DHARMENDRA SWAROOP JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) By this writ petition (W.P. No. 414 of 2002) under Articles 226 & 227 of the Constitution of India, Petitioner Mr. Dilip Deshmukh, District & Sessions Judge (Super Time Pay Scale), has challenged the order dated 07-06-2001 passed by the Union of India ordering provisional allocation of Respondent No. 6 Mr. B.K. Shrivastava, District & Sessions Judge, Rewa (M.P.) retrospectively w.e.f. 01-11-2000 to the State of Chhattisgarh under Section 68(1) of the Madhya Pradesh Reorganisation Act, 2000, and also the order dated 07-12-2001 passed by the Union of India by which under the Above Super Time Scale category, Respondents 6 & 7 namely, Mr. B.K. Shrivastava & Mr. V.K. Shrivastava, respectively, have been allocated finally to the State of Chattisgarh w.e.f 01-11-2000.

(2.) Similarly, by writ petition No. 1269 of 2001 under Articles 226 & 227 of the Constitution of India, Petitioner Mr. Dharmendra Swaroop Jain, District & Sessions Judge, Raipur, has challenged the provisional allocation of Mr. B.K. Shrivastava, District & Sessions Judge, Rewa (M.P), vide order dated 07-06-2001 passed by the Union of India under Section 68(1) of the M.P. Reorganisation Act, 2000 and also the final allocation of above two officers i.e. Mr. B.K. Shrivastava and Mr. V.K. Shrivastava

(3.) Since, in both these writ petitions, same question of law is involved and also same allocation orders, are challenged, they are being disposed of by this common order.