N.MURUGAN Vs. CHIEF EDUCATIONAL OFFICER

JUDGEMENT

(1.) The order of the first respondent dated 14.10.2019 is sought to be quashed in the Writ Petition and further direction is sought for to direct the respondents to allow the petitioner to continue in service on re-employment basis, till the end of academic year Ie., 31.05.2020 with all monetary and consequential benefits.

(2.) Mr.A.Thiagarajan, learned Government Advocate takes notice on behalf of the respondents. By consent of both parties, this Writ Petition is taken up for final disposal at the stage of admission itself.

(3.) According to the petitioner, he is working as P.G. Assistant (Physics) in Government Higher Secondary School, Visalayankottai on deputation from 29.07.2019. He retired from service, on attaining the age of superannuation on 31.10.2019. The grievance of the petitioner is that if he is relieved in the middle of the academic year on attaining the age of superannuation on 31.10.2019, the students will suffer a lot and their studies will be affected. The Headmaster of the Government High School, Saakkottai has also recommended for re-employment by his proceedings dated 03.10.2019. According to the petitioner, he is medically fit and there is no adverse remarks and there is no disciplinary proceedings against him. In these circumstances, the first respondent through the impugned proceedings dated 14.10.2019, rejected the petitioner's request, stating that surplus teachers need not be granted re-employment until the end of academic year. Hence, the petitioner has come up with the present Writ Petition.