THIPPESWAMY A .K. Vs. DIRECTOR

JUDGEMENT

(1.) This petition is filed challenging an order of transfer by which the petitioner has been ordered to be transferred from Guttur to Davangere.

(2.) The impugned order of transfer insofar as the petitioner is concerned, reads as follows - <IMG>JUDGEMENT_1269_LAWS(KAR)8_2023_1.jpg</IMG>

(3.) It is the case of the petitioner that he had neither sought a transfer along with the 4th respondent nor had he given his consent for being transferred. He, therefore, submits that since there was no mutual consent for transfer, the impugned order of transfer which states that the petitioner has been transferred by mutual consent cannot be sustained.