RAM KISHOR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) None appears on behalf of the petitioners. Mr. Gyan Shankar, A.C. to G.P.2 appears for the State of Bihar and Mr. N.N. Ojha learned counsel appears for the State of Jharkhand.

(2.) I have heard learned counsel for the State of Bihar and Mr. Ojha for the State of Jharkhand and I have perused the records and in the circumstances reflecting I am persuaded to dispose of the matter on the basis of the submissions advanced by learned counsel for the respondents as well as the materials on record.

(3.) The writ petition was filed by these petitioners praying inter alia, for a direction to the respondents to post them as Principal, Industrial Training Institute (I.T.I. for the sake of brevity) on the basis of recommendation made by the Establishment Committee of the Labour, Employment and Training Department, Government of Bihar, on the basis of their deputation in the different departments of the State Government. The State of Bihar at the relevant time comprised of the unified state which included the territory which now forms part of State of Jharkhand under the Bihar Reorganization Act, 2000.