ANANDASHEEL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Principal Government Advocate takes notice for respondent Nos.1 to 3.

(2.) The petitioner is aggrieved of the impugned order dtd. 13/8/2024 passed by the Karnataka State Administrative Tribunal, Kalaburagi Bench in Application Nos.20818/2024 clubbed with Application No.20857/2024.

(3.) The fourth respondent herein had filed the said two applications before the Karnataka State Administrative Tribunal being aggrieved of the transfer order dtd. 31/7/2024 and consequential order dtd. 1/8/2024 whereby the petitioner herein took charge as Tahasildar Grade-I, Kalaburagi and at the same time, the fourth respondent herein was posted as Tahasildar Grade-II, Protocol, Kalaburagi. The fourth respondent contended before the Tribunal that she was transferred and posted as Tahasildar Grade-I, Kalaburagi on 28/7/2023 and before the minimum term of two years would elapse, order of transfer was passed on 31/7/2024. It was also contended that the petitioner herein is Grade-II Tahasildar and the post where fourth respondent herein was working is Grade-II Tahasildar and therefore, the petitioner herein could not have been transferred and posted at the place where the fourth respondent was working.