SHAYAMA NAND RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ application has been preferred by petitioner against the order No. 6 (B)/2004. dated 29th July, 2004 issued by the Central Government under sub -section (2) of Section 72 of the Bihar Re -organisation Act, 2000, whereby and whereunder. the petitioner along with some others have been allocated the State of Bihar.

(2.) ACCORDING to petitioner, he is to retire from the services of the State on 30.9.2004 i.e., in this month and he should not be asked to go back and join duty in the State of Bihar. If the petitioner joins the State ol Bihar then, in such case, he may lace difficulty in drawing pension and other retrial benefits. But, such prayer cannot be accepted, there being no illegality in the order dated 29th July, 2004. If the petitioner intends to continue in the State ofJharkhand may represent the Central Government.