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

Kurian Joseph, C.J.—The writ petition has been filed with the following prayers:

i) That the Respondents may kindly be directed to make the payment of salary for the vacation period to the Petitioners from the date of their respective appointments mentioned in annexure P-1 along with interest at the rate of 18% per annum till the date of actual payment.

ii) That the Respondents may further kindly be directed to release the arrears in favour of the Petitioners by considering them entitled for payment of scale and allowances as admissible to the other regular Lecturers in the pay scale of Rs. 2200-4000/- (as revised from time to time) w.e.f. their initial appointments and to make payment of arrears forthwith after making the deduction of the amount already paid in favour of the Petitioners.

It is submitted that the case of the Petitioners is covered by the judgment of this Court in CWP(T) No. 7573 of 2008 and the same has been implemented also. In case the Petitioners are similarly situated as the Petitioner covered by Annexure P-2, the Petitioners should also be entitled to the same benefit. Accordingly, the writ petition is disposed of as follows:

The Petitioners may file appropriate representations before the first Respondent within three weeks from today producing also a copy of the writ petition in which event the first Respondent will consider the case on merits and in case the Petitioners are similarly situated as the Petitioners covered by the judgment referred to above and in case the same judgment has been implemented and similarly situated persons have been granted the benefit, the same benefit shall be extended to the Petitioners herein also within another two months.

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