Shakuntla Devi vs State of H.P. and Others

Justice Kurian Joseph, C.J.—The issue pertaining to the vacation salary to contract teacher is squarely covered by the judgment of this Court rendered in CWP No. 415 of 2000, titled Baldev Singh and others vs. State of Himachal Pradesh and others and the judgment has become final. The petitioner, who is wife of deceased Lal Singh, claims the benefit of vacation salary of the contract services rendered by her husband. Therefore, this writ petition is disposed of directing the respondents to release the due and admissible vacation salary, during the entire service period, to the petitioner in case the same has not been granted so far, within a period of four months from the date of production of a copy of this judgment along with a copy of the writ petition and the copy of the judgment, referred to above. If the amounts are not disbursed as above, the petitioner will be entitled to interest @ 10% and the officers responsible for the delay shall be personally liable for the same. The writ petition is disposed of, so also the pending applications, if any.