A.RAMALINGAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE issue that arises for consideration in this writ petition is as to whether the petitioner, a P.G. Assistant in English, in the sixth respondent Higher Secondary School, is entitled to continue on re-employment, after his retirement on 31.07.2012, upto the end of the academic year viz. 31.05.2013.

(2.) THE petitioner joined the sixth respondent school on 18.02.1982. He rendered more than 30 years service as P.G. Assistant. He attained the age of superannuation on 10.07.2012. He sought re-employment to continue in the teaching assignment till the end of the academic year viz. 31.05.2013, based on the Government Orders.

(3.) HEARD the submissions made on either side.