JAGADEESH S. SANGANAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Being aggrieved by the transfer order dated 24.7.2017, the petitioner, who is a Professor and Head and Incharge, Department of Veterinary Pharmacology and Toxicology in the Veterinary College, Hebbal, has approached this Court.

(2.) Briefly the facts of the case are that the petitioner started working as Veterinary Officer from 26.2.1999, with the Karnataka Veterinary, Animal and Fisheries Sciences University. Subsequently on 20-02-2009, he was appointed as Associate Professor of the respondent University. On 10.06.2009, he was transferred as an Associate Professor, Department of Veterinary Pharmacology and Toxicology in Veterinary College, Hebbal. On 17.04.2013, he was designated as Professor and Head of the Department of Pharmacology and Toxicology in Veterinary College, Hebbal.

(3.) Ms. Rakshitha D. J., the learned counsel for the petitioner, has pleaded as under:-