J. GIRI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Interim order passed on 10.09.2014 in Application No. 7354/2014 by the Karnataka Administrative Tribunal, Bangalore has been called in question by the petitioner under Articles 226 and 227 of the Constitution of India before this Court.

(2.) On an application filed by Sri T.R. Jayasimha, the second respondent herein, the order of posting this petitioner vide order dated 01.09.2014 as Deputy Commissioner of Excise, Bangalore North, has been stayed and further order has been passed permitting Mr. Jayasimha the second respondent herein to be continued as Deputy Commissioner of Excise, Bangalore North. It is also made clear that if Sri Jayasimha has assumed charge of that post, he shall handover charge. If the writ petitioner Mr. Giri, has assumed charge of the post to which he has been posted, he has to handover the charge to Mr. Jayasimha and shall either go back to the earlier post if it is vacant or may seek an alternative posting. It is this order which is called in question on various grounds.

(3.) We have heard the learned counsel appearing for the petitioner and respondents 1 and 2. We have perused the impugned order and the documents produced.