M ARUN PRASAD Vs. COMMISSIONER OF EXCISE

JUDGEMENT

(1.) The present petition is directed against the order dated 07.11.2016 passed by the Karnataka State Administrative Tribunal (hereinafter referred to as "the Tribunal" for the sake of brevity), whereby the Tribunal for the reasons recorded in the order had dismissed the application.

(2.) The principal grievance on the part of the petitioner initially was that inspite of the specific observations made by this Court in its earlier decision dated 16.09.2016 in W.P.No.48499/2016, the petitioner was lifted for the purpose of transfer from the place where he was working but no posting orders were passed. It was also submitted that the aforesaid was brought to the notice of the Tribunal, but inspite of the same, the Tribunal failed to consider the said aspects keeping in view the spirit of the order passed by this Court dated 16.09.2016 in the above referred matter and hence the present petition.

(3.) We have heard Mr. Shashikiran Shetty, learned Senior Counsel appearing with Mr.Javid Hussain, learned Counsel for the petitioner, Mr. Madhusudhan R.Naik, learned Advocate General for respondent No.1 and Mr. S. V. Narasimhan, learned Counsel appearing for respondent No.2.