N G SATHYANARAYANA S/O. LATE GANGAPPA Vs. STATE OF KARNATAKA REP. BY ITS SECRETARY FOREST, ECOLOGY AND ENVIRONMENT DEPARTMENT M S BUILDING BANGALORE - 560 001, THE PRINCIPAL CHIEF CONSERVATOR OF FORESTS 18TH CROSS, ARANYA BHAVAN BANGALORE - 5600

JUDGEMENT

(1.) SMT . Revathy Adinath Narde, learned Government Pleader takes notice for respondent Nos. 1 and 2, to whom notice had already been issued by the court. Writ jurisdiction is more and more abused than being put to proper use by warring officials of the State Government having vested interest in certain posts who hanker for the post and fight tooth and nail to get into that post.

(2.) ADMINISTRATIVE Tribunals created under the Administrative Tribunals Act and even the High Court exercising jurisdiction under Article 227 of the Constitution of India are all tools for achieving their object for such warring officials.

(3.) THE third respondent, on the other hand, who was working as a Range Forest Officer, Watershed Development Department of Kolar, who perhaps with some efforts had got himself transferred to the post that was being held by the writ petitioner and who had hopes and aspirations to occupy the post on the writ petitioner being moved out, found that the writ petitioner was refusing to leave his present place and post on one pretext or the other and had not occupied or taken charge of the post at Chintamani on the premise that the State Government had not given him the posting though he had been transferred.