BANU BEERAPPA HARIKANTRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Government Advocate is directed to take notice for respondents 1 to 4. This writ petition is filed challenging the order passed by the Karnataka Administrative Tribunal declining to interfere with the order of transfer of the petitioner to Raichur.

(2.) The petitioner is working as a Gazetted Manager at the Office of the Deputy Conservator of Forest, Yellapur Division, Yellapur from 12-8-2010. The 2nd respondent passed an order dated 28-6-2013 transferring him to the Office of the Chief Conservator of Forests, Raichur Division before the expiry of his period, from the date he took charge at Yellapur. The 5th respondent has been posted in his place at Yellapur. Challenging the said order of transfer, the petitioner approached the Karnataka Administrative Tribunal. The Tribunal granted an interim order of stay. Subsequently the impugned order came to be passed, on the ground that the petitioner has completed his term at Yellapur as on 12-8-2013 and therefore, he cannot insist that it should be continued any further. Aggrieved by the said order, the writ petition is filed.

(3.) The learned Counsel appearing for the petitioner submits that though he completed thirteen years of service as on 12-8-2010, he has got hardly 1 1/2 years time to attain the age of superannuation. In these circumstances, he is entitled to stay in the said place as is clear from the circular issued by the Government as per Annexure-A1 and therefore, he submits that he ought to have been continued and the order of transfer is bad.