MUTTANNA Vs. HUBBALLI ELECTRICITY SUPPLY COMPANY LTD.

JUDGEMENT

(1.) The dispute in these two writ petitions are interconnected and therefore these writ petitions are clubbed, heard together and disposed off by this common order.

(2.) Facts leading to filing of these writ petitions are the petitioner who was working with the first respondent Corporation as a Senior Assistant at Gadag was transferred to the post of Senior Assistant, KPTCL, Gadag, vide Annexure-D, dtd. 1/12/2020 and inturn, the fifth respondent was transferred to the post of the petitioner. Being aggrieved by the same, the petitioner had approached this Court in W.P. No.148741/2020. During the pendency of the said writ petition, the first respondent Corporation had withdrawn the official reminder at Annexure-D, dtd. 1/12/2020 by issuing a fresh official reminder dtd. 17/12/2020. Challenging the second official reminder dtd. 17/12/2020 issued by the first respondent, the fifth respondent in W.P. No.148741/2020 had approached this Court by filing W.P. No.100020/2021. In the said writ petition, this Court had granted an interim order staying the operation of the second official reminder issued by the respondent Corporation dtd. 17/12/2020. It is not in dispute that the petitioners in these two writ petitions have been working in the posts to which they were transferred originally by the respondent Corporation vide official reminder dtd. 1/12/2020. By the official reminder at annexure-D, dtd. 1/12/2020, the petitioneras were transferred only within the city of Gadag and they have been working in the transferred posts.

(3.) Learned counsel appearing for the first respondent Corporation submitted that since the petitioners have been working in the posts to which they were transferred under the official reminder at Annexure-D, dtd. 1/12/2020 eversince the date of the said order, their case will be considered for fresh transfer in the event of they filing necessary applications / representations before the respondent Corporation seeking transfer to appropriate places, in the event of they completing the minimum period of three years in the posts in which they are now working.