LAKHVINDER KAUR Vs. SAUMYA GUPTA & ORS

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the abovecaptioned petitions have been heard together and are being disposed of by this common order.

(2.) Compliance of order of 28th April, 2017 is sought in this petition. Vide aforesaid order, it was directed that service benefits for the period of three years prior to filing of the writ petition and prospectively thereafter, shall accrue to petitioners. A compliance report has been filed by respondents stating that the arrears have been granted to petitioners w.e.f. 19th April, 2014. Learned counsel for respondents No.2 & 3 submits that these petitions were filed on 19th April, 2017 and so, compliance of order of 28th April, 2017 has been made.

(3.) Learned counsel for petitioners submit that the benefits payable to petitioners as reflected in Annexure P-2 have not been granted. Attention of this Court is drawn to order of Division Bench of this Court in EFA (OS) No. 7/2014 titled Shambhu Nath Das & Ors. vs. Directors of Education, Govt. of NCT of Delhi (Annexure P-5) to seek effective compliance.