K S JAWATKAR Vs. JAWAHARLAL NEHRU UNIVERSITY

JUDGEMENT

(1.) The Petitioner has prayed that this Court should

(2.) The Petitioner was in the employment of the Respondents as an Associate Professor at the relevant time. The Respondent issued an Office Order No.506 dated May 22, 1998 containing the Petitioner's name as well as six Professors who were to superannuate on their attaining the age of 60 years, conveying their decision that these persons were to be re-employed for a period of three years in the first instance. Ordinance 6 of the Respondent University envisages, inter alia, that the person concerned would superannuate on the end of the month in which he had attained the age of 60 years which presently stands increased to 62 years as per Circular No. Aca.I/U/2(115) dated October 23, 1998 (infra). It reads thus.

(3.) The following circular has been issued thereafter- <FRM>JUDGEMENT_478_ILRDLH12_2003Html1.htm</FRM>