Dr.Chandra Kishor Prasad Singh vs The Union Of India & Ors on 11 August, 2009

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Patna High Court - Orders

Dr.Chandra Kishor Prasad Singh vs The Union Of India & Ors on 11 August, 2009

Bench: V.N.Sinha

                               IN THE HIGH COURT OF JUDICATURE AT PATNA
                                             CWJC No.9514 of 2009
   DR.CHANDRA KISHOR PRASAD SINGH, SON OF LATE JANKI NANDAN SHARMA
 PERMANENT RESIDENT OF AT AND P.O. PANDARAK, P.S. PANDARAK, DISTRICT
 PATNA, PRESENTLY POSTED AS INCHARGE INSURANCE MEDICAL OFFICER,
   EMPLOYEE STATE INSURANCE HOSPITAL, KATIHAR---PETITIONER.
                  Versus
1. THE UNION OF INDIA THROUGH THE SECRETARY, MINISTRY OF PERSONNEL PUBLIC
   GRIEVANCES AND PENSION(PERSONNEL AND TRAINING DEPARTMENT) GOVERNMENT OF INDIA.
2. THE DEPUTY SECRETARY, MINISTRY OF PERSONNEL, PUBLIC GRIEVANCES AND
   PENSION(PERSONNEL AND TRAINING DEPARTMENT) GOVERNMENT OF INDIA.
3. THE COMMISSIONER CUM SECRETARY, DEPARTMENT OF HOME(SPECIAL),
   GOVERNMENT OF BIHAR, NEW SECRETARIATE, PATNA.
5. THE DEPUTY SECRETRY, DEPARTMENT OF HOME(SPECIAL), GOVERNMENT
   OF BIHAR, NEW SECRETARIAT, PATNA.
6. THE PRINCIPAL SECRETARY, DEPARTMENT OF LABOUR RESOURCES,
   GOVERNMENT OF BIHAR, PATNA.
7. THE DEPUTY SECRETARY, DEPARTMENT OF LABOUR RESOURCES,
   GOVERNMENT OF BIHAR, PATNA.
8. DIRECTOR, MEDICAL SERVICES, EMPLOYEE STATE INSURANCE SCHEME,
   DEPARTMENT OF LABOUR RESOURCES, BIHAR, PATNA.
9. THE UNDER SECRETARY, DEPARTMENT OF LABOUR RESOURCES,
   GOVERNMENT OF BIHAR, PATNA-----RESPONDENTS.

For the Petitioner       : Mr. Rajeev Prakash, Advocate.
For the Union of India   : Mr. Binay Kr. Pandey, Advocate.
For the State            : Mr. GA-I, Advocate.
                                                           -----------
 02.        11.08.2009

Heard learned counsel for the petitioner and the State.

2. Petitioner is aggrieved by the order bearing Memo No. 2165 dated 4.8.2009 whereunder he along with three others have been relieved to join the Jharkhand State pursuant to the order of the Central Government dated 29.5.2009 issued in terms of the powers contained in Sub-Section(2) of Section 72 of the Bihar Reorganization Act, 2000 whereunder petitioner and others have been allocated to Jharkhand State cadre pursuant to division of United State of Bihar.

3. In the circumstances, I do not see any illegality in the said order and this writ application is permitted to be withdrawn with direction to the petitioner to first join the allocated cadre and thereafter represent before the authorities of the Central Government through proper channel for his adjustment in the State of Bihar.

(V.N.Sinha, J.) Rajesh/ -2-

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Patna High Court - Orders