Ravi S. Dhavan, J. - (1.) The petitioner is a primary school teacher at the Hindalco Primary School, Renukoot, District Sonbhadra. He retired on 30 June, 1992 at the age of 60 years.
(2.) The petitioner claims that he is one of those who received a national/State award given to teachers, thus, he is entitled to have his services extended by two years. He took up an issue on this aspect of the matter with the Committee of Management of the Hindalco Primary School, Renukoot, district Sonabhadra, which declined to extend bis services for another two years on the claim of the petitioner. The petitioner represented to the Basic Shiksha Adhikari who gave a recommendation to the effect that his services ought to be extended for two years. The Management declined to accept the recommendations of the Basic Shiksha Adhikari with the result that the petitioner filed a writ petition in 1992, which was disposed of on 2 November, 1992, in effect, by requiring the Committee of Management to decide the petitioners prayer pending a representation before it in the light of the recommendations of the Basic Shiksha Adhikari. The Committee of Management has given a cogent explanation in not being able to accept the request of the petitioner for extending his service by another two years upon his retirement at the age of 60 years.
(3.) The Committee of Management has explained in its communication dated 11 December, 1992 (Annexure-9 to the petition) addressed to the petitioner, that the award on the basis of which he sought an extension of two years, has nothing to do with the award which may be given to a teacher for recognition of meritorious service rendered in the field of teaching. The Committee of Management has explained in its letter that while the petitioner does have an award, but, it is one which has been granted to the petitioner by the Registrar Counsel (Census) through the Ministry of Home Affairs, Government of India. A copy of the award is appended to the petition as Annexure-1. It is for outstanding services of the petitioner for having worked during the Census of India, 1961. This award which the petitioner carries with him, has no nexus with his teaching assignment or his vocation as a teacher. This Court has examined the record of the petition by a writ of certiorari and it is unable to the come to the conclusion that the explanation given by the Committee of Management, Hindalco Primary School, Renukoot, respondent No. 2, is illogical.;