K. G. AMARNATHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, Mr. K. G. Amarnatha, has challenged the transfer order dated 20.7.2017, whereby the respondent No.4, Mr. A. H. Nagaraj, has been posted against the post held by the petitioner, and the petitioner has been kept "awaiting posting order".

(2.) Briefly the facts of the case are that on 28.11.2006, the petitioner was appointed as Junior Health Inspector. Subsequently, on 30.4.2012, he was promoted as Health Inspector. Since there is a dearth of KMS Officers, even the Health Inspectors, who are equal to the Chief Officers, were posted to work as Chief Officer, Town Municipalities. Therefore, the petitioner was posted as Chief Officer, Grade-II, Town Municipality, Pavagada. By order dated 20.6.2016, the petitioner was transferred, and posted to Town Municipality, Vijayapura, as a Chief Officer. He took over the charge of the said post on 27.7.2016. However, by the order dated 20.7.2017, while respondent No.4 has been posted to the post held by the petitioner, the petitioner has been kept "awaiting posting order". Hence, the present petition before this Court.

(3.) Mr. Vijayakumar, the learned counsel for the petitioner, has raised the following contentions before this Court :-