Raj Kumari vs State of H.P. and Others

Justice Kurian Joseph, C.J.—The petitioner has two grievances; (i) vacation salary, (ii) revised pay-scale. The issue of vacation salary is covered in favour of the petitioner by the judgment of this Court in Baldev Singh and others versus State of H.P. and others, CWP No. 415 of 2000, decided on 1st September, 2008. Therefore, the eligible vacation salary for the period, the husband of the petitioner petitioner has worked as contract teacher, shall be disbursed to her, within a period of three months from the date of production of a copy of this judgment alongiwth a copy of the writ petition by the petitioner before the competent authority and if not, she shall be entitled to interest at the rate of 10% and the officers responsible for delay, shall be personally liable for the same.

So far as the issue of the revised pay scale is concerned, the petitioner shall be entitled to benefits flowing out of the decision in LPA No. 105/2010. The needful in that regard will be done within a period of one month from the date of the decision in the LPA, subject to the same attaining finality.

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