KERALA STATE PARMACY COUNCIL Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the Kerala State Pharmacy Council constituted under the provisions of Chapter III of the Pharmacy Act, 1948.

(2.) In this writ petition, the prayer sought is to quash Exts.P4 & P5 and to direct the 1st respondent to accept Ext.P6 and pass orders thereon.

(3.) Briefly stated, the facts of the case are that, by order dated 30/07/2005 Shri.B.Vasanthakumaran was appointed as Registrar of the petitioner. While he was continuing in Office, by Ext.R1(a), with effect from 31/05/2008, the age of retirement was reduced from 60 to 58. Shri.B.Vasanthakumaran attained 58 years on 15/07/2008, and therefore, the Government issued order dated 21/08/2008 directing the petitioner to relieve Shri.B.Vasanthakumaran.