IQBAL BANO Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) The petitioner has presented this petition seeking issuance of writ of mandamus for regularising the services of the petitioner as Lecturer in the College of Education by relaxation of Rules from the date she has taken over the charge and performing the duties as a Lecturer.

(2.) The petitioner in the petition has averred that the petitioner while working as Sr. Master in the Government Higher Secondary School, Kishtwar was transferred and posted in the Government College of Education, Jammu, in her own pay and grade against available post of Lecturer in Urdu vide order No. 496-Coll of 1979 dt. 25.9.1979 passed by the Education Commissioner J&K. Thereafter the Government under Order No. 616-Edu of 1985 dt. 1.10.1985 sanctioned the charge allowance in favour of the petitioner as admissible under Art. 87(b) J&K C.S.R. from the date she had been asked to work as Lecturer in 'Urdu'.

(3.) Petitioner seeks regularisation on the ground that since the year 1979 she has been working as Lecturer against the post, therefore, her services should be regularised by relaxation of Rules.