PADMANABHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Admittedly all the petitioners in the Original Petitions are working as attenders in the Revenue Department. They have approached this Court to declare that they are entitled to the benefit of R.60(b) Part I K.S.R. and therefore is entitled to continue in service up to the age of 60 years. They are continuing as attenders for several years. Now they have attained the age of superannuation namely 55 years. They seek the benefit of R.60(b) Part 1 K.S.R.. The said rule provides as follows: