RAM NANDAN SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Dinu Kumar, learned counsel for the petitioner and counsel for the State.

(2.) The prayer of the petitioner in this writ application reads as follows:

(3.) Mr. Dinu Kumar, learned counsel for the petitioner would submit that once the authority had found the petitioner eligible for grant of extension on account of his being national award winner teacher, such extension had to be for a period of three years in view of the earlier Government policy as contained in resolution dated 16.5.1973 and 25.11.1981 (Annexure Nos. 2 & 3 to this writ application). He would, therefore, turn to the reasons mentioned in the impugned order curtailing the extension of the petitioner only for a period of one year on account of subsequent change in the Government policy dated 23.5.1996, which according to him would not apply to the cases of such national award winner teachers who was entitled for extension of service under the earlier Government instruction. In this context, he has placed reliance on the order of this Court dated 17.3.1997 in CWJC No. 2848 of 1996 (Suresh Prasad V/s.State of Bihar & Ors.).