UMA SHANKAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this writ petition, the petitioner has prayed for quashing of the order dated 8th November, 2000, contained in Annexure 13, whereby his services were provisionally allotted to Jharkhand Government on bifurcation/creation of the two States in the Office of the Director General and Inspector General of Police, Jharkhand as Secretariat Assistant in the pay scale of Rs.5500 - 175 -9000/ - (old scale Rs. 1640 -2400/ -) despite the fact that he had already been promoted in the cadre of Section Officer in the year 1998 i.e., much prior to his transfer to the State of Jharkhand, vide Personnel & Administrative Reforms Department, Government of Bihars Notification No. 883 dated 21.12.1998.

(2.) A counter affidavit has been filed on behalf of the State of Bihar and.its officials and an another counter affidavit has been filed on behalf of the State of Jharkhand and its official (respondent no.5).

(3.) LEARNED Standing Counsel no.X appearing for the State of Bihar and its officials, accordingly, submitted that there is no illegality or error in the decision. He, however, further submitted that the service of the petitioner was transferred as an Assistant by the Committee to which officials of the State of Jharkhand were also party and thus now nothing can be done by the officials of the State of Bihar.