MANIKANTAKUMAR.V.J. Vs. STATE OF KERALA

JUDGEMENT

(1.) These writ petitions are filed by employees under the Institute of Human Resource Development. The petitioners seek to direct the respondents to reinstate the petitioners in service and allow them to continue in service till they attain the age of 60 years.

(2.) The parties and exhibits in these writ petitions are referred to as they have been described/marked in W.P.(C) No.34527/2025, for convenience.

(3.) The petitioners were appointed as Assistant Lecturer / Workshop Assistant / Workshop Instructor / Tradesman, etc. in the Institute of Human Resources Development (IHRD). The IHRD is a Society registered under the Registration of Literary, Scientific and Charitable Societies Act, 1965. The control, administration and management of the Society are vested in the governing body. The governing body consists of 23 members, all of whom are government officials. IHRD is not a pensionable establishment. The age of retirement of employees in IHRD is 58 years.