MEERA KUMARI Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. Rajendra Prasad Singh, Sr. Counsel appearing in support of this writ petition and Mr. Sanjay Singh, SC 9 appearing for the State.

(2.) THE petitioner who works as a PBX operator in the department of Labour, Planning and Employment in the State Secretariat has come to this Court in this petition under Article 226 of the Constitution challenging the order, provisionally allocating her services to the newly formed State of Jharkhand.

(3.) THEREFORE , when this case was earlier taken up it was felt that like the earlier petitions arising from allocation of services to Jharkhand this writ petition too may be relegated to the Advisory Committee leaving it open to her to agitate her grievances before the Advisory Committee. In the facts and circumstances of this case, however, it appeared that an interim protection to the writ petitioner may not be out of place and that gave rise to the thought whether the Advisory Committee itself was in a position to give any interim protection to the aggrieved employee approaching it and what exactly was the nature of the authority of the Advisory Committee. This matter was accordingly adjourned and Mr. Sanjay Singh was asked to find out all the details concerning the working of the Advisory Committee.