R.MARY SELVABAI Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) The order of the third respondent dated 29.08.2019 is sought to be quashed in the Writ Petition and further direction is sought for to direct the respondents 3 and 4 to re-employ the petitioner from 01.12.2019 to 31.05.2020.

(2.) Mr.A.Thiagarajan, learned Government Advocate takes notice on behalf of the respondents 1 to 3. Notice to the fourth respondent is dispensed with, since no adverse order is going to be passed against the fourth respondent. 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, she is working as Graduate Teacher (History) in the fourth respondent School from 01.06.2009. She has to retire from service, on attaining the age of superannuation on 30.11.2019. The grievance of the petitioner is that if she is relieved in the middle of the academic year on attaining the age of superannuation on 30.11.2019, the students will suffer a lot and their studies will be affected. Hence, she has made a petition through the fourth respondent to the third respondent to provide re-employment till the completion of the academic year on 31.05.2020. According to the petitioner, she is medically fit and there is no adverse remarks and there is no disciplinary proceedings against her. In these circumstances, the third respondent through the impugned proceedings dated 29.08.2019, 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.