P. DINESH Vs. C. MAHADEVAIAH

JUDGEMENT

(1.) This writ petition is filed by respondent No.3 in Application No.1377/2020, which was disposed of by the Karnataka State Administrative Tribunal at Bengaluru (hereinafter referred to as 'the Tribunal' for the sake of convenience) on 19/03/2020.

(2.) For the sake of convenience, the parties shall be referred to in terms of their status before the Tribunal.

(3.) Respondent No.3 herein had filed an application assailing the order of transfer dated 05/03/2020 under which he was transferred from the post of Tahsildar-I, Anekal to Tumakuru, a copy of which is produced at Annexure - A6 to the writ petition. By the impugned order dated 19/03/2020, the Tribunal has set aside the said order of transfer and allowed the application. Being aggrieved, respondent No.3 before the Tribunal has filed this petition.