K M VASU Vs. BRUHAT BENGALURU MAHANAGARA PALIKE

JUDGEMENT

(1.) Petitioner, an employee on deputation to respondent-BBMP is knocking at the doors of Writ Court for assailing the orders dated 24.10.2019, a copy whereof is at Annexure-E and another dated 28.10.2019, a copy whereof is at Annexure-G both issued by the first respondent whereby he has been transferred premature from the Office of Executive Engineer, Hebbal Division to the consequent vacancy the third respondent herein having been posted, but no place having been shown to the petitioner.

(2.) After service of notice, the respondent Nos. 1 and 2 have entered appearance through their Senior Panel Counsel Shri I G Gachchinamath; and the third respondent private party has entered Caveat through his counsel Shri A Nagarajappa; the answering respondents have filed a brief Statement of Objections dated 11.11.2019 resisting the writ petition.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court grants indulgence in the matter for the following reasons: