S DILDAR HAIDER Vs. JAMIA MILIA ISLAMIA

JUDGEMENT

(1.) The writ petitioner here calls into question the decision of the first respondent, Jamia Milia Islamia (hereafter called the "Jamia") to retire him from its services upon his completing 60 years age; he seeks a quashing order in respect of the letter dated 16.9.2002 and a direction that he is entitled to be continued in service till he completes 62 years.

(2.) The petitioner had applied for appointment to the post of Instructor in Leather Craft in the Jamia in 1972. He was declared successful and appointed to the post on 26.4.1980. The appointment letter expressed that the petitioner's services were governed by the Rules and Regulations of the Jamia.

(3.) On 27.7.1998 the Central Government wrote to the second respondent (hereafter called "UGC") regarding service conditions of teachers in all Central Universities and their Colleges as well as deemed Universities which were funded by the UGC, stating that it had decided to revise them. The Central Government also conveyed its decision to enhance the age of retirement of teachers from 60 to 62 years. The UGC was to formulate Regulations and the concerned Universities were to amend their Statutes/ Regulations. Consequently, on 24.12.1998 UGC issued a Notification containing Regulations which were to come into operation with immediate effect.