STATE OF ORISSA Vs. MALAYA RANJAN BARAL

JUDGEMENT

(1.) Leave granted.

(2.) As nobody is appearing for the respondents, we could only hear learned counsel for the appellant - State of Orissa. We propose to dispose of this appeal without the aid of arguments on behalf of the respondents.

(3.) The State of Orissa has issued a Notification (containing the Resolution adopted by the Government) separating the Orissa Medical education Service into three cadres. That notification was challenged by the respondents before the High Court in a writ petition on the ground that the decision was arbitrary, whimsical and unreasonable. By the impugned judgment, the High Court set aside the said Resolution. However, it was made clear that the impugned judgment will not prevent the State from formulating any other policy for bifurcating the cadre of Orissa Medical Education Service.