SURAT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) LEARNED counsel for the parties have been heard at length and pleadings on record have been perused.

(2.) THE Education Department, State of Haryana with a view to bring efficiency in the teaching system introduced a policy for awarding Government teachers for their commendable work in the field of teaching and educational growth. The petitioners have approached this Court in terms of filing the instant writ petition under Article 226 of the Constitution of India by raising a grievance that their claim for the grant of State Awards pertaining to the year 2009 has not been accorded due consideration.

(3.) THE Commissioner and Director General, School Education, Haryana, Chandigarh vide memo dated 23.7.2009 notified to all the District Education Officers/Additional District Education Officers-cum-Elementary Education Officers in the State as also the Principals that in the light of the provision for grant of State Awards for honouring the teachers, who have done commendable/exemplary work in the field of education/social sector etc., the cases of all such eligible teachers for the State Award, 2009 were to be sent to the Directorate up to 5.8.2009 with the recommendations of the District Level Committee. It has been pleaded that in response to the memo dated 23.7.2009, the District Education Officer, Bhiwani on the recommendations of the District Level Committee had duly recommended the names of all the petitioners amongst others on 4.8.2009 (Annexure P-3). The grievance of the petitioners is that even though, no formal order in writing has been communicated to them but their cases for grant of State Teacher Award are not being considered ostensibly for the reason that petitioners no.1 to 5 already stand retired and that petitioner no.6 has earned promotion to the post of Block Education Officer on 28.8.2009.