J PUSHPAM Vs. DISTRICT ELEMENTARY

JUDGEMENT

(1.) THE main Writ Petition is filed by a School Teacher, who has been working in the said School for the last 33 years. Her date of retirement fell on 30th June 2007. As per the Government Orders in force, a School Teacher, whose date of superannuation is falls during the middle of the academic year, is entitled to continue on re-employment basis till the end of the academic year. If that is allowed, when the petitioner will have to retire only on 31. 05. 2008.

(2.) HOWEVER, despite the fact that the petitioner has to retire on 31. 05. 2008, the 3rd respondent did not grant her the benefit of the reemployment, but contended that she will be retired on 30. 06. 2007. This forced the Teacher to file the present the writ petition.

(3.) THIS Court admitted the Writ Petition on 31. 07. 2007. Though initially the petitioner sought for a stay order subsequently, on legal advise, filed a direction application in M. P. No. 1 of 2007, seeking for an interim direction to continue her service till 31. 05. 2008. The interim direction was granted by this court on 31. 07. 2007 and that is still in force.