LAWS(KAR)-2019-12-213

M.U. KAVITHA Vs. STATE OF KARNATAKA

Decided On December 10, 2019
M.U. Kavitha Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) The petitioner herein is assailing the correctness and validity of the order dated 25.07.2019 passed in Application No.4449/2019 on the file of the Karnataka State Administrative Tribunal ('the KSAT' for short).

(2.) The facts leading to filing of this petition are as follows:

(3.) The applicant challenged the said transfer order in transferring her to Shivamogga by filing an application in O.A.No.2542/2018 on the file of the KSAT and later withdrew the same by filing a memo dated 29.05.2018.