USHA TALWAR Vs. CHAIRPERSON NAVYUG SCHOOL EDUCATIONAL SOCIETY

JUDGEMENT

(1.) The present Letter Patents Appeal under Section 10 of the Letters Patent Act, 1865, read with Section 10 of the Delhi High Court Act, 1966, instituted on behalf of the appellant assails the judgment and order dated 23.03.2017, passed by a learned Single Judge of this Court in Writ Petition (Civil) No.1623/2010 titled as "Usha Talwar v. Chairperson, NDMC and Ors." (hereinafter referred to as the 'subject petition), whereby, the relief prayed for by the appellant of being granted higher pay scale on achieving the second stage of the Assured Career Promotion Scheme (ACP Scheme); upon completion of 24 years of service, along with compound interest thereupon, came to be rejected.

(2.) Mr. Mukul Talwar, learned Senior Counsel appearing on behalf of the appellant invites our attention to the time line that obtains in the present proceedings to urge that the conclusion arrived at in the impugned judgment to the effect that the subject petition was barred by limitation has no merit. In this behalf, we may reproduce the relevant dates leading up to the institution of the subject petition by the appellant.

(3.) The appellant joined respondent No.1 as an Assistant Teacher on 16.03.1985, having purportedly worked with an NDMC school as an Assistant Teacher since 15.09.1973. It was the case of the appellant that having completed 24 years of service from the date of her initial appointment with the NDMC school, she was entitled to the benefits of ACP-II and was aggrieved by the circumstance that she has been granted only the benefit of ACP-I and that too belatedly, on 09.08.1999. In other words, it has been urged that as on the date on which she was granted the benefits of ACP-I, she was entitled to the benefits of ACP-II.