GAURI SHANKAR SHUKLA, GENERAL SECRETARY, RAJKIYA SHIKSHAK SANGH U.P.LUCKNOWH CAMP OFFICE G.I.C JHANSI AND OTHERS. Vs. STATE OF U.P.THROUGH PRINCIPAL SECRETARY EDUCATION GOVT.OF U.P.CIVIL SECRETARIAT, LUCKNOW AND OTHERS

JUDGEMENT

(1.) Petitioners before this Court filed a writ petition earlier being Civil Misc. Writ petition No. 14635 of 2010 alleging therein that they were working in a Government Inter College and, therefore, their age of retirement should be fixed at par with the teachers working in recognized and aided Intermediate Colleges whose service conditions are regulated in accordance with the provisions of the Regulations framed under the Intermediate Education Act wherein age of retirement has been fixed as 62 years. It was stated that petitioners are being paid same salary as is being paid to teachers working in aided and recognized Intermediate Colleges and are discharging same duties and responsibilities.

(2.) According to the petitioners teachers working in Government Intermediate Colleges are being retired at the age of 60 years which was arbitrary and discriminatory as the two categories of teachers imparting education at the same level have to be treated at par.

(3.) The Writ Court vide order dated 22.3.2010, without entering into the merits of the contention raised, permitted the petitioners to file a representation ventilating their grievances before the State Government and the State Government in turn was required to take a decision in accordance with law within the time specified.