M.VALLIMANOHARAN Vs. STATE REP.BY THE SECRETARY

JUDGEMENT

(1.) MR .K.P.Krishnadass, learned Government Advocate, takes notice for the respondents. With the consent of both parties, the Writ Appeal itself is taken up for final hearing.

(2.) THE appellant preferred this appeal challenging the order of Writ Court dated 23.8.2012 dismissing the Writ Petition filed by the petitioner seeking for the relief of direction to the respondents to transfer the appellant/writ petitioner to the Government Girls Higher Secondary School, Karur, as per the guidelines issued in G.O.Ms.(1D) No.158, School Education Department, dated 18.5.2012 by the first respondent.

(3.) THE learned counsel for the appellant would further contend that as per the Government guidelines in G.O.Ms.(1D) No.158, School Education Department, dated 18.5.2012, the appellant participated in the counselling and in the application, as per the option asked in column 11, he has mentioned the Government Girls Higher Secondary School, Karur as the first option and inspite of the vacancy available in the said school, the appellant's request was not considered. The learned counsel for the appellant would also contend that there is no valid reason for not considering the request of the appellant.