KURIAN,J. - (1.) Heard the learned counsel appearing for the parties.
(2.) The appellant has been pursuing his grievance with regard to allocation of his services pursuant to the bifurcation of the State of Uttar Pradesh under the Uttar Pradesh Re-Organisation Act, 2000.
(3.) At the relevant time, he was working as a Drug Inspector. Though he was allotted to Uttarakhand, he wanted to continue in Uttar Pradesh on personal grounds. Ever since such allocation in 2007, he has been continuing in the State of Uttar Pradesh.;