ACCHERAM NAVARANG Vs. UNION OF INDIA

JUDGEMENT

(1.) Fakhruddin, J. 1. This batch of petitions has been filed by the petitioners pursuant to the creation of States under the M.P. Reorganisation Act, 2000. The disputes relate to the allocation of the employees of the State Government. It is contended that under the provisions of the Act and policy framed by and or at the behest of the Central Government, options were invited. It is submitted that final allocation has been made and aggrieved by the same these petitions have been filed before this Court claiming reliefs mentioned therein.

(2.) Learned Counsel for all the petitioners stated at the Bar that in the present batch of petitions, none of the petitioners is in judicial service or in the service of Vidhan Sabha. They all are employees of the departments other than the above said departments. It is also stated that some cases are listed at motion hearing and they are being heard analogously with consent of the parties finally, as copies have been supplied and the acknowledgments have been obtained.

(3.) Shri Murthy submitted that Central Government has filed the return in W.P. No. 2353/2002 and prayed that the same be adopted in all connected cases, which was not opposed and allowed.