BASAVARAJAPPA R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondents.

(2.) The petitioner is before this Court being aggrieved by the order dtd. 30/5/2022 rendered by the Karnataka State Administrative Tribunal in Application No.836/2022.

(3.) The facts in brief are that the petitioner is a primary school teacher and he has completed his tenure as a Cluster Resource Person and hence, he is to be subjected to mandatory transfer and in view of the same, in the counseling notified under the Notification dtd. 30/6/2021, the applicant participated and further claimed priority under Rule 10 of the KSCS (Regulation of transfer of teachers) Rules, 2020 and also additionally sought accommodation on the ground that his wife is also serving as a Teacher and hence, he sought for transfer within the District.