E R SHANMUGAM Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) THE unsuccessful writ petitioner before the learned single Judge has filed the present appeal.

(2.) THE learned Judge in the order dated 07. 07. 2008, passed in W. P. No. 15962 of 2008, while considering the past conduct of the writ petitioner / appellant has found that there are records to show that the conduct and character of the appellant was not satisfactory and therefore he is not entitled for reemployment from 01. 07. 2008 till the end of the academic year viz. , 31. 05. 2009. On the face of it, we do not find any reason to interfere with the order of the learned single Judge.

(3.) THE reemployment of a teacher who retires in the middle of the academic year is to enable him to continue till the end of the academic year is not for the purpose of conferring any benefit to such teacher but the basis of such system is for the benefit of the students to have continuity of such teacher till the end of the academic year.