CHELLAM Vs. DIRECTOR OF ELEMENTARY EDUCATION

JUDGEMENT

(1.) The petitioner filed this Writ Petition for a Writ of Certiorarified Mandamus, seeking to call for the entire records relating to the proceedings in Na.Ka.No.1057/m3/2019 dated 30.06.2019 on the file of the 3rd respondent herein and quash the same and consequently direct the respondents herein to permit the petitioner herein to continue as Secondary Grade Teacher in the Primary School at Ulipuram on re-employment basis till the end of academic year 2019-20 and pay salary and all other monetary benefits due to the petitioner herein for the period of re-employment.

(2.) The petitioner is a Secondary Grade Teacher 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 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.