JONGONG TAIJONG Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) BOTH the writ petitions are being disposed of by this common judgment since the writ petitions involve a common question of law.

(2.) BOTH the writ petitioners are praying for a writ in the nature of mandamus so as to direct the respondents to allow them to remain in service until 60 years of age as per FR 56 (as amended in the year 1998).

(3.) FOR ready reference the impugned Notification dated 06.01.1999 is reproduced below :