M. JEYACHANDRA Vs. SECRETARY TO GOVERNMENT AND OTHERS

JUDGEMENT

(1.) The prayer sought for in this Writ Petition is for a Writ of Certiorarified Mandamus, to call for the entire records pertaining to the impugned Government Order in G.O.(ID) No.403 dated 29.05.2018 on the file of the 1st respondent and quash the same as illegal insofar as Condition No.8(i) and consequently for a direction, directing the respondents to consider the petitioner's representation dated 23.06.2018 for transfer to Arulmighu Senthilandavar Boys Government Higher Secondary School, Thiruchendur, Tuticorin District to the post of P.G., Assistant (Commerce).

(2.) Heard Mr. V.Perumal, learned counsel appearing for the petitioner and Mr. K.Saravanan, learned Government Advocate appearing for the respondents.

(3.) Learned counsel for the petitioner would submit that, even though Clause 8(i), under the impugned Government Order (i.e.,) G.O.(1D) No.403, Education Department dated 29.05.2018 is under challenge, the petitioner is ready and willing to give up the said prayer and confining with the prayer for considering her representation dated 23.06.2018, submitted to the respondents and if a direction is given to the respondents to consider the same on merits and an order to that effect is directed to be passed, the petitioner will be satisfied.