R.MATHIVANAN Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) These Writ Petitions are taken up and disposed of by way of common order, since the issue involved in these Writ Petitions are common.

(2.) The petitioners are teachers and they served in respective posts and after serving for nearly a decade, they are at the verge of retirement during the middle of the academic year and therefore their plea is that they are entitled to continue the service till the end of the academic year on superannuation.

(3.) The said practice of providing reemployment to teachers till the end of academic year is continued right from 1970 onwards. However, on the contrary, the request of the petitioners to grant re-employment till the end of academic year, negatived against which the present Writ Petitions are filed.