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D. Elizabeth vs The Director of School Education

Madras High Court · Decided on 14 July 2014 · Citation: (2014) 07 MAD CK 0095

HON’BLE JUDGES
K.K. Sasidharan, J
CASE NUMBER
W.P. (MD) No. 11459 of 2014 and M.P. (MD) No. 1 of 2014
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Judgment

6 paragraphs · 323 words

K.K. Sasidharan, J.—By consent and taking into account the nature of relief claimed in the Writ Petition, the main Writ Petition itself is taken up for final disposal during the time of admission.

2.

The petitioner was subjected to transfer on multiple occasions. Finally, she was transferred to Government Higher Secondary School for Boys, Kovilpatti. The petitioner is presently working at Government Higher Secondary School, Pasuvanthanai, Thoothukudi District. It is the case of the petitioner that there are sufficient students in Government Higher Secondary School for Boys, Kovilpatti, from where she was relieved on 01.07.2014 on the ground of surplus teachers. It is the further grievance of the petitioner that there is a proposal to fill up the vacancy at Government Higher Secondary School for Boys, Kovilpatti. The petitioner, therefore, seeks a Writ of Mandamus, forbearing the respondents from filling up the post of B.T. Assistant (Science), without considering her claim, pursuant to the representation dated 01.07.2014.

3.

The representation submitted by the petitioner shows that there are enough students in Government Higher Secondary School for Boys, Kovilpatti. It is a matter of record that the petitioner was working as a teacher in Government Higher Secondary School for Boys, Kovilpatti and she was relieved from there on 01.07.2014. The petitioner is, therefore, having a legitimate claim to consider for transfer to Government Higher Secondary School for Boys, Kovilpatti, in case the Government have got a proposal to fill up the vacancy. It was only for the said purpose, the petitioner has given a representation on 01.07.2014.

4.

The third respondent is directed to consider and dispose of the representation submitted by the petitioner dated 01.07.2014 on merits and as per law. Such exercise shall be completed, within a period of two weeks from the date of receipt of a copy of this order.

5.

The Writ Petition is disposed of with the above direction.

Consequently, the connected miscellaneous petition is closed. No costs.