VIJAYA Vs. MANAGING DIRECTOR AND OTHERS

JUDGEMENT

(1.) Aggrieved by the transfer order dated 19.06.2015, whereby the petitioner has been transferred from Belagavi to Hubballi, the petitioner has approached this Court.

(2.) Shortly, the facts of the case are that on 12.03.1981, the petitioner was initially appointed as Assistant Store Keeper with the North West Karnataka Road Transport Corporation ('Corporation' for short). On 30.08.1989, he was promoted to the post of Store Keeper. Thereafter, on 12.06.1999, he was promoted as Store Superintendent. Lastly, on 07.07.2007, he was promoted as Assistant Store Officer. So far he was completed 34 years of serving with the Corporation. In the year 2007, he was posted at Belagavi, where he continues to work till today. However, by order dated 19.06.2015, he has been transferred from Belagavi to Hubballi. Hence, this petition before this Court.

(3.) Mr. M. S. Haravi, the learned counsel for the petitioner has pleaded that the petitioner happens to be on the verge of retirement, as he is due to retire on 31.03.2017. Thus, hardly one year and nine months are left before superannuating from his service. Secondly, according the transfer policy enacted by the Government and adopted by the Corporation, an employee should not be transferred within two years of superannuation. Relying on the case of Sri. C. Vasudeva Vs. The State of Karnataka and Others (W.P.No.24572/2015 (S-TR), decided on 22nd July 2015), the learned counsel has pleaded that to disturb the petitioner in the last lap of his service, especially when he is overburdened with both personal and professional anxieties is to be unfair to him. Such a transfer clearly violates the guidelines adopted by the Corporation. Therefore, the impugned transfer order deserves to be set aside by this Court.