JACOB Vs. STATE OF KERALA

JUDGEMENT

(1.) SHORT question that arises for consideration in this original Petition is whether petitioner who is discharging the duties as instructor in Fisheries Technical High School, is entitled to continue in service till the last day of the month in which the academic year ends or is he to retire on superannuation on the day of the month in which he attains the age of 55 years.

(2.) PETITIONER joined the erstwhile Transport Department of the State as Mechanic on 1-8-1955. He was transferred to the Fisheries Department as Mechanic with effect from 1-8-1956. Ever since that date he is a member of the staff of the Fisheries Department. By order No. D. D is. 19508/56/dd. dated 26-7-1956 a post of Mechanical Instructor was created in the Fisheries Training Centre at Cochin and petitioner was posted as Mechanical Instructor. He continued as Mechanical Instructor till he was promoted as Senior Mechanical Instructor in 1967 and posted in the Staff training Centre, Ernakulam. He was doing the teaching work in that Centre till 1973. On 9-7-1973 he was transferred to the Fisheries Training Centre, Vizhinjam. Thereafter he was promoted as Foreman and posted in the office of the Deputy Director of fisheries, Cannanore with effect from 22-9-197