D.N. Patel, J. - (1.) This Letters Patent Appeal has been preferred by the respondents in W.P.(S) No. 5731 of 2014, which was allowed by the learned Single Judge vide judgment and order dated 23rd June, 2016. This writ petition was preferred by the respondents of this Letters Patent Appeal.
(2.) Counsels appearing for the State submitted that this Letters Patent Appeal has been preferred mainly against the cost (Rs. 50,000/- to each petitioner of W.P.(S) No. 5731 of 2014) awarded by the learned Single Judge vide order dated 23rd June, 2016 in W.P.(S) No. 5731 of 2014.
(3.) Having heard counsels appearing for both sides and looking to the facts and circumstances of the case, it appears that already a scheme has been floated by the appellant State for appointment of the members of Primitive Tribe- 'Adim Janjati' as their population is decreasing. It has been submitted that if they are graduates, they are directly employed as Class III employees and the State has no objection to employ three members of such Primitive Tribe as Class III employees, particularly, when the State itself has recommended for such appointment. So far as the cost awarded by the learned Single Judge is concerned, it is submitted by counsels for the State that suffice it will if the said cost is waived and the order dated 23rd June, 2016 passed by the learned Single Judge in W.P.(S) No. 5731 of 2014 is modified to that effect and extent. ;