D. ELIZABETH Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) BY consent and taking into account the nature of relief claimed in the Writ Petition, the main Writ Petition itself is taken up for final disposal during the time of admission.

(2.) THE petitioner was subjected to transfer on multiple occasions. Finally, she was transferred to Government Higher Secondary School for Boys, Kovilpatti. The petitioner is presently working at Government Higher Secondary School, Pasuvanthanai, Thoothukudi District. It is the case of the petitioner that there are sufficient students in Government Higher Secondary School for Boys, Kovilpatti, from where she was relieved on 01.07.2014 on the ground of surplus teachers. It is the further grievance of the petitioner that there is a proposal to fill up the vacancy at Government Higher Secondary School for Boys, Kovilpatti. The petitioner, therefore, seeks a Writ of Mandamus, forbearing the respondents from filling up the post of B.T. Assistant (Science), without considering her claim, pursuant to the representation dated 01.07.2014.

(3.) THE third respondent is directed to consider and dispose of the representation submitted by the petitioner dated 01.07.2014 on merits and as per law. Such exercise shall be completed, within a period of two weeks from the date of receipt of a copy of this order.