LAWS(KAR)-2008-10-105

BHEEMAPPA S/O NINGAPPA BHAVIKATTI, ASST. EXECUTIVE ENGINEER Vs. HUBLI ELECTRICITY SUPPLY COMPANY LTD. REP. BY ITS GENERAL MANAGER AND T. VENKATESHAPPA

Decided On October 21, 2008
Bheemappa S/O Ningappa Bhavikatti, Asst. Executive Engineer Appellant
V/S
Hubli Electricity Supply Company Ltd. Rep. By Its General Manager And T. Venkateshappa Respondents

JUDGEMENT

(1.) THIS writ petition is by a person working as Assistant Executive Engineer, HESCOM, O and M City Sub -Division No. 2, Vijaya Road, Dharwad and involves the question of competition between the Petitioner and the 2nd Respondent to serve in the very post and the Petitioner has approached this Court as it appears the employer in terms of the order dated 17.09.2008 copy produced as Annexure -E to the writ petition has effected a transfer which is exchange of places between the Petitioner and the 2nd Respondent

(2.) PETITIONER 's complaint is that the Petitioner had been recently transferred to the post and he has served in the post hardly for 12 days in terms of the earlier transfer order dated 02.09.2008 copy of which is produced as Annexure -A and the Petitioner had reported to duty and assumed charge on 05.09.2008 who had been relieved from his earlier place on 04.09.2008 vide Annexure -B and reported on 05.09.2008 to the present place in terms of duty report of the even date copy of which is produced at Annexure -C, but he is immediately disturbed.

(3.) SHRI F.V. Patil, learned Counsel for the Petitioner would vehemently urge that the Petitioner had hardly worked for a couple of days within which he is again subjected to transfer, that the power of transfer has not been exercised in a bonafide manner and that the order deserves to be quashed.