KISHORE KUMAR SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE grievance of the petitioner is that by order dated 3rd October, 2007, as contained in Annexure -10, he 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 him, 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 -10).

(2.) 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.

(3.) 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. Till final decision is taken and communicated to the petitioner, he shall not be disturbed from his present place of posting.