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Judgment
Petitioner, who is a retired Teacher and Principal of Vocational Higher Secondary School, Irumbanam, was selected for Best Teacher National
Award, 2006. He was invited to New Delhi for receiving the Award. Though the petitioner reached New Delhi on the day preceding the grant of
Award, the petitioner was informed that a criminal case is pending against him and therefore the conferment of Award is being withheld for the time
being.
The petitioner submits that in the criminal proceedings against him, the prosecution has been finally withdrawn by the Government. After conclusion
of disciplinary proceedings, the petitioner was reinstated in service also. Therefore, the deferred Award should be conferred on the petitioner,
contends the learned counsel for the petitioner.
Learned Government Pleader, on instructions, submits that the criminal prosecution against the petitioner was subsequently withdrawn and the
petitioner was reinstated in service.
A perusal of Ext.R1(c) would show that the Central Government had deferred the conferment of Award in view of the pendency of the criminal
proceedings. In Ext.R1(c), it is stated that the presentation of Award is being withheld till the State Government examines the case in detail and makes
recommendation. It has been further stated that in case he is exonerated, the Award can later be sent to him.
In view of the subsequent developments in the case, it is now necessary that the 3rd respondent consider the fact of withdrawal of prosecution
against the petitioner and make a fresh recommendation to respondents 1 and 2 as contemplated in Ext.R1(c).
Accordingly, the 3rd respondent is directed to consider the matter in the light of subsequent developments and send appropriate recommendations to
respondents 1 and 2. On receipt of recommendations of the 3rd respondent, respondents 1 and 2 shall take further steps as indicated in Ext.R1(c).
Writ petition is disposed of as above.