NIRANJAN PRASAD MANDAL Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition has been preferred by the petitioner against the order contained in Memo No. 651, dated 16th may, 2005, so far as it relates to petitioner, whereby and whereunder, the services of petitioner has been allocated to the Bihar Cadre under the Co -operative Department. The aforesaid order has been issued under Section 72(2) of the Bihar Reorganisation Act, 2000.

(2.) THE only grievance made by. the petitioner is that he had given his option for the State of Jharkhand and is a permanent resident of the State but that cannot be a ground to claim his allocation for State of Jharkhand. The Central Government, on the recommendation of an Advisory Committee has finalized the Cadre. The said Committee not only took into consideration the objections filed by one or other, but also noticed the guidelines issued by the Central Government relating to allocation of Cadre.

(3.) ADMITTEDLY , at the time of allocation of Cadre, certain seniors and juniors are to be distributed, as per the ratio, in both the successor States of Bihar and Jharkhand and while distributing the employees to one or other Cadre the services of both seniors and juniors will be placed under both the States of Bihar and Jharkhand.