BASAVARAJ P Vs. DIRECTOR

JUDGEMENT

(1.) Aggrieved by the transfer order dated 06.12.2017, whereby the petitioner has been transferred just within two days of his previous transfer order dated 04.12.2017, the petitioner has approached this court.

(2.) Briefly the facts of the case are that the petitioner is working on the post of Assistant Executive Engineer with BESCOM. While discharging his duties, by order dated 23.09.2016, the petitioner was transferred from Works Sub-division, BESCOM, Harihara, to 400 KV Station, KPTCL, Guttur. However, considering the fact that the petitioner happens to be a physically challenged person, the petitioner requested that he should be re-transferred to Harihara in place of respondent No.3, Mr. Nagaraj C. Naik. Conceding to his request, by order dated 15.11.2017, the petitioner was re-transferred to Harihara in the place of respondent No.3. In turn, the respondent No.3 was transferred to 400 KV Station, KPTCL, Guttur. Pursuant to the said transfer order, the petitioner was relieved from his duty on 18.11.2017. On 20.11.2017, the petitioner requested that he may be permitted to join the services at Harihara. However, the posting orders were not issued till 01.12017, posting the petitioner at Harihara. Consequently, the petitioner took over the charge at Harihara on 04.12017, from the respondent No.3. However, suddenly, two days later, by order dated 06.12017, the petitioner has been transferred back to Guttur from Harihara. Hence, this petition before this court.

(3.) Mr. Virupakshaiah, the learned counsel for the petitioner, has raised the following contentions before this court:-