Mohinder Kumar vs State of H.P. and Others

Kurian Joseph, C.J.—The Petitioners claim the benefit of contract service for the purpose of increment, pension and vacation salary. As far as the increment and pension are 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.. Therefore, these writ petitions are disposed of directing the second Respondent 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 the Petitioners to approach the first Respondent.

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