JYOTI PRAKASH RANA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) BY means of the present petition, the petitioners have sought the relief that the respondents be restrained from terminating their services and they be also directed to regularize them and release the salary for the vacation period.

(2.) THE petitioners are teachers and employed in Education Department of the State. Learned counsel for the petitioners submitted that their case is covered by the Division Bench judgment of this Court rendered in CWP No.415 of 2000, Baldev Singh and others vs. State of H.P. and others alongwith connected matters, reported in Latest HLJ 2009 (1) (HP) 293, which fact is not disputed by the respondents.

(3.) WITH the above direction, the petition stands disposed of, so also the pending application(s), if any.