V. ELANGO Vs. THE DIRECTOR OF ELEMENTARY EDUCATION

JUDGEMENT

(1.) THE appellant filed a writ petition in W.P.No. 21011 of 2011 challenging the seniority list dated 1 January 2009 for the purpose of placing him above the fifth respondent taking into account his initial date of appointment, not withstanding his request for transfer to a different panchayat union where he was placed in the bottom of the seniority list.

(2.) THE appellant was appointed as Secondary Grade Teacher, Panchayat Union Elementary School, Kottampetti, Harur Panchayat Union. The appellant was transferred to Pappireddipatti Panchayat Union on 13 June 1990. He was placed as junior most teacher in Pappireddipatti Panchayat Union. The appellant was again transferred on 9 November 2000 to Harur Panchayat Union. There also he was placed as the junior most teacher. The writ petition filed by the appellant to re -fix his seniority in W.P.No. 10342 of 2005 was dismissed by this Court. The appellant thereafter has filed another writ petition in W.P.No. 21011 of 2009 contending that transfer to Pappaireddipatti Panchayat Union and again to Harur were not request transfers and as such he is entitled to maintain his original seniority.

(3.) BEFORE the Writ Court, the District Elementary Educational Officer filed a counter affidavit contending that the appellant was transferred from Harur Panchayat Union to Pappireddipatti Panchayat Union and thereafter again to Harur Panchayat Union on his request and as such he was rightly placed as junior most teacher in the seniority list.