SUSHMA GUPTA Vs. INDIAN INSTITUTE OF TECHNOLOGY

JUDGEMENT

(1.) PETITIONER was appointed as an Assistant Librarian in the University of Roorkee w.e.f. 13.10.1997. The University of Roorkee became the Indian Institute of Technology, Roorkee, in the year 2001. Upon selection conducted by the Indian Institute of Technology (hereinafter referred to as the "Institute"), petitioner was appointed as Deputy Librarian w.e.f. 04.11.2009. She has approached this Court feeling aggrieved by her retirement, for which, she was given a notice upon her attaining the age of 60 years. In short, it is her case that she is entitled to continue till the age of 62 years.

(2.) PLEADINGS have been exchanged. We have heard Mr. Manoj Tiwari, learned Senior Counsel for the petitioner and Mr. Rajendra Dobhal, learned Senior Counsel for the Institute.

(3.) MR . Manoj Tiwari, learned Senior Counsel for the petitioner, would submit that, by Annexure No. 1 dated 31.08.1998, the third respondent (Ministry of Human Resource Development, Government of India) took a decision to increase the age of superannuation of the academic staff of the Indian Institutes of Technology, Indian Institutes of Management and Indian Institutes of Science from 60 years to 62 years. We consider it relevant to extract the said decision: