Renu Chadda and Others vs State of H.P. and Another

Kurian Joseph, C.J.—The petitioners have two grievances (i) counting of contract service for the purpose of increments and pension; (ii) vacation salary during the contract period. As far as the counting of contract service for the purpose of increments and pension is concerned, this Court has already held in Ravi Kumar v. State of H.P. and Anr. and Ors. connected matter CWP No. 4550 of 2010, dated 16.12.2010 that the contract service cannot be counted for that purpose. However, liberty has been granted to the parties to approach the Government. Therefore, on that count, the petitioners will only be entitled to the liberty to approach the Government. As far as the vacation salary for the period the petitioners have worked as contract teachers is concerned, in case the vacation salary has not been paid to the petitioners, the same shall be paid to them in terms of the decision of this Court in Baldev Singh and Ors. v. State of H.P. and Ors. CWP No. 415 of 2000, decided on 1st September, 2008, within a period of four months from the date of production of a copy of this judgment along with copies of the judgments, referred to above and copy of the writ petition(s) by the petitioner(s) before the second respondent/competent authority.

With the above observations, these writ petitions are disposed of, so also the pending applications, if any.