P. DINESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner in Application No.2354/2023 on the file of Karnataka State Administrative Tribunal, Bengaluru (hereinafter for short, referred as KSAT) has filed this writ petition seeking to quash the order passed in the said Application No.2354/2023 dtd. 20/7/2023.

(2.) Brief facts of the case are that, petitioner is Junior Scale Officer in the Department of Religious and Charitable Endowments, which is equivalent to Tahsildar (Grade-I) in the Revenue Department. The Petitioner was posted as Tahsildar (Grade-I), Anekal Taluk, Bengaluru Urban District on deputation vide a Notification issued by Respondent No.1 bearing No.E-RD 63 ATS 2021 dtd. 26/2/2021 and the petitioner had reported to duty to the said post on 1/3/2021.

(3.) Thereafter, petitioner was transferred from Anekal Taluk to Tahsildar (Grade-I), Bengaluru South Taluk vide Notification No.E-RD 146 ATS 2022, dtd. 13/9/2022. On 16/6/2023, Respondent No.1 issued impugned Notification bearing No.E-Kam.E.64 ATS 2023 repatriating the petitioner to his Parent Department and he was asked to report to his Parent Department and in his place, Respondent No.1 was transferred and posted. No posting orders was given to petitioners. The said Notification was challenged by the petitioner before the Karnataka State Administrative Tribunal in Application No. 2354/2023, urging various grounds. The KSAT, after hearing the matter, by impugned order dtd. 20/7/2023 rejected the application of petitioner, that is, challenged in the present writ petition on the grounds stated in the writ petition.