D C YADUNATH Vs. MYSORE SUGAR COMPANY LTD

JUDGEMENT

(1.) PETITIONER is a diploma-holder in Pharmacy. The respondents issued a notification on 10.01.1986 inviting applications from eligible candidates to fill the vacancy of Pharmacists. Petitioner was one of the applicants. After processing the applications the respondents appointed the petitioner as Pharmacist as early as on 26/27.12.1986 � Annexure B. The petitioner continued to work as Pharmacist till the impugned order dated 17.06.2009 � Annexure H came to be passed transferring the petitioner to work at Time Office. Subsequently the petitioner gave representation protesting his transfer to the Time Office and requested for his placement as Pharmacist. Thereafter the respondents issued another order as per Annexure R dated 29.07.2011 transferring the petitioner from time office to Sugar Godown. Hence, this writ petition.

(2.) THE impugned order Annexure H dated 17.06.2009 is an office order transferring the petitioner to Time Office. Annexure R dated 29.07.2011 is an order transferring the petitioner from Time Office to Sugar Godown. In view of this subsequent order Annexure R, Annexure H transferring the petitioner to the Time Office do not survive for consideration.