B SELVARAJ Vs. CHIEF EDUCATIONAL OFFICER

JUDGEMENT

(1.) IN W. P. No. 20273 of 2006, petitioner seeks to direct the third respondent to extend the service of the petitioner as Secondary Grade Teacher till the end of the academic year 2006-2007 i. e. 31. 5. 2007.

(2.) THE brief facts of the case are that the petitioner attained the age of superannuation on 30. 6. 2006 and on 1. 6. 2006 and on 9. 6. 2006 he submitted representations before the third respondent along with medical certificate to extend his service on re-employment basis till the end of the academic year, i. e. , 31. 5. 2007. The grievance of the petitioner is that in spite of his request, he was not given re-employment from 1. 7. 2006 as per the Government Orders and hence filed the writ petition.

(3.) IN the counter affidavit filed by the third respondent, it is stated that the petitioner is not entitled to get re-employment as his character and conduct are not satisfactory. In paragraph 6 of the counter affidavit it is stated as under,