N RAMANI BAI Vs. GOVERNMENT OF KERALA

JUDGEMENT

(1.) In this writ petition the petitioner is aggrieved by orders by which the fourth respondent is allowed to continue beyond 30/04/2009 and stands promoted as Director of Ayurveda Medical Education in a vacancy which arose on 01/05/2009, as per Exts. P6 and P7.

(2.) Even though notice was served on the fourth respondent, he has not chosen to appear.

(3.) The petitioner is working as Principal of the Government Ayurveda College, Thripunithura. The petitioner will complete 55 years of age on 30/11/2009 and will be retiring from service on 30/04/2010. The date of birth of the fourth respondent is 30/04/1954. He superannuated from service on 29/04/2009 and his date of retirement ought to have been 30/04/2009 being the last day of the academic year, contends the petitioner.