KASHINATH RAM Vs. SATATE OF CHHATTISGARH & ORS.

JUDGEMENT

(1.) THE petitioner was employed as Teacher. Thereafter he was promoted to the post of Principal in the year 1973. According to the petitioner, he has been teaching students of class 9th, 10th, 11th and 12th also, time to time. The petitioner has filed this petition seeking a direction that the Divisional Education Officer be directed to extend the period of service of the petitioner to 65 years in view of the Circular dated 9.12.1974. The said circular provides that keeping in view, the high educational qualification and physical condition of the Teacher, his services may be extended up to the age of 65 years from the age of 62 years.

(2.) THE petitioner does not acquire any right, by virtue of the circular dated 9.12.1974, as this is for the Government to consider the qualification and physical condition of the employee before granting extension of service up to 3 years that too in the public interest. It appears that the petitioner has not been granted extension of service up to 65 years. The respondents -State cannot be directed to consider the case of the petitioner and grant extension of service by three years, as prayed for by the petitioner in this petition. For the reasons stated -above, no case has been made out for interference by this Court. The petition fails and is dismissed. No order as to costs.