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Judgment
Kurian Joseph, C.J.—The Petitioners claim the benefit of contract service for the purpose of increment and vacation salary. As far as the increment and pension is concerned, this Court has already held that contract service cannot be equated with ad hoc service followed by regular service and it is for the government to consider the matter. As far as the vacation salary is concerned, the matter is now covered in favour of the Petitioners by the decision of this Court in Baldev Singh v. State of H.P. and Ors. Latest HLJ 2009 (HP) 293. Therefore, these writ petitions are disposed of directing the second Respondent/competent authority to release the vacation salary to the Petitioners in case the same has not been granted to them so far. As far as the other grievances are concerned, it will be open to them to approach the first Respondent.
These writ petitions are disposed of, so also the pending application (s), if any.