Prashant Sharma vs State of H.P. and Others

Kurian Joseph, C.J.—The Petitioners are para teachers. They are aggrieved since they are not paid the vacation salary and other benefits as are paid to the contract teachers. In the judgment dated 21.10.2010, in CWP No. 2880 of 2010 titled as Dhananjay Saini v. State of H.P. and Ors., and connected cases, this Court has held that para teachers are entitled to all the emoluments as are paid to contract teachers, because as per the Government policy, they are to be treated similarly for all purposes. Therefore, these writ petitions are disposed of directing the Respondents to pay the eligible vacation salary, during the entire service period, to the Petitioner(s) in case the same has not been granted so far in view of the judgment of this Court in Baldev Singh v. State of H.P. & ors, on production of a copy of this judgment alongwith copy of the writ petition(s) and a copy of the judgment, referred to above, by the Petitioner(s). 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.

Pending applications, if any, also stand disposed of.