APURVA A. KULKARNI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner, a Group-A Officer is knocking at the doors of Writ Court for assailing the State Administrative Tribunal's order dtd. 3/10/2024 whereby Application No.4380/2024 filed by her challenging her displacement vide Government order dtd. 2/9/2024 has been negatived.

(2.) Learned counsel appearing for the Petitioner seeks to falter the impugned order of the Tribunal on the ground that the Transfer Guidelines inter alia protecting the retention period are not applicable to civil servants merely because there is no formal declaration of satisfactory completion of probationary period; civil servants also constitute an integral part of the Executive and therefore, any action of the State Government should be just and fair qua them, Government being a constitutional ordained model employer.

(3.) Learned AGA appearing for the official Respondents and learned Sr. Advocate appearing for the private Respondent resist the Petition making submission in justification of the impugned order and the reasons on which it has been constructed. Learned Sr. Advocate in support of his contention also submitted that his client i.e., Respondent No.3 belongs to Local Cadre of Hyderabad- Karnataka region and therefore, is entitled to special protection in the light of a Coordinate Bench decision in the case of SIDDESH NAIK v. THE STATE OF KARNATAKA and OTHERS,W.P.NO.10630/2024 (S-KSAT).