SECRETARY GANDHI AIDED PRIMARY SCHOOL CHOZHIAVILAGAM THIRUPPANANTHAL RANGE TANJORE DISTRICT Vs. R.GIRIJA GANDHI AIDED PRIMARY SCHOOL CHOZHIAVILAGAM THIRUPPANANTHAL RANGE TANJORE DISTRICT

JUDGEMENT

(1.) CHALLENGING the order in W.P.(MD) No.13227 of 2011 dated 30.11.2011 directing the authorities to permit the 1st respondent-R.Girija to continue in service till the end of academic year viz., 31.05.2012, the School Management has preferred this appeal.

(2.) 1st Respondent-R.Girija was appointed as Secondary Grade Teacher in the Appellant's school in 1997 and she was promoted as Headmistress from 01.6.2009. 1st Respondent has attained the age of superannuation on 30.11.2011. Anticipating her superannuation falling during the middle of the academic year, 1st Respondent submitted her application on 01.11.2011 seeking benefit of re- employment till the end of academic year viz., 31.5.2012. According to 1st Respondent, she had no adverse remarks against her. While so, instead of considering the limited request of 1st Respondent to continue her in service till the end of the academic year, Appellant and the 2nd Respondent failed to pass appropriate orders. Therefore, 1st Respondent filed Writ Petition seeking for a direction to re-employ her from 01.12.2011 till the end of the academic year viz., 31.5.2012.

(3.) WE have heard Mr.B.Prasanna Vinoth, learned counsel for 1st Respondent. WE have also heard Mr.M.Govindan, learned Special Government Pleader for 2nd Respondent.