SURYADEO PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and JC to GP I for the State.

(2.) The petitioner has prayed for issuance of direction upon respondent No. 2, the State Advisory Committee to make necessary correction in the report dated 27/28.2.2003 showing his name in the allocation list to the State of Bihar instead of the State of Jharkhand.

(3.) In this regard, learned counsel has drawn my attention to the list prepared by the Chairman, State Advisory Committee, as contained in annexure-1, and states that the petitioner had opted for the State of Jharkhand and the like recommendation was made, but now he has been allocated to the State of Bihar.