A.AMEENAL Vs. COMMISSIONER OF SCHOOL EDUCATION

JUDGEMENT

(1.) Heard Mr.D.Shanmugaraja Sethupathi, learned counsel appearing for the petitioners and Mr.S.Saji Bino, learned Special Government Pleader appearing for the respondents.

(2.) These Writ Petitions have been filed seeking for issuance of a Mandamus, to the respondents to provide priority to the petitioners in the general counselling to be conducted for transfer of the Graduate Assistant Teachers(B.T.Assistant) in view of the order passed by this Court in WP(MD) No.16310 of 2021 dtd. 24/11/2021 by considering the petitioners representation dtd. 25/10/2021, 26/10/2021, 17/12/2021, 27/11/2021, 1/11/2021.

(3.) By consent of both parties, these writ petitions are taken up for final disposal at the admission stage itself.