Mukesh Sharma vs State of Himachal Pradesh and Another

Kurian Joseph, C.J.—The Petitioner has two grievances; (i) he has not been paid the vacation salary during the contract period of service. In view of the judgment rendered by this Court in Baldev Singh and others v. State of H.P. and others, CWP No. 415 of 2000, decided on 1st September, 2008, which has attained finality, the eligible vacation salary for the period, the Petitioner has worked as contract teacher, shall be paid to him within a period of three months. The second grievance pertains to the regularization in service. It is submitted that though, the Petitioner has been working since 1999, he has not been regularized in service. It is brought to the notice of this Court that in the case of teachers, after completion of 8 years of service, they are regularized in service.

There will be a direction to the first Respondent to look into this matter and take appropriate action, in accordance with law, in the case of the Petitioner, within a period of three months from the date of production of a copy of this judgment along with a copy of the writ petition by the Petitioner before the first Respondent.

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