MADAN LAL Vs. STATE OF H.P. AND ORS.

JUDGEMENT

(1.) THIS issue pertaining to vacation salary to contract teachers is squarely covered by the judgment of this Court rendered in Baldev Singh and Ors. v. State of H.P. and Ors. CWP No. 415 of 2000, decided on 1st September, 2008 and the judgment has become final. Therefore, these writ petitions are disposed of directing the Respondents to release eligible vacation salary, during the entire service period, to the Petitioners in case the same has not been granted so far, within a period of three months from the date of production of a copy of this judgment along with a copy of the writ petition(s) and a copy of the judgment, referred to above by the Petitioner(s). If the amounts are not disbursed as above, the Petitioners will be entitled to interest @ 10% and the officers responsible for the delay shall be personally liable for the same.

(2.) THE pending applications, if any, also stands disposed of.