S. EZHILARASI Vs. DIRECTOR OF ELEMENTARY EDUCATION
LAWS(MAD)-2013-9-125
HIGH COURT OF MADRAS
Decided on September 16,2013

S. Ezhilarasi Appellant
VERSUS
DIRECTOR OF ELEMENTARY EDUCATION Respondents

JUDGEMENT

- (1.) THE petitioner joined service as Assistant Teacher at Perambalaur Panchayat Union Elementary School at K.Eraiyur on 30.71997. Her service was regularised from the date of her appointment.
(2.) ON her request, she was transferred and posted in the Panchayat Union Elementary School, Pallavarayantham in Anna Gramam Panchayat Union limits in Cuddalore District by an order dated 30.6.2001. According to the petitioner, her seniority was fixed in Anna Gramam Panchayat Union based on her joining duty in Anna Gramam Panchayat Union in 2001. Her service from 1997 to 2001 was not taken note of, for fixing seniority. Hence, she has filed this Writ Petition seeking to quash the seniority list as on 1.1.2009 maintained in respect of Panchayat Union Elementary School Teachers of Anna Gramam Panchayat Union and for a consequential direction to maintain a seniority list of Panchayat Union Elementary School Teachers Statewise as per G.O.Ms.No1877, Education Department dated 2.9.1979.
(3.) A counter affidavit is filed by the respondents refuting the allegations. It is stated in the counter affidavit that the petitioner was transferred to Anna Gramam Panchayat Union in Cuddalore District from 13.7.2001 on her request. As she had been transferred from one Union to another Union, i.e. From Perambalur Panchayat Union to Anna Gramam Panchayat Union, by foregoing seniority, she cannot ask for seniority by counting her service rendered in the earlier Panchayat Union.;


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