Neelam Kumari vs State of Himachal Pradesh and Others

Kurian Joseph, C.J.—This issue pertaining to vacation salary to contract/para 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, this writ petition is disposed of directing the Respondents to release the due and admissible vacation salary to the Petitioner in case the same has not been granted so far, 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 and a copy of the judgment, referred to above by the Petitioner. If the amounts are not disbursed as above, the Petitioner will be entitled to interest @ 10% and the officers responsible for the delay shall be personally liable for the same.

In view of the disposal of main petition, all pending application(s), if any, also stands disposed of.