J C REDDY Vs. STATE

JUDGEMENT

(1.) By this petition under Art.226 of the Constitution the petitioner has prayed for: (i) A writ of certiorari quashing the decision of the Board of Directors, Allahabad Agricultural Institute, Allahabad taken in a meeting held on 25-27 Oct. 1984 holding that the petitioner has ceased to be a member of the Board of Directors after the date of his superannuation. (ii) a writ of certiorari quashing the Government Order recognising the Agricultural Institute as a minority institution; (iii) a writ of mandamus directing the opposite parties to pay the salary of the petitioner for the month of Oct. 1984 as well as accumulated leave for two months and seven days; (iv) a writ of mandamus directing the opposite parties to consider the pension and pensionary benefits of the petitioner just after his retirement.

(2.) The petitioner was employed as a Lecturer in the Agricultural Institute, Allahabad. The Agricultural Institute, Allahabad is an Associated College of the Allahabad University. It is administered by a Registered Society called the Board of Directors of the Allahabad Agricultural Institute. According to the service conditions the petitioner was to retire on attaining the age of 60 years.

(3.) On 9th Aug. 1984 the Director and the Executive Secretary of the Board of Directors sent letter (Annexure-A) to the petitioner informing him that his date of superannuation fell on 13th Sept. 1984 and that he would be relieved on that date.