STATE OF ORISSA Vs. ARNAB KUMAR DUTTA

JUDGEMENT

(1.) Leave granted.

(2.) While ordering for issuance of notice, it was stated that the matter would be disposed of at the notice stage in view of the judgment of this court delivered on 27/1/1995 in CA No. 1497 of 1993, which has since been reported as State of orissa v. Adwait Charan Mohanty.

(3.) Shri Misra, who has appeared for the respondent, has, however, taken a stand that the appeal may not be decided on the basis of the aforesaid judgment inasmuch as while deciding the aforesaid case, this court's attention was not drawn to the Resolution of the State government dated 21/5/1974 on the subject of age of superannuation of workmen appointed in Architectural and Drawing Branches of PWD, in which draughtsman is one of the categories of the staff of Architectural Branch, who is required to be retained in service till the age of 60 years.