SHIVAKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has called in question the correctness and legality of the order passed by the Karnataka State Administrative Tribunal, Bangalore (for short 'Tribunal'), dated 19.07.2018 passed in Application No.5339/2018, whereby the application filed by the petitioner herein has been rejected.

(2.) The petitioner contends that while he was working as First Division Assistant in District Police Office, Bidar, the 2nd respondent by an order dated 29.05.2018 promoted him to the post of Section Superintendent and posted in the existing vacancy at District Police Office, Bidar. Similarly, the 4th respondent was also promoted and posted to the Police Range Office, Ballari, by virtue of the same order.

(3.) It is the grievance of the petitioner that the 4th respondent without relieving himself from Bidar, managed to obtain an order dated 02.07.2018 re-posting him to Bidar and the petitioner was posted to Ballari in his place, further the 4th respondent directly reported as the Section Superintendent before the Range Office, Ballari on 04.07.2018, and relieved on 05.07.2018 and reported as a Section Superintendent before the District Police Office, Bidar. Aggrieved by the transfer order dated 02.07.2018, the petitioner filed Application No.5339/2018 before the Tribunal, which came to be rejected. Hence, this present writ petition.