KARIBASAVAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Through the writ petition is posted for order, with the consent of learned counsel for the parties, the writ petition is taken up for final disposal.

(2.) Petitioner is before this Court under Article 226 of the Constitution of India praying to quash the notification bearing dated 23.07.2021 (Annexure-C) whereby the petitioner is transferred from the post of Commissioner, CMC Chamarajanagar and posted as Community Affairs Officer, Pattana Panchayat, Hanuru by posting the second respondent in his place.

(3.) Heard learned counsel Sri.Nagaraj Jain for petitioner, learned Additional Government Advocate Smt.M.C.Nagashree for respondent No.1. and Sri.V.Srinivas, learned counsel for respondent No.2. Perused the writ petition papers, statement of objections filed by respondent No.2 and the original file produced by the learned Additional Government Advocate relating to the impugned order of transfer dated 23.07.2021.