ANITA Vs. PRINCIPAL CHIEF OF FOREST

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for respondent No.5 and the learned Government Advocate appearing for respondent Nos.1 to 4.

(2.) The petitioner who was working as First Division Assistant in Raichur Sub-Division was transferred and posted as First Division Assistant in the Social Forestry Division, Raichur. Subsequently, by an order dated 26.11.2019, she was asked to go back to the post from which she was transferred i.e. FDA in Raichur Sub-Division. It is this action of the Government that was brought under challenge before the Karnataka State Administrative Tribunal (hereinafter referred to as 'Tribunal' for short).

(3.) The Tribunal dismissed the application by the following order: