R. BALAMURUGAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) Since the issues involved in these writ petitions are one and the same, for disposal of these writ petitions the facts stated in W.P(MD)No.6576 of 2020 has taken up for discussion.

(2.) The instant Writ Petition has 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.

(3.) The petitioner was working as B.T. Assistant in Municipal Higher Secondary School, Karur, Karur District. The petitioner had retired on 31.03.2020 on reaching the age of superannuation and thereafter, he was granted re-employment upto 31.05.2020 as a Teacher in the Education Department. This has always been the practice, obviously for the welfare and in the interest of the students. If any teacher, particularly, in the higher secondary grade is granted extension then it is for the benefit of students. It is not any concession shown to the teacher. If the teacher is an expert in Maths or Physics and suddenly retires half way during the academic year then a new teacher cannot be expected to continue to teach the syllabus in the manner in which the students are accustomed.