MALLIKARJUN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner is aggrieved by his transfer contending that he could not have been so transferred and that the transfer is premature.

(3.) A perusal of the papers indicates that the petitioner having been appointed by the State of Karnataka as a Civil Servant within the purview of Karnataka Civil Services Rules and is a Grade-I officer under the Karnataka Municipal Administration Service Rules, 1920 and in terms thereof, any challenge is required to be made by the petitioner would have to be so made before the Karnataka State Administrative Tribunal ['KSAT' for short].