SHAIK NASIR HUSSAIN Vs. DISTRICT EDUCATIONAL OFFICER

JUDGEMENT

(1.) This writ petition is filed seeking a Writ of Mandamus declaring the action of the respondents in not transferring and posting the petitioner in any one of the Government High Schools, Karimnagar as per his entitlement points during the transfer counseling as per transfer rules issued vide G.O.Ms.No.16 dated 6.6.2018 and further retaining the petitioner at present School in the transfer orders dated 8.7.2018 issued by respondent No.2 and consequently rejecting the appeal of the petitioners by the respondent No.3 in proceedings dated 19-10-2018, as illegal, null and void. A consequential direction is also sought to the respondents to transfer and post the petitioner in any one of the Government High Schools, Karimnagar.

(2.) Heard Sri Ch.Jagannatha Rao, learned counsel for the petitioner and learned Government Pleader appearing for the respondents.

(3.) It has been contended by the petitioner that his name was shown at Sl.No.1 in the seniority list as he secured highest entitlement points. There is a clear existing vacancy in Government High School, Karkhanagadda, Karimnagar town. The grievance of the petitioner is that the respondents have issued impugned orders depriving his legitimate right for transfer and they are not considering his case for transfer, though he was shown at Sl.No.1 in the seniority list. It has been further contended that appropriate orders be passed directing the respondents to transfer the petitioner in the existing vacancy in the above said School, as per law or in any other vacancies available in and around Karimnagar town, as injustice has been done to the petitioner in the transfer counseling.