SYED IBRAHIM ALI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) With the consent of the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondents, the main writ petition is taken up for disposal.

(2.) The petitioner is a teacher and after serving for more than 8 years in the post of B.T.Assistant (Mathematics), he was due to retire on attaining the age of superannuation on 31.07.2019, i.e., during the middle of the academic year and therefore, his plea is that he is entitled to continue in 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 petitioner to grant re-employment till the end of academic year is negatived, against which, the present writ petition is filed.