S.CHANDRASEKAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed for the following relief:

(2.) This Court has heard Sri K. Sreedhar Murthy, learned counsel for the petitioners and the learned Government Pleader for Education appearing for the respondents.

(3.) The petitionersbefore this Court are Vocational Course Instructors. It is their contention that "vocationalisation" of education is being encouraged and in the year 1985-86 the scheme was introduced in Nellore District to study vocational courses so that the students become more employable. The existing curriculum and programme of study was reduced in order to give vocational training to the students. The petitioners were appointed as vocational trainers. In the proceedings it was mentioned that transfers can only be affected within the trade byway of manual counselling. The contention of the petitionersnow is that they were transferred to various schools which did not have the vocational course or the relevant trade. It is pointed out that in some of the schools there is no syllabus also for teaching the vocational course. Apart from this, the petitioners rely upon an endorsement on a letter, dated 23.11.2017, submitted by the Teachers' Association wherein the 2nd respondent came to a conclusion that there are irregular transfers and made an endorsement on the letter submitted by the Union. They also rely upon the letter, dated 24.11.2017, by which the Commissioner of School Education directed the District Education Officer to act on the orders passed on letter dated 23.11.2017. Apart from this the main and critical submission made by the learned counsel for the petitioners is that the petitioners are being transferred to various places where there is no vocational training provided for in the syllabus for the schools and that the purport of the scheme is being destroyed by the irregular transfersoutside the trade.