S. KIRUTHIKA Vs. THE DIRECTOR OF ELEMENTARY EDUCATION

JUDGEMENT

(1.) The order passed by the second respondent in proceedings dated 6.8.2016, redeploying the writ petitioner from Panchayat Union Middle School, Nalverpet to Panchayat Union Middle School, Kunnathur, is under challenge in this writ petition.

(2.) The learned counsel, appearing on behalf of the writ petitioner, strenuously contended that the impugned order of redeployment is untenable. The writ petitioner is the only English teacher working in Panchayat Union Middle School at Nalverpet and further some other junior teachers are also working in the very same school. Such being the factum of the case, the writ petitioner has been transferred contrary to the Government Orders issued in respect of the deployment.

(3.) The learned counsel for the writ petitioner is of an opinion that the writ petitioner is entitled to continue in the very same school as B.T. Assistant (English). However, in violation of the Government Orders, the writ petitioner has been deployed to the neighbouring school at Kunnathur.