CHIDANANDA P. MANSUR Vs. UNION OF INDIA

JUDGEMENT

(1.) The intra-court appeal in W.A. No.100198/2022 is filed by a non-party to the Writ Petition No.10638/2021 & Writ Petition 10628/2021 with leave of the Court calls in question the Judgment dtd. 28/4/2022 rendered by a learned Single Judge of this Court whereby petitioners' prayer for a direction to continue them in service till they attain the age of 65 years, in terms of the age of retirement prescribed by the extant UGC Regulations, 2018, has been negatived.

(2.) The companion case in W.P. No.101937/2022 is filed by the appellant himself who happens to be a Dean in the College of Agricultural Sciences. He inter alia seeks to lay a challenge to Clause 30(8) of the University Statutes, 1964, which prescribes 62 years as the age of superannuation. He has also sought for a direction to continue him in service till he attains the age of 65 years in terms of UGC Regulations, 2018 and the Central Government Order dtd. 2/11/2017.

(3.) On request, learned GA appears for the respondent-State Government; learned Panel Advocates appear for the respondent-University, UGC, AICTE & ICMR. No notice is issued to the private respondents No.14 & 15, who were the writ petitioners, who lost their case at the hands of learned Single Judge. Liberty is reserved to them to challenge the impugned order independently.