N N SRIVASTAVA Vs. VICECHANCELLOR BUNDELKHAND UNIVERSITY JHANSI

JUDGEMENT

(1.) The petitioner has filed representation dated 19.4.2000 addressed to the Vice-Chancellor, Bundelkhand University. Jhansi, contending that he is going to retire on 13.6.2000 at the age of superannuation, i.e., 60 years (as contemplated under existing statutes of the University).

(2.) It appears that the petitioner is working as a teacher in the department of Physics in Atarra Degree College. Atarra, an affiliated College of Bundelkhand University. Admittedly, age of superannuation at -present under law is 60 years.

(3.) The petitioner being prompted by a Division Bench Judgment of this Court making observation only to the State Government for accepting University Grants Commission recommendation for enhancing age of superannuation has filed this petition.