PRITAM LAL CHOUDHARY Vs. CHHATTISGARH KAMDHENU UNIVERSITY

JUDGEMENT

(1.) Dismissal of an application for grant of interim relief made the petitioner to approach this Court by filing this Writ Appeal wherein the prayer made by the appellant to allow him to continue as Director, Extension Education, Chhattisgarh Kamdhenu University, Anjora, DistrictDurg (for short, 'Director') beyond 62 years of age was declined.

(2.) Case of the appellant is that he was appointed as Assistant Professor by Indira Gandhi Krishi Vishwavidyalaya and was initially posted at College of Dairy Technology, Raipur on 25.02.1989. He was subsequently selected as Professor and his services were allocated to newly constituted Chhattisgarh Kamdhenu University in the year 2011. Pursuant to advertisement made by the University in the year 2013 for appointment of various posts including 'Director', he applied for the same and also got selected on 15.01.2015. The period prescribed for holding the post of Director was for a period of 5 years or up to the age of superannuation, whichever is earlier.

(3.) Post of Director being an administrative post, the appellant taking note of the regulation that he could not be continued after completion of 62 years of age, filed Writ Petition for quashing Clause 30 of Recruitment and Upgradation of Teachers/Equivalent Cadre and Administrative Posts2013 prescribing age of superannuation to be 62 years for the administrative post.