DIRECTOR (TANHODA), DEPARTMENT OF HORTICULTURE Vs. A RAMAYEE

JUDGEMENT

(1.) This appeal is against an order dated 2nd March 2018 passed by the learned Single Bench allowing the writ petition being W.P.(MD)No.1761 of 2018 and setting aside the impugned order dated 31st October 2017 passed by the second respondent in the writ petition being the second appellant herein with regard to retirement of the writ petitioner on attainment of 58 years of age.

(2.) Before the learned Single Bench, it was contended by the writ petitioner that for Farm Laborers, the age of retirement was 60 years. This was not disputed by the learned Special Government Pleader appearing for the respondents therein and accordingly, the order under appeal was passed.

(3.) The appellants have now produced a letter No.FPM1/887/2018 dated 11th June 2014, stating that a Committee formed under the Chairmanship of Managing Director of Tamil Nadu Horticulture Development Agency (TANHODA) had recommended rules and regulations for Farm Laborers and placed the same before the Governing Council of TANHODA on 20th May 2014 and the 24th Governing Council had amended and approved inter-alia the following rule :