R HALESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions are heard together and are disposed of by this common order as the Petitioners are all seeking identical reliefs, in the same set of circumstances.

(2.) The circumstances leading up to the presentation of these petitions are as follows:

(3.) It is contended that by a communication dated 14.12.2009 the State Government has extended the benefit of enhancement of age of superannuation from 60 to 62 to teachers of ''Constituent Colleges'' of Universities. These are said to be Colleges which are either aided institutions or Government Institutions, taken over by Universities. But they are also Degree Colleges such as that of the Petitioners. It is pointed out that there is no difference between the teachers in such institutions and the Petitioners. Further, that the Universities would prepare common gradation list of teachers of Constituent Colleges, Private Aided Colleges and Government Colleges for the purpose of framing Board of Examination and Board of Studies. It is contended that the pay scales, promotional avenue and other service conditions being similar to all the teaching community, there is no rationale behind the discrimination in so far as the age of superannuation is concerned.