RAJAN P.P. Vs. STATE OF KERALA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners and the learned Government Pleader for respondents 1 to 4, apart from perusing the record.

(2.) SINCE the issue lies in a narrow compass, this Court proposes to dispose of the writ petition at the admission stage itself.

(3.) THE grievance of the petitioner is that in terms of Exhibit P1 Government Order, those teachers who got selection grade on completion of twenty three years of service shall not be transferred despite the fact that the post held by them was declared surplus. In this regard, the learned counsel for the petitioner has brought to the notice of this Court Exhibit P6 interim direction given by this Court on 08.07.2014 in W.P. (C). No. 17346/2014. The learned counsel for the petitioner has sought a similar direction in the present instance too, before the issue could be adjudicated on merits.