ZILLAPANCHAYATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.Chandrakanth R. Goulay, learned counsel for the petitioner, Sri. V. Shivareddy, learned Additional Government Advocate for respondent No.1 and Sri. Ranganatha S. Jois, learned counsel for respondent No.2.

(2.) The unsuccessful applicant in Application No.1938/2020 has filed the present writ petition, impugning the order dtd. 21/3/2023 passed by the Karnataka State Administrative Tribunal, Belagavi (hereinafter referred to as "the Tribunal").

(3.) The brief facts of the case are that the petitioner was appointed as Grama Panchayath Secretary Grade-II in the year 2010 in Coorg District. At his request, he was transferred to Mysore District by order dtd. 19/8/2014. Upon such transfer, he was placed at the bottom of the seniority list published as on 1/1/2016.