PRAJNA AMMEMBALA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Learned Counsel Sri. Prithveesh M K for the Petitioner and learned senior counsel Sri. S.P. Kulkarni for Sri. H.M.Umesh for Respondent No.3 and Learned AGA.

(2.) This Writ Petition arises out of order passed by the Karnataka State Administrative Tribunal (for short 'tribunal') in A.No. 2947/2023 dtd. 2/8/2023. Wherein the tribunal was pleased to allow the application by setting aside the impugned transfer notification bearing No. SiAaSuEi 181 AaSeEi 2023 dtd. 6/7/2023.

(3.) The facts in brief that led the petitioner to this court, as borne out from the pleading are as follows : Petitioner who is currently a KAS (senior Scale) officer who was appointed by way of direct recruitment in the year 2006 initially as a tahsildar. Further, the Petitioner came to be promoted as KAS(Junior Scale) officer in the year 2015 and to KAS (Senior Scale) in the year January, 2021.