S. UMA Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) This matter is taken up through Web hearing.

(2.) This Writ Petition has been filed seeking for issuance of a Writ of Certiorarified Mandamus to call for the records of the third respondent in relation to his proceedings issued in NaKa.No.12935/A2/2018 dated 31.12.2019 by the third respondent and quash the same and issue a consequential direction to the respondents to transfer the petitioner and post her at any one of the vacancies which are existing at Government High School at Thalihai and at Vettambadi, in Namakkal District, as B.T.Assistant in Tamil.

(3.) The facts which gave raise to the filing of the Writ Petition are stated hereunder: