N.K.V.SALA PRIMARY SCHOOL Vs. DISTRICT ELEMENTARY EDUCATION OFFICER

JUDGEMENT

(1.) AS the common question of law and facts are involved in all these Writ Petitions, therefore are being disposed of by common order.

(2.) W .P(MD).No.12087 of 2010: In this Writ Petition, the petitioner prays for an issuance of a Writ in the nature of Certiorari to quash the impugned order Na.Ka.No.4745/A3/2009 dated 05.04.2010 passed by the fourth respondent.

(3.) THE petitioner's explanation is that it was on account of village community festival. In para:6 of the Writ Petition, the strength of students is stated to be 335, but in para:7 of the affidavit, it is stated that the strength of students is 373, out of which, 350 students are attending the School regularly. The School is having classes from standard I to V, with two sections each. Therefore, for 10 classes, there are only 8 teachers, excluding two secondary grade teachers who were on roll till the passing of the impugned order. By way of the impugned order, two surplus secondary grade teachers have been transferred.