JAGANNATH OLEKAR Vs. UNIVERSITY OF AGRICULTURAL SCIENCES

JUDGEMENT

(1.) The appellant has filed the present intra-court appeal, impugning an order dated 27.09.2024 passed by the learned Single Judge of this Court in W.P.No.18766/2024 (S-RES) captioned 'Dr. Jagannath Olekar v. University of Agricultural Sciences' ['impugned order'].

(2.) The appellant had filed the afore-mentioned writ petition impugning an order dated 08.07.2024 as well as an order dated 09.07.2024 modifying the aforesaid order [impugned transfer orders], whereby the appellant was directed to report at Vishweswaraya Canal Farm, Mandya [V.C. Farm], for assuming the charge as a Professor in his own pay-scale.

(3.) The appellant challenges the impugned transfer orders on two grounds. First that the appellant was transferred from the respondent / University, Bangalore, to V.C. Farm on a post, which was not equivalent to the post at which he was serving. According to him, his transfer to a post that was not equivalent to the post, which he was holding is not permissible.