Gopal Singh and Others vs State of H.P. and Others

Kurian Joseph, C.J.—The Petitioners claim vacation salary. The learned Counsel for the Petitioners submits that the issue is covered in favour of the Petitioners by the decision of this Court in CWP No. 415 of 2000 titled as Baldev Singh and Ors. v. State of Himachal Pradesh and Ors.

Learned Deputy Advocate General points out that the factual aspects are to be verified by the competent authority. Petitioners submit that they would file appropriate representation furnishing all factual details before the competent authority within a period of one month from today. It is always open for them to do so.

The writ petitions stand disposed of directing the Respondents to disburse the eligible vacation salary to the Petitioners after verifying the facts 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 copy of the judgment, referred to above by the Petitioner concerned before the second Respondent.

The writ petition is disposed of, so also the pending applications, if any.