The Director Of Elementary ... vs P.Singaravadivelu
2021 Latest Caselaw 12265 Mad

                                                           W.A.No.1250 of 2021
          IN THE HIGH COURT OF JUDICATURE AT MADRAS

                               DATED: 23.06.2021

                                    CORAM

      THE HON'BLE MRS.JUSTICE PUSHPA SATHYANARAYANA
                            AND
        THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY

                            W.A.No.1250 of 2021
                          and CMP No.8004 of 2021

1.The Director of Elementary Education,
 DPI Complex, College Road,
 Nungambakkam, Chennai.

2. The District Elementary Education,
  Nagapattinam.

3. The Block Educational Officer,
  Vedaraniam,
  Nagapattinam Distrct                                         ... Appellants

                                        Vs.

P.Singaravadivelu                                            ... Respondent

Prayer: Writ Appeal filed under clause 15 of Letter Patents Act, filed praying

to set aside the final order dated 21.10.2019 in W.P.No.29863 of 2019 passed

by the learned Single Judge.

             For Appellants         : Mr.R.Neelakandan
                                      Government Counsel


                                 JUDGMENT

(delivered by MRS.PUSHPA SATHYANARAYANA.J.,)v The writ appeal is directed against the common order passed in

W.A.No.1250 of 2021 W.P.Nos.23520 of 2019 etc., batch dated 21.10.2019, wherein, the appellant

has challenged the order passed in W.P.No.29863 of 2019 alone.

2. The writ petitioner was a teacher having served from the year 1997.

When she was at the verge of retirement and attain the age of superannuation

during the middle of the academic year, a plea was raised to permit her to

continue in the service till the end of the academic year.

3. The practice of providing re-employment to teachers till the end of

academic year is continued from the year 1970 onwards. However, the request

of the petitioner to grant re-employment till the end of the academic year was

negatived, against which, the writ petition was filed.

4. The learned Single Judge, after considering the elaborate submissions

made on either side, allowed the writ petition and set aside the order passed by

the respondents 2 and 3 and directed to issue re-employment order to the

appellant/writ petitioner till the end of the academic year.

5. Admittedly, the said academic year is over i.e., on 31.05.2020. As the

academic period itself is over, nothing survives in this writ appeal. The writ

appeal is dismissed as infructuous. No costs. Consequently, connected

W.A.No.1250 of 2021 miscellaneous petition is closed.

                                    (P.S.N.J.,)    (K.R.J.,)
                                               23.06.2021
sr

Index: Yes/No
Speaking Order/Non Speaking Order





                 W.A.No.1250 of 2021

      PUSHPA SATHYANARAYANA.J.,
                          AND
         KRISHNAN RAMASAMY.J.,


                                    sr




              W.A.No.1250 of 2021




                         23.06.2021