(1.) Learned Additional Government Advocate is permitted to accept notice on behalf of respondent Nos.1 to 3.
(2.) Petitioner has challenged the order dated 12.09.2018 issued by respondent No.1 so far as posting of respondent No.4 as Chief Officer, Town Municipal Council, Mudgal, Taluk Lingasugur appearing at Sl.No.25.
(3.) It is the contention of the petitioner that he was working as Chief Officer, Town Municipal Council, Mudgal, Taluk Lingasugur by virtue of an order of transfer dated 06.05.2015. The petitioner being a 'C' group employee, his minimum stay at one work place is four years. However, he has been transferred from TMC, Mudgal as per the transfer order dated 12.09.2018 at Annexure-D to the writ petition which is premature and contrary to the transfer guidelines issued by the Government of Karnataka. Being aggrieved by the transfer order dated 12.09.2018, this writ petition is filed by the petitioner.