LOHIT Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) This writ petition is directed against the order passed by Karnataka Administrative Tribunal, dated 04.06.2019 in application No.3156/2019, whereunder, challenge to the order of transfer dated 29.05.2019 (Annexure- A3) passed by respondent No.2 came to be negatived and appl ication came to be dismissed.

(2.) Heard Sri. K.S. Korishettar, learned counsel appearing for petitioner and Smt. Veena Hegde, learned Additional Government Advocate appearing for respondent Nos.1 to 4. Petitioner came to be transferred from his earlier place of posting by order dated 31.07.2013 to the present place namely office of Range Forest Off icer, Golihalli Range, Khanapur Taluk and District Belagavi as Deputy Range Forest Off icer.

(3.) On account of said order of transfer having been chal lenged by the incumbent who was the then occupying the said post the date of taking of charge by the petitioner got postponed till 28.06.2014 from the said date petitioner has been working till impugned order dated 29.05.2019 came be to be passed i.e., for a period of five years.