T. KRISHNAIH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions are heard and disposed of by this common order, having regard to the similarity of the cases.

(2.) The petitioners are said to be Group -'D' employees who have been confirmed in their posts after probation. The petitioners were transferred to the office of the Assistant Commissioner of Commercial Taxes, Kolar, by an order dated 26.08.2015. Before completion of one year at that place, the petitioners have been transferred to the office of the Assistant Commissioner (Range -1), Bangalore, which according to the petitioners is a premature transfer and the same is in violation of transfer guidelines dated 7.6.2013 and the Government order dated 21.11.2015.

(3.) The petitioners having approached the Karnataka Administrative Tribunal, the Tribunal has opined that there is no good ground for grant of interim order of stay and has adjourned the matter, granting time to the respondents to file statement of objections.