- (1.) In the writ petition the petitioner has made the following prayer: (i) For a direction to set aside the letter no. 677 (Law) dated 27/29.09.2012 issued by the Director, Primary Education whereby and whereunder she rejected the claim of the petitioner for officiating allowance and deputation allowance; (ii) for direction upon the respondents to pay the Officiating allowance because petitioner worked as a High School Teacher instead of Primary School Teacher during the period 10.09.2005 to 06.09.2010 as per the lawful direction of the District Superintendent of Education, Godda; & (iii) for direction to set aside the relieving order dated 06.09.2010 issued by the Incharge Head Master, High School Sarotia because it has been issued in violation of direction issued vide letter no. 917 dated 01.09.2010 by the District Education Officer, Godda.
(2.) The brief facts as stated in the writ petition are that, the petitioner was appointed as a Primary School Teacher. On 10.09.2005 in compliance of order dated 10.06.2005, the petitioner gave his joining in the High School, Sarotia. The petitioner continued to work there till by order dated 01.09.2010, he was relieved to join his parent school. The petitioner moved this Court in W.P.(S) No. 2916 of 2012 seeking a direction upon the respondents for grant of officiating allowance which was disposed of with a direction to the respondents to treat the writ petition as representation of the petitioner and to decide the representation by affording opportunity of hearing to the petitioner. In compliance of direction dated 15.06.2012 of this Court, the representation of the petitioner has been decided by order dated 27/29.09.2012 which has been impugned by the petitioner in the present writ proceeding.
(3.) Heard learned counsel appearing for the parties and perused the documents on record.;