N. DHANUSHKODI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) Writ petition is filed for issuance of Writ of Certiorarified Mandamus calling for the records relating to G.O. (1D) No. 218, School Education (Pa.Ka.5(1)) Department, dated 20.06.2019 issued by the 1st respondent and quash the same as illegal in so far as the condition No. 9(i) and consequently direct the respondents to permit the petitioner to participate in the General Transfer Counseling for the year 2019-2020 to be held on 15.11.2019 by way of granting relaxation.

(2.) Heard the learned counsel appearing for the petitioner as well as the learned Government Advocate appearing for the respondents.

(3.) The petitioner, a P.G. Assistant, has filed the present writ petition challenging the G.O. (ID) No. 218 School Education (Pa.Ka. 5(1)) Department, dated 20.06.2019, on the ground that there was arbitrariness regarding conducting general counselling for transferring the Teachers from one School to another School including the Teachers working in the Corporation and Municipality Middle School, Higher Secondary School. Challenging the Scheme framed in the above said G.O., the present writ petition has been filed.