Madras High Court
A.Sasireka vs The Director Of School Education on 3 October, 2019
Author: M.Dhandapani
Bench: M.Dhandapani
Order dt.03.10.2019 in
W.P.No.20237 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 03.10.2019
CORAM
THE HON'BLE MR.JUSTICE M.DHANDAPANI
W.P.No.20237 of 2019 and
WMP.No.19637 of 2019
A.Sasireka .. Petitioner
vs
1. The Director of School Education,
DPI Campus, College Road,
Chennai 600 006.
2. The Chief Educational Officer,
Kancheepuram District,
Kancheepuram. .. Respondents
Prayer. : Writ Petition is filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus directing the respondents to allow the
petitioner to participate in the redeployment transfer counseling to be
conducted on 13.07.2019 or any other subsequent dates on priority basis in the
post of B.T.Assistant (School Science) Kudimiyandithoppu Government High
School, as per G.O.(1D) No.218, School Education (Pa.Ka.5(1), Department
dated 20.06.2019.
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http://www.judis.nic.in
Order dt.03.10.2019 in
W.P.No.20237 of 2019
For Petitioner : Mr.G.Sankaran
For Respondents : Mrs.P.Kavitha
Government Advocate
ORDER
The petitioner, B.T. Assistant has filed the present writ petition challenging the G.O.(ID)No.218 School Education Department on the ground that there was arbitrariness regarding conducting general counselling for transferring the Teachers from one School to another School including the Teachers working in the Corporation and Municipality Middle School, Higher Secondary School. Challenging the Scheme framed in the above said G.O. the present writ petition has been filed.
2. The learned counsel for the petitioner would submit that challenging the very same G.O., writ petitions were filed before the Madurai Bench of this Court in W.P.Nos.14188 of 2019 and etc batch and the Madurai Bench of this Court has passed a detailed order in the said batch on 27.08.2019 and issued certain directions to the Government. He would further submit that similar order may be passed in this writ petition also.
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3. The learned Government Advocate would submit that the respondents-Government accepted the recommendation made in the decision in respect of paragraph -17 of the above said order and undertakes to follow the directions issued by the Madurai Bench of this Court.
4. This Court also perused the above decision and heard the submissions made on either side. The very same prayer has been dealt with in the batch of writ petitions in W.P.Nos.14188 of 2019 and etc batch dated 27.08.2019 by the Madurai Bench of this Court. It is useful to extract hereunder the relevant paragraph No.17 of the above order:-
" 17. Therefore, in the interest of justice, this Court is inclined to modify the condition 9(i) of the G.O(1D).No.218 School Education [Pa.Ka.5(1)] Department dated 20.06.2019 and Clause (10), omitting the relaxation available to the physically disabled candidates, with the following directions:
i) The petitioners, who are all coming under the categories of deployment or by promotions for the academic year 2018-2019, not completing one year of service in the present working place, are entitled to attend the General Transfer Counselling to be held for this academic year 2019-20, provided they have not attended the General Transfer Counselling prior to 3/6 http://www.judis.nic.in Order dt.03.10.2019 in W.P.No.20237 of 2019 1.6.2019 as per the impugned order passed by the respondent.
ii) The petitioners, who are all coming under the categories of deployment or by promotions for the academic year 2017-2018, not completing one year of service in the present working place as on 1.6.2018, are entitled to attend the General Transfer Counselling to be held for this academic year 2019-20, provided they have not attended the General Transfer Counselling prior to 1.6.2019 as per the impugned order passed by the respondent.
iii) Clause 10 of the impugned order relates to priority category, the Secretary to Government is directed to pass appropriate orders, in view of letter No.21787/SE5 (1) 2019-1, dated 26.8.2019, School Education Department, Secretariat, Chennai -9, within a period of two weeks from the date of receipt of a copy of this order.
iv) If any of the writ petitioners have not submitted their applications so far to seek their remedy, they are at liberty to submit their applications before the appropriate authority within a period of one week from the date of receipt of a copy of this order. This order is applicable only to the writ petitioners herein.
v) In the light of the aforesaid order, after receiving such applications from the writ petitioners, the authority 4/6 http://www.judis.nic.in Order dt.03.10.2019 in W.P.No.20237 of 2019 concerned shall permit the writ petitioners to the forthcoming General Transfer Counselling for the academic year 2019-20, if they are otherwise eligible."
In view of the above, this Court directs to extend the same benefit to the petitioner herein. Accordingly, this writ petition stands disposed of.
No costs. Consequently, connected miscellaneous petitions are closed.
03.10.2019 Index : Yes/No Internet : Yes/No Speaking : Non Speaking Order kkd To
1. The Director of School Education, DPI Campus, College Road, Chennai 600 006.
2. The Chief Educational Officer, Kancheepuram District, Kancheepuram.
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