REGENT COMPUTRONICS PVT. LTD.

Patil Shashi Channabasanagouda Patil Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

JASVINDER SINGH AND OTHERS VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
H. N. CHANDRU VS. THE STATE OF KARNATAKA [REFERRED TO]
RAJASHEKAR VS. STATE OF KARNATAKA [REFERRED TO]
M. RAJESHEKAR VS. THE STATE OF KARNATAKA [REFERRED TO]
N K SINGH VS. UNION OF INDIA [REFERRED TO]
GUJARAT ELECTRICITY BOARD VS. ATMARAM SUNGOMAL POSHANI [REFERRED TO]
M SANKARANARAYANAN IAS VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF MADHYA PRADESH VS. S S KOURAV [REFERRED TO]
KIRAN GUPTA VS. STATE OF UTTAR PRADESH [REFERRED TO]
MANAGEMENT OF ADDISONS PAINTS AND CHAMICALS LIMITED VS. WORKMEN [REFERRED TO]
STATE OF UTTAR PRADESH VS. GOBARDHAN LAL [REFERRED TO]
MOHD MASOOD AHMAD VS. STATE OF U P [REFERRED TO]
M SUMITHRA VS. BANGALORE UNIVERSITY JNANA BHARATHI [REFERRED TO]
S.N. GANGADHARAIAH, K.A.S. VS. THE STATE OF KARNATAKA AND ORS. [REFERRED TO]
ALLA SAHEB S/O HUSSAIN SAHEB DODDAMANI VS. STATE OF KARNATAKA AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) Respondent No.4 has filed an application No.11232/2022 before the Karnataka Administrative Tribunal, Bengaluru ('the Tribunal', for short) seeking for the following reliefs:

(3.) Considering the said application, the Tribunal vide its order dtd. 4/11/2022 had allowed the application No.11232/2022 and quashed the transfer order dtd. 1/10/2022 and directed reinstatement of the applicant in the event of the applicant being relieved and to initiate transfer proceedings in accordance with law as per the transfer guidelines dtd. 7/6/2013. It is being aggrieved by the same that the petitioner is before this Court.

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PATIL SHASHI CHANNABASANAGOUDA PATIL Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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