AI Structured Summary
Not yet generated for this judgment
Judgment
Najmi Waziri, J
According to the computation filed by the Department of Education, petitioner no. 1 is to be paid an amount of Rs. 11,18,005/-, while amount
payable to petitioner no. 2 is Rs. 9,16,176/- and amount payable to petitioner no. 3 is Rs. 11,32,638/-.
The management has deposited an amount of Rs. 6,39,323/- payable to petitioner no. 1, Rs. 8,22,975/- payable to petitioner no. 2 and Rs. 6,54,370/-
payable to petitioner no. 3. Let the said amounts be released to the respective petitioners.
Mr. Alag, the learned Senior Advocate for the management, submits that the said computation includes some amounts towards Transport
Allowance and applicable Dearness Allowance.
For the amounts which are due, the learned Senior Advocate for the management states that it may take recourse to legal remedies apropos the
Transport Allowance but such amounts which are admitted and if not already paid, shall be paid to the petitioners. Evidently, monies have not been
due to the petitioners for quite some time. In fairness, they should be compensated for the period for which they have been deprived of their monies.
In the circumstances, it is ordered that 9% interest per annum be paid on the outstanding amounts and also for delays in payments to the employees
within a period of eight weeks from the date of receipt of copy of this order.
The petition is disposed-off in terms of the above.