M. RAMASWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) QUESTIONING an order of transfer dated 31.08.2013 vide Annexure -A, whereunder, the petitioner was transferred from S -10 Sub Division, BESCOM, Bangalore to CHESCOM, Mysore, this writ petition was filed. The 4th respondent has been posted in place of the petitioner i.e., in pursuance of the impugned order.

(2.) PETITIONER joined services of the then Karnataka Electricity Board as Assistant Engineer. He was given posting in AE 'A' Station, Bangalore and worked therein upto 26.03.1999. Thereafter he was given posting in AE E -4 Station, Bangalore, wherein he worked from 26.03.1999 to 21.04.2005 i.e., for about six years. He having been promoted as Assistant Executive Engineer, has been working in Bangalore from 21.04.2005. It appears that the petitioner has worked in Bangalore for nearly 15 years.

(3.) SINCE the impugned transfer has been effected during the middle of the academic year, learned advocate for the petitioner submitted that the same if given effect to, would cause undue hardship to the petitioner. There is merit in the submission of the learned counsel, since the petitioner has two daughters studying in colleges and aged parents.