NARAYANAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner who was the 3rd respondent before the Karnataka State Administrative Tribunal (hereinafter referred to as 'the Tribunal') is before this Court being aggrieved of the order dated 08.01.2019, passed by the Tribunal.

(2.) The petitioner and the 3rd respondent are serving in the cadre of Senior Sub-Registrars. By notification dated 30.07.2018, the respondent State Government transferred about 122 Senior Sub- Registrars/Sub-Registrars and in the said notification, the petitioner, who was then serving as Sub-Registrar, Hesaraghatta, was transferred as Sub-Registrar, Molakalmuru, while the 3rd respondent who was serving as Sub-Registrar, Basavanagudi, Bengaluru, was transferred as Sub-Registrar, Shivajinagar, Bengaluru. However, by another notification dated 30.10.2018, the petitioner, who was under transfer to Molakalmuru, stood transferred to the place of the 3rd respondent, as Sub-Registrar, Shivajinagar, Bengaluru. Under the same notification, the 3rd respondent was transferred from Shivajinagar, Bengaluru to Head Office, Bengaluru, to a vacant post. The 3rd respondent herein approached the Tribunal in application No.7790/2018, seeking quashment of the notification dated 30.10.2018. By the impugned order the Tribunal allowed the application and quashed the order of transfer of the 3rd respondent, consequently, retaining the 3rd respondent as Sub-Registrar, Shivajinagar, Bengaluru. The petitioner herein is assailing the order of the Tribunal.

(3.) Smt. M.V. Susheela, learned Senior Counsel, appearing for the petitioner submits that the notification dated 30.07.2018, whereby 122 Sub- Registrars were sought to be transferred was found to be in excess of 4%, as provided in the transfer guidelines of 2018-19, effective from 23.06.2018. The learned Senior Counsel, while taking the Court through the file notings, submitted that the State Government having found the lacunae, was forced to re-look into the notification dated 30.07.2018. Therefore, post-facto approval was taken from the Hon'ble Chief Minister and thereafter, another list of transfer was prepared, as found at paragraph No.69 in the file notings. In the said list, the names of the petitioner herein and the 3rd respondent find a place. The petitioner who was under transfer to Molakalmuru, was sought to be transferred to Shivajinagar, Bengaluru and the 3rd respondent was sought to be transferred from Shivajinagar, Bengaluru as Senior Sub-Registrar, office of Inspector General of Registration and Commissioner of Stamps, Bengaluru. However, at paragraph No.72, the transfer of the petitioner and the 3rd respondent, as per paragraph No.69, was cancelled. At paragraph No.93, the proposal at paragraph No.69, with certain modification was once again put up before the Hon'be Chief Minister. The proposal at paragraph No.93, was accepted by the Hon'ble Chief Minister and consequently, the impugned notification dated 30.10.2018, was issued.