Arvind Paul vs State of H.P. and University Grant Commission

Justice Kurian Joseph, C.J.

The writ petition is filed with the following prayers:-

(i) That the petitioner may be granted the revised pay scale as per notification Annexure P-2 with all consequential benefits.

(ii) That the respondents may be directed to release the vacation period salary to the petitioner forthwith and arrears in consequent upon the revised pay scales and vacation salary be paid to the petitioner alongwith interest.

The issue regarding grant of regular/revised pay scale to the petitioner is concerned, the same be considered after the decision rendered by this Court in LPA No. 105 of 2010 within another two months. So far as the vacation salary is concerned, the issue pertaining to the vacation salary to contract teachers is squarely covered by the judgment of this Court rendered in CWP No.415 of 2000, titled as Baldev Singh and others vs. State of Himachal Pradesh and others and the judgment has become final. 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.