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Madras High Court

K.Rajasekar vs The Director Of Elementary Education on 15 February, 2018

Author: T.Raja

Bench: T.Raja

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 15.02.2018
CORAM

THE HON'BLE MR.JUSTICE T.RAJA

W.P.Nos.14124 to 14128, 13643, 13491, 13809, 13994, 14409,
14828 to 14831, 13824 and 14513 of 2017
and Connected Miscellaneous Petitions

W.P.No.14124 of 2017

K.Rajasekar					                ... 	Petitioner

Vs.

1.The Director of Elementary Education,
   DPI Campus, College Road,
   Chennai-600 006.

2.The District Elementary Educational Officer,
   Dharmapuri District.

3.The Assistant Elementary Educational Officer,
   Pappireddipatti Union,
   Dharmapuri District.		  				...  Respondents 

Prayer in W.P.No.14124 of 2017: Writ Petition filed under Article 226 of the Constitution of India to issue a Writ of Certiorarified Mandamus to call for the records relating to the proceedings of the 2nd respondent in Na.Ka.No.1006/A4/2017 dated 24.05.2017 and to quash the same and consequently direct the respondents to allow the petitioner to continue in service in Papireddipatti Union, Dharmapuri District and to resort for deployment of surplus teachers after the commencement of academic year 2017-2018 after completion of admission of students in the manner known to law. 

	For Petitioners   
	W.P.Nos.14124 to
	 14128, 13809, 13994,
	 14828 to 14831 of 2017	   : Mr.G.Sankaran
	W.P.No.13643 of 2017	   : Mr.S.N.Ravichandran
	W.P.No.13491 of 2017	   : Mr.V.Ravikumar
	W.P.No.14409 of 2017	   : Mr.S.Gopinathan
	W.P.No.13824 of 2017	   : Mr.A.Jenasenan
	W.P.No.14513 of 2017	   : Mr.V.Kasinatha Bharathi

	For Respondents   	   : Mrs.P.Rajalakshmi, 
					      Additional Govt. Pleader for R1 to R3

C O M M O N   O R D E R

These writ petitions have been directed against the impugned orders of the second respondent, in and by which the petitioners were transferred /redeployed from their respective Panchayat Union to another Union.

2. The learned counsel appearing for the respective petitioners would submit that on account of the interim order passed by this Court, the petitioners have been posted and directed to continue in the same school and therefore, nothing survives for adjudication in these writ petitions.

3. Accordingly, these Writ Petitions stand closed. No costs. Consequently, connected miscellaneous petitions are closed.

15.02.2018 Index : Yes / No Internet : Yes / No jvm To

1.The Director of Elementary Education, DPI Campus, College Road, Chennai-600 006.

2.The District Elementary Educational Officer, Dharmapuri District.

3.The Assistant Elementary Educational Officer, Pappireddipatti Union, Dharmapuri District.

4. Respondents in respective writ petitions.

T.RAJA, J.

jvm W.P.Nos.14124 to 14128, 13643, 13491, 13809, 13994, 14409,14828 to 14831, 13824, and 14513 of 2017 15.02.2018