STATE OF KARNATAKA Vs. NIRMALA T.

JUDGEMENT

(1.) Petitioners/authorities in Education Department are before this Court, questioning the legality or correctness of the Order dtd. 20/1/2021 in Application No.5998/2021 passed by the Karnataka State Administrative Tribunal (for short 'the Tribunal'), by which, respondent's application is allowed and following directions are issued:

(2.) Brief facts of the case are that respondent is working as Assistant Teacher in Department of Education, at Chitradurga Taluk and District. While respondent was working as Assistant Teacher at Lower Primary school, Thippareddynagar, Chitradurga, she was transferred by Order dtd. 7/9/2019 to Pujarahatti, Molakalmuru taluk, Chitradurga District. The said order of transfer dtd. 7/9/2019 was the subject matter of Application No.5790/2019 and the Tribunal by its order dtd. 22/10/2019, allowed the application, quashed the impugned order of transfer dtd. 7/9/2019. Subsequent to order dtd. 22/10/2019 in Application No.5790/2019, when the 4th respondent failed to give Respondent No.2 posting at Thippareddynagar, respondent was again before the Tribunal in Application Nos.1810 and 1833/2020. The Tribunal, by order dtd. 20/7/2021, disposed of the application as the 4th respondent by that time had issued endorsement dtd. 16/2/2021 (Anneuxre-A5). Under endorsement dtd. 16/2/2021, 4th respondent-DDPI instead of continuing the respondent at Government Lower Primary School, Thippareddynagar, Chitradurga district, directed the respondent to report to duty at Government Lower Primary School, Pujarahatti, Molakalmuru Taluk on the ground that respondent has not completed ten years of service in 'A' zone. The said endorsement was the subject matter of Application No.5998/2021 before the Tribunal.

(3.) The Tribunal, by order dtd. 20/1/2022 allowed the application of respondent and issued directions as culled out above. Questioning the same, the authorities in the Education Department are before this Court in this writ petition.