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Kerala High Court

Beena V vs Government Of Kerala on 29 January, 2026

Author: N.Nagaresh

Bench: N.Nagaresh

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

              THE HONOURABLE MR.JUSTICE N.NAGARESH

 THURSDAY, THE 29TH DAY OF JANUARY 2026 / 9TH MAGHA, 1947

                     WP(C) NO. 4042 OF 2021

PETITIONER:

         BEENA V.,
         AGED 50 YEARS,
         W/O.RAJAN, KALLARAKUNNUVILA HOUSE,
         VEERALM, ATTINGAL P.O.,
         THIRUVANANTHAPURAM-695001.

         BY ADV.
         SRI.K.K.AKHIL


RESPONDENTS:

    1    GOVERNMENT OF KERALA,
         REPRESENTED BY SECRETARY,
         LABOUR DEPARTMENT, SECRETARIAT,
         THIRUVANANTHAPURAM, PIN-695001.

    2    THE DISTRICT EMPLOYMENT OFFICER,
         EMPLOYMENT OFFICE,
         THIRUVANANTHAPURAM, PIN-695001.

    3    THE EMPLOYMENT OFFICER,
         TOWN EMPLOYMENT EXCHANGE, ATTINGAL,
         THIRUVANANTHAPURAM, PIN-695001.

         BY ADV.
         SRI.V.VENUGOPAL, GOVERNMENT PLEADER

     THIS WRIT PETITION       (CIVIL) HAVING COME UP   FOR
ADMISSION ON 29.01.2026,      THE COURT ON THE SAME    DAY
DELIVERED THE FOLLOWING:
                                                      2026:KER:7544
W.P.(C) No.4042/2021
                                :2:




                           JUDGMENT

Dated this the 29th day of January, 2026 The writ petition has been filed by the petitioner seeking to direct the respondents to sponsor the petitioner for employment based on her technical qualification of Typewriting Lower and Higher against any of the vacancies existing, irrespective of the fact that she has crossed the age of 50.

2. The petitioner states that she had registered her name with the Employment Exchange in 1991. She has not been sponsored for any employment. In the year 2020, the petitioner was called for an interview for appointment as part-time Sweeper, but she was not selected presumably due to the fact that she was overaged.

2026:KER:7544 W.P.(C) No.4042/2021 :3: As the petitioner is overaged by now, the petitioner cannot maintain a writ petition seeking to sponsor her for employment. The writ petition is hence dismissed.

Sd/-

N. NAGARESH JUDGE SR 2026:KER:7544 W.P.(C) No.4042/2021 :4: APPENDIX OF WP(C) NO. 4042 OF 2021 PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE MEMO DATED 7.9.2020 ISSUED BY THE DISTRICT COURT, THIRUVANANTHAPURAM TO THE PETITIONER. EXHIBIT P2 TRUE COPY OF THE JUDGMENT IN WP(C) 28427/2020 DATED 18.12.2020 OF THIS HON'BLE COURT.
EXHIBIT P3 TRUE COPY OF THE LETTER DATED 23.12.2020 ISSUED BY THE 3RD RESPONDENT.