S JEGANATHAN Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) The petitioner herein reached the age of superannuation after working as a teacher on 30.9.2014. Thereafter, a request was made on behalf of the petitioner by the 4th respondent to the 3rd respondent seeking re-employment of the petitioner till the end of the academic year 2014-2015. The request made was rejected by the 3rd respondent on the sole ground that the petitioner, having not completed ten years of service he is not entitled for re-employment as per the proceedings of the 1st respondent dated 13.8.2008. Challenging the same, the present writ petition has been filed.

(2.) Learned counsel appearing for the petitioner submitted that the issue involved in this writ petition is no longer res integra. Considering the very same issue, this Court in W.P.No. 23777 of 2012 etc., batch, by Order dated 8.11.2012, after making reliance upon earlier decision of this Court dated 19.7.2010 made in W.P.No. 12883 of 2010 (M.Rajendran Vs The Director of School Education, Chennai-6) was pleased to allow the writ petitions covering the very same issue.

(3.) Though the matter has been adjourned on the last occasions directing the learned Additional Government Pleader to get necessary instructions in this regard, even today there are no instructions. Therefore, this Court is inclined to proceed with the matter.