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Judgment
Kurian Joseph, C.J.—The Petitioner claims vacation salary. The learned Counsel for the Petitioner submits that the issue is covered in favour of the Petitioner by the decision of this Court in CWP No. 415 of 2000, titled as Baldev Singh and Ors. v. State of Himachal Pradesh and Ors.
Learned Deputy Advocate General points out that the factual aspects are to be verified by the competent authority. Petitioner submits that he would file appropriate representation furnishing all factual details before the competent authority within a period of one month from today. It is always open for him to do so.
The writ petition is disposed of directing the Respondents to disburse the due and eligible amounts to the Petitioner after verifying the facts 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 and copy of the judgment, referred to above by the Petitioner before the second Respondent.
The writ petition is disposed of, so also the pending applications, if any.