VIDYAVATHI U. PATIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Aggrieved by the order passed in Application No.11058/2023 dtd. 24/1/2024 by the KAT, the applicant therein has preferred this writ petition.

(2.) The petitioner is a dentist and an employee of the State Government. She was posted as Taluk Health Officer, Kundgol on 2/1/2023. Subsequently, her transfer has been cancelled by an order dtd. 8/9/2023. On the ground the order passed on 8/9/2023 amounts to a premature transfer, the petitioner has preferred Application No.1105/2023 before the KAT. The KAT on the ground that petitioner was not entitled to hold the post of Taluk Health Officer, dismissed the application. Aggrieved by the same, the present writ petition is filed.

(3.) The case of the petitioner is that she is a Class I Officer (Group A) and as per the government guidelines, she could not have been transferred from the post she held as Taluk Health Officer, Kundgol for a period of three years from 2/1/2023. It is further contended that she is a Medical Officer as per the provisions of the Karnataka State Civil Services (Regulation of Transfer to Medical Officers and Other Staff) Act, 2011 and she is entitled to hold the post of Taluk Health Officer and KAT erred in holding it otherwise and for that reason, it is prayed that the writ petition be allowed and the impugned order canceling her transfer as Taluk Health Officer, Kundgol be set aside.