LAWS(MAD)-2011-10-273

K KARUPPASAMY Vs. SECRETARY, K NATARAJAPILLAI

Decided On October 31, 2011
K Karuppasamy Appellant
V/S
Secretary, K Natarajapillai Respondents

JUDGEMENT

(1.) The petitioner has filed the present writ petition seeking for a direction to allow him to continue in service on reemployment as a Graduate Assistant till the end of the academic year, i.e., on 31.5.2012 and to pay salary as applicable to the Graduate Teacher.

(2.) In the writ petition when it came up for admission, notice was directed to be issued to the respondents on 13.10.2011. This court also directed the petitioner to continue in service till further orders and a direction was given to the respondents to file counter. The first respondent has filed a vacate stay application in M.P.(MD)No.2 of 2011 together with supporting counter affidavit and also filed a typed set of papers in support of the averments in the counter affidavit.

(3.) It is seen from the records that the petitioner joined the service as a Junior Assistant in the year 1974. Subsequently, he was promoted as a Graduate Assistant on 4.6.2004. During his tenure, he also got appreciation certificate for 100% pass in the Science subject for the academic year 2007-2008. In the Science subject handled by him, the students had secured 100% pass. He reached the age of superannuation on completing 58 years of age on 31.10.2011. As per the order of the Government, he is eligible for reemployment till the end of the academic year 2011-2012 ending on 31.5.2012. The petitioner made a representation, dated 23.6.2011 requesting permission to continue him in service till the end of academic year. A further representation was also made on 6.9.2011. He also enclosed the medical fitness certificate by a further letter dated 02.10.2011. Since there was no response from the first respondent, he has filed the present writ petition.