Sushil Harkauli, J. - (1.) I have heard both the sides.
(2.) BOTH the petitioners of this writ petition are challenging their allocation to the Bihar cadre consequent upon bifurcation of the erstwhile unified Bihar State into the two states, namely Bihar and Jharkhand. The allocation of the employees of then existing Bihar cadre into the two service cadres, namely the Bihar cadre and the Jharkhand cadre is governed by the Bihar re -organization Act, 2000. The relevant provisions which have been relied upon from the petitioner's side are Sections 75 and 76 of the Act which provide for constitution of Advisory Committees in accordance with the directions given by the Central Government.
(3.) THE guidelines given by the Central Government under Section 76 have been enclosed with the supplementary affidavit filed by the petitioner.;