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Judgment
Justice Kurian Joseph, C.J.—The writ petition is filed mainly with the following prayer:-
(A) That the respondents may be directed to release/grant the benefits of merger of 50% D.A. and revision of pay scale as given to contract teachers and as held by this Hon''ble Court on 07-11-2012 in CWP No. 4954 of 2012 titled as Madan Lal and others V/s State of H.P. and others, and the petitioner may kindly be granted the benefits of eligible vacation pay salary and other increments since her appointment as held by this Hon''ble Court in its various Judgments.
According to the petitioner, the issue is covered in her favour by the judgment of this Court rendered in CWP No. 4954 of 2012 and connected matters, titled as Madan Lal & others versus State of H.P. & others, decided on 7.11.2012. If that be so, a similar treatment shall also be extended to the petitioner herein also, as extended to the petitioners in the above referred decision, in case the petitioner is also similarly situated, 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/competent authority. In case the petitioner has not been paid the vacation salary, the eligible vacation salary shall also be paid to her within a period of three months from the date of production of a copy of this judgment by the petitioner before the second respondent/competent authority.
The Writ Petition is disposed of, so also the pending application(s), if any.