S MANJULA Vs. CHIEF EDUCATIONAL OFFICER

JUDGEMENT

(1.) The prayer sought for in this Writ Petition is to issue a Writ of Mandamus, directing the third respondent to pass an order of re-employment to the petitioner permitting her to continue as B.T.Assistant in Hindu Nadar Uravin Murai Periyanayagi Rengasamy Girls Higher Secondary School till the end of the academic year 2018-2019 (from 01/07/2018 to 31/05/2019)

(2.) Heard Mr.T.R.Jeyapalam, learned counsel appearing for the petitioner, Mr.K.Saravanan, learned Government Advocate appearing for the respondents 1 and 2 and Mr.C.Venkatesh Kumar, learned counsel appearing for the respondents 3 to 5.

(3.) The short facts, which are required for the disposal of this Writ Petition, are as follows:-