Karnataka High Court
Sri S B Doddamani vs The Managing Director Of Ksrtc on 4 April, 2014
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
1
W.P.16934/14
IN THE HIGH COURT OF KARNATAKA, BANGALORE
DATED THIS THE 4TH DAY OF APRIL, 2014
BEFORE
THE HON'BLE MR.JUSTICE RAM MOHAN REDDY
WRIT PETITION NO. 16934/2014 [S-KSRTC]
BETWEEN :
S B DODDAMANI
S/O BASAPPA DODDAMANI
AGED ABOUT 56 YEARS
CHIEF SECURITY AND VIGILANCE OFFICER
KSRTC CENTRAL OFFICE
K H ROAD
BANGALORE-560027
RESIDING IN GUEST HOUSE OF KSRTC
JAYANAGARA, BANGALORE
... PETITIONER
(By Sri. MURUGESH V CHARATI, ADVOCATE)
AND
1. THE MANAGING DIRECTOR OF KSRTC
KSRTC, CENTRAL OFFICE
K H ROAD
BANGALORE-560027
2. THE DIRECTOR
KSRTC ESTABLISHMENT SECTION
KSRTC CENTRAL OFFICE
K H ROAD
BANGALORE-560027.
... RESPONDENTS
2
W.P.16934/14
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
DATED 29.3.2014 PASSED BY THE R-2 VIDE ANN-D AND GRANT
AN INTERIM ORDER TO STAY THE OPERATION AND
EXECUTION OF ORDER DATED 29.3.2014 PASSED BY THE R-2
VIDE ANN-D; ETC.
THIS WRIT PETITION COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
In the absence of malafides pleaded or proved, it is not possible for this court to interfere with the orders of transfer, more so, in the case of a Chief Security and Vigilance Officer of the KSRTC, Central Office like that of the petitioner.
2. Transfer is an incidence of service and therefore the petitioner cannot air grievance that within a short span of time, he has been transferred from one place to another.
3. Petition, devoid of merits, is rejected.
Sd/-
JUDGE AN/-