MADHVI BHALE Vs. DELHI PUBLIC SCHOOL

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution of India being aggrieved by the action of the respondent/School in failing to correctly calculate the appropriate amount of leave encashment and also failure to pay outstanding amount of salary of the Covid-19 period seeking monetory reliefs. The petitioner was working as teacher in respondents department which is a private unaided institution.

(2.) On 18/1/2024, the teacher tendered her resignation which was formally accepted. Following her resignation, the respondents issued full and final settlement statement on 18/4/2024. The grievance of the petitioner is regarding the calculation for the payment of aforesaid amounts and non payment of certain claims like leave encashment, salary of Covid-19 period.

(3.) The respondents raised preliminary objection regarding maintainability of the present petition. As the writ petition is not maintainable against a private unaided institution.