M. KACHU FATHIMA Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) This writ petition is filed questioning the validity of Clause-2(a)(3) of G.O.(Ms) No.176, School Education [SE5(1)] Department, dtd. 17/12/2021, issued by the first respondent herein and to direct the respondents to permit the petitioner to take part in the transfer counselling scheduled to be held on 12/2/2022 or any other subsequent dates by placing her under the priority spouse quota.

(2.) The petitioner was initially appointed as Junior Assistant on 4/2/2013 and thereafter, she was promoted to the post of P.G.Assistant on 8/2/2021 and posted in Avvaiyar Government Girls Higher Secondary School, Pavoorchatram, Tenkasi District.

(3.) The learned counsel for the petitioner made a submission that the earlier counselling policy was issued by the Government vide G.O.(ID) No. 256, School Education Department, dtd. 19/4/2017. Thereafter, the present counselling policy for general transfer for teachers was issued by the Government vide G.O.(Ms) No.176, School Education [SE5(1)] Department, dtd. 17/12/2021. Clause 2(a)(3) of the Government Order, dtd. 17/12/2021, deals with categories exempted from the condition of minimum one year of service in the present station, which is extracted hereunder: