G. JAGADEESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Mr. A.S. Ponnanna, learned Senior counsel along with Mr. Shivaprasad Shanthagowdar, learned counsel for the petitioner.

(2.) In this petition under Article 227 of the Constitution of India, the petitioner has assailed the validity of the order dated 26.11.2019 passed by the Karnataka State Administrative Tribunal (hereinafter referred to as 'the Tribunal' for short), by which application preferred by the petitioner, in which challenge was made to the order dated 23.10.2019 has been dismissed. In order to appreciate the petitioner's challenge to the impugned order, few relevant facts need mention, which are set out hereinafter:

(3.) The petitioner was initially appointed as Assistant Director in Backward Classes Welfare Department. The petitioner thereafter was promoted as Deputy Director in the year 2010. The petitioner by an order dated 08.03.2017 was further promoted as Joint Director. Thereafter, he was posted as Joint Director/Secretary (Administration) Karnataka State Backward Classes, Bangalore. On 18.08.2017, the respondent No. 4 was promoted as Selection Grade Officer by Government of Karnataka and by an order dated 20.06.2019 was appointed as Managing Director of D. Devraj Urs. Backward Classes Development Corporation Ltd. (hereinafter referred to as 'the Corporation' for short). However, by an order dated 16.10.2019, within a period of four months, the petitioner was posted as Managing Director of Corporation without providing any positing to respondent No. 4.