P MURUGANANTHAM Vs. DIRECTOR OF ELEMENTARY EDUCATION

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant and Mr.C.Munusamy, learned Special Government Pleader who takes notice on behalf of respondents 1 to 3.

(2.) The writ appeal has been filed by the writ petitioner challenging the order passed by the learned Single Judge in dismissing the writ petition filed by him.

(3.) The grievance of the appellant/writ petitioner-a Secondary Grade Teacher, having joined so at Municipal Middle School, Perichipalayam, Tiruppur Municipality on 20.10.2004, appears to be that after his transfer in the year 2015, nearly for eight/nine times, he is said to have been disturbed by way of deputation. It is also submitted that he has got 8 months old baby when he had been so transfered/deputed to remote and forest areas and therefore, he had to face great difficulties to take care of his child. His claim as of now is that in the next transfer, he shall not be prejudiced and without taking into consideration of the antecedents, his case has to be considered to post him in a good place, which we do not find as an impracticable one.