R.K.MERATHIA, J. - (1.) HEARD .
(2.) PETITIONER has challenged the order dated 4.7.2002, passed by the Deputy Director, Secondary Education, Bihar, Patna, terminating his service on the ground that his appointment was illegal. Mr. Anwar, appearing for the petitioner, submitted that in view of the judgment of Arvind Vijay Bilung V/s. State of Bihar, 2001 3 JhrCR 155, the State of Bihar could not have passed the said order after bifurcation of States and at best it could send the records of the petitioner to the State of Jharkhand for taking a decision in the mailer. He further submitted that petitioner's appointment was not illegal.
(3.) ON 4.9.2002, the following interim order was passed. Counsels for the State of Bihar & Jharkhand are allowed four week's time to obtain instructions and file counter affidavit. Place the case for admission in usual course. The Jharkhand State authorities will not act on the letter dated 4.07.2002, if not yet acted upon but may pass independent order in accordance with the law.;