A. R. BALAKRISHNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the present writ petition is to direct the respondents to permit the petitioner to continue in service beyond his age of retirement till the end of the academic year as per the Government Orders in force.

(2.) The learned counsel for the petitioner made a submission that the petitioner was unreasonably prevented from continuing his services beyond the date of retirement till the end of the academic year.

(3.) Be that as it may, the fact remains that the petitioner had not served beyond his date of superannuation and he was allowed to retire from service on attaining the age of superannuation.