PAWAN Vs. STATE OF H P AND ORS

JUDGEMENT

(1.) The Petitioner, who is a contract teacher, claims vacation salary. The earned Counsel for the Petitioner submits that the issue is covered in favour of the Petitioner by the decision of this Court in CWP No.415 of 2000, titled as Baldev Singh and Ors. v. State of Himachal Pradesh and Ors.

(2.) Learned Deputy Advocate General points out that the factual aspects are to be verified by the competent authority. Petitioner submits that he would file appropriate representation furnishing all factual details before the competent authority within a period of one month from today. It is always open for him to do so.

(3.) The writ petition stands disposed of directing the Respondents to disburse the eligible vacation salary to the Petitioner after verifying the facts within a period of four months from the date of production of a copy of this judgment along with a copy of the writ petition and copy of the judgment, referred to above by the Petitioner before the second Respondent.