M.Y. Eqbal, J. - (1.) IN these writ petitions the petitioners have prayed for issuance of an appropriate direction upon the respondents to give effect to the notification Nos. 5343 and 5344 dated 6.11.2004 whereby the petitioners have been allocated Bihar cadre and their services have been placed under the Bihar State Electricity Board, but the said orders have been stayed by another notification dated 11.12.2004.
(2.) ACCORDING to the petitioners, on the recommendation of Shrivastava Committee, the Bihar State Electricity Board is bound to accept the services of the petitioners. The Jharkhand State Electricity Board, in its counter -affidavit, has stated that JSEB has no objection in relieving the petitioners if the Bihar State Electricity Board agree to accept the services of these persons. The stand of the Bihar State Electricity Board is that the report of Shrivastava Committee is not acceptable to Jharkhand State Electricity Board by which allocation of cadre was made for all the employees and the Central Government, thereafter, constituted another Committee headed by Sri CM. Jha.
(3.) THIS matter needs hearing of all the parties including the Central Government to examine the two reports submitted by the two Committees and the policy decision of the Government. It is, therefore, desirable that the matter may be heard by a Division Bench.;