SUGANDHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are aggrieved by their orders of transfer.

(2.) It is not in dispute that the orders of transfer were the subject matter of another writ petition before this Court and also a writ appeal. It is not in dispute that ultimately the Division Bench came to the conclusion that the petitioners had to approach the Government under Sec. 130 of the Karnataka Education Act, 1983 (for short, 'the Act') and this Court directed the Management not to give effect to the orders of transfer for a period of thirty days.

(3.) This order of the Division Bench was passed on 27/11/2023.