A SARGUNARAJ Vs. JOINT DIRECTOR (HIGHER SECONDARY), DIRECTORATE OF SCHOOL EDUCATION; CHIEF EDUCATIONAL OFFICER; DISTRICT EDUCATIONAL OFFICER; HEADMASTER, GOVERNMENT HIGHER SECONDARY SCHOOL

JUDGEMENT

(1.) The petitioner is working as P.G. Assistant in Chemistry in the Government Higher Secondary School at Sivagnanapuram, Thoothukudi District. The petitioner has filed the present writ petition seeking to challenge the order of transfer, dated 03.06.2010. By the impugned order, the petitioner was transferred from the Government Higher Secondary School, Sivagnanapuram, Thoothukudi District, to Kaliarayan Viduthi, Government Higher Secondary School, Pudukottai District as Post Graduate Assistant (Chemistry) on administrative grounds.

(2.) The writ petition was admitted on 29.06.2010. Pending the writ petition, in M.P.(MD). No. 1 of 2010 an interim stay was granted and this was on the basis that the transfer was made on the basis of a complaint given by some third parties and the petitioner was not heard on that complaint. M.P.(MD). No. 2 of 2010 was filed by the official respondents to vacate the interim order. A third party has also filed a impleading petition in M.P.(MD) No. 3 of 2010.

(3.) In the meanwhile, since the interim order was not given effect to, a contempt petition in Cont.P.(MD). No. 601 of 2010 was filed by the petitioner and when the contempt petition came up for hearing on 27.09.2010, this Court directed that the main writ petition to be listed along with the contempt petition.