S M RAMACHANDRAN Vs. DISTRICT COLLECTOR THIRUVALLUR

JUDGEMENT

(1.) LEARNED Government Advocate takes notice on the behalf of the respondents.

(2.) THIS writ petition has been filed for a direction against the second respondent to consider the representation of the petitioner dated 21. 8. 2006 in the light of the G. O. Ms. No. 930 dated 26. 7. 1977 personnel and Administrative Reforms Department.

(3.) THE case of the petitioner is that the counseling is posted before the second respondent on 31. 8. 2006 and he has made a representation to the effect that his wife is working as a Teacher in Ashok Nagar in Madras and therefore, he may be given protection as per G. O. Ms. No. 930 dated 26. 7. 1977 personnel and Administrative Reforms Department.