K N RAMESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri. Naga Prasanna, learned Senior Counsel for the petitioner.

(2.) In this writ petition filed under Article 226 of the Constitution of India, the petitioner, inter alia, seeks quashment of the order dated 10.05.2019 passed by respondent No.1.

(3.) Facts giving rise to filing of the writ petition briefly stated are that the petitioner joined the services of Public Works Department as Assistant Engineer on 02.05.1984. He was promoted as Assistant Executive Engineer in the year 2010 and he was sent on deputation to Bruhat Bengaluru Mahanagara Palike as Assistant Executive Engineer. In the year 2012, the petitioner was posted as an Assistant Executive Engineer at the Road Infrastructure, Mahadevapura Sub-Division, Bangalore. On 19.08.2014, the petitioner was transferred to the Head Office under the Chief Engineer, Road Infrastructure as Technical Assistant-II. The petitioner was relieved from the said office on 20.08.2014 and he retired from the services after attaining the age of superannuation on 30.04.2016.