SUKHCHAIN SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) In this petition filed under Articles 226/227 of the Constitution of India, the relief sought is for the issuance of a direction to the respondents to pay salary to the petitioners for the period of summer vacation.

(2.) At the out-set of hearing, learned counsel for the petitioners has cited the Supreme Court's decision rendered in Civil Appeal No.3535 of 1990, on July 23, 1990 and also drawn our attention to various pronouncements of this Court, vide which the salary of summer vacation was granted.

(3.) After having heard learned counsel for the parties, perusing the paper book and judgments of the Supreme Court and this Court, we are convinced that after the passing of judgment by the Supreme Court, this Court has been consistently allowing the salary of summer vacation to the teachers. Even general directions were also issued to the Education Department to release the salary of summer vacation to all the teachers so that they do not have to approach the Court through separate writ petitions.