M RADHAKRISHNA MOORTHY Vs. DISTRICT EDUCATIONAL OFFICER

JUDGEMENT

(1.) In all these writ petitions the dispute is regarding the transfer of Parasara Bharathi Oriental Elementary School, Kandukur. Hence these writ petitions are being disposed of by a common order.

(2.) W. P. No. 9047 of 1999 and W.P. No. 34050 of 1998 are filed by the teachers of the said school whose posts were admitted to grant-in-aid. W.P. No. 21146 of 1999 is filed pro bono publico by four petitioners who are parents of the children studying in Parasara Bharathi School (PBS). In the two writ petitions filed by the teachers, they impugn the validity of the proceedings issued by the District Educational Officer, Ongole (hereafter called 'the DEO') in R.C. No. 2124/B3/98, dated 27-8-1998. In the other writ petition, the petitioners pray for a declaration that the action of the DEO and the Director of School Education in seeking to close down the PBS as illegal and contrary to the provisions of the A.P. Education Act, 1982 ('the Act' for brevity).

(3.) The admitted facts relevant for the purpose of deciding the issue in these three writ petitions may be noticed briefly.