SHYAM KISHORE SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Petitioner is holding the substantive rank of Sub Inspector of Police. He joined the Bihar Police Service way Back on 5.9.1994. Petitioner was posted in the geographical area, which now falls under the State of Jharkhand after bifurcation of the State of Bihar on 15.11.2000.

(2.) The bifurcation necessitated allocation of personnel/ government servants between the two States provisionally. Exercise was initiated. It is the case of the petitioner that he was allocated Bihar cadre and his name did figure in the tentative list drawn up by the State Advisory Committee but for some reason, the final notification allocating State of Bihar to the petitioner never came to be issued. Petitioner continued working in the State of Jharkhand

(3.) There were lot of confusion and chaos as well as varied kind of demand which kept emerging from the government servants on allocation of cadre and many other difficulties were also emerging in those allocations of cadres. This led to issuance of various notifications from time to time clarifying the position with regard to such allocations or division of cadre.