N A RAJALAKSHMI Vs. STATE OF KERALA

JUDGEMENT

(1.) This Original Petition was referred by Justice V. Sivaraman Nair by order of reference, dated 14.3.1989. We are quoting the reference order as facts and question referred are very clear from the order of reference.

(2.) In view of the above provision on the basis of the Government Rules, a person who is below 18 years of age cannot be appointed. Therefore, petitioner's services prior to the period of attaining 18 years of age was not approved in Ext. P5. We see no reason to set aside Ext. P5 as prior to attaining 18 years of age petitioner is not entitled to get any benefits including payment of salary. The decision in Moosa v. A.E.O. is overruled.