A ASWATHAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE unsuccessful applicant in Application no. 3511/2008 before the Karnataka Administrative Tribunal, Bangalore (for short, the Tribunal) is the writ petitioner herein.

(2.) THE Tribunal by its order dated 15. 9. 2008 dismissed the Application filed by the writ petitioner where he had challenged the proceedings dated 25. 7. 2008 passed by Respondents -1 and 2 transferring the petitioner, who was working in the Forest Department, as Assistant Conservator of forests, Chintamani sub-division, Chintamani was transferred to karnataka Forest Development Corporation, Bangalore.

(3.) THE challenge to the said order of transfer dated 25. 7. 2008 was made mainly on the ground that the writ petitioner-applicant being a government servant cannot be transferred to the Corporation, a foreign service, in place of the 3rd respondent, against his will. The 1st respondent sustained the order dated 25. 7. 2008 placing reliance on the first proviso to rule 419a of Karnataka Civil Services Rules.