K. M. SURESH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Additional Government Advocate.

(2.) The petitioner is before this Court being aggrieved by the interim order dtd. 2/11/2022 whereby, the tribunal has been pleased to order the parties to maintain status-quo.

(3.) The learned counsel for the petitioner would contend that the 2nd respondent was working as Additional Director and is now been posted in his place vide impugned transfer order dtd. 29/10/2022 (Annexure-A6) and by the said order, he was posted to the post of Managing Director, Dr. B.R. Ambedkar Development Corporation Limited, Bangalore. He would contend that the post is an encadred post and that officers in the cadre of IAS/IPS/IFS (Selection Grade) and KAS (Selection Grade) alone are entitled to be recruited by way of deputation and that the 2nd respondent does not hail from any of the above cadres, and hence is ineligible to occupy the post and in that regard the petitioner had moved the application. That the 2nd respondent who was on caveat, appeared before the tribunal and stated that he has taken charge of the post. On the submission being made, the tribunal has passed the impugned order directing the parties to maintain status- quo.