Karnataka High Court
Mr. I.M.Hosalli S/O Late Mudukanagowda vs Common Cadre Committee For Primary Ors on 12 June, 2012
Author: A.N.Venugopala Gowda
Bench: A.N.Venugopala Gowda
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3. PRIMARY CO-OPERATIVE AGRICULTURE AND
RURAL DEVELOPMENT BANK LTD.,
SINDHANUR,
RAIHCUR DISTRICT,
REPRESENTED BY TIS SECRETARY.
RESPONDENTS
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS ON THE FILE OF THE FIRST RESPONENT, PERUSE THE
SAME, ALLOW THE WRIT Pt iii ION, QUASH THE IMPUGNED
ORDER NO: CCC/TRANSFER/9/223/2012 DATED 18-05-2012
VIDE ANNEXURE-B IN SO FAR AS THE PtiiiIONER IS
CONCERNED, CONSEQUETNLY, ISSUE WRIT IN THE NATURE OF
MANDAMUS TO THE FIRST RESPONDENT TO CONSIDER HIS
REPRESENTATION DATED 25-05-2012 VIDE ANNEXURE-C OR IN
THE ALTERNATIVE, PASS SUCH ORDERS AS THE COURT DEEMS
FIT IN THE FACTS AND CIRCUMSTANCES OF THE CASE.
This petition coming on for preliminary hearing this
day, the Court made the following:
ORDER
Petitioner, a First Division Assistant, working in the 3 respondent --Bank, having been transferred to the PCA &RD Bank, Gulbarga by the 1 respondent, vide order dated 18.05.2012, as at Annexure-B, has flied this writ petition.
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