MOHD ARSHAD MALIK Vs. JAMIA MILLIA ISLAMIA UNIVERSITY

JUDGEMENT

(1.) The petitioner superannuated, as Associate Professor, in the Aligarh Muslim University, on 30th November, 2005, on attaining the age of 65. He, thereafter, applied for appointment as a Professor in Architecture, in the Department of Architecture and Ekistics in the Respondent No. 1 - University (hereinafter referred to as "the JMIU"), on 5th March, 2016. Consequent to the recommendations of the Selection Committee, which examined his case on 29th November, 2016, and in anticipation of approval of the Executive Council of the JMIU, the Vice Chancellor of the JMIU approved, vide communication dated 4th January, 2017, addressed to the petitioner, his appointment to the post of Professor in Architecture (Design Chair-Tenure Post). His salary was fixed at Rs. 1 lakh per month, apart from the usual allowances.

(2.) The following terms and conditions of appointment of the petitioner as Professor in Architecture, as contained in the aforesaid appointment letter, dated 4th January, 2017, merit reproduction:

(3.) Clause 2 of Ordinance 29(A), of the Ordinances governing the JMIU, provided that the "Chair Professor" would initially be appointed for a period of three years, which could be extended by another two years, subject to a review at the end of the third year by the Committee constituted by the Vice-Chancellor.