AUGUSTIN DEVASEELAN Vs. SECRETARY, DEPARTMENT OF SCHOOL EDUCATION

JUDGEMENT

(1.) The petitioner in W.P.(MD)No.19370 of 2019 has filed the present Writ Appeal challenging the dismissal of his Writ Petition, wherein he had challenged the order of deployment.

(2.) The appellant herein, who was working as a Secondary Grade Teacher in Panchayat Union Primary School, Therku Valavallan, Srivaikuntam Block, Thoothukudi District, was issued with a deployment order on 30/8/2019 to join in Panchayat Union Middle School, Perungulam, Srivaikuntam Block, Thoothukudi District. This order was put to challenge by the Writ Petitioner in W.P.(MD)No.19370 of 2019. Pending Writ Petition, the appellant had the benefit of interim order. The Writ Petition came to be dismissed along with a batch of cases on 25/11/2019.

(3.) The appellant herein had challenged the order passed by the Writ Court in Writ Appeal (MD)No.179 of 2020. Interim order was granted on 6/2/2020, staying the order of deployment. Since the appellant was not accommodated in the parent school, the appellant had filed Cont.P.(MD)No.469 of 2020. The said Contempt Petition was closed on 14/7/2020, granting liberty to the appellant to work out his remedy, in case if he succeeds in the Writ Appeal.