As per the case facts special leave petitions were filed against a High Court judgment that directed the allocation of a respondent a Joint Director in the Animal Husbandry Department ... to the State of Telangana overturning an earlier allocation order The respondent had completed education within Telangana and was posted in Hyderabad at the time of bifurcation The question arose whether the High Court was correct in directing the allocation of the respondent to Telangana interpreting the allocation guidelines liberally especially when the respondent had cleared all examinations from areas now within Telangana and was posted there during the state's bifurcation Finally the Supreme Court noted that the guidelines circulated for employee allocation are directory and not inflexible The Court supported a liberal interpretation of these guidelines in light of the philosophy of the Indian Constitution and the Andhra Pradesh Public Employment Order which was in force during the bifurcation The Court found no reason to interfere with the High Court's decision to allocate the respondent to Telangana given his educational and posting history