HAMIDUDDIN Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri S.D. Kautilya learned counsel for the petitioner and learned Standing Counsel.

(2.) By this writ petition the petitioner has prayed for a direction to the respondents to grant two years extension in service beyond the age of superannuation, as he is a recipient of state award recognising his services as a best teacher.

(3.) Brief facts giving rise to this petition are, that the petitioner was appointed as a L.T. Grade teacher in a Government College on 24.2.1966. He retired as the Principal of Basic Teachers Training College Varanasi on 31.3.2000. Her was recommended for state teacher's award of the year 1999. By the Government Order dated 18,9.2000, the State Government conferred the award on the petitioner.