B.G. ARASARAJU S/O GANGAIAH Vs. THE MANAGING DIRECTOR, KPTCL CAUVERY BHAVAN, BENGALURU-560099 KPTCL TUMKUR-572103 AND OTHERS

JUDGEMENT

(1.) The petitioner has challenged the transfer order dated 20-06-2017 whereby the petitioner has been transferred from Tumkur to Doddaballapur Sub-Division, Bangalore Rural.

(2.) Briefly the facts of the case are that ever since 1992, the petitioner has been working as Assistant Executive Engineer with the KPTCL. Initially, the petitioner was suspended by order dated 29-04-2015 on the ground that he was not answering the public calls. However, as the petitioner was aggrieved by the said suspension order, he filed a writ petition, namely W.P. No. 19649/15. By order dated 05-05-2015, this Court has stayed the said suspension order

(3.) The learned counsel for the petitioner, Mr. Nataraj G. submits that the petitioner is being frequently transferred by the respondent. Secondly, that the petitioner is suffering from chronic heart disease, and therefore, he requires personal assistance for his life However, as his wife is working as a Manager of the Canara Bank at Tumkur, the impugned transfer order would entail splitting up of the family. Thus, it may endanger his life. Therefore, the impugned transfer order deserves to be interfered with.