PRATIMA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD both the parties.

(2.) AT the time of bifurcation of the State of Bihar, petitioner was working at University Employment Information and Guidance Bureau, Muzaffarpur. The Controlling Officer of the petitioner prepared a list of employees under him. While preparing the said list, the Controlling Officer had indicated therein as to which employee wants to be posted in which State. In the list, it was indicated that the petitioner desires to be posted in the State of Bihar. The fact, however, remains that the petitioner did not give any option as she was required to give indicating that she wants to be posted in the State of Bihar.

(3.) AT this stage, admittedly, the petitioner filed an objection and thereby contended that she wants to be allocated to the State of Bihar.