VENKATESH PILLAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD Mr. G. K. Kulkarni, learned Counsel for petitioner, Mrs. V. Vidya, learned HCGP for respondent 1, and Mr. N. S. Srinivasan, learned Counsel for respondents 2 to 8.

(2.) THE present writ petition is directed against the notification dated 26/27-7-1996 (Annexure-B) passed by the 2nd respondent-Karnataka urban Water Supply and Drainage Board (in short, the 'board') transferring the petitioner from Bellary and posting him as Executive Engineer (Planning and Designs), Central Office, Bangalore.

(3.) AT the first instance, the impugned order was stayed by this Court by the order dated 20-8-1996 for a period of eight weeks and subsequently it was continued for further periods. However, by the order dated 13-1-1998, the stay was vacated. Subsequent thereto, the Managing Director of the respondent-Board passed another order dated 13-2-1998 retransferring the petitioner to the post of Technical Assistant to the Executive Engineer, Bangalore.