Ravi Nandan Kumar vs State of H.P. and Another

Kurian Joseph, C.J.—The Petitioner, who is a contract teacher, has two grievances, one is vacation salary and the second is counting of the contract period for the purpose of service benefits. As far as the vacation salary is concerned, the Petitioner is entitled in terms of the decision of this Court in Baldev Singh v. State of Himachal Pradesh and Ors. Therefore, the eligible vacation salary for the period he has claimed, shall be disbursed to him within a period of four months from the date of production of a copy of this judgment by the Petitioner. As far as the counting of the contract period is concerned, the Petitioner submits that he may be given liberty to make a representation, as reserved in the decision of this Court in Ravi Kumar v. State of Himachal Pradesh and Ors. Liberty, as above, is granted.

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