BABURAO YADAVRAO NAREDDIWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY this petition, the petitioner has raised two questions for adjudication by this Court. They are--- (1 ). That, the age of superannuation of teachers in affiliated colleges after acceptance of Vth Pay Commission Report is 62 years and not 60 years? and (2 ). Even if the age of superannuation is considered to be 60 years, in view of the previous agreement and initial statutes of the University, a teacher retiring in the midst of any academic session, is liable to be continued till the end of academic session?

(2.) THERE are hundred more such petitions raising identical questions. All of them can be conveniently disposed of by one order. Schedule A (Schedule A not printed) annexed to this judgment enumerates those petitions. This judgment covers all those petitions.

(3.) WE heard all the learned Counsel appearing for several petitioners in all those petitions and learned Counsel representing the Universities and the Government of Maharashtra. The submissions made on behalf of the petitioners teachers can be summarised in brief as under.