- (1.) Heard Sri Venu Gopal, learned counsel for the petitioner and learned Standing Counsel.
(2.) The petitioner seeks mandamus to continue till 30th March, 2016 on the basis of the Government order dated 15.10.2014 which provides for the change of Academic Session to 1st April to 31st March instead and in place of 1st July to 30th June.
(3.) By means of the subsequent Government order dated 15th June, 2015, it has been clarified that the change of academic session to 1st April to 31st March would not have any effect on providing session benefit to those teachers who had retired and were continuing till 30th June 2015 on Session benefit. The teachers who had continued beyond their age of superannuation would not be allowed to continue till the end of Academic Session 2015-16 i.e. till 31st March, 2016 in view of the change of Academic Session vide Government order dated 9th September, 2014.;