UMESH GUDDAD Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner in W.P. No. 108501/2014 is before this Court in this appeal assailing the order dated 08.10.2014 passed by the learned Single Judge.

(2.) BY the said order, the learned Single Judge has dismissed the writ petition, wherein the petitioner had raised a challenge to the official notification dated 05.09.2014, where -under the petitioner had been transferred from the Town Municipal Council, Laxmeshwar. The order impugned before the learned Single Judge is at Annexure -A to the petition.

(3.) THE learned counsel for the appellant, while assailing the order would contend that the person, who has been deputed to the place where the appellant was working, is not from the Municipal Department, but being from a finance department namely, the Karnataka State Finance Corporation, could not have been deputed to the post in the Municipal Council. It is further contended by the learned counsel that the transfer of the petitioner presently is in violation of the guidelines and should not have been made in the middle of the year, unless it was by way of general transfer as provided under the Regulations. It is his case that, he has not completed the tenure in the Town Municipal Council, to which he had been transferred by the order dated 30.09.2013 and therefore, he ought not to have been transferred from there.