JAMILUL QADAR Vs. JAMIA MILLIA ISLAMIA

JUDGEMENT

(1.) IT is admitted case of the parties that the petitioner was working as a workshop Superintendent in the respondent-Jamia Millia Islamia University. The short question which arises for consideration is whether the petitioner is to be treated at par with teachers in view of notification dated 24th December, 1998 clause 16. 2. 0. This issue has been examined in the case of Shafiqul Ain Usmani versus Jamila Millia Islamia and Others, W. P. (C) No. 21367/2005. For the reasons given in the said writ petition, this writ petition has to be allowed. In the present case, the petitioner had continued to work till the age of 62 years and has been paid emoluments. Subsequently, however, this period was treated as a period on re-employment. In view of the writ petition being allowed, the respondent University will work out the pensionery benefits payable to the petitioner and pay the balance amount within a period of eight weeks from today. The writ petition is disposed of.