G R VENKATESHWARA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has called in question the order passed by the 2nd respondent in No.KaRaaSaa/KeRa/ Sibbandi/C1/68/1471/2017-18 dated 09.03.2018 as per Annexure-B in transferring the petitioner from Hubballi to Hagaribommanahalli.

(2.) There is no dispute that, the petitioner was working at Hubballi as a Chief Traffic Manager prior to his transfer at Hubballi. The learned counsel for the petitioner in support of his contention taken up in the writ petition has strenuously submitted that, the petitioner has been transferred on various occasions to different places without assigning any reasons only on the ground that 'for the administrative purposes' he has been transferred to different places. Particularly he submitted that, from 31.03.2016 onwards, petitioner has been transferred from one place to another within short span of time and there was about 4 transfers effected including the present one, so far as the petitioner is concerned. None of the orders passed with any specific reasons being assigned and it is only stated that for 'administrative purpose' the transfers have been effected. He submits that, that itself is sufficient to draw an inference that the said transfers, and the present one are vindictive in nature.

(3.) Further the learned counsel drawn the attention of this court that the petitioner is in the evening of his service, he is left in only three months of his service, therefore at this particular stage, the transfer was unwarranted without any reasons to be attributed for the said transfer.