Vinod Verma vs Directorate Of Education And Ors

Najmi Waziri, J

These petitions seek payment of monies due to the petitioners in terms of the Settlement vide this Court’s order dated 23.09.2019 with the

management, whereunder they have to be paid the dues in ten instalments.

On 23.09.2019, this Court had passed the following order in W.P.(C) 11783/2018:

“ 1. Vide order dated 20.09.2019 this Court after recording the submission of the learned counsel for the respondent nos.2 & 3 that they were

willing to pay the amount as quantified in their counter affidavit i.e. Rs. 10,26,225/- in ten instalments, had adjourned the matter at the request of the

learned counsel for the petitioner to enable him to obtain instructions as to whether the said offer made by the respondent nos.2 & 3 was acceptable to

the petitioner.

Today, learned counsel for the petitioner submits that in order to amicably settle the matter, the petitioner is agreeable to the aforesaid offer made

by the respondent nos.2 & 3 and is willing to accept the amount of Rs. 10,26,225/- in ten instalments. It may be noted that out of the aforesaid amount,

a sum of Rs. 1,00,000/- has already been paid to the petitioner on 20.09.2019 and, therefore, the remaining amount will be paid in nine equal

instalments beginning from 07.10.2019.

.....â€​

3 Similarly, in W.P.(C) 11801/2018, the following order was passed on 23.09.2019:

“1. Vide order dated 20.09.2019 this Court after recording the submission of the learned counsel for the respondent nos.2 & 3 that they were

willing to pay the amount as quantified in their counter affidavit i.e. Rs.9,82,440/- in ten instalments, had adjourned the matter at the request of the

learned counsel for the petitioner to enable him to obtain instructions as to whether the said offer made by the respondent nos.2 & 3 was acceptable to

the petitioner.

Today, learned counsel for the petitioner submits that in order to amicably settle the matter, the petitioner is agreeable to the aforesaid offer made

by the respondent nos.2 & 3 and is willing to accept the amount of Rs.9,82,440/- in ten instalments. It may be noted that out of the aforesaid amount, a

sum of Rs. 1,00,000/- has already been paid to the petitioner on 20.09.2019 and, therefore, the remaining amount will be paid in nine equal instalments

beginning from 07.10.2019.

......â€​

In W.P.(C) 11819/2018, the following order was passed on 23.09.2019:

“1. Vide order dated 20.09.2019 this Court after recording the submission of-the learned counsel for the respondent nos.2 & 3 that they were

willing to pay the amount as quantified in their counter affidavit i.e. Rs. 15,11,438/- in ten instalments, had adjourned the matter at the request of the

learned counsel for the petitioner to enable him to obtain instructions as to whether the said offer made by the respondent nos.2 & 3 was acceptable to

the petitioner.

Today, learned counsel for the petitioner submits that in order to amicably settle the matter, the petitioner is agreeable to the aforesaid offer made

by the respondent nos.2 & 3 and is willing to accept the amount of Rs. 15,11,438/- in ten instalments. It may be noted that out of the aforesaid amount,

a sum of Rs. 1,00,000/- has already been paid to the petitioner on 20.09.2019 and, therefore, the remaining amount will be paid in nine equal

instalments beginning from 07.10.2019.

........â€​

The learned Senior Advocate for the management submits, upon instructions, that the said payments shall be continued to be paid as directed. The

assurance is accepted.

The petitioners have since superannuated, therefore, the emoluments due to them apropos the Seventh Pay Commission would be paid to the

petitioners the moment the management, starts paying the same to its other employees.

However, should the petitioners be aggrieved by inordinate delay or for any other reason, in the payments of monies, in terms of the Seventh Pay

Commission, liberty is granted to them to take remedies as per law.

The petitions are disposed-off in the above terms.