C. LAKSHMI PRIYA Vs. CHIEF EDUCATIONAL OFFICER, CUDDALORE

JUDGEMENT

(1.) The order of administrative transfer issued by the first respondent in proceedings dtd. 19/4/2017, is under challenge in the present writ petition.

(2.) The impugned order of transfer reveals that the writ petitioner, who is working as P.G. Assistant (English), was transferred from Thiruppapuliyur to Panruti, which is in the same District. The petitioner was declared as surplus in Sri Padaleswarar Higher Secondary School, Thiruppapuliyur and based on the proceedings declaring the petitioner as surplus, she was transferred to Sri A.Subburayachettiyar Girls Higher Secondary School at Panruti. Thus the distance between these two schools are about 22 kilometers and the transfer was effected on account of the fact that the petitioner was declared as a surplus teacher in the Higher Secondary School at Thiruppapuliyur. Therefore, an order was passed on account of Higher Secondary Administrative Exigency and based on the Inspection conducted by the Competent Educational Authorities regarding the students strength prevailing during the relevant point of time in Sri Padaleswarar Higher Secondary School at Thiruppapuliyur. Such an administrative transfer is challenged and pursuant to the interim order granted in the present writ petition, the petitioner is allowed to continue in the same school for more than five years.

(3.) It is not made clear whether the petitioner has performed her duties and responsibilities, since the Authorities during the relevant point of time found that there was no required number of students, so as to sanction the post of B.T. Assistant (English).