P.J. DHARMARAJ Vs. CHURCH OF SOUTH INDIA

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal before us is arising out of a judgement passed by the High Court of Telangana on 22/11/2021 in Writ Appeal 753 of 2019 whereby the Division Bench of the High Court has upheld the decision of the Single Judge of the High Court dtd. 4/9/2019 in W.P.No.45297 of 2018 whereby the Appellant's Writ Petition was dismissed wherein he was contesting his retirement from the Respondent No.2 Institute which took effect from 14/8/2018 and the appointment of Respondent No.4 in his place. Aggrieved by this, the Appellant is before us.

(3.) The facts of the case are such that the Appellant before us was initially appointed as Lecturer in Jawaharlal Nehru Technological (JNT) University in 1985. He was eventually promoted as Reader in 1995. CSI Institute of Technology (CSIIT), Respondent No.2 issued an advertisement dtd. 25/9/1998 for the post of Director. The Appellant applied against the said advertisement and was selected and appointed as Director vide appointment letter dtd. 26/11/1998. At the time that the appointment letter was issued to the Appellant, the age of superannuation according to the All India Council For Technical Education (AICTE) and University Grants Commission (UGC) Regulations was sixty years. These regulations were revised vide AICTE notification dtd. 22/1/2010 and UGC regulations dtd. 18/9/2010 wherein the age of superannuation for teachers in Technical Institution was enhanced to sixty-five years.