H. R. DEEPAK KUMARA Vs. GENERAL MANAGER

JUDGEMENT

(1.) In the instant petition, the petitioner has questioned the validity of the Official Memorandum- Annexure-D dated 24.02.2020, by which the Chief Engineer (Electrical), Karnataka Power Transmission Corporation Limited, Hassan -Respondent No. 3 has deputed the petitioner from Major Works Division, Hassan to 220 KV Electrical Receiving Centre, Hassan.

(2.) A perusal of the Official Memorandum dated 24.02.2020, the petitioner's service condition has not been affected in any manner so as to interfere. It is only an administrative decision of the Respondent No. 3. He is the best authority to get the work done from his sub- ordinates.

(3.) The learned counsel for the petitioner submits that the Respondent No.3-Chief Engineer is not the competent authority to displace the petitioner - Assistant Engineer (Ele.) and the competent authority is defined by the Respondent-Karnataka Power Transmission Corporation Limited. In support of his contention, the petitioner has not produced any material.