B CHINNASWAMY Vs. MANAGEMENT OF KARNATAKA

JUDGEMENT

(1.) The controversy in this writ petition is to a decision of the Managing Director, Karnataka State Road Transport Corporation (KSRTC), transferring the Petitioner from the post of Chief Accounts Officer and Financial Advisor (CAO and FA), Bangalore Metropolitan Transport Corporation (BMTC), to the post of CAO and FA, North West Karnataka Road Transport Corporation (NWKRTC), Hubli.

(2.) The short resume of the case, relevant for the purpose of determination of the controversy may be stated thus:

(3.) The Petitioner, who held the post of Divisional Controller in the KSRTC was promoted and posted as CAO of NWKRTC on 26.10.2004. The State Government by issuing a Notification dated 05.08.2009, transferred and posted the Petitioner as CAO and FA of BMTC. The said post, which was a Selection Grade post was upgraded pursuant to Resolution No. 1170 dated 26.08.2009 of KSRTC, to that of Suppertime Scale. The State Government by issuing a Notification dated 06.01.2010, promoted and continued the Petitioner in the upgraded post. The MD, KSRTC, on 18.01.2011, ordered the transfer of Petitioner to the post of CAO and FA, NWKRTC, Hubli. The 5th Respondent who was working as CAO and FA of NWKRTC, was transferred to the post, which the Petitioner held in BMTC. Aggrieved, the Petitioner has filed this writ petition.