B JAYADEVAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The short grievance of the petitioner is against the denial of the respondent-University to reckon the service rendered by him till after attaining the age of 62 years which according to him is the age of superannuation, asserrtedly the respondent-College being a constituent college of the said University.

(2.) After service of notice, the respondent-University having entered appearance through its Sr. Panel Counsel, has filed a Statement of Objections dated 13.12.2019 resisting the writ petition on the ground that the college concerned is a not constituent college of the University and therefore, the age of petitioner's retirement being 60 years, the action of the respondent-University in not counting his services rendered beyond 60 years cannot be counted for the grant of terminal benefits.

(3.) The question that arises for consideration in this case is: