RITA SOOD Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Ms. Ranjana Parmar, learned counsel for the petitioner submits on the basis of the instructions imparted to her that the petitioner stands regularized. However, she has not been paid salary for the vacation period.

(2.) Consequently, in view of the judgment rendered by this Court in Baldev Singh and others versus State of H.P. and others, CWP No. 415 of 2000, decided on 1st September, 2008, the respondents are directed to release due and admissible salary for the vacation period to the petitioner within a period of three months after the production of the certified copy of this judgment.

(3.) In view of the observations made hereinabove, the petition stands disposed of. No costs.