Chhaya Nand Sharma and Others vs State of H.P. and Others

Kurian Joseph, C.J.—The Petitioners have two grievances: (i) that they have not been paid the vacation salary and (ii) contract period rendered by them is not counted for any other service benefits. As far as the vacation salary is concerned, the issue is covered in their favour by the decision of this Court rendered in Baldev Singh v. State of H.P., which has become final. Therefore, the eligible vacation salary to the Petitioners shall be disbursed within three months from the date of production of a copy of the judgment by the Petitioners before the Drawing and Disbursing Officer and if not, the Petitioners shall be entitled to the interest at the rate of 10% from the date of eligibility and the Officer(s) responsible for the delay, shall be personally liable for the same. As far as the claim for counting the contract service for other service benefits is concerned, it is for the Petitioners to move the Government.

With the above observations, the writ petition is disposed of, so also the pending miscellaneous application(s), if any.