SHRI SHARDA NAND, SON OF SHRI AMAR CHAND, VILLAGE MASHORA, POST OFFICE NAGWAIN, TEHSILA SADAR, DISTRICT MANDI, H.P. Vs. STATE OF HIMACHAL PRADESH THROUGH THE SECRETARY (EDUCATION) GOVERNMENT OF HIMACHAL PRADESH, SHIMLA, H.P.,

JUDGEMENT

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

(2.) AS far as the issue regarding payment of vacation salary to contract teachers is concerned, the same is squarely covered in favour of the petitioner by the judgment of this Court rendered in CWP No. 415 of 2000, titled Baldev Singh and others vs. State of Himachal Pradesh and others and the judgment has become final. Therefore, there will be a direction to the respondents to release the due and admissible vacation salary, during the entire service period, to the petitioner 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 the copy of the judgment, referred to above. If the amounts are not disbursed as above, the petitioner will be entitled to interest @ 10% and the officers responsible for the delay shall be personally liable for the same. The writ petition is disposed of, as above, so also the pending application(s), if any.