(1.) Though the matter is listed for "Hearing- Interlocutory Application", with the consent of the learned counsels on both sides, the mater is heard and disposed of finally.
(2.) The petitioner joined the services of Karnataka State Financials Corporation Ltd., as Assistant. The petitioner earned several promotions from time to time and was promoted as District Manager (F and A) in the year 2013. The petitioner was later deputed as District Manager, Dr.B.R.Ambedkar Developmental Corporation Limited at Shimogga. Thereafter, the petitioner was transferred from Shimogga to Koppal on 12.07.2017. Further, the petitioner was transferred from Koppal to Chamarajanagara on 09.08.2018. On 26.12.2018, the petitioner was repatriated to his parent department i.e., Karnataka State Financial Corporation Ltd. Following the order repatriating the petitioner, the respondent No.4 was posted in the place of petitioner at Chamarajanagar. The petitioner also made representation dated 31.02.2018, requesting the respondent No.3-Dr.B.R.Ambedkar Developmental Corporation Limited to revoke the order of repatriation and allow the petitioner to continue to serve in the Corporation at Chamarajanagar. The petitioner is before this Court questioning the impugned orders dated 26.12.2018, whereby the petitioner was repatriated to his parent department and order dated 27.12.2018, whereby the respondent No.4 was posted in the place where the petitioner was working.
(3.) The respondent-State Government has filed its statement of objections.