SHOBHA H. HEGADE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court under Article 226 of the Constitution of India praying for the following reliefs:

(2.) The brief facts of the case are that:

(3.) The petitioner is before this Court challenging Annexure-A dated 01.10.2019 by which, 7th respondent herein is appointed as BTM and posted to the office of ADA, Koppal by the 6th respondent. The case of the petitioner is that she has not been relieved and states that without relieving her, respondent No. 6 could not have appointed respondent No. 7 for the post of BTM, in which place the petitioner was working. The post of BTM and Assistant Technical Manager ('ATM' for short) are attached to Raitha Samparka Kendras of Agricultural Department.