VASANTKUMAR Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) Petitioner, who has put in a long & spotless public service and who is shortly going to retire by superannuation on 30.04.2022, is knocking at the doors of Writ Court for assailing the order dated 10.03.2021 (Annexure-C) whereby the Karnataka State Administrative Tribunal (hereinafter 'Tribunal') has negatived his challenge to the transfer order dated 08.01.2021 (Annexure-A3) in Application No.10044/2021; petitioner has also laid a challenge to the subsequent order dated 21.01.2021 (Annexure-A7) in companion Application No.10120/2021 whereby the private respondent Mr. Mohammed Zubair, the Registrar of a University has been granted additional charge of the post to which petitioner was transferred.

(2.) After service of notice, the respondent-State & its Officials are represented by learned Government Advocate; the respondent Mr. Mohammed Zubair is represented by the private counsel.

(3.) Brief facts,