H.C.MISHRA,J. - (1.) Heard the learned counsel for the petitioners and the 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 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 on class-IV posts in the state of Bihar and after the creation of the State of Jharkhand, their services were finally allocated to the cadre of the State of Jharkhand by order dated 5.9.2007 and were accordingly, posted on their respective posts. Upon bifurcation of the State of Bihar and the creation of the State of Jharkhand, the employees whose service were finally allocated to either of these States, were given the option to change their State and accordingly, the petitioners also made the applications for being transferred to the cadre of the State of Bihar on their requests. Accordingly, the recommendations were also made in favour of the petitioners for their transfer to the State of Bihar.;