MUKESH Vs. STATE OF H.P. AND ORS.

JUDGEMENT

(1.) THE Petitioner by means of this petition has prayed that an appropriate writ be issued directing the Respondents not to deduct salary for the monsoon break w.e.f. 23.8.2010 to 28.08.2010 on the ground that para teachers have been now equated with contract teachers and are entitled to vacation salary as has been specifically held by this Court in CWP No. 2973 of 2011 titled as Dhananjay Saini v. State of H.P. and Ors. In this writ petition this Court had issued a specific direction to the Respondents to pay the vacation salary in view of the judgement passed in CWP No. 415 of 2010 titled as Baldev Singh v. State of H.P. Therefore, once para teachers have been equated for the purpose of vacation salary obviously salary for monsoon break cannot be deducted. The petition is accordingly allowed and the Respondents are restrained from deducting the salary for monsoon break. No costs.