D KANNAN PRE VOCATIONAL INSTRUCTOR S MUTHUKUMARASWAMY AIDED MIDDLE SCHOOL Vs. DISTRICT ELEMENTARY EDUCATIONAL OFFICER TIRUVANNAMALAI

JUDGEMENT

(1.) THE petitioner prays for the issue of a writ of certiorarified mandamus to call for and quash the proceedings of the second respondent dated 31.7.1999 and direct the second respondent to continue the petitioner as pre-vocational instructor as per Government Orders with all emoluments, benefits and privileges attendant thereto from 1.8.1999 onwards till 31.5.2000 in S.Muthukumaraswamy Aided Middle School, THEn Mahadeva Mangalam, Thiruvannamalai District.

(2.) THIS Court admitted the writ petition and issued rule nisi on 19.8.1999.

(3.) THE only ground on which the petitioner was not reappointed till the end of the academic year being that the petitioner is suffering with a communicable disease. THE expert body's opinion which has already been extracted would show that the only reason to deny re-employment of the petitioner beyond 58 years and till the end of the academic year had been denied is no longer available.