REGENT COMPUTRONICS PVT. LTD.

KUNJACHAN J Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

D.SUBBA RAJU AND OTHERS V. STATE OF A.P. [REFERRED TO]
PANKAJAKSHY V. GEORGE MATHEW [REFERRED TO]
STATE OF UTTAR PRADESH VS. HINDUSTAN ALUMINIUM CORPN [REFERRED TO]
MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION ALPANA V MEHTA VS. PARITOSH BHUPESHKUMAR SHETH:MAHARASHTRA STATE BOARD OF SECONDARY EDUCATION [REFERRED TO]
INDIAN EXPRESS NEWSPAPERS BOMBAY PRIVATE LIMITED BENNETT COLEMAN AND COMPANY LIMITED STATESMAN LIMITED KASTURI AND SONS LIMITED ANANDA BAZAR PATRIKA LIMITED VS. UNION OF INDIA [REFERRED TO]
INDIAN EXPRESS NEWSPAPERS BOMBAY PRIVATE LIMITED BENNETT COLEMAN AND COMPANY LIMITED STATESMAN LIMITED KASTURI AND SONS LIMITED ANANDA BAZAR PATRIKA LIMITED VS. UNION OF INDIA [REFERRED TO]
B PRABHAKAR RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE OF KERALA VS. GOPALKRISHANA PILLAI [REFERRED TO]

JUDGEMENT

(1.) Common issues have been raised in these writ petitions. Therefore, they have been heard together and are being disposed of by this common judgment. I will refer to the facts in WP (C) No. 12892/09 in the first instance. The discussion therein will govern the other writ petitions as well.

(2.) WP (C) No. 12892/09

(3.) The petitioners contend that the reasons put forth by the Government for unifying the date of retirement of employees and teachers are neither tenable nor sustainable.

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KUNJACHAN J Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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