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Madras High Court

K.Kanagavalli vs The Chief Educational Officer on 3 September, 2014

Author: D.Hariparanthaman

Bench: D.Hariparanthaman

       

  

  

 
 
 IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED: 03.09.2014

Coram

The Hon'ble Mr. Justice   D.HARIPARANTHAMAN

W.P.No.8984 of 2013
and
M.P.Nos.1 and 2  of 2013

K.Kanagavalli						..    Petitioner 

Vs.

The Chief Educational Officer,
Namakkal District, Namakkal.			..    Respondent 


	Petition filed under Article 226 of the Constitution of India for the issuance of a writ of  mandamus directing the respondent to grant permission to the petitioner to join duty as Drawing Teacher at Government Girls Higher Secondary School, Paramathi forthwith by considering her request letter dated 10.10.2011.

	For Petitioner		..	Mr.P.Rajavel

	For Respondent		..	Mr.R.Ravichandran,
						Addl. Govt. Pleader


ORDER

The petitioner was working as a Drawing Teacher in Government Girls Higher Secondary School, Paramathi, Namakkal District.

2.She was transferred by an order dated 18.08.2011 to the Government Higher Secondary School in Aniyapuram, Namakkal District. The petitioner filed W.P.No.22916 of 2011 questioning the aforesaid transfer. This Court, while admitting the writ petition, granted stay of the transfer order. Further, this Court passed an order dated 28.09.2011 in M.P.No.2 of 2011 in W.P.No.22916 of 2011 directing the respondent to pay salary to the petitioner.

3.The petitioner was not permitted to work at the Government Girls Higher Secondary School, Paramathy, Namakkal District, though stay was granted. The writ petition in W.P.No.22916 of 2011 is still pending. The stay granted by this Court as well as the interim direction has not been questioned. In the meantime, the petitioner has filed the present writ petition in W.P.No.8984 of 2013 seeking direction to the respondent to grant permission to the petitioner to join duty as Drawing Teacher at Government Girls Higher Secondary School, Paramathi forthwith by considering her request letter dated 10.10.2011.

4.In these circumstances, the petitioner was permitted to join as Drawing Teacher at Government Higher Secondary School, Aniyapuram on 08.07.2014 as she expressed her willingness to join at the transferred place.

5.In view of the aforesaid development, I am of the view that nothing survives in this writ petition. The writ petition is disposed of accordingly. No costs. Consequently, connected miscellaneous petitions are closed.

03.09.2014 Index:Yes/No Internet:Yes/No mmi To The Chief Educational Officer, Namakkal District, Namakkal.

D.HARI PARANTHAMAN, J.

mmi W.P.No.8984 of 2013 03.09.2014