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[Cites 2, Cited by 0]

Madras High Court

D.Rajini vs State Of Tamil Nadu on 4 September, 2023

Author: N. Sathish Kumar

Bench: N. Sathish Kumar

                                                                   W.P.No.3405 of 2022

                        IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED : 04.09.2023

                                                   CORAM :

                    THE HONOURABLE MR. JUSTICE N. SATHISH KUMAR

                                             W.P.No.3405 of 2022

              D.Rajini                                              ... Petitioner

                                                       Vs.

              1.State of Tamil Nadu,
                represented by its Secretary,
                Department of School Education,
                Fort St. George, Chennai – 600 009.

              2.The Commissioner of School Education,
                DPI Campus,
                College Road,
                Chennai – 600 006.

              3.The Director of Elementary Education,
                DPI Campus,
                College Road,
                Chennai – 600 006.

              4.The Chief Education Officer,
                Office of the Chief Education Officer,
                Vellore – 632 009.

              5.The Chief Education Officer,
                Office of the Chief Education Officer,
                Ranipet – 632 401.

                    6.The District Education Officer,
                      Office of the District Education Officer,
                      Vellore – 632 009.
https://www.mhc.tn.gov.in/judis


              Page 1 of 6
                                                                                   W.P.No.3405 of 2022



                    7.The District Education Officer,
                      Office of the District Education Officer,
                      Ranipet – 632 401.                                           ... Respondents

                    Prayer : Writ Petition filed under Article 226 of the Constitution of India
                    for issuance of a Writ of Mandamus to direct the 3rd respondent to permit
                    the petitioner to participate in the Counselling for General Transfer from
                    Katpadi Block, Vellore District to Sholinghur Block, Ranipet District, in
                    the light of the directions issued by the 2nd respondent in Na.Ka.No.25154/
                    A1/E1/2022, dated 22.01.2022, and also on the basis of the petitioner's
                    representation dated 04.02.2022.

                                  For Petitioner      : Mr.S.Sathia Chandran

                                  For Respondents     : Mr.S.Prabhakaran
                                                        Government Advocate


                                                       ORDER

This writ petition has been filed to direct the 3rd respondent to permit the petitioner to participate in the Counselling for General Transfer from Katpadi Block, Vellore District to Sholinghur Block, Ranipet District, in the light of the directions issued by the 2nd respondent in Na.Ka.No.25154/ A1/E1/2022, dated 22.01.2022, and also on the basis of the petitioner's representation dated 04.02.2022.

https://www.mhc.tn.gov.in/judis Page 2 of 6 W.P.No.3405 of 2022

2.This Court, earlier, in a similar writ petition in W.P.No.4989 of 2022 [G.K.Perumal v. The State of Tamil Nadu represented by its Secretary, Department of School Education and others], has passed the following order on 07.03.2022.

“2.The Writ Petition has been filed for directing the Third Respondent to permit the Petitioner to participate in the counselling for general transfer from Katpadi Block, Vellore District to Sholinghur Block, Ranipet District in the light of the directions issued by the Second Respondent in Proceedings Na. Ka. No. 25154/A1/E1/2022 dated 22.01.2022 and also on the basis of the representation dated 23.02.2022 made by him in that regard.

3.The Sixth Respondent has filed a memo dated 07.03.2022 in respect of the claim made by the Petitioner stating as follows:-

“2. It is submitted that the counseling for transfer of Middle School Masters were conducted on 27.01.2022. Three posts were filled by promotion. Two posts were filled by transfer. The Petitioner do not come under the category of promotion. In so far as transfer within the block is concerned, the Petitioner has not applied. The two posts were filled by transfer, by strictly following the seniority within the block. A Middle School Head Master is not entitled for District to District Transfer.” https://www.mhc.tn.gov.in/judis Page 3 of 6 W.P.No.3405 of 2022 In such circumstances, nothing remains for further consideration in the matter.
4.In fine, the Writ Petition is dismissed. No costs.”
3.In view of the above, nothing survives in this writ petition.

Accordingly, this writ petition is dismissed. No costs.



                                                                                         04.09.2023

                    mkn

                    Internet : Yes
                    Index    : Yes / No
                    Neutral citation : Yes / No

Speaking order / Nonspeaking order To

1.The Secretary, State of Tamil Nadu, Department of School Education, Fort St. George, Chennai – 600 009.

2.The Commissioner of School Education, DPI Campus, College Road, Chennai – 600 006.

3.The Director of Elementary Education, DPI Campus, College Road, Chennai – 600 006.

https://www.mhc.tn.gov.in/judis Page 4 of 6 W.P.No.3405 of 2022

4.The Chief Education Officer, Office of the Chief Education Officer, Vellore – 632 009.

5.The Chief Education Officer, Office of the Chief Education Officer, Ranipet – 632 401.

6.The District Education Officer, Office of the District Education Officer, Vellore – 632 009.

7.The District Education Officer, Office of the District Education Officer, Ranipet – 632 401.

https://www.mhc.tn.gov.in/judis Page 5 of 6 W.P.No.3405 of 2022 N. SATHISH KUMAR, J.

mkn W.P.No.3405 of 2022 04.09.2023 https://www.mhc.tn.gov.in/judis Page 6 of 6