K.M. MANORAMA W/O SRI B. NARAYANA Vs. THE STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY DEPARTMENT OF REVENUE, THE REGIONAL COMMISSIONER, THE DEPUTY COMMISSIONER AND SHRI P.G. ASHWATHNARAYANA S/O LATE B.R. GANGAPPA WORKING AS REVENUE HEAD MUNS

JUDGEMENT

(1.) PETITIONER is questioning the legality and correctness of the order dated 26.03.2009 passed by the Karnataka Administrative Tribunal, Bangalore, in Application No. 259/2009, whereby the Tribunal has allowed the application filed by respondent No. 4 setting aside the order of transfer posting the petitioner herein as Sheristedar, Prevention of Unauthorized Constructions, in place of respondent No. 4 and transferring respondent No. 4 to the place of the petitioner, where she was working as Sheristedar in the office of the Deputy Commissioner, Bangalore Urban District.

(2.) ACCORDING to the petition averments, petitioner joined the services in the year 1988 as Stenographer in the office of the Divisional Commissioner, Gulbarga Division, Gulbarga and she was promoted in the year 1999 as Sheristedar and posted to the office of the Deputy Commissioner, Raichur. In the year 2001, she was transferred as Manager, Directorate of Schedule Tribe. In the year 2003, petitioner was posted to the office of the Deputy Commissioner, Bangalore Urban District as Sheristedar. Thereafter, she was posted as Revenue Head Munshi in the office of the Deputy Commissioner, Bangalore Rural District.

(3.) IT would be appropriate for us to refer to the case of respondent No. 4 also. Respondent No. 4 has been working in Bangalore City since 19.04.2000. According to the petition averments, respondent No. 4 was initially working in the office of the Divisional Commissioner, Bangalore, as First Division Assistant with effect from 19.04.2000 and on 06.03.2003, he was posted as First Division Assistant in the office of the Deputy Commissioner, Bangalore District, and he continued to work in the same office even after he was promoted as Sheristedar by order dated 18.10.2008. In other words, respondent No. 4 is working in the same building and in the same office since 19.04.2000.