Avashesh Kumar Sharma vs State of U.P. and Others

P.C. Verma and M.C. Jain, JJ.—The grievance of the petitioner is that he has been allocated to Uttaranchal against his option by the State of U. P. unllaterally. For this submission, he has reiled upon the order dated 14.3.2001, by which the petitioner and Ors. have been allocated to the Stale of Uttaranchal. Under the scheme of the U. P. Reorganisation Act. 2000, final allocation Is to be made by the Central Government. Though the letter in question speaks of final allocation, but it has not been approved by the Central Government. Therefore, it cannot be termed as final allocation. It can simply be only the recommendation to the Central Government. It is open for the petitioner to raise objection against his final allocation by making his representation to the Central Government that he should not be allocated against his option exercised by him and as per the guidelines framed by the Central Government. At this stage, the writ petition is premature.

The writ petition is dismissed. No order as to costs.