HEAD CONSTABLE C.P.NO.82 ROHITASH SINGH AND ORS. Vs. UNION OF INDIA THROUGH ITS SECRETARY,MINISTRY OF HOME AFFAIRS & ORS.

JUDGEMENT

(1.) Heard Counsel for the petitioners Shri Vivek Shukla, has present on behalf of respondent No. 1. On behalf of the respondents No. 2, 3 and 4 Standing Counsel is present.

(2.) HEARD Counsel for the parties.

(3.) THE grievances of the petitioners are that they have opted for Uttar Pradesh after the formation of Uttaranchal State under Uttar Pradesh Reorganization Act, 2000. The petitioners have stated that they have given their options well within time for their posting for Uttar Pradesh. It was stated by the petitioners that their options have not been considered by the Advisory Committee as yet.