KUNJ BIHARI DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. Rajendra Prasad Singh, Senior Advocate appearing on behalf of the petitioner and Mr. Sarva Deo Singh, learned Counsel representing the State Advisory Committee. Also present are the J.C. to G.A. VIII representing the State of Bihar and Mr. Dhrub Mukherjee for the State of Jharkhand.

(2.) THE petitioner is aggrieved by allocation of his ser-vi.ce to the State of Jharkhand arid he seeks to challenge the communication dated 23.05.2006 from the Deputy Secretary to the Government in the Department of Personnel & Administrative Reforms intimating the Commissioner -cum- Secretary to the Government: in the Department of Finance about the allocation of the petitioner's service to that State.

(3.) AS it is, the division of the State has visited it with great loss and has caused much hardship to its people. It is the considered view of the Court that the authorities should act. in a mariner to minimize any further harassment to the people of the two States instead of causing further harassment and inconvenience to them. This Court is, therefore, prima facie satisfied that the allocation of services in the cadre of Deputy Secretaries is unjustified, unfair and unjust . The impugned order is accordingly quashed and (ONE LINE MISSING) Committee/Central Government to reconsider the case of the petitioner in light of the observations made in this order. It is expected that a final decision in the matter will be taken and orders would be issued within two months from the date of receipt of a copy of this order before the State Advisory Committee/Department of Personnel & Administrative Reforms, Government of Bihar.