S.BALA Vs. COMMISSIONER OF ADI DRAVIDAR WELFARE

JUDGEMENT

(1.) This Writ Petition has been filed directing the respondents to permit the petitioner to participate in the general transfer counselling for the post of Secondary Grade Matron/Secondary Grade Teachers in Adi-Dravidar Welfare Schools and Hospitals in Thoothukudi District, proposed to be conducted on 22/1/2022.

(2.) Mr.T.Lajapathi Roy, learned counsel appearing for petitioner submits that the petitioner, who is working as Second Grade Matron in Government Adi-Dravidar Girls Hostel, Nazerath, Thoothukudi, has been transferred from Nazerath to Thoppur Adi Dravidar Hostel by order dtd. 29/10/2021. The petitioner has challenged the said transfer order in W.P.(MD).No.20583 of 2021. This Court, while entertaining the said petition, has granted an order of interim stay. Now, the Government has taken a decision to conduct transfer counselling for the Secondary Grade Wardens/Matrons, who have completed three years of service on 22/1/2022. Since the petitioner has already challenged the order of transfer in W.P.(MD).No.20583 of 2021, though he is eligible to participate in the transfer counselling, he was not permitted to participate in the counselling, in view of writ petition filed by him pending before this Court.

(3.) Mr.Ashok, learned Additional Government Pleader takes notice for the respondent and submits that since the petitioner has already been transferred from Nazerath to Thoppur, he is not entitled to participate in the counselling. Moreover, the order of transfer is still under challenge before this Court in W.P.(MD).No.20583 of 2021. The respondents have also filed a counter affidavit and the application for vacating the interim stay in the said petition.