Bhopinder Singh vs State of H.P. and Others

Kurian Joseph, C.J.—The Petitioners are para teachers. They are aggrieved since they are not paid the vacation salary and other benefits as are paid to the contract teachers. In the judgment dated 21.10.2010, in CWP No. 2880 of 2010 titled as Dhananjay Saini v. State of H.P. and Ors., and connected cases, this Court has held that para teachers are entitled to all the emoluments as are paid to contract teachers, because as per the Government policy, they are to be treated similarly for all purposes. Therefore, these Writ Petitions are disposed of directing the Respondents to pay the eligible vacation salary, during the entire service period, to the Petitioners in case the same has not been granted so far in view of the judgment of this Court in Baldev Singh v. State of H.P. & ors, which has become final, within a period of four months from the date of production of the copy of this judgment alongwith a copy of the writ petition(s) and copy of the judgment, referred to above. If the amounts are not disbursed as above, the Petitioners will be entitled to interest @ 10% and the officers responsible for the delay shall be personally liable for the same.

The writ petitions are disposed of, so also the pending application (s), if any.