C.RAVINDRAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) These Writ Petitions have been filed to quash the Government Order passed in G.O(1D).No.218, School Education [Pa.Ka.5(1)] Department, dated 20.06.2019, on the file of the first respondent insofar as condition No.9(i) and Clause (5), omitting the relaxation available to the physically disabled candidates, are concerned and consequently for a direction, directing the respondents to permit the petitioners to participate in the General Transfer Counselling for the academic year 2019-20 in accordance with the Government Order passed in G.O.(1D) No.256, School Education Department, dated 19.04.2017, which granted relaxation to the disabled persons (Ortho.)

(2.) Mr.T.Lajapathi Roy, learned counsel appearing for the petitioners would submit that the Government has passed a Government Order in G.O.Ms.No. 218, School Education [Pa.Ka.5(1)] Department, dated 20.06.2019, wherein, the Government has imposed a pre-condition of completion of three years of service in the present working place to participate in the General Transfer Counselling prior to 01.06.2019 and omitted the relaxation granted in the earlier Government Order in G.O.(1D) No.256, School Education Department, dated 19.04.2017, to the priority categories like, total blindness, heart transplantation surgery, kidney transplantation surgery etc, which according to the petitioners, affects their right of getting transfer and hence, the petitioners constrained to move the present writ petitions.

(3.) Condition 9 (i) and Clause 5 of the said Government Order read as follows: ...[VARNACULAR TEXT UMIITED]...