HOSHIAR DUTT Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) MR. Sunny Dhatwalia, learned vice counsel for the petitioners submits that the petitioners have been regularized during the pendency of this petition. However, the salary of the vacation period has not been paid to them.

(2.) CONSEQUENTLY, the petition is disposed of with a direction to the respondents to release the due and admissible vacation salary to the petitioners in view of the judgment rendered by a Division Bench of this Court in Baldev Singh and others versus State of H.P. and others, CWP No. 415 of 2000, decided on 1st September, 2008, within a period of two months from the date of production of a certified copy of this judgment by the petitioner. No costs.