M.Y.EQBQL, J. - (1.) ALL the above three writ petitions have been taken up together with the consent of the parties and are disposed of by this common order.
(2.) THE interim order dated 28.11.2000 passed in CWJC No. 4078/2000 staying the operation of the notification dated 14th November. 2000 shall continue so far the petitioners are concerned till the Central Government and the State Governments take final decision in the matter of allotment of cadre to the State of Bihar and/or to the State of Jharkhand. So far division of cadre is concerned both the State of Bihar and the State of Jharkhand are directed to expedite the process and complete the same as expeditiously as possible and preferably within a period of three months from today so that the services of the employees including the petitioners may be set at rest.
(3.) THIS order will not amount to debarring the State of Jharkhand from transferring any of the employees including the petitioners from one place to another within the State of Jharkhand.;