MEDHANI PRASAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Instant petition has been preferred by the petitioner claiming that he is eligible for consideration of "Shailesh Matiyani State Teacher Award, 2018" (for short "the award"), and related reliefs.

(2.) It is the case of the petitioner that he was appointed as a teacher in the year 1990. In the year 2018, he applied for the award. He was not granted the award and it was told that since he is on the extension of service, he is not eligible for consideration of the award. The petitioner filed a Writ Petition (S/S) No. 235 of 2021 (for short "the writ petition"). The writ petition was disposed of with the direction that the petitioner shall make a fresh representation to the authorities. The petitioner made a representation, which was rejected on 22.02.2021. This rejection order is impugned in this writ petition.

(3.) Heard learned counsel for the parties and perused the record.