Nanavati, J. - (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) This appeal arises out of the order passed by the Orissa Administrative Tribunal in O.A. No. 346 of 1995. The O. A. was filed by the four respondents against the Government of Orissa and the Director of Printing, Stationery and Publication for a declaration that they are entitled to be appointed as Copy Holders and for an appropriate direction to the Government and the Director.;