A.S.ULAGANATHAN Vs. THE DISTRICT EDUCATIONAL OFFICER

JUDGEMENT

(1.) By consent, the Writ Petition is taken up and disposed of at the admission stage itself.

(2.) This Writ Petition has been filed to issue a Writ of Certiorari, to call for the records pertaining to the proceedings of the 2nd respondent in Rc.No.A1/0934/2016, dated 31.05.2016 and quash the same.

(3.) The petitioner was appointed as a B.T.Maths Teacher in the 3 rd respondent School, on 30.11.2006. It is an aided school, run by the 2nd respondent Trust. The 2nd respondent, by order dated 31.05.2016, posted the petitioner in the 4th respondent School, on deputation basis. The petitioner gave a representation, dated 01.06.2016, but, the same was refused to be received by the 2nd respondent. Hence, seeking to quash the order of deputation, dated 31.05.2016, this Writ Petition has been filed.