MEERA SAHEB Vs. CHIEF SECRETARY ZILLA PARISHAD KARWAR

JUDGEMENT

(1.) 1. The petitioner, a Supervisor on the establishment of Siddapur Mandal Panchayat. Uttara Kannada District, has presented this writ petition questioning the legality of the order of the first respondent, Chief Secretary, Zilla Parishad, Uttara Kannada, District Karwar, transferring him from Siddapur to Kumta.

(2.) The petition has come up for orders after notice to respondents. By consent of the learned counsel for both sides, it is taken up for final hearing. The short question that arises for consideration in this petition is

(3.) The facts of the case in brief are as follow : A local authority had been constituted for Siddapur Town under the provisions of the Karnataka Municipalities Act. On the coming into force of the Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 ('the Act' for short), the said Municipality was converted into a Mandal Panchayat under the Act. The Relevant portion of Section 128 of the Act which reads thus :