Madan Lal vs State of H.P. and Another

Kurian Joseph, C.J.—The petitioner has two grievances (i) counting of contract service for the purpose of increments and pension; (ii) vacation salary during the contract period. As far as the counting of contract service for the purpose of increments and pension is concerned, this Court has already held in Ravi Kumar v. State of H.P. and Anr. and other connected matter, CWP No. 4550 of 2010, dated 16.12.2010 that the contract service cannot be counted for that purpose. However, liberty has been granted to the parties to approach the Government. Therefore, on that count, the petitioner will only be entitled to the liberty to approach the Government. As far as the vacation salary for the period the petitioner has worked as contract teacher is concerned, in case the vacation salary has not been paid to the petitioner, the same shall be paid to him in terms of the decision of this Court in Baldev Singh and Ors. v. State of H.P. and Ors. CWP No. 415 of 2000, decided on 1st September, 2008, within a period of four months from the date of production of a copy of this judgment alongwith copies of the judgments, referred to above and copy of the writ petition by the petitioner before the second respondent/competent authority.

With the above observations, this writ petition is disposed of, so also the pending application(s), if any.