V.VENNILA Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The Writ Petition is taken up and disposed of as follows.

(2.) The petitioner is a teacher and she served in respective post and after serving for more than two decades, she is at the verge of retirement during the middle of the academic year and therefore their 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 petitioner to grant re- employment till the end of academic year, negatived against which the present Writ Petition is filed.