C. RAJENDRAN Vs. HE UNIVERSITY OF CALICUT

JUDGEMENT

(1.) Leave granted.

(2.) The appellants served as Professors/Associate Professors at the Calicut University. They attained the age of their superannuation i.e. 60 years on 12/11/2012, 1/12/2012, 1/10/2012 and 4/10/2012 respectively. The appellants admittedly continued to serve the University till the end of the academic session on 31/3/2013. They represented for disbursement of salary for the period beyond their age of superannuation till the end of the academic session. Their claim was turned down by the authorities which led them to approach the High Court. A learned Single Judge accepted their claim and directed to release the salary and retiral benefits for the period from December, 2012 till 31/3/2013 within one month, failing which, interest at the rate of 6.5% p.a. would entail. The respondents, however, challenged the decision of the learned Single Judge in Writ Appeal No.310 of 2022. The Division Bench of the High Court, vide the impugned judgment, has allowed the same by holding that the appellants are not entitled to any amount after the attainment of age of superannuation for the period they continued till the end of the academic session.

(3.) We have heard learned counsel for the parties and carefully perused the material placed on record.