I D PASWAN Vs. UOI

JUDGEMENT

(1.) This writ appeal has been filed against the impugned judgment of the learned Single Judge dated 28.11.2005.

(2.) Heard Mr. Rakesh Dwivedi, learned senior counsel, for the appellant and perused the records. The facts in detail have been set out in the judgment of the learned Single Judge and hence we are not repeating the same, except where necessary.

(3.) In the year 2000, the Bihar Re-organization Act was passed by which the State of Bihar was divided into two States namely, the State of Bihar and the State of Jharkhand. Obviously, in this situation, some officials from the State of Bihar were to be allocated to the State of Jharkhand and this was provided for in Sections 72,73 and 74 of the Bihar Re-organization Act, 2000.