JALUGRAN Vs. STATE OF H.P. THROUGH SECRETARY

JUDGEMENT

(1.) THE writ petition is filed with the following prayers:

(2.) RESPONDENTS have contested the writ petition on the ground that the petitioners being contractual employees are not entitled to the grant of revised pay -scale as admissible to their counterparts on regular basis. Para 2(2) of H.P. Civil Services (Revised Pay) Rules, 1998, which reads as under, has also been pressed in service. Para 2(2). They shall not apply to the: -persons employed on contract basis except when the contract provides otherwise.

(3.) THE issue regarding the revised pay scale is the subject matter of LPA No. 105 of 2010, pending before this Court. Therefore, the case of the petitioners for the grant of revised pay scale shall be considered in accordance with the decision of LPA No. 105 of 2010, subject to its finality, within another two months. As far as the issue regarding vacation salary is concerned, it is squarely covered by the judgment of this Court rendered in CWP No.415 of 2000, titled as Baldev Singh and others vs. State of Himachal Pradesh and others and the judgment has become final. Therefore, the respondents are directed to release the due and admissible vacation salary, during the entire service period, to the petitioners in case the same has not been granted so far, 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 a copy of the judgment, referred to above. If the amounts are not disbursed as above, the petitioners will be entitled to interest @ 10% p.a. and the officers responsible for the delay shall be personally liable for the same. The writ petition stands disposed of, in the aforesaid terms.