N.N. Tiwari, J. - (1.) The petitioner is aggrieved by allocation of Bihar Cadre by Notification No. 76(B)/2006 dated 13.9.2006. The petitioner and one Amrit Ram filed representation on 10.10.2006 before the Principal Secretary, Road Construction Department, Jharkhand for mutual exchange of allocation of cadre in view of the Government of India notification dated 15.9.2004 and 8.8.2006, but no order has been passed and the petitioner is under threat of release on the basis of the impugned order of cadre allocation and as such he had to approach this Court by filling the instant writ petition.
(2.) Learned counsel appearing on behalf of the State of Jharkhand submitted that the Principal Secretary, Road Construction Department, Jharkhand has to pass order on the said representation and to send the same to his counterpart of the Government of Bihar. The petitioner has recently approached the said authority and without waiting for any order on his representation, he has filed this writ petition. It has been stated that the petitioner's representation shall be considered and appropriate order shall be passed by the concerned authorities.
(3.) Considering the submissions made by the learned counsel, this writ petition is disposed of, directing the Principal Secretary, Road Construction Department, Jharkhand to consider the petitioner's representation and pass appropriate order in accordance with law within a period of four weeks from the date of receipt/production of a copy of this order. The petitioner, in the meanwhile, is given liberty to approach the said authority for appropriate interim order against the order of his release from the State pursuant to the said allocation order. Petition disposed of. ;