PETER P. P. Vs. STATE OF KERALA

JUDGEMENT

(1.) In both these writ petitions, the employees of the Kerala State Warehousing Corporation are seeking permission to continue in service after 30/5/2025, which is their date of superannuation based on the present rule. The retirement age fixed is 58 years.

(2.) It is submitted that the enhancement of the retirement age from 58 to 60 is pending consideration of the State Government and the prayer is to permit the petitioners to continue till a decision is taken.

(3.) In similar circumstances, this Court by judgment dtd. 8/4/2025 in WP(C) No.14707/2025 disposed of the writ petition with a direction to the State Government to consider the resolution passed by the Board of Directors of the Kerala State Warehousing Corporation for approval, if the same is pending before the Government preferably within two months.