V N VEERABHADRASWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though this writ petition is listed for orders, with the consent of learned senior counsel for the petitioner, learned Additional Government for respondent Nos.1 and 2 and learned counsel for respondent No.3, it is heard finally.

(2.) This writ petition assails the legality and correctness of order dated 12/03/2019, passed by the Karnataka State Administrative Tribunal at Bangalore (hereinafter referred to as "the Tribunal" for the sake of convenience) in Application No.1190/2019.

(3.) Briefly stated the facts are that the petitioner was originally appointed in the Department of Industries and Commerce and was working as Joint Director, which is a post equivalent to Joint Commissioner in respondent No.3/Bruhat Bengaluru Mahanagara Palike ("BBMP"). His services were placed at the disposal of respondent No.2/Urban Development Department and the petitioner was posted as Joint Commissioner, Bommanahalli, in respondent No.3/BBMP vide notification dated 07/02/2017. He reported for duty on 10/02/2017. Subsequently, petitioner was posted as Joint Commissioner, Yalahanka Zone, Bangalore vide notification dated 21/01/2019. He assumed charge on 30/01/2019, but on 26/02/2019, respondent No.3 has passed the impugned order repatriating the petitioner to his parent department on the basis of certain allegations. The said order of repatriation was assailed before the Tribunal. The Tribunal, by the impugned order dated 12/03/2019, has dismissed the application on the premise that the repatriation of the petitioner was after completion of two years of deputation in BBMP and was in accordance with the transfer guidelines dated 07/06/2013 applicable to Class - I Officers. Being aggrieved, the applicant has preferred this writ petition.