SARASWATHI D.V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner was posted as Office Manager in the office of the Town Municipal Council, Devanahalli, Bangalore, as per the order dtd. 8/2/2022 at Annexure-B. Petitioner submits that she is an officer of Group 'C' and the security of tenure under the transfer guideline is 4 years. It is submitted that within the said period of 4 years, in the place of petitioner, respondent No.3 has been posted as per the order at Annexure-A dtd. 27/6/2022 and no order of posting at any other post has been made as regards the petitioner nor is there any order of transfer as regards the petitioner.

(2.) Learned counsel for respondent No.3 would submit that there were certain allegations against the petitioner and the petitioner was suspended on 17/11/2021. It is further submitted that respondent No.3 has been working at the place shown at Annexure-A for the past 1 1/2 months and at this length of time, no interference in the transfer order ought to be made.

(3.) Heard both sides.