GIRISH BABU K. N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) On 20/6/2022, an order of transfer was passed by which the petitioner was transferred from Chintamani to Doddaballapura. It may be pertinent to state here that the petitioner is a person who was a First Division Assistant and therefore, is a person who is borne on the cadre of First Division Assistant.

(2.) However, by virtue of this order of transfer, he was transferred to the post of 1st Grade Revenue Inspector, to which he did not belong.

(3.) The petitioner is aggrieved by an order dtd. 1/8/2023, by which respondent No.4 has been promoted as a First Division Assistant and has been posted in place of the petitioner at Doddaballapur.