KUNHAPPAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The short question that arises for consideration in this appeal is, whether a person completes a specified age in law on the anniversary of his or her birthday, or on the day preceding that anniversary.

(2.) This court in Writ Appeal Nos. 225 and 227 of 1975 considered, in connection with R.60 (c) in Chapter VIII in Part 1 of the Kerala Service Rules, the question whether a person has attained a specified age in law on the anniversary of his or her birthday, or on the day preceding that anniversary. This Court held -

(3.) The relevant provision that arises for consideration in the present case is R.62 in Chap.14(A) of the Kerala Education Rules, 1959. This Rule is as follows: -