Madras High Court
S.Pitchai Arockiyam vs District Elementary Educational ... on 13 April, 2006
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 13/04/2006 CORAM: THE HONOURABLE MR.JUSTICE M.E.N.PATRUDU W.P.No.1646 of 2004 and WPMP.No.1654 of 2004 $S.Pitchai Arockiyam ... Petitioner Vs. 1.District Elementary Educational Officer, Karur District alias Karur. 2.Additional Assistant Elementary Educational Officer, Kadavoor Panchayat union alias Tharagampatty, Karur Disrict. ... Respondents PRAYER Writ Petition filed under Article 226 of the Constitution of India praying for the issuance of a Writ of Certiorarified Mandamus, call for the records pertaining to the order passed by the first respondent dated 10.09.2004 in Na.Ka.m4/2266/04 and quash the same. !For Petitioner ... Mr.N.Sathish babu ^For Respondents ... No appearance :ORDER
The petitioner is aged about 50 years. At the time of filing the writ petition, the petitioner was working as a Head Master in the Panchayat Union Elementary School at Nariyampatty. The grievance of the petitioner is that he was transferred from Panchayat Union Elementary School, Nariampatty to the Panchayat Union Elementary School at Kudi Vaandai Manpathaiyoor in Karur District by the respondents through the impugned order on the ground that the transfer is made for administrative reasons.
2.Mr.N.Sathish Babu, the learned counsel appearing on behalf of the petitioner contended that the authorities did not disclose the reasons for transfer except stating that the transfer is on administrative grounds, and that as per G.O.Ms.No.110 dated 18.08.2004, they are supposed to disclose the reasons for such transfer even though on administrative grounds. Apart from that, he further submits that the wife of the petitioner is also working at the same place and transfer of the petitioner in the middle of the academic year is not only disturbing the family life of the petitioner but also the education and livelihood of the children. On behalf of the petitioner it is contended that the transfer is motivated and without any valid grounds.
3.No representation on behalf of the respondents. Neither respondents nor the Government counsel appeared today. On verification of the records, they did not file any counter till today. That shows that the respondents have no interest in the matter. Therefore, this Court heard the arguments of the counsel for the petitioner and disposed the writ petition on merits.
4.Clause 4(i) of G.O.Ms.No.110 dated 18.08.2004 says that whenever a spouse is working at a particular place, the other spouse shall normally be permitted to work at the same place. The priority in the case of the employed spouse is applicable only to employees working in Central, State Government Offices, Government and Aided Schools and Government Public Sector undertakings.
5.In the instant case, on behalf of the petitioner across the Bench, it is submitted that the wife of the petitioner is working at the same place, inspite of that the respondent has decided to shift the petitioner. Apart from that, the annexure in the G.O. in case (iv) reads as follows:
"Administrative transfers will be made only when complaints have been enquired into by the competent authority and when the disciplinary action is proposed to be taken on prima facie evidence. The reason for the administrative transfer are to be recorded in the relevant file".
6.Thus whenever the authorities initiate proceedings to transfer an employee, the employee should know the grounds for such transfer. Otherwise, he will be kept in dark and the sweet will and pleasure of the higher authorities in transfer without assigning reasons for the transfer is bad in law. This is not a case of general transfer. Therefore the authorities should mention the necessary reasons for transfer more so when the G.O. referred above mandate for it. But, in the impugned order, such reasons are not assigned.
7.For the above reasons, this writ petition is allowed and the impugned order is set aside. No costs. Consequently, the connected WPMP is closed.
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1.District Elementary Educational Officer, Karur District @ Karur.
2.Additional Assistant Elementary Educational Officer, Kadavoor Panchayat union @ Tharagampatty, Karur Disrict.