SHAILZA Vs. STATE OF H.P. & OTHERS

JUDGEMENT

(1.) THE entitlement of the petitioner to the vacation salary is in issue in the present writ petition. Learned counsel for the petitioner submits that the matter is squarely covered by the decision rendered by the Division Bench of this Court in Baldev Singh and others vs. State of H.P. and others, in CWP No. 415 of 2000, decided on 01.09.2008 and connected matters. Also this Court, on 09.01.2012 had passed following directions in CWP No. 11920 of 2011 -C, titled as Vijay Kumar Chandel vs. State of H.P. and others which read as under: -

(2.) AS such, present petitioner being similarly situated, petition is disposed of with a direction to the respondents to disburse the vacation salary for the undisputed period, if not already disbursed to the petitioner, as per her entitlement. Needful be positively done within a period of one month from the date of production of certified copy of the order by the petitioner.