STATE OF JHARKHAND Vs. STATE OF BIHAR

JUDGEMENT

(1.) I.A. No. 5 of 2014 in Original Suit No. 1 of 2012 is filed by the Plaintiff, the State of Jharkhand in the above-mentioned suit.

(2.) In the said suit, the Plaintiff prayed inter-alia;

(3.) By Act No. 30 of 2000 by the Parliament, the State of Jharkhand is brought into existence by carving out certain areas from the territory of the State of Bihar as it existed on that date. The Act is titled Bihar Reorganisation Act, 2000. As necessary sequel to the bifurcation, provisions were required to be made with reference to the various aspects of the rights and liabilities of the State of Bihar as well as the newly formed State of Jharkhand. One of the provisions dealt with the apportionment of the pensionary liabilities of the former employees of the original State of Bihar.