K.B. SUDHEER BABU (FORMER MANAGING DIRECTOR, KSFE LTD.), KUNNEL HOUSE, KUMBALANGI SOUTH P.O., COCHIN Vs. STATE OF KERALA, REPRESENTED BY SECRETARY TO TAXES (H), DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM

JUDGEMENT

(1.) THE petitioner was appointed as the Managing Director of the Kerala State Financial Enterprises till he attains 58 years of age or for three years, whichever is earlier, with effect from 29.9.2004, by Ext.P1 order of the Government. By Ext.P2, the Government extended the service of the petitioner up to the age of 60 years, i.e. till 31.12.2007 and treated the same as re - employment after retirement. By Ext.P3, the petitioner was nominated as Director of the Board of Directors of the Kerala State Financial Enterprises Ltd., also. By Ext.P4, the Government terminated the service of the petitioner, which, according to the petitioner, is in violation of the provisions of the Companies Act. It is under the above circumstances the petitioner has filed this writ petition seeking the following reliefs: