B.D. KANTHARAJA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The matter is taken up for final disposal with the consent of learned counsels for the parties.

(2.) The petitioner was appointed as a Physical Culture Instructor on a temporary basis in the 2nd respondent - University on 06.01.1996. His services were continued on a temporary basis and the same was regularized and made permanent on 01.08.2006. The petitioner is having a degree in Master of Physical Education from the 2nd respondent - University itself. As per the regulations of the university, the petitioner is supposed to retire at the age of 60 years.

(3.) As per the Government order dated 15.10.2009, the 1st respondent - State has enhanced the age of superannuation of teaching community of universities drawing UGC Scales from the existing 60 years to 62 years. However, in respect of other teaching community the age of superannuation continues to be 60 years only.