LAWS(KAR)-2020-8-152

SHIVANAND V.MAGADUM Vs. STATE OF KARNATAKA

Decided On August 13, 2020
Shivanand V.Magadum Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Petitioner is a Range Forest Officer. He was posted in Nagaragali Range, Belagavi Division, by order dated 23.10.2018.

(2.) By order dated 07.07.2020, the Principal Chief Conservator of Forests, the competent authority has ordered petitioner's transfer from Belagavi to Research Range at Dharwad in place of respondent No.3.

(3.) Petitioner challenged the transfer order before the Karnataka Administrative Tribunal at Belagavi ('KAT' for short). By order dated 10.07.2020, the learned KAT has disposed off the application by directing the authorities to consider petitioner's representation dated 01.06.2020 (Annexure-A4) for his continuance in Nagaragali. Feeling aggrieved by KAT's order, petitioner is before this Court.