RAJESH TANDON,J. - (1.) HEARD the learned Counsel for the parties.
(2.) PRESENT writ petition has been filed for the issue of a writ order or direction in the nature of mandamus commanding the respondents to decide the option submitted by the petitioners for reliving them for the State of Uttar Pradesh. Brief facts giving rise to the present writ petition are that the petitioner No. 1 is presently posted as Staff Nurse and petitioner No. 2 her husband is posted as Stenographer in the Government Base Hospital, Almora.
(3.) THE petitioners have stated that they are permanent resident of State of U.P. On creation of State of Uttaranchal, they have given their option for the State of U.P. in the month of October, 2000 through proper channel. On 20.2.2002 and 3.4.2002, the petitioners have made representations for reliving them from Uttaranchal for the State of U.P. but no action has been taken by the authorities concerned on the representations of the petitioner.;