SANTOSH Vs. DIRECTOR, (A & H R)

JUDGEMENT

(1.) Both these petitions arise out of two impugned transfer orders dated 07.03.2020 and 27.04.2020 passed by the KPTCL in relation to 2 of its employees, Santosh and Bhimappa.N. Bhavikatti, both of whom are working as Assistant Executive Engineers with the KPTCL.

(2.) In W.P. No. 145676/2020, the aforesaid Petitioner-Santosh has assailed the impugned order dated 07.03.2020 whereby he was transferred from Dharwad to Dandeli. Under the very same order dated 07.03.2020, the aforesaid Bhimappa, the respondent No.3 therein was transferred from Dandeli to Dharwad.

(3.) During the pendency of the aforesaid W.P.145676/2020 filed by Santosh, the KPTCL passed one more Order dated 27.04.2020 whereby the earlier order dated 07.03.2020 was modified. Under the subsequent order dated 27.04.2020, Bhimappa was transferred back to Dandeli while the aforesaid Santosh was transferred back to Dharwad. W.P. No. 6773/2020 has been filed by Bhimappa challenging the subsequent impugned Order dated 27-4-2020 whereby he was transferred back to Dandeli and Santosh was transferred back to Dharwad.