BALWANT SINGH RANA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) ALL the respondents in this writ petition are before us. The writ petition seeks interpretation of the second clause contained in the order of the Central Government dated 11th September, 2001. Prima facie, it appears to us that by the said order, the Central Government directed that whoever has been appointed by the Divisional Authority of Garhwal and Kumaon Division, who had the authority to give such appointment on 9th November, 2000 or subsequent thereto, such appointee shall stand allocated to the State of Uttarakhand. It is the case of the petitioner that he was appointed by the Transport Commissioner, Dehradun, and according to the petitioner, Transport Commissioner, Dehradun is Divisional Authority of Kumaon and Garhwal Division since 9th November, 2000 and subsequent thereto and, accordingly, he stood allocated to the State of Uttarakhand by the order of the Central Government dated 11th September, 2001. In those circumstances, while we call for affidavits, we stay the relieving order, so far as it relates to the petitioner.

(2.) THE application stands disposed of.