S.S. KASHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Applicant before the Karnataka State Administrative Tribunal, Bengaluru ['Tribunal', for short] in Application No.5174/2019, has come up in this writ petition, impugning its Order dated 16.12.2019.

(2.) The brief facts leading to this writ petition are as under:

(3.) According to the petitioner, he has put in twenty four years of service in the Department, during which period, he has been shunted from one place to another on thirty occasions. When he was working as 'Deputy Superintendent of Police' in a non executive post, in Forest Department, he was subjected to transfer from Forest Department to CCB, Bengaluru vide Order bearing No.CG-04/06/2019-20 OB No.536/2019 dated 19.08.2019. It is stated that even before the ink would dry on the said order, on the very same day, vide Order bearing No.CB-4/06/2019-20 OB No.542/2019 dated 19.08.2019 he is transferred from the Forest Department to CCB, Bengaluru, in suppression of the earlier order passed on the same day. It is this order which was subject matter of challenge before the Tribunal where amongst other things, his contention was that he was not allowed to work peacefully in one place atleast for two years in his twenty four years of service and was moved from one place to another on nearly thirty occasions.