KAVITHA B.L. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Since common and akin issues are involved in these matters, they are heard together and disposed of by this common order.

(2.) The petitioner - Smt. Kavitha B.L. joined the service of the State of Karnataka in the Department of Excise as Sub-Inspector by direct recruitment on 21.05.2004. She served as Sub-Inspector of Excise at Jeevan Bheema Nagara Range, Bangalore East District from February 2005 to October 2009. Thereafter, in the month of October 2009, she was promoted as Inspector of Excise and was posted at Shashi Distillery Private Limited. During August 2014, she was transferred as Inspector of Excise, Vijayanagara Range, Bengaluru. From 4th of April 2018 to July 2018, she has served as Inspector of Excise at Dandeli Range, Uttar Kannada District during the Karnataka State Assembly elections. It is averred that on completion of Election duty, the said petitioner was not given any posting at the earlier post, but was transferred to a Non-Executive post i.e., at M C and A, Bengaluru, as an Inspector of Excise. Thereafter, she was re-transferred to Vijayanagar Range, Bengaluru and further transferred and posted to the post of Inspector of Excise, Adugodi Range, Bengaluru vide order dated 05.12.2018. It is alleged that respondent No.2 vide order dated 29.05.2020 has again transferred the petitioner from the post of Inspector of Excise, Adugodi Range, Bengaluru South District to KSBL Depot, Sakalawara Depot-2, Bengaluru. Respondent No.3 - Mr. Suresh R.O. has been transferred to the place of the petitioner. Aggrieved by the order dated 29.05.2020, the petitioner had preferred Application No.1793/2020 before the Karnataka State Administrative Tribunal at Bengaluru ('Tribunal' for short). The Tribunal has rejected the said application along with Application No.1792/2020 vide common order dated 23.06.2020. Aggrieved by the said order of the Tribunal, the petitioner is before this Court.

(3.) The petitioner - Smt. Hemavathi C.H. joined the service of the State of Karnataka in the Department of Excise as Sub-Inspector by direct recruitment on 15.11.2011. After completion of her training period, in the month of May 2012, she was posted at Shivamogga as Sub-Inspector of Excise and has served in various other posts during her tenure of service. That on 28.01.2019 by an order of respondent No.2, the petitioner was transferred and posted to the post of Inspector of Excise, Sampangiramanagara Range, Bengaluru South District. It is averred that again vide order dated 29.05.2020, respondent No.2 has prematurely transferred the petitioner from the post of Inspector of Excise, Sampangiramanagara, Bengaluru South District to United Spirit Kumbalgodu, Bengaluru Urban District. Challenging the said order of transfer, an application was preferred by the petitioner in Application No.1792/2020 before the Karnataka State Administrative Tribunal at Bengaluru. The Tribunal has rejected the said application as devoid of merits vide common order dated 23.06.2020 along with Application No.1793/2020. Aggrieved by the same, the petitioner is before this Court.