SRI. SHIVALING KONDAGULI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Both the writ petitions are heard together as they are inter connected.

(2.) In W.P.No.25502 of 2015, petitioner is an employee of the Mysore City Corporation. He was working as a Senior Health Inspector in Mysore. By order dated 19.7.2014 produced at Annexure -A, he was sent on deputation to work as Chief Officer of Saragur Pattana Panchayat. However, by the impugned order dated 18.6.2015, Annexure -E, 4th respondent has been posted to the post of petitioner and petitioner has been ordered to be repatriated to his parent department. This order has been passed by the State Government, Department of Urban Development. Petitioner is calling in question this order of his repatriation, contending, inter -alia, that he has been repatriated without the consent of the parent department even before he could complete three years of service in the place where he was deputed and only to accommodate the 4th respondent.

(3.) In support of his contention that he could not have been repatriated without any justifiable reason, he has placed reliance on the judgment of the Apex Court in the case of Union of India through Government of Pondicherry and another Vs. Sri. V. Ramakrishnan and others reported in (2005)8 Supreme Court Cases 394. He also placed reliance on Rule 15 (3) of the Karnataka Civil Services Rules, to contend that petitioner was entitled to stay in the place where he was deputed for a period of five years.