P. SANGEETHA Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner was appointed as Block Resource Teaching Educator vide proceedings dated 15.10.2010. She was posted at the Block Resource Centre at Tuticorin. Subsequently, she was transferred to Virudhunagar District by proceedings dated 09.12.2011, on the file of third respondent.

(2.) THE Government issued an order in G.O.(1D) No. 137 School Education (PaKa5(1) Department, dated 09.06.2014, framing rules and regulations for transferring the teachers.

(3.) WHEN the Writ Petition came up for hearing on 10.09.2014, taking into account the submission made by the learned counsel for the petitioner, with regard to vacancy I have directed the third respondent to file an affidavit as to whether there is any vacancy in the post of Block Resource Teaching Educator (Maths) in Virudunagar District.