H.C.MISHRA,J. - (1.) Heard learned counsel for the petitioners, learned counsel for the State of Jharkhand as also learned counsel for the State of Bihar.
(2.) The petitioners in this application have prayed for a direction upon the respondent authorities to transfer the services of the petitioners on their request, on mutual basis, to the State of Bihar, pursuant to the decision taken by the State of Bihar and the State of Jharkhand in terms of Section 72 (2) of the Bihar Re-organization Act.
(3.) The petitioners were appointed as Assistant Teachers in the year 1996 and they were posted in different schools in the districts of Latehar, Jamtara and Godda. The case of the petitioners is that the services of the petitioners belong to district cadre and their services were transferable only within the district, in which, they were appointed. After creation of State of Jharkhand, the petitioners remained in the territory of the State of Jharkhand, where they were initially appointed prior to the creation of State of Jharkhand, pursuant to the Bihar Re-organization Act.;