RED ROSES PUBLIC SCHOOL Vs. RESHMAWATI

JUDGEMENT

(1.) In the Letters Patent Appeal, the judgment dated 01.07.2019 rendered by the learned Single Judge is assailed by the appellant management. The respondent was appointed as a sweeper by the appellant school vide appointment letter dated 01.07.1989. However, her identity card described her as an Aaya.

(2.) While she was in service, she along with several other employees had preferred a Civil Suit No. 522/2011 to claim the benefits of pay and perks as admissible under the Sixth Central Pay Commission Report.

(3.) That suit was referred to mediation. In mediation, the parties arrived at a settlement on 05.06.2012. The respondent also signed the said settlement, wherein she was described as a sweeper. She also received payment, like others, under the said settlement.