Rajinder Kumar vs State of H.P. and Another

Kurian Joseph, C.J.—These writ petitions are filed with an identical set of prayers and one such set of main prayer reads as follows:

(i) To quash order dated 29-03-2010 Annexure P-3 issued by Respondent No. 2 being illegal and arbitrary and to direct the Respondents to release revised pay scale to the Petitioner in accordance with the order dated 22-3-2010 Annexure P-2 w.e.f. 1-12-09.

(ii) To allow annual increment to the Petitioner at par with contract teachers w.e.f. 24-3-09.

(iii) To pay salary during vacations period to the Petitioner w.e.f. 1-4-2007 to 31-8-2010 i.e. 52 days of each sessions in view of the decisions of this Hon''ble Court titled as Baldev Singh and Ors. v. State of H.P. reported in 2009 HLJ 293.

It is submitted that the issue is covered by the decision of this Court rendered in CWP No. 2880 of 2010 alongwith other connected cases, titled as Dhananjay Saini v. State of H.P. and Ors. The Petitioners submit that they would file appropriate individual representation(s) furnishing all factual details before the competent authority within a period of ten days from today. It is always open for her to do so. In the event of the Petitioners approaching the competent authority within a period of ten days from today, similar treatment shall be extended to the Petitioners herein also as extended to the Petitioner(s), covered by the judgment, referred to above, within a period of four months from the date of production of the copy of this judgment alongwith a copy of the Writ Petition(s) and the copy of the judgment, referred to above.

The Writ Petitions are disposed of, so also the pending application(s), if any.