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Judgment
Kurian Joseph, C.J.—The claim is for vacation salary. That issue in principle is covered by the judgment of this Court in CWP No. 415 of 2000, titled as Baldev Singh and Ors. v. State of Himachal Pradesh and others, which has become final. In case the Petitioners are otherwise entitled as their counter parts in regular service in similar circumstances for vacation salary, the Petitioners herein shall also be granted the benefit of vacation salary. The needful shall be done 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 by the Petitioner concerned.
The writ petition is disposed of, so also the pending applications, if any.