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Judgment
Justice Kurian Joseph, C.J.—The writ petition is filed with the following prayers:-
(i) That the respondents may very kindly be directed to count the contract period of service rendered by the petitioners towards fixation of pay by allowing all increments from the date of their initial appointment as per law with all consequential benefits.
(ii) That the respondents may be directed to pay the revised pay scale to the petitioners w.e.f. 1.1.2006.
(iii) That the respondents may kindly be directed to pay salary to the petitioners for the vacation period.
As regards the first prayer is concerned, it is submitted by the learned counsel for the petitioner that the same is covered by the decision of this Court in Ms. Thakuri Devi Vs. State of H.P. & others, CWP (T) No. 4357 of 2008. If that be so, similar treatment shall be extended to the petitioners herein also.
According to the petitioners, the issue of revised pay scale is covered in their favour by the judgment dated 13.12.2012 of this Court rendered in LPA No. 105 of 2010, State of H.P. Vs. Rakesh Chand and others. If that be so, similar treatment shall also be extended to the petitioners herein also, as extended to the writ petitioners in the above referred decision, in case the petitioners are also similarly situated.
The issue pertaining to the vacation salary to contract teachers is squarely covered by the judgment of this Court rendered in CWP No. 415 of 2000, titled as Baldev Singh and others vs. State of Himachal Pradesh and others and the judgment has become final. Therefore, this writ petition is disposed of directing the respondents to release the due and admissible vacation salary, during the entire service period, to the petitioners in case the same has not been granted so far. If the amounts are not disbursed as above, the petitioners will be entitled to interest @ 10% and the officers responsible for the delay shall be personally liable for the same.
The needful shall be done within a period of four months from the date of production of the copy of this judgment alongwith the copies of the judgments referred to above by the petitioner concerned before the competent authority. The writ petition is disposed of, so also the pending application(s), if any.