SHIVALINGAPPA DODAGOUDAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition seeks to lay a challenge to the order dtd. 8/4/2022 made by the Karnataka State Administrative Tribunal, Belagavi, whereby petitioner's Application No.10416/2022 having been dismissed, his Transfer Order dtd. 21/2/2022 has been left un-interfered. He had also sought for a direction at the hands of the Tribunal to continue him in the same place as before and that is also negatived.

(2.) The official respondents are represented by the learned Government Advocate and the fourth respondent, a private party has entered caveat through his counsel. Both the GA and the private Counsel resists the Writ Petition making submission in justification of the order of the Tribunal and the reasons on which it has been constructed. Learned GA submits that even otherwise, the challenge pales into insignificance since petitioner has been given posting now.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, we decline indulgence in the matter for the following reasons.