P.K. RAVINDRANATHA PANICKER Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner in W.P.(C) No. 7712 of 2017 is the appellant before us. He is stated to have been working as an Assistant Master at Sainik School, Kazhakkuttom at the time when this writ petition was filed and he claims that he is the senior most teacher going by his initial date of appointment in the school.

(2.) What we see from the pleadings on record is essentially that the appellant was impugning the grant of National Award to the 5th respondent in the year 2009 and the consequential extension of his service for the period from 01.01.2016 to 31.12.2017. He also prayed that the respondents 1 to 3 herein be directed to withdraw the monetary benefits given to the 5th respondent during the period of his extension of service, namely from 01.01.2016 to 31.12.2017, and to recover the same from him through a process of law.

(3.) This writ petition was heard in great detail by the learned single Judge, as is clear from the impugned judgement and all the relevant factual factors, including the manner in which the 5th respondent was chosen for the National Award for the year 2009, was considered extensively.