S.SELVARANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The instant Writ Petitions have been filed in the nature of Certiorarified Mandamus to quash the impugned order passed by the first respondent in proceedings in G. O Ms. No. 51 Personnel and Administrative Reforms (S) Department, dated 7. 5. 2020 and consequential impugned order passed by the first respondent in proceedings in Lr. No. 11308/S/2020-1 dated 14. 5. 2020 and also sought for a direction to the respondents to extend the retirement age from 58 years to 59 years of the petitioner in terms of the G. O Ms. No. 51 Personnel and Administrative Reforms (S) Department dated 7. 5. 2020.

(2.) Heard Mr. C. Venkatesh Kumar, learned counsel appearing for the petitioners and Mr. K. Mu. Muthu, learned Additional Government Pleader appearing for the respondents 1 to 4 in W. P(MD)Nos. 6682 and 6688 of 2020 and Mr. Aayiram K. Selvakumar, learned Additional Government Pleader appearing for the respondents to to 4 in W. P(MD)No. 6690 of 2020 and for respondents 1 and 2 in W. P(MD)No. 6691 of 2020.

(3.) The petitioner in W. P(MD)No. 6682 of 2020 was working as Assistant Professor in Fatima College, Madurai. The petitioner had retired on 30. 04. 2020 on reaching the age of superannuation and thereafter, he was granted re-employment upto 31. 05. 2020 as a Assistant in the Education Department.