UNIVERSITY OF MYSORE Vs. H T KRISHNEGOWDA

JUDGEMENT

(1.) The respondents (petitioners in writ petitions) had approached the learned Single Judge seeking for a direction that the order No.ET-2-174/1996-97 dated 18.08.2016 of the Appellant University (respondent No.1 in the writ petition) ought to be implemented and consequently, the pensionary benefits to the respondents based on their last pay drawn in 2012 be extended till the completion of 62 years of age. The details of respondents' service is as follows: <FRM>JUDGEMENT_333_LAWS(KAR)2_2018_1.html</FRM>

(2.) By virtue of the Statute, viz., 'University of Mysore Statutes Relating to Up-gradation of Certain Academic Posts, 2009' (hereinafter referred to as 'Statute' for short), which came into effect from 30.01.2012, the posts held by the respondents were upgraded and re-designated. The Statute specifically provided that the pay fixation and age of retirement for the incumbents after 30th January 2012 would be in accordance with University Grants Commission (UGC) norms.

(3.) The appellant University, by its orders, permitted the respondents to continue in service fixing the age of retirement at 62 years by its various orders. The said orders of the University were produced as Annexures-B, C, D, E, F and G in the writ petitions.