R Y SUDHAKAR Vs. INSPECTOR OF MATRICULATION SCHOOL

JUDGEMENT

(1.) Heard both sides.

(2.) These two writ petitions are filed by the petitioners, who are the husband and wife, challenged the order of transfer by which they were transferred from SDA School, Virudhunagar to SDA School, Kalpakkam as Teacher. The petitioner in W.P. (MD) No. 5106 of 2009 has stated that he was appointed on 12/6/1979 as teacher in the Seventh-Day Adventist Matriculation Higher Secondary School at Thanjavur, which is run by the 2nd respondent and he was transferred to various schools in Tamil Nadu, which are run by the 2nd respondent and in the year 2003, he was transferred to the 4th respondent school at Virudhungar.

(3.) According to him, he made some allegations against the Principal of the school that the Principal in connivance with the 3rd respondent, indulging in malpractices in the administration of the school and therefore, the 3rd respondent and the Principal of the school have got grudge against him and at the instance of the 3rd respondent, he was placed under suspension, by order, dated 27.2.2007 and the order of suspension was quashed by this Court in W.P. (MD) No. 2260 of 2007.