R. MARUTHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Vinaya Keerthi M, learned counsel for the petitioner, Sri. V Shivareddy, learned AGA for respondent No.1 and Sri. R S Subrahmanya Kaushik, learned counsel for respondent No.2.

(2.) The Applicant in Application No. 3832/2025 is before this Court, impugning the order dtd. 10/3/2026 passed by the Karnataka State Administrative Tribunal, Bengaluru (hereinafter referred to as "the Tribunal").

(3.) The facts briefly stated are that the applicant was posted at the present place, namely Shivamogga, on 4/7/2020. The petitioner has been elected as Executive Committee Member of the Karnataka State Government Employees Association and is nominated as the Vice-President for the District of Shivamogga, for the term 20242029. The petitioner was transferred from Shivamogga to Davanagere in place of respondent No. 2. Aggrieved by the order of transfer dtd. 22/8/2025, the petitioner filed an application before the Tribunal. 3.1 The Tribunal, under the impugned order, proceeded to reject the application, holding that the transfer was effected with the prior approval of the Hon'ble Chief Minister. The Tribunal further held that the petitioner is not entitled to the benefit of Clause 8(5) of the Transfer Guidelines.