J R RAMA MURTHY Vs. KANNADA VISHWAVIDYALAYA

JUDGEMENT

(1.) THOUGH the matter is listed in the orders list, by consent of the learned Counsels appearing for the parties to the Us, it is taken up for final hearing.

(2.) A Chief Librarian working in the respondent-Karmada Vishwavidyanilaya ('the University' for short), situate at Hampi, Hospet, bellary, contends in this writ petition, that he should be retired from the services of the respondent-University only after he attains 60 years of age. But, the University authorities have informed him by their communication dated 31-10-2001, that he shall retire from the services of the university on attaining the age of 58 years. The Us that requires to be decided by this Court is whether Chief Librarian should be placed on par with the teachers' of the University and he should be permitted to retire from the services of the University only after attaining the age of 60 years which is the age of superannuation for the teachers working in the university?

(3.) BEFORE I advert to the fact situation, let me notice the provisions of the Kannada University Act which governs the parties to this litigation.