PULAVAR NELLAI AGANAPATHY Vs. SECRETARY TO GOVERNMENT OF INDIA DEPARTMENT OF EDUCATION MINISTRY OF HUMAN RESOURCE DEVELOPMENT CENTRAL SECRETARIAT NEW DELHI

JUDGEMENT

(1.) THIS appeal is preferred against the order dated 17th September, 1993 passed by the learned single Judge in W. P. No. 16011 of 1993.

(2.) IN the writ petition, the petitioner has sought for issue of a direction to the 1st respondent to forbear from considering the representation made by the Chairman of Tamil Nadu State Level Committee for rational Award to Teachers for 1993, to consider his name for recommendation to the National Award to Teachers, 1993. The caseof the petitioner is that he fulfils all condition of eligibility of teachers for consideration of the national Award to Teachers. Even then, his name has no been considered. On the contrary, it is the contention of learned Special Government Pleader for education that as the appellant/petitioner retired on 1. 12. 1992 and the awards were to be conferred for the year 1993, his name could not be considered, because he cannot be considered to have been in service in the year 1993, even though he has been re-employed till 31. 3. 1993.