BHAGAVANT Vs. KARNATAKA RESIDENTIAL EDUCATIONAL INSTITUTIONS SOCIETY

JUDGEMENT

(1.) Heard the learned counsel Sri. Girish A Yadawad for the appellant and learned counsel Sri. Sunil S Desai for respondents No.1 and 2.

(2.) The petitioner is in appeal questioning the correctness and legality of the order dtd. 9/6/2023 in WP No.103528/2023, whereby the petitioner's challenge to order of transfer dtd. 3/6/2023 is rejected.

(3.) The appellant/petitioner was working as a Headmaster/Principal in Morarji Desai Residential School, Gavan, Nippani Taluk, Belagavi District. Under impugned order dtd. 3/6/2023 (Annexure-H), the petitioner and one Sri. Virupakshi Gudase were transferred from Morarji Desai Residential School, Gavan to Kittur Rani Chennamma Residential School, Tondebavi, Gouribidanur Taluk, Chikkaballapur District and Morarji Desai Residential School, Hebballi, Dharwad District respectively. The impugned order of transfer indicates that transfers were effected on administrative reasons and educational interest of Karnataka Residential Educational Institutions Society.