RAMESH KUMAR MERATHIA, J. - (1.) THE petitioners' grievance is that the order of the petitioners has not been finally bifurcated.
(2.) MR . Pathak, appearing for the petitioners, submitted that the petitioners were asked to give option for their cadre division. A tentative list was prepared by which the petitioners were posted in the State of Jharkhand till final allocation but final allocation has not been done as yet and without such allocation, the respondents authorities are taking steps transferring the petitioners from the department of Wireless to other wings of the Home department. The stand of the respondents in the counter affidavit is that the final allocation of the Constable/Havildar is pending Regarding transfer of the petitioners pending final allocation, it is said that there is no bar for transferring the petitioners, as they belong to general cadre of Constable/Havildar and, as such, they can be transformed from Wireless to other wings of the department.
(3.) THIS position has not been disputed by the petitioners by filing any rejoinder and, therefore, the said stand in the counter affidavit is accepted.;