VINOD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has questioned the transfer order dtd. 22/7/2021 passed by respondent no.1 vide Annexure-C in so far as it relates to him.

(2.) Heard the learned Counsel for the petitioner and the learned Counsel for the respondents.

(3.) It is the case of the petitioner that the impugned transfer order was premature and was against the transfer guidelines applicable to the Karnataka Residential Educational Institutions.