L. INNACENTIA Vs. DIRECTOR OF ELEMENTARY EDUCATION

JUDGEMENT

(1.) This writ petition has been filed challenging the impugned order passed by the 3rd respondent dated 03.07.2019.

(2.) The case of the petitioner is that she was appointed as a Secondary Grade Teacher in the year 2006 and her probation was also declared and subsequently she was promoted as B.T. Assistant and she was working in Panchayat Union Middle School, Samathuvapuram, Madukarai Block, Coimbatore District.

(3.) The petitioner received a communication from the 2nd and 3rd respondents and she was informed that she is being depromoted as a Secondary Grade Teacher and she is going to be transferred to some other school. The petitioner was informed that the 4th respondent is attaining superannuation on 10.07.2019 and for getting an extension of service, the 4th respondent had given a representation agreeing to get herself depromoted as Headmistress in order to continue till the end of the academic year i.e., up to 30.05.2020. As a consequence of such a request made by the 4th respondent, the impugned order came to be passed wherein the petitioner who was working as a B.T. Assistant in Panchayat Union Middle School, Samathuvapuram, was depromoted as a Secondary Grade Teacher and was sent to the Panchayat Union Elementary School, Appachigounderpathi, Coimbatore District. This order has been put to challenge in the present writ petition.