PARIMALA V.HULAGANNAVAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-respondent No.3 before the Karnataka State Administrative Tribunal, Belagavi (for short, 'Tribunal') in Application No.10973/2022, is before this Court questioning the correctness and legality of the order dtd. 3/9/2022 passed in Application No.10973/2022, wherein the Application filed by the applicant-respondent No.3 herein is allowed and order of transfer in respect of the applicant/respondent No.3 is quashed with a direction to repost the applicant to the original place.

(2.) The petitioner herein was respondent No.3 and respondent No.3 herein was the applicant before the Tribunal and they would be referred to as they stand before the Tribunal.

(3.) The applicant and respondent No.3 are working as Assistant Conservator of Forests in the Forest Department. The applicant was waiting for the posting and was given posting under Notification dtd. 30/6/2022 (Annexure-A5) as Assistant Conservator of Forests, Territorial Region, Gadag and respondent No.3 who was working at Gadag was directed to report at Government. In pursuance of the Notification dtd. 30/6/2022 (Annexure-A5), respondent No.2/Principal Chief Conservator of Forests (Head of Forest Force) issued reposting order under OM dtd. 7/7/2022 (Annexure-A7). The applicant is stated to have reported by signing CTC on 8/7/2022 as Assistant Conservator of Forests, Gadag Sub- Division, Gadag. Twenty days after applicant reporting to duty, Notification dtd. 28/7/2022 (Annexure-A9) came to be issued canceling the earlier transfer order dtd. 30/6/2022 insofar as applicant and respondent No.3 is concerned. Challenging the same, the applicant was before the Tribunal in the above stated Application.