GRACE BIVA BECK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The grievance of the petitioner's that by order dated 24th April, 2006, as contained in Annexure -5, she has been sought to be relieved from his present place of posting before taking any final decision on the representation made by him for reconsideration and reallocation of the cadre opted by her, in view of the provisions of the decision taken by the Central Government communicated by Letter No. 279/2002 dated 8th June, 2006. The petitioner's representation made before the Secretary, Labour, Employment and Training Department, Government of Jharkhand, Ranchi was forwarded to its counter part of the State of Bihar, which is pending for consideration, and no order has been passed on the petitioner's representation till date. In the meanwhile, the petitioner has been sought to be relieved by the impugned order (Annexure -5). 1.1 Mr. S.P. Roy, learned Counsel appearing on behalf of the State of Bihar, submitted that if any such representation is pending before the Secretary, Labour Employment and Training Department, Government of Bihar, Patna or any other competent authority of the Government of Bihar, the same shall be considered and appropriate order shall be passed. - -

(2.) CONSIDERING the said submissions made by learned Counsel for the parties, this writ petition is disposed of directing the Secretary, Labour Employment and Training Department, Government of Bihar, Patna or any other competent authority of the Government of Bihar before whom the petitioner's representation is pending, to pass appropriate order on the petitioner's representation in accordance with law within a period of six -weeks from the date of receipt/production of a copy of this order. After taking the decision, the said authority shall communicate the same to the concerned authority of the Government of Jharkhand and also to the petitioner in writing. Until final decision is taken and communicated to the petitioner, she shall not be disturbed from her present place of posting.