MADAN MOHAN C. Vs. RAVICHANDRA NAIK

JUDGEMENT

(1.) Aggrieved by the order dated 21.01.2020 passed by the Karnataka State Administrative Tribunal (hereinafter referred to as 'Tribunal' for short), Bengaluru, in Application No.7360 of 2019, whereby the Tribunal allowed the application, setting aside the notification of transfer, the 3rd respondent before the Tribunal has filed the instant writ petition.

(2.) Brief facts leading to the filing of the present writ petition are as follows:

(3.) Learned Counsel for the petitioner would contend that the order of the Tribunal was erroneous and contrary to law, as the Hon'ble Chief Minister had approved the transfer of the 1st respondent on 04.12.2019 and the notification was issued on 11.12.2019 and since there was prior approval and premature transfer after the approval of the Hon'ble Chief Minister was permissible and it does not vitiate the order of transfer .