B KANNIYAN Vs. STATE

JUDGEMENT

(1.) THE petitioner was serving as a District Revenue Officer. He filed O.A.No,2649 of 1998 before the Tribunal, seeking for a direction to the respondents to grant him the benefit of retirement age of 60 years as ordered by the Government in G.O.MS.NO.365 P & A.R. (F.R.IV) Department dated 4.10.96.

(2.) IN view of the abolition of the Tribunal, the matter stood transferred to this Court and was re-numbered as W.P.No,35815 of 2006.

(3.) SECONDLY, the benefit of extension upto 60 years is not available universally to all judicial officers and it has to be done after a review of their work and health by the Full Court of the High Court.