DIRECTOR OF SCHOOL EDUCATION Vs. K UMA

JUDGEMENT

(1.) THIS writ appeal has been filed against the order passed in M. P. No. 1 of 2008 in W. P. No. 25348 of 2008 by which learned single judge granted interim stay of the transfer of the respondent and also and also directing the appellants to release the salary payable to the respondent herein with effect from 1. 10. 2008.

(2.) THE facts of the case are as follows: the respondent is a Physical Education Teacher and she is presently working in Government Girls Higher Secondary School, Salem,minnampalli, Salem from 15. 10. 2008 onwards.

(3.) THE respondent/teacher was transferred from Government Girls Higher Secondary School to Government Girls Higher Secondary School, Minnampalli, Salem District by an order dated 15. 10. 2008 based on teacher-pupils ratio is not as per norms. The norms as per the Government of Tamil Nadu for teacher pupil ratio with regard to Physical Education Teacher is 1:250. In the Government Higher Girls Secondary School, Salem there are about 4 sanctioned posts in Physical Education Teacher and out of four one post is vacant and three persons are working. The strength in the Government Girls Higher Secondary School, Salem is 3948 students and the number of Physical Education Teacher working in the school are one Physical Director and three teachers. The present position of the teacher-pupil ratio in Government Girls Higher Secondary School, Salem is 1. 1000, which is more than the required norms prescribed by the Government.