CHAITRAYA KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has approached this Court with a prayer for a direction upon the respondent no. 2 to relieve him forthwith for joining to the State of Bihar, in view of the Notification contained in Memo No. Sta./Jha./Vi.-244/10-10416 dated 6.9.2010, issued by Home (Special) Department, Government of Bihar, whereby he was allocated to the State of Bihar with consent of both the States. Petitioner has further prayed for a direction upon the respondent no. 3 to accept his joining in the State of Bihar in light of said Notification issued by State of Bihar.

(3.) The factual exposition as has been stated in the writ petition is that petitioner was appointed on the post of Ayurvedic Medical Officer by the Notification contained in Memo No. 1/S3-404/87 Ka.- 3563 dated 26.5.1989 issued by the Welfare Department, Government of Bihar. After bifurcation of the State of Bihar, in light of the provisions enshrined in the Bihar Reorganisation Act, 2000, the employees including the petitioner were directed to submit their options for allocation of services to the State of Jharkhand or Bihar. Therefore, the petitioner submitted his application opting for allocation of his services to the State of Bihar, which would be evident from the application of the petitioner dated 15.2.2001.