VISHWANATH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. S.S. Asghar Hussain, Senior Advocate appearing for the petitioner, Mr. Kumar Alok, S. C. XIX representing the State and Mr. Sarva Deo Singh. Counsel appearing on behalf of the State Advisory Committee.

(2.) THE petitioner in this case is aggrieved by and seeks to challenge the decision for allocation of his service to the State of Jharkhand, following the cadre division as a result of the division of the State. The service of the petitioner was allotted to the State of Jharkhand on the basis of the Final Allocation List issued by the Advisory Committee on 4.5.2005. Before the Advisory Committee, the case of the petitioner was considered as a Steno in the Co -operative Department and as such, his allocation to the State of Jharkhand has also been made as Steno and it is on this short issue that this writ petition is fit to be allowed.

(3.) IN the result, this writ petition is allowed but with no order as to costs.