S.J.MUKHOPADHAYA, A.C.J. - (1.) IN all the cases, as common order is under challenge and common questions of law involved, they were heard together and are being disposed of by this common judgment.
(2.) THE petitioners have challenged the Order No. 6 (BJ/2004, dated 29th July, 2004 issued by the Director (SR), Ministry of Personnel, Public Complaint and Pension, Government of India, New Delhi, whereby and whereunder, in exercise of power conferred under Section 72(2) of the Bihar Reorganisation Act, 2000, the services of petitioners and some others have been placed under the successor State of Bihar. The grievance of the petitioners is that though they opted for placement of their services under the successor State of Jharkhand, but in violation of the guidelines issued by the Central Government, their services have been placed and allocated under the successor State of Bihar.
(3.) IT may be mentioned that the then State of Bihar was organized in pursuance of the Bihar Reorgaisation Act, 2000 and successor States of Bihar and Jharkhand came into existence since 15th November, 2000. After such reorganisation, the services of State Government employees were to be placed under one or other successor States of Bihar or Jharkhand. Step was taken in pursuance of Section 72 of the Bihar Reorganisation Act, 2000 to allocate the services of the employees to one or other successor State.;