MOTI LAL BHAGAT Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition has been preferred by the petitioner against Order No. 10(b)/2004, dated 13th August, 2004, issued under the signature of Director (CR), Ministry of Personnel, Public Grievances and Pensions, Department of Personnel & Training, Government of India, New Delhi, whereby and whereunder, the petitioner has been finally allocated the successor State of Bihar under the orders of the Central Government, in exercise of powers, conferred under Section 72(2) of the Bihar Re -organization Act, 2000.

(2.) WHILE the writ petition was pending, the Central Government issued Letter No. 14/279/2004 -SR(S), dated 15th September, 2004 under the signature of the Director (SR), whereby and whereunder, certain guidelines have been given to reconsider the representation(s), preferred by the aggrieved persons after final allocation of the cadre. For proper appreciation of the guidelines, it is desirable to refer the contents of the letter, as quoted hereunder :

(3.) DR . J.P. Gupta, Assistant Solicitor General, Central Government, accepts that the aforesaid guidelines has been communicated vide letter dated 15th September, 2004, as clarified by the subsequent letter dated 31st May, 2005/1st June, 2005.