Himachal Pradesh High Court
Nirmla Devi And Others vs State Of Himachal Pradesh And Others on 24 February, 2015
Bench: Sanjay Karol, P. S. Rana
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.770 of 2015-G
.
Date of decision : 24.02.2015
Nirmla Devi and others ... Petitioners.
Versus
State of Himachal Pradesh and others ... Respondents.
Coram:
The Hon'ble Mr. Justice Sanjay Karol, Judge.
The Hon'ble Mr. Justice P. S. Rana, Judge.
Whether approved for reporting?1 No.
For the Petitioners : Ms. Leena Guleria, Advocate, vice
Mr. G.R. Palsra, Advocate.
For the Respondents Mr. Shrawan Dogra, A.G. with Mr. B.S.
r :
Parmar & Mr. V.S. Chauhan, Addl. A.Gs.
and Mr. Vikram Thakur, Dy. A.G. for
State.
Sanjay Karol, Judge (Oral)
The entitlement of the petitioners to the vacation salary is in issue in the present writ petition.
2. Learned counsel for the petitioners submits that the matter is squarely covered by the decision rendered by the Division Bench of this Court in Baldev Singh and others versus State of H.P. and others in CWP No.415 of 2000, decided on 01.09.2008 and connected matters. Also this Court, on 09.01.2012 had passed following directions in CWP No.11920 Whether reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 15/04/2017 17:38:19 :::HCHP...2...
of 2011-C, titled Vijay Kumar Chandel versus State of H.P. and others which read as under:-
.
"This issue pertaining to vacation salary to contract teachers is squarely covered by the judgment of this Court Baldev Singh & others versus State of H.P. and others, CWP No.415 of 2000, decided on 1st September, 2008 and the judgment has become final. Therefore, this writ petition is disposed of directing the respondents to release eligible vacation salary, during the entire service period, to the petitioner in case the same has not been granted so far, within a period of four months from the date of production of a copy of this judgment along with a copy of the writ petition and a copy of the judgment, referred to above, by the petitioner. If the amounts are not disbursed, as above, the petitioner will be entitled to interest @ 10% and the officers responsible for the delay shall be personally liable for the same."
3. As such, present petitioners being similarly situated, petition is disposed of with a direction to the respondents to disburse the vacation salary for the undisputed period, if not already disbursed to the petitioners, as per their entitlement. Needful be positively done within a period of one month from the date of production of certified copy of the order by the petitioners.
With the aforesaid observations, petition is disposed of, as also pending application(s), if any.
(Sanjay Karol), Judge.
(P.S. Rana),
February 24, 2015 (KS) Judge.
::: Downloaded on - 15/04/2017 17:38:19 :::HCHP