R.RENGANATHAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The order of transfer issued against the writ petitioner in proceedings dated 24.07.2017, transferring the writ petitioner from Corporation S.R.P.Ammani Ammal Girls Higher Secondary School, R.S. Puram, Coimbatore to Corporation Higher Secondary School, Selvapuram is under challenge in the present writ petition.

(2.) Interestingly, the distance between these two Schools are 2 kms. Both the 2 Schools are situated within the Coimbatore City Municipal Corporation. The writ petitioner, who is holding the responsible position of Headmaster, has to concentrate in the Administration of the School and for the welfare of the students and to impart best education to the Children, who all are studying in Corporation Schools. Contrarily, they are developing an attitude by challenging these kind of transfer orders, which has been issued to the nearby Schools.

(3.) The learned counsel for the writ petitioner states that the transfer order was issued by entertaining the request application of the 4th respondent. In this regard, the learned counsel appearing on behalf of the Corporation also states that the 4th respondent submitted a request application to transfer her to the S.R.P.Ammani Ammal Girls Higher Secondary School, R.S. Puram.