Mahantesh I. Pujar vs State Of Karnataka & Ors

H.T. Narendra Prasad, J

This petition is filed by the petitioner who is an applicant before the Karnataka State Administrative Tribunal, Belagavi (for short, 'Tribunal') calling in question the order dated 13.05.2026 passed by the Tribunal, wherein, the Tribunal has refused to grant any interim order.

Petitioner/ applicant is working as a Deputy Director in the Department of Town and Country Planning. Presently, he is working as a En-Cadre post of Town Planner Member at Hubballi - Dharwad Urban Development Authority from 28.07.2025. He has been transferred to Town Planning, Hubballi- Dharwad by order dated 25.07.2025. By the impugned order dated 05.05.2026 he has been transferred to Bagalkot. Being aggrieved by the same, he has approached the Karnataka State Administrative Tribunal, Belagavi Bench in Application No.OA/10595/2026 and also sought for interim prayer. The Tribunal has rejected such interim prayer.

Since the matter in respect of the transfer of employee, the main ground urged by the petitioner is that he has been transferred prematurely. The Tribunal while rejecting the interim prayer has not given any reason. The impugned order is not a speaking order. On this short ground, the present writ petition is liable to be allowed. Thus, we proceed to pass the following:

ORDER

(i) The writ petition is allowed.

(ii) The order dated 13.05.2026 passed by the Karnataka State Administrative Tribunal, Belagavi in Application No.OA/10595/2026 is set-aside.

(iii) The Tribunal is directed to reconsider the interim prayer of the petitioner/ applicant after giving opportunity to both the parties, in accordance with law on or before 15.06.2026.

(iv) Till then, the impugned order dated 05.05.2026 passed by the first respondent vide Annexure- A6 is stayed.

It is made clear that the Tribunal has to decide that interim prayer on the merits of the case without influencing any observation or interim order granted by this Court.