B P KOTREGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THOUGH this matter is posted today for consideration of i. A. No. 1 of 2007 filed by respondents-2 and 3, the matter is taken up for final disposal, with the consent of Learned Counsel appearing for both the parties.

(2.) IN the instant case, petitioner is assailing the correctness of the impugned order dated 12. 6. 2006, passed by First Respondent vide annexure-A and order dated 23. 6. 2006 passed by 3rd respondent vide Annexure-G.

(3.) THE grievance of the petitioner in this Writ Petition is that, he is working as Depot Manager in the 2nd respondent-Corporation and he has been transferred on 26. 10. 2005 vide Annexure-B as Depot manger to Bommanahally. But he could not take the charge of the said Depot due to non-co-operation of the officials of the department and on persuasion of the 4th respondent. The said order has been given effect to only on 22/23. 3. 2006 office order issued by District manager of the 2nd respondent-Corporation and accordingly, petitioner has taken the charge of Bommanahalli depot on 1. 4. 2006. It is shock and surprise to the petitioner when he has received one more impugned order dated 23. 6. 2006 vide Annexure-G transferring him to Madivala depot within a span of two months. Therefore, petitioner was constrained to approach this Court by filing this Writ Petition assailing the correctness of the impugned order vide Annexure-A and after obtaining an interim order he is discharging his duty as Depot Manager in Bommanahalli Depot. Be that as it may, during the pendency of this writ Petition, petitioner has filed an application for amendment by assailing the correctness of impugned Annexure-G. Having regard to these backgrounds, petitioner has presented this Writ Petition seeking appropriate relief as stated supra.