- (1.) Heard Counsel for the parties.
(2.) The petitioner in this writ application has prayed for an order, quashing the final cadre allocation made by the Marketing Officer, Food Civil Supply and Commerce Department, so far it relates to the petitioner, whereby the petitioner has been allocated to the State of Bihar in the cadre allocation. Further prayer has been made to direct the respondent to allocate the petitioner to the cadre of Jharkhand.
(3.) Admitted facts of the petitioner's claim is that he belongs to the Scheduled Tribe community and during his entire service tenure, he remained posted within the areas now falling in the State of Jharkhand and at no point of time was he posted in any area now falling in the State of Bihar. By the impugned notification, the petitioner has been finally allocated to the Bihar Cadre where, he has joined pursuant to the order of his transfer. Being aggrieved, the petitioner has filed this writ application.;