PULAVAR K. VEMBU Vs. DIRECTORATE OF MATRICULATION SCHOOLS

JUDGEMENT

(1.) The petitioner has filed this writ petition seeking issuance of a writ of mandamus to direct the respondents to permit the petitioner to render her service as Tamil Teacher in the 2nd respondent school till her age of superannuation, i.e. 31.05.2011, with all her service benefits and further direct the respondents to pay the dues to the petitioner which she is entitled to.

(2.) The petitioner was appointed in the second respondent school, which is a Matriculation School, as Tamil Teacher on 09.06.1980. The petitioner has been conferred with the title "Pulavar". The petitioner claims that she is entitled to hold the post till she attains the age of 60. However, the second respondent, during August 2008, informed the petitioner that she is not entitled to continue in the post, as she attained 58 years. Thereafter, from September, 2008, the petitioner was engaged on consolidated pay. It is alleged that similar treatment was given to all retiring teachers.

(3.) The petitioner states that she has been discharging the duty on consolidated pay from September, 2008 till 03.06.2010, though she was not allowed to sign the attendance register from April, 2010. It is alleged that from February, 2010, till May, 2010, she was not paid salary by the second respondent.