R. D. RAMADAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for respondent Nos.1 to 3 and the learned counsel for caveator/respondent No.4.

(2.) The petitioner is before this Court being aggrieved by the order dtd. 30/5/2022 rendered in Application No.1650/2022 passed by the Karnataka State Administrative Tribunal, Bengaluru.

(3.) The case of the petitioner is that he came to be transferred to the post held by respondent No.4 at Beerihundi Grama Panchayath, Mysuru Taluk, Mysuru. That respondent No.4 aggrieved by the same approached the Tribunal on the short ground of transfer being a pre-mature transfer.