MOHAMMAD RAFI SAB NADAF Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is directed against the order, dated 22.11.2018 passed by the Karnataka State Administrative Tribunal, Bengaluru (for short 'the Tribunal'), in Application No.8050/2018, whereby the application filed by the present writ petitioner came to be rejected.

(2.) We have heard learned counsel for the petitioner and the learned Additional Government Advocate for the respondents.

(3.) It is the submission of the learned counsel for the petitioner that the petitioner was working as a Revenue Inspector in the Office of the Tahsildar, Mundaragi, from 15.09.2015. Petitioner was transferred and posted to Gadag as Revenue Inspector by order dated 10.08.2018. Subsequently, on a representation being made, by order dated 17.10.2018, the petitioner was directed to continue to work in the same post at Mundaragi. However, by a subsequent order dated 13.11.2018, the petitioner was deputed to the office of the Assistant Commissioner, Gadag. It is his further submission that the petitioner is holding the post of President of Karnataka State Government Employees Association and as per the Clause 9 sub-clause (a)(iv) of the Government Order No.DPAR 22 STR 2013, dated 07.06.2013 relating to guidelines regarding Transfer of Government Servants, he cannot be transferred from the place where he has already working.