K. PADMAVATHI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India, seeking the following relief:

(2.) Heard Mr. M. Srikanth, learned counsel for the petitioners and learned Government Pleader, School Education for the respondents.

(3.) The brief facts of the case are that the petitioners are working as Teachers under the control of School Education working in respective schools. The Government issued G.O. Ms. No. 60, School Education (Ser. II), dtd. 19/4/2022 and G.O. Rt. No. 65, School Education (Ser. II), Department dtd. 28/4/2022 directing that Inter District Transfers of 527 teachers and Head Masters on spouse and mutual grounds in accordance with the Presidential Order. Wherein the names of the petitioners shown at S. No. 161, 179 and 81 respectively. Therefore we requested for transfer on mutual grounds. The 2nd respondent issued impugned proceedings dtd. 11/5/2022 directing the concerned not to display the vacancies existing in category-I and II and blocked the vacancies and any court cases are pending. But the petitioners have no issues against the vacancies, which are blocked and pending court cases, but unfortunately the respondents blocked the vacancies in other existing vacancies in Category-I and II, which is illegal and arbitrary. The petitioners made representation to the 2nd respondent, but no action initiated. Hence inaction of the respondents is questioned in this writ petition.