U P MURUGESAN Vs. DISTRICT ELEMENTARY EDUCATIONAL OFFICER

JUDGEMENT

(1.) THIS writ petition has been filed for issue of a Writ of Certiorarified Mandamus calling for the records of the first respondent issued in Na. Ka. No. 2481/a2/2004 dated 8. 7. 05 and quash the same and issue a consequential direction to the first respondent to post the petitioner as Primary School Headmaster at Panchalingapuram, Modakurichi Panchayat Union, Erode District.

(2.) ACCORDING to the learned counsel for the petitioner, though the petitioner is senior to the second respondent, overlooking his claim, the second respondent has been transferred to Panchalingapuram. Now, according to the learned counsel for the petitioner, there is a vacancy at Velampuram. Learned counsel for the petitioner seeks a direction to post the petitioner at Panchayat Union Primary School, Velampuram.

(3.) THE petitioner shall submit a representation seeking transfer to the said Panchayat Union School wherein vacancies are available as on date and the first respondent, taking note of the fact that his wife is working in Government Primary Health Centre at Ganapathipalayam and also the fact that initially, the petitioner's claim was overlooked, shall pass orders on his representation within a period of 8 weeks from the date of receipt of such representation. With the above direction, the writ petition is closed. No costs. Consequently, connected W. P. M. P. is closed.