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Smt. Suman Devi vs State of Himachal Pradesh

High Court Of Himachal Pradesh · Decided on 19 March 2012 · Citation: (2012) 03 SHI CK 0215

HON’BLE JUDGES
Kurian Joseph, J · Dharam Chand Chaudhary, J
CASE NUMBER
CWP No. 1303 of 2012-A
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Judgment

5 paragraphs · 358 words

Justice Kurian Joseph, C.J.—These writ petitions have been filed with similar set of prayers and one such set of prayers is reads as follows:-

(i) That a writ of mandamus may kindly be issued thereby directing the respondents to pay at least the minimum of the pay scale in the revised pay scale for the same post held by the regular counterparts, i.e. (J.B.T. Teachers) along with arrears to the Husband of the petitioner from his initial appointment and all other consequential benefits as given to similar situated persons in CWP(T) No. 6037/2008 titled as HP Rajkiya Prathmik Anubandh Adayapak Sangh Versus State of H.P.

(ii) Direct the respondents to pay the salary for the period of vacations along with arrears to the husband of the petitioner according to the judgment passed by the Hon''ble High Court in CWP No. 415/2000 titled Baldev Singh & others versus State of H.P.

As far as the case of the petitioners for the grant of revised pay scale is concerned, the same be considered within a further period of two months after the decision rendered by this Court in LPA No. 105 of 2010. So far as the second grievance is concerned, the issue pertaining to vacation salary to contract teachers is squarely covered by the judgment of this Court rendered in Baldev Singh and others Versus State of H.P. and others, CWP No. 415 of 2000, decided on 1st September, 2008 and the judgment has become final. There will be a direction to the respondents to release eligible vacation salary, during the entire service period, to the petitioners in case the same has not been granted so far, within a period of two months from the date of production of a copy of this judgment along with copy of the writ petition(s) and a copy of the judgment, referred to above by the petitioner concerned. 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.

2.

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