Kanta Sharma vs State of H.P. and Others

Kurian Joseph, C.J.—In these writ petitions, the Petitioners have raised two contentions; (1) they are entitled for vacation salary and (2) they are also entitled for counting the service rendered by them on contract basis for the purpose of increments, pension etc. As far as the first issue is concerned, the same 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.

As far as the grievance regarding the counting of service rendered during the contract period followed by regular service for the purpose of increments and other benefits is concerned, the Petitioners may file appropriate representations before the first Respondent, in which case the matter will be duly considered by the first Respondent within another four months from the date of production of a copy of this judgment by the Petitioner concerned.

The writ petitions are disposed of directing the Respondents to disburse the due and eligible amounts to the Petitioners as far as the first prayer is concerned, after verifying the facts within a period of three 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 petitions are disposed of, so also the pending applications, if any.