KARNATAKA RAJYA SARKARI PRATHAMIKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners/Assistant Teachers are before this Court calling in question the impugned orders dated 15.07.2019 passed by the Karnataka State Administrative Tribunal (hereinafter referred to as the 'Tribunal'), in application Nos.4077-4080/2019.

(2.) After arguing the matter for sometime, learned Senior Counsel appearing for the petitioners submits that while finalising or completing the counseling process, the suggestions made collectively are to be kept in mind for consideration and pass appropriate orders on or before 30.09.2019.

(3.) On the other hand, learned Additional Advocate General submits that the consideration itself is on the basis of the Karnataka State Civil Services (Regulation of Transfer of Teachers) Act, 2007, (hereinafter referred to as 'the Act, 2007') and the counseling depends upon each and individual case and the suggestions made available would be kept in mind at the time of finalizing the counseling.