K.GEETHANJALI Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) These Writ Petitions are taken up for final disposal and disposed of by way of this common order, since the issues involved in these Writ Petitions are similar in nature.

(2.) The petitioners are teachers and after serving for more than three decades in respective posts, they are at the verge of retirement on attaining age of superannuation during the middle of the academic year and therefore their plea is that they are entitled to continue in the service till the end of the academic year in the same school itself.

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