N. RAMESAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners were employees of the 2nd respondent -the Centre for Water Resources Development & Management, who came out of service on attaining the age of superannuation, which was originally fixed as '58' years. It is stated that, subsequently, the retirement age has come to be enhanced to '60' years, under which circumstance, the respondents have decided to give the benefit to the employees, even to those who got retired from the service, by sending letters to them asking to come and join duty. However, a cut off date came to be fixed to the effect that the benefit of enhanced retirement age is to be extended only to those who retired after 15.09.2011, which is stated as arbitrary and hence under challenge..

(2.) THE learned Counsel for the petitioners submits that there is absolutely no logic behind the stipulation of such a cut off date, which is nothing but an arbitrary exercise of power, which does not intend to meet any social or other objective. The learned Counsel also seeks to place reliance on Ext. P11, pointing out that the respondents have extended similar benefit to the petitioner in W.P.(C) 18648 of 2011 and seeks for similar relief.