LATHA M.PALAT Vs. DIRECTOR OF EDUCATION

JUDGEMENT

(1.) By this writ petition, the petitioner seeks the relief of quashing of the letter dated 28.6.2013 issued by the respondent no.2/school, by which the respondent no.2 withdrew its earlier letter dated 10.4.2013. Directions are prayed for that the respondent no.2 should implement its letter dated 10.4.2013 and continue the services of the petitioner till the age of 62 years.

(2.) The letters dated 10.4.2013 and 28.6.2013 read as under:

(3.) The petitioner was given re-employment up to 62 years by the respondent no.2/school, but, that benefit was withdrawn by the school's letter dated 28.6. 2013 on the ground that the notifications of the Director of Education with respect to extension of services for two years up to the age of 62 years since do not apply to the private schools such as the respondent no.2 and the petitioner being a teacher in a private school is hence not entitled to continue in service till the age of 62 years.