PRASHANTA KUMAR SEN Vs. UOI

JUDGEMENT

(1.) THIS writ petition is directed against the order dated 16.12.2011 passed in OA No. 4442/2011, whereby the petitioner's said original application was dismissed on the ground of limitation.

(2.) THE petitioner had been appointed to the Bihar Forest Service in 1967. He was promoted to the Indian Forest Service by a notification dated 25.08.1975. Thereafter, the Bihar Reorganization Act, 2000 came into force as a result of which the State of Bihar was re -organized into two States being the State of Bihar and the State of Jharkhand. The said reorganization came into effect on 15.11.2000. At that point of time, the petitioner was allocated to the newly formed Jharkhand cadre. He retired on 31.08.2001. He made a representation for his allocation to the State of Bihar. However, that representation was rejected on 19.05.2001.

(3.) IT was the case of the learned counsel for the petitioner that once the recommendation had been made and the same had been approved, his representation for allocation to the State of Bihar could not have been rejected on 19.05.2001.