STATE OF GUJARAT Vs. NAVINCHANDRA B. PANDYA

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the Petitioner State of Gujarat through the Director of Technical Education, Gandhinagar seeks to challenge the legality and validity of the order dated 20.12.2000 passed by the Gujarat affiliated Colleges Services Tribunal at Ahmedabad in the Application No.56 of 1999 with Application No.27 of 2000.

(2.) The facts of this case may be summarized as under:

(3.) The respondent No.1 herein was serving as a lecturer in the subject of Commerce at the L.M. College of Pharmacy, Ahmedabad. The L.M. College of Pharmacy, Ahmedabad is run and managed by the Ahmedabad Education Society. According to the conditions of service and the rules regulating the age of superannuation, the respondent No.1 attained the age of 60 on 8.11.1998.