- (1.) Heard Sri I.P. Singh, learned counsel appearing for the appellants and Sri Abhinav N. Trivedi, learned Standing Counsel.
(2.) With the consent of learned counsel for the parties, we dispose of the Appeal at the admission stage itself.
(3.) The question with regard to retrospective effect of Government Order dated 24th July 2012 is pending adjudication before learned Single Judge, whereby Clause-3 of the said Government Order, has been impugned. In view of Clause-3 of the Government Order, the State Government has given effect to Government Order with regard to age of superannuation with prospective effect.;