PARVEEN THAKRAN Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) THE petitioner has sought directions to the respondents to make her payments of the salaries and allowances in accordance with the prescribed scale of pay and for quashing the memo dated 21st April, 2008 seeking the explanation of the petitioner for not issuing the receipt of Rs. 910/ -. The petitioner has also sought direction to the respondent not to pass any adverse order without due process of law.

(2.) THE petitioner contended that she is working as clerk and the respondents are only paying basic salaries and other facilities are not extended to the petitioner despite specific and unambiguous terms and conditions laid down in the appointment letter. The petitioner has claimed in the circumstances ancillary allowances like HRA, DA, CCA etc. The petitioner has also claimed yearly increments.

(3.) THE petitioner has also contended that even other employees of the schools were not granted ancillary allowances and for various other grievances, other writ petitions by the teachers and employees are pending where notices have been issued.