RASHTRIYA SANSKRIT SANSTHAN Vs. V SATHIAVATHY

JUDGEMENT

(1.) The singular issue posed for our consideration herein relates to the retirement age of teaching personnel engaged by the Aadarsha Sanskrit Mahavidyalayas/Adarsha Shodha Sanstans, which are institutions financially supported by the Government of India for supporting traditional institutions of Sanskrit learning.

(2.) We notice from the papers on file that the policy of the Government of India, with respect to the financial support to this institution, has been renewed from time to time and that after the year 1993, it was reviewed in the year 2012 and that a revised scheme for such financial assistance was published. A copy of this revised scheme is available as Ext.P18 on the files of W.P.(C) No.12786/2011, from which Writ Appeal No.993/2018 arises.

(3.) The most constitutive facts involved in these cases are that the 1st respondents in both these appeals, namely Dr.V.Sathiavathy and Dr.K.K.Sarala, were initially appointed as Assistant Professors in Hindi and Vedantha respectively and that they have been continuing in service in such capacity. As per the revised scheme of financial assistance, it is specifically provided with respect to the service conditions of the incumbents in service as under: