S. N. Pathak, J. - (1.) Heard learned counsel for the petitioners and learned counsel for the respondents.
(2.) Since issues involved in both these writ petitions are similar, hence, they are being disposed of with a common order.
(3.) The petitioners in both the writ petitions have approached this Court with a common prayer for directing the respondents to allocate the services of the petitioners from the respective place of posting under the State of Jharkhand to the State of Bihar since pursuant to letter dated 30.07.2013 itself, the petitioners have given their option for cadre allocation in their native place in the State of Bihar.;