INDERJIT KAUR SEKHON Vs. UNION TERRITORY OF CHANDIGARH

JUDGEMENT

(1.) The petitioners through instant petition under Articles 226/227 of the Constitution of India are seeking direction to respondent No.3 to release arrear of dearness allowance along with interest as per order dtd. 20/12/2022 from 1/7/2021 to 31/3/2023 and arrears of 7th Pay Commission as granted to other employees. They are further seeking direction to respondents to decide their legal notice dtd. 20/12/2025.

(2.) The petitioners during 2005-2019 joined respondent on the post of Junior Basic Training/Trained Graduate Teacher under Samagra Shiksha Abhiyan, Chandigarh. They are posted in different schools of the Chandigarh Administration. The respondent revised Dearness Allowance w.e.f. 1/7/2021, 1/1/2022 and 1/7/2022. The respondent released arrears of dearness allowance to few employees. The petitioners visited office of respondent and requested to release their arrears. This Court vide order dtd. 18/2/2025 passed in CWP No.1683 of 2025 has directed the respondent to release arrears along with interest @ 6% p.a.

(3.) Learned counsel for the respondents submit that U.T. Administration has complied with order dtd. 18/2/2025 (Annexure P-3) passed by this Court in CWP No.1683 of 2025, Sushila and others v. Union Territory of Chandigarh and others, however, is likely to file an Intra Court Appeal against order dtd. 10/11/2025 passed by this Court in CWP No.30896 of 2025, Deepak Sharma and others v. Union Territory of Chandigarh and others.