K.V.JAYARAJAN Vs. GOVERNMENT OF KERALA

JUDGEMENT

(1.) THE learned Government Pleader takes notice for respondents 1 and 2 in W.P.(C).12876/13 and the 1st respondent in W.P.(C).13093/13. The learned Standing Counsel takes notice for the respondents 3 and 4 in W.P.(C).12876/13 and the 2nd respondent in W.P.(C). 13093/13.

(2.) IT is claimed that petitioners in these writ petitions are servants under the Kerala State Beverages (Manufacturing and Marketing) Corporation Ltd (hereinafter referred as 'the Corporation'). Their retirement age is fixed as 58 years. Grievance of the petitioners is that retirement age of similarly placed employees who came into the service on abolition of arrack and arrack shops is fixed as 60 years. Claiming similar benefits, petitioners in W.P. (C).12876/13 have made representations before the 3rd respondent. The 3rd respondent (in W.P.(C).12876/13) has taken the stand that it is for the Government to decide as regards the retirement age of employees of the Corporation.

(3.) I have heard the learned Government Pleader and the learned Standing Counsel for the Corporation.