Lal Chand and Others vs State of H.P and Others

Kurian Joseph, C.J.—This issue pertaining to vacation salary to contract teachers is squarely covered by the judgment of this Court rendered in Baldev Singh v. State of H.P. and Ors., and the judgment has become final. Therefore, these writ petitions are disposed of directing the Respondents to release the due and admissible salary to the Petitioner(s) in case the same have not been granted so far, 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 the copy of the judgment, referred to above. If the amounts are not disbursed as above, the Petitioner(s) will be entitled to interest @ 10% and the officers responsible for the delay shall be personally liable for the same.

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