PADMANABHACHARYA Vs. STATE OF MYSORE

JUDGEMENT

(1.) The petitioner in this case was a Senior Professor of Tharka in the Government Sanskrit College at Bangalore. On April 15, 1957, the Principal of that College issued a memo intimating him that he had been relieved of his duties as Professor with effect from April 14, 1957. On April 14, 1957 the petitioner had attained the age of 55 years.

(2.) The petitioner contended that in accordance with the service condition which had been incorporated by the then Rajpramukh of Mysore in the Mysore Services Regulations by a Rule made under the proviso to Article 309 of the Constitution on April 29, 1955, he could be retired only after he attained the age of 58 years and not earlier.

(3.) When the petitioner applied to the Principal of his College for a copy of the Order of the Director of Public Instruction who had directed his retirement, hew not granted that copy, but was informed by his Principal that his post had been ordered to be kept vacant.