BAL CHANDER Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE entitlement of the wife of the petitioner to the vacation salary is in issue in the present writ petition.

(2.) AS such, wife of the 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 petitioners.