N S GIRI Vs. DIVISIONAL COMMISSIONER MYSORE DIVISION

JUDGEMENT

(1.) The Petitioner is a Sanitary Inspector appointed under the Madras Public Health Act, 1939 working under the City Municipal Council, Mangalore. He impugns an order made by the Divisional Commissioner, Mysore, transferring him to work under the Town Municipal Council, Udipi.

(2.) The Order of the Divisional Commissioner was made in exercise of the powers of the State Government under S.320 of the Mysore Municipalities Act, delegated to him under Notification No. S.O.3818 dated 17th January 1966.

(3.) S.320 of the Mysore Municipalities Act empwers the Government to transfer any Officer or servant of the Municipality to the service of any other Municipal Council notwithstanding anything contained in the said Act.