SHAKUNTALA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed for issue of a writ of mandamus to the respondents to pay to the petitioners salary of summer vacation.

(2.) The petitioners have given details of their service particulars in statement Annexure P-1 which has remained uncontroverted. They have given out that during summer vacation they had discharged their duties in accordance with the directions given by the departmental authorities and, therefore, they are entitled to be paid salary. The petitioners have relied on various, judgments of this Court as also of the Supreme Court dated July 23, 1990 in Civil Appeal No. 3535 of 1989 (Zile Singh and others v. State of Haryana and others).

(3.) It appears from the record that the petitioners had earlier filed Civil Writ Petition No. 4066 of 1993 but the same was withdrawn by them. During the pendency of this writ petition, the petitioners filed a review petition in that case and vide order dated 10.3.1995 this Court has disposed of their review petition with an observation that, C.W.P. No. 4066 of 1993 shall be treated as dismissed as withdrawn with liberty to file afresh writ petition.