JYOTHI S. GIRISH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court assailing the correctness of the order at Annexure - C dtd. 30/6/2023 to the extent it relates to repatriating him to the parent department.

(2.) Heard the learned counsel for the petitioner and the learned AGA for the respondents.

(3.) The petitioner was deputed to the department of Urban Development under the notification Annexure - A dtd. 3/8/2022 and on the strength of the same, the petitioner has been now working as a Commissioner of Gadag Betageri Urban Development Authority. Vide the impugned order at Annexure - C, the petitioner is repatriated to the parent department that is the department of Municipal Administration. Being aggrieved by the same, the petitioner is before this Court.