SHAFIQUL AIN USMANI Vs. JAMIA MILLIA ISLAMIA

JUDGEMENT

(1.) RULE. With the consent of the parties, the matter is taken up for final hearing.

(2.) THE petitioner, Mr. Shafiqul Ain Usmani, has filed the present writ petition for quashing and setting aside order dated 13th September, 2005 passed by the respondent-Jamia Millia Islamia University, inter alia, directing that the petitioner would retire at the age of 60 years and not at the age of 62 years.

(3.) THE petitioner claims that he is entitled to benefit of notification dated 24th December, 1998 issued by University Grants Commission dealing with superannuation of teachers and other employees. Relevant portion of the said notification reads as under:-