LAKKPPA Vs. GOVERNMENT TOOLROOM AND TRAINING CENTRE

JUDGEMENT

(1.) THIS appeal is filed against the judgment dated 15-12-2005 passed in wp No. 23549/2005 which was dismissed by the learned Single Judge.

(2.) APPELLANT is the petitioner in the Writ Petition. The challenge in the Writ Petition was against the transfer of the petitioner from Government Tool Room and Training Centre, Bangalore to KGF Sub-centre as per Annexure-A office order dated: 5-10-2005 issued by the respondent. The petitioner raised three contentions in the Writ Petition.

(3.) HAVING heard the Learned Counsel for the appellant and having considered the facts of the Case and the material placed on record, we do not find any merit in this appeal.