T . PAULRAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed seeking a Writ of Mandamus directing the respondents 4 and 5 to transfer the petitioner to any one of the Higher Secondary Schools in Kanyakumari District, within a stipulated time frame.

(2.) The petitioner before this Court is a P.G.Teacher (Botany) and his grievance is that though he is the senior most, both in service seniority and in station seniority, his request for transfer to Kanyakumari District, being his native place, was not entertained, whereas, his juniors were transferred to Kanyakumari District. Therefore, the petitioner has made a representation dated 11.08.2018 to the fourth respondent, but, the same is yet to be considered. Hence, the present petition came to be filed for the aforesaid relief.

(3.) Learned Special Government Pleader, on instructions, would submit that the petitioner was, at first, posted at Pazhavoor, Tirunelveli District and as there was a surplus, he was transferred to Thirukkurungudi, Tirunelveli District. She would further submit that at present, there are no vacancies in Kanyakumari District and therefore, the request of the petitioner, as such, could not be