- (1.)THIS writ petition has been filed for a direction to the respondents to provide re-employment till the end of the academic year upto 31. 5. 2007 in terms of the Government Orders in G. O. Ms. No. 1643, Education dated 27. 10. 1988.
(2.)BY consent of either side, the writ petition itself is taken up for final hearing and disposed of. Heard the learned counsel appearing for the petitioner as well as the learned counsel for respondents.
(3.)THE petitioner was working as a Secondary Grade Teacher in the 4th respondent school having joined service on 29. 9. 1980. He attained superannuation on 30. 6. 2006. It was in the middle of academic year. By virtue of the G. O. Ms. No. 249, Education dated 9. 2. 1959, in respect of teachers, who retired in the middle of academic year, they should be allowed for re-employment till the end of aca demic year and the said G. O. came to be reiterated in G. O. Ms. No. 1643, Education dated 27. 10. 1 988.