SENTHIL Vs. STATE

JUDGEMENT

(1.) The petitioners are Secondary Grade Teachers and they have filed the present writ petitions challenging the G.O.(ID)No.218 School http://www.judis.nic.in W.P.Nos.31375 and 31378 of 2019 Education Department 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 petitions have been filed.

(2.) The learned counsel for the petitioners would submit that challenging the very same G.O., writ petitions were filed before the Madurai Bench of this Court in W.P.Nos.14188 of 2019 and etc batch and the Madurai Bench of this Court has passed a detailed order in the said batch on 27.08.2019 and issued certain directions to the Government. He would further submit that similar order may be passed in these writ petitions also.

(3.) The learned Special Government Pleader would submit that the respondents-Government accepted the recommendation made in the decision in respect of paragraph -17 of the above said order and undertakes to follow the directions issued by the Madurai Bench of this court also perused the above decision.