VIDYA DHAR Vs. STATE OF J & K

JUDGEMENT

(1.) Through the instant writ petition petitioner seeks the following reliefs:- "Mandamus

(2.) The case of the petitioner is that he joined as Lecturer in English in the year 2008 in Higher Secondary School, Soundar, Kisthwar and continuously performed his duties as Lecturer in GHSS Soundar (Dachhan), Kisthwar. It is stated that the petitioner in 2010 being the senior most lecturer at GHSS Soundar (Dachhan), Kisthwar assigned the duty of I/c Principal DDO in GHSS Soundar (Dachhan), Kisthwar in addition to his own duty as Lecturer till the Principal is posted by the Administrative Department and since then the petitioner is continuously performing his duty as drawing and disbursing power of DHSS Soundar Dachhan, Kishtwar. It is further stated that the petitioner vide Govt. order No. 645-Edu of 2018 dtd. 26/4/2018 was also assigned the charge of ZEO Marwah, Kisthwar and the petitioner in addition to his earlier assignment/duty also hold and look after the charge of the post of ZEO Marwah Kishtwar.

(3.) Learned counsel for the petitioner states that the petitioner in addition of his own duty is continuously performing as Incharge Principal of GHSS Marwah Dachhan, Kishtwar and also the post of ZEO Marwah, Kishtwar, therefore, petitioner is entitled to get the benefit of charge allowance for the period which he has worked as Incharge Prinlcipal DDO in GHSS Soundar (Dachhan) Kishtwar in addition to his duty. It is contended that petitioner moved a representation to the respondent no. 2 for releasing the benefit of charge allowance for the duty performed by the petitioner in addition to his own duty as Incharge Principal DDO in HSS Govt. Girls Higher Secondary School, Soundar Dachhan, but respondent No. 2 has not release/sanction the charge allowance despite repeated requests of the petitioner.