S SEVUGAN Vs. CHIEF EDUCATIONAL OFFICER VIRUDHUNAGAR DISTRICT

JUDGEMENT

(1.) HEARD the learned Counsel appearing for the petitioner and the learned Special Government Pleader, appearing for the respondents. By consent of both the counsels, the Writ Petition itself is taken up for final hearing.

(2.) THIS Writ Petition has been filed challenging the order of the second respondent dated 13.4.2005, under which the second respondent has transferred the petitioner to the Government High School, Aviyoor.

(3.) IT is the case of the petitioner that he was appointed as a watchman on 2.2.1990 in the Government High School, Chettikurichi, Virudhunagar District and thereafter, transferred to Government High School, Aviyoor as Office Assistant on 3.7.1992, wherein he is working.