N. MUNIRAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has challenged the order, dated 20.7.2017, passed by the Under Secretary, Urban Development Department, whereby the petitioner has been kept as awaiting posting order.

(2.) In a short compass, the facts of the case are that on 22.7.1995, the petitioner was initially appointed in a Grama Panchayat. By order, dated 22.12.2012 his services were regularized w.e.f. 27.2.2005. By order, dated 23.2.2013, he was posted as Bill Collector in a vacant post at the City Municipal Council, Chikkaballapur. Thereafter, by order, dated 11.12.2014 he was promoted to the post of First Division Revenue Inspector, and posted at the City Municipal Council, Chintamani. On 29.7.2015 the petitioner was transferred from Chinthamani to Hebbagodi. He joined his services in Hebbagodi on 1.9.2015. When things stood thus, by order, dated 20.7.2017, respondent No. 3 has been posted to the post held by the petitioner, and the petitioner was kept waiting posting order. Hence, the present petition before this Court.

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