V GANPATHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Writ Petition by an employee of the respondent No. 2 - Karnataka Food & Civil Supplies Corporation Limited who is aggrieved by the order of transfer issued by the employer dated 26-5-2007 (copy at Annexure B) transferring the petitioner working as District Manager at Gulbarga to function as District Manager at Bidar.

(2.) Under the very order, the respondent No. 3 who was working as a District Manager at Bagalkot has been transferred and put in place at Gulbarga wherefrom the petitioner was transferred.

(3.) It is questioning the legality of this transfer order, the petitioner has approached this Court, inter alia, contending that the power of transfer is not exercised for bona fide purpose; that it is ordered by the Managing Director of the organisation only due to political pressure and not any bona fide exercise of power and therefore the order should be quashed.