L. LAKSHMA NAYAK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has preferred the instant writ petition with a prayer to quash the official memorandum bearing No.KRIDL/ADALITHA/CR-127/2022-23(A) dtd. 22/11/2022 vide Annexure-D issued by the 3rd respondent insofar as it relates to transfer of the petitioner from Dharwad to Vijayanagar.

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

(3.) Facts leading to filing of this writ petition as narrated briefly are; the petitioner who was working as Asst.Executive Engineer, Grade-I (Civil) was promoted to the cadre of Executive Engineer (Civil) vide official memorandum dtd. 4/4/2022 and he was posted as Executive Engineer in the office of the KRIDL, Dharwad division office. The petitioner took charge in the said office on 5/4/2022 and thereafter on 22/11/2022, the 3rd respondent had issued a official memorandum vide Annexure-D, deputing the petitioner as Executive Engineer, KRIDL, Vijayanagar division and the 5th respondent in turn was deputed to the post which was held by the petitioner at Dharwad. Subsequent to the official memorandum dtd. 22/11/2022, the 2nd respondent issued yet another official memorandum dtd. 1/12/2022 vide Annexure-E, deputing the petitioner to the Head Office of KRIDL at Bengaluru. Being aggrieved by the order at Annexure-D dtd. 22/11/2022, the petitioner is before this Court.