P. Sasidharan vs The Director of Public Instruction, The Deputy Director of Education, Sri. A.M. Padmanabhan and The State of Kerala

T.R. Ramachandran Nair, J.—This writ petition is filed by the Petitioner apprehending transfer from the Government Lower Primary Schoo1, Kodolipram where he is working as Headmaster, to a school at a distant place. It is the case of the Petitioner that he was recently posted in U.P. School, Ayipuzha with effect from 01/04/2011 as per Ext.P4 order. Thereafter, the third Respondent was transferred as Headmaster to G.U.P School, Ayipuzha and the Petitioner was again transferred as per Ext.P6 to the present school at Kodolipram. Already the Petitioner has filed a representation as per Ext.P7 to the second Respondent-Deputy Director of Education to re-transfer him to G.U.P. School, Ayipuzha and the same is pending before the said Respondent for consideration, contends the learned Counsel for the Petitioner. Apprehending transfer to a distant place, this writ petition has been filed.

Learned Government Pleader on getting written instructions submitted that as on today there is no proposal to transfer the Petitioner from G.L.P Schoo1, Kodolipram to a distant place. Recording the same, the writ petition is closed. Ext.P7 representation will be considered with notice to the Petitioner and the third Respondent in accordance with law. No costs.