A. ABIRAMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Writ Petition is filed by the writ petitioner seeking for the issuance of Writ of Certiorarified Mandamus, to call for the records of the 4th respondent in relation to the impugned order in Na.Ka. No. 2722/A1/2019, dated 26.07.2019, quash the same and consequently direct the respondent to grant re-employment to the petitioner as B.T. Assistant (Tamil) for the period from 01.07.2019 to 31.05.2020 as per Order of the 3rd respondent herein in its proceedings Na.Ka. No. 5358/A2/2019 dated 09.09.2019 with all monetary and service benefits to the petitioner.

(2.) The petitioner is teacher and she served in the post of B.T. Assistant and after serving for more than two decades, she is at the verge of retirement during the middle of the academic year and therefore her plea is that she is 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 reemployment till the end of academic year, negatived against which the present Writ Petitions are filed.