KASHINATH Vs. THE MANAGING DIRECTOR, KPTCL AND ORS.

JUDGEMENT

(1.) THE petitioner, Mr. Kashinath is aggrieved by the transfer order dated 6/10/2015, whereby the petitioner has been transferred from Athani to Vijayapur.

(2.) BRIEFLY , the facts of the case are that the petitioner happens to be an Executive Engineer working under respondent No. 2, HESCOM. By order dated 20/6/2014, he was transferred to Athani. Subsequently, by order dated 11/9/2014, he was relieved from Vijayapur. Consequently, he reported to Athani on 18/9/2014. He has been working there ever since then. By the impugned transfer order dated 6/10/2015 he has been again transferred from Athani to Vijayapur. Hence, the present petition before this Court.

(3.) ON the other hand, Mr. B.S. Kamate and Mr. Shivakumar S. Badawadagi, the learned counsel for the respondent Nos. 1 and 2, have pleaded that although the transfer policy is statutory in nature, it is not mandatory in nature. Certain freedom has to be given to HESCOM to transfer its employees from one place to the other. Therefore, the policy is merely directory in nature.