LAKSHMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed seeking for a direction to the respondents to permit the petitioner to continue as a Special Teacher in Tailoring till the end of the academic year in accordance with G.O.Ms.No. 261, dated 20.12.2018.

(2.) It is seen from the records that the petitioner is working as a Special Teacher for Tailoring from the year 2005 onwards. The petitioner had attained superannuation on 31.10.2019. Since the service of the petitioner was not extended till the end of the academic year in accordance with G.O.Ms.No.261, dated 20.12.2018, the petitioner made a representation to extend her service till the end of the academic year. It is the claim made by the petitioner that she was also referred to the medical board to check her physical fitness. Since the representation made by the petitioner has not been considered, the petitioner has approached this Court.

(3.) Heard Mr.M.R.Jothimanian, learned counsel appearing on behalf of the petitioner and Mrs.V.Annalakshmi, learned Government Advocate appearing on behalf of the respondents.