Sajeevan P vs State Of Kerala And Ors

This writ petition is filed seeking the following reliefs:

“i) Issue a writ of mandamus or any other appropriate writ, directing the respondents; to permit petitioner to continue in service as

pharmacist in the second respondent institution until the age of 60 years.

ii) Issue a further direction to the respondents to finalise the rule as to the retirement age of Non-academic staff, in line with the decision

taken by the Executive Committee on 06.08.2014 and Governing Body in Ext.P7;â€​

Heard the learned counsel for the petitioner and the learned Government Pleader.

It is submitted by the learned counsel for the petitioner that Ext.P11 representation seeking enhancement of retirement age is pending before the 1st

respondent and is liable to be considered in accordance with law.

There will, accordingly, be a direction to the 1st respondent to take up, consider and pass orders on Ext.P11 representation preferred by the petitioner

within a period of three months from the date of receipt of a copy of this judgment. The petitioner shall be put on notice and heard by any appropriate

means including through video conferencing before orders are passed as directed above. In case any favourable orders are passed in the

representation, the petitioner will be entitled to the benefits thereof.

This writ petition is ordered accordingly.