner for passing appropriate directions against the Respondents to jointly and severally pay consequential retirement benefits due to the Petitioner, as equally admissible to Govt. of NCT of Delhi employee (Lower Division Clerk) on or after the date of retirement on 31/8/2005 and also to direct the Respondents to consider her for grant of Assured Career Progression (ACP)/ Modified Assured Career Progression (MACP), as applicable in her case.

(2.) The facts as narrated by the Petitioner are that pursuant to her Application dtd. 22/2/1973, as per decision of EC meetings of Delhi Dental Council (DDC) dtd. 21/3/1973, she was appointed as Lower Division Clerk (LDC) in the pay scale of Rs.110.00180/- p.m. plus allowances, on probation, vide the Appointment Letter dtd. 24/3/1973. Thereafter, GBM was held on 25/5/1974, and her services were confirmed and she was made a regular employee in Delhi Dental Council (DDC) w.e.f. 22/6/1974, vide Confirmation Letter dtd. 1/6/1974. As per the Confirmation Letter dtd. 1/6/1974, the terms and conditions governing her services were the same as those applicable on "Delhi Administration Employees".

(3.) The Petitioner retired/superannuated on 31/8/2005, but has not been paid her accrued recruitment dues, as applicable to Delhi Administration Employees. However, immediately on her retirement, she was given re-appointment on contract basis w.e.f. 5/9/2005 to 30/11/2005 at a consolidated salary of Rs.6000.00 p.m., vide Memorandum/Letter dtd. 15/9/2005.