P.T. BONGALE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner herein is impugning the order dated 08.07.2019 passed by the Karnataka State Administrative Tribunal, Bengaluru (for short 'KSAT') in Application No.823/2019 vide Annexure-F.

(2.) Brief facts leading to this petition are as under:

(3.) The grievance of the petitioner herein is that, for the past 18 months prior to 01.02.2019, he was transferred on more than one occasion. According to him, he was working as DDPI as on 13.11.2017, when he was shifted from that place to the post of Reader, CTE, Jamakhandi. He would state that he worked in that place from 12.12.2017 to 02.02.2018. Thereafter he was transferred from that place to the post of DDPI, Vijayapura where he was discharging his duty from 02.02.2018 to 27.03.2018. While he was working in the said post, even before he could complete one and half months, he was posted as DIET Principal, CTE Jamakhandi. It is this order, which was challenged before the KSAT on the ground that he is unnecessarily being shifted for more than three occasions to accommodate respondent No.3 herein who was working in Jamakhandi to be brought to vijayapura.