G.P.VENKATASWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Senior Advocate Shri K. Subba Rao appearing for the counsel for the petitioner.

(2.) It is the case of the petitioner that he has been subjected to a rotational transfer from the Office of the Assistant Commissioner of Commercial Taxes (Enforcement), Kolar to the Office of the Commissioner of Commercial Taxes, Bangalore, even before he had completed one year. The same is in violation of the transfer guidelines dated 7.6.2013 and the Government order dated 21.11.2015.

(3.) The petitioner having approached the Karnataka Administrative Tribunal by way of his application No.4154/2016 and having sought for an interim relief, the Tribunal has rejected the prayer for interim relief and has posted the matter for hearing after receiving the statement of objections of the respondents. It is aggrieved by this refusal to grant any interim relief that the present petition is filed.