AI Structured Summary
Not yet generated for this judgment
Judgment
P.R. Ramachandra Menon, J.—The issue involved in all these writ appeals is whether the employees concerned are entitled to continue in service after attaining the age of 55 years. The writ petitions filed before this Court were entertained by the learned Single Judge and applying the law as laid down in the decision reported in Kavirajan v. K.C.B.C. Ltd. 2007 (2) KLT 917, benefits were ordered to be granted, enabling the writ Petitioners to continue in service till they attained the age of 58 years; which forms the subject matter of challenge in these writ appeals.
Today, during the course of hearing, it is brought to the notice of this Court, that the Government has considered the matter and an order has been passed vide G.O.(MS) No. 15/2011/Forest dated 01.03.2011; whereby the representation submitted before the Government by the Management Forum and Staff Union of the Kerala Forest Development Corporation has been W.A. No. 2300 of 2007, etc. considered and a decision has been taken; whereby the retirement age of the employees concerned has been enhanced from 55 to 58 years. A copy of the said order has been placed for consideration of this Court.
In the said circumstances, nothing survives for consideration in these appeals. The position as above is recorded and the writ appeals are dismissed accordingly.