KM MANORAMA BANGALORE Vs. STATE OF KARNATAKA

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 is the case of the petitioner that respondent No.4 has been continued to work in the same office even after promotion without disturbing him. According to the petitioner, the order passed by the Tribunal is erroneous and that the order of transfer transferring the petitioner to the post of respondent No.4 cannot be considered as malafide.