JAI DEV SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners in this case have claimed a writ of Mandamus for releasing the salary of summer vacations. The Hon'ble Supreme Court while dealing with a similar situation in Civil Appeal No. 3535 of 1989, decided on July 23, 1990, passed the following order;

(2.) Consequently, we hereby allow the present writ petition and direct the respondents to pay the salary of summer vacations to the petitioners which is due to them within a period of three months from today. No costs.