Rajesh Kumar vs State of H.P. and Others

Rajiv Sharma, J.—Mr. Sanjeev Bhushan, learned Counsel for the Petitioner submits that the present petition is rendered infructuous as far as other reliefs are concerned, except salary for the vacation period. He further submits that his client had worked and has been regularized after the interim order dated 26.02.2002, passed by the learned erstwhile Himachal Pradesh Administrative Tribunal. Accordingly, if the Petitioner had worked during this period, as claimed by Mr. Sanjeev Bhushan, learned Counsel for the Petitioner, he is entitled for the salary of vacation period in view of the judgment rendered by a Division Bench of this Court in Baldev Singh and Ors. v. State of H.P. and others, CWP No. 415 of 2000, decided on 1st September, 2008.

Accordingly, the petition is disposed of with a direction to the Respondents to release and pay the salary of the vacation period to the Petitioner, within a period of two months from the date of production of a certified copy of this judgment by the Petitioner. No costs.