K M SAO Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The grievance of the petitioner in the instant Writ Petition is that, the petitioner while working as a Lecturer at the Government Higher Secondary School, Garhfuljhar, Tahsil Basna, District Mahasamund was ordered vide Annexure-P/1 dated 09/11/1998 to officiate as the Principal of the said "Principal " school till regular appointment of Principal is made. "Principal "

(2.) It is the contention of the petitioner that, right from 09/11/1998 till 20/08/2009 i.e. for a period of about 11 years, the petitioner continued officiating as Principal of the said school. "Principal "

(3.) The grievance of the petitioner is that, though the petitioner has worked on the said post for a period of about 11 years, he has not been paid the officiating allowance which he is otherwise entitled for.