CHANDRAHAS D. VERNEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petitioner, the petitioner is seeking the relief of a writ of certiorari and also an appropriate order quashing the judgment and order passed by the Karnataka Administrative Tribunal, Belagavi, in Application No.11262/2022 dtd. 16/11/2022 vide Annexure-A and also sought writ of mandamus and an order directing the respondents not to implement the transfer order vide Annexure-A9 and in addition to that, a relief is sought seeking direction to the respondents to pay the costs of this proceedings.

(2.) Heard learned counsel Sri. Madan Y. Deshpande for the petitioner and the learned Government Advocate for respondent No.1/State.

(3.) The learned counsel for the petitioner has taken us through the grounds which are urged in this petition challenging the order passed by the Karnataka Administrative Tribunal, Belagavi, vide Annexure-A. The learned counsel has further taken us through the transfer order which is passed by the competent authority, which is a premature transfer and submits that there is no specific order obtained by the Hon'ble Chief Minister which is mandatory and reasons have to be recorded in writing as per clause 7(iii) of the Transfer Policy dtd. 7/6/2013, which has not been followed. The transfer order issued by the competent authority is contrary to the judgment rendered by this Court in Writ Petition No.14860/2022 in the case of Murthy v. The State of Karnataka and others disposed of on 18/8/2022. On these grounds, the petitioner has sought intervention and sought relief in the nature of certiorari and mandamus.