VIDARBHA YOUTH WELFARE SOCIETY Vs. MIR SADIQUE ALI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned Counsel appearing for the parties.

(2.) This petition is under Article 226 and 227 of the Constitution of India filed by the Management (Vidarbha Youth Welfare Society) raising a challenge to the order dtd. 5/8/2022 of the University and College Tribunal, Nagpur ('Tribunal') in appeal No. A-9/2021, by which notice of superannuation dtd. 27/11/2020 issued to respondent No.1 Principal (respondent) is quashed and set aside, by holding that the age of superannuation for Principal is of 65 years, as per AICTE Notification.

(3.) The petitioner-Society is registered under The Societies Registration Act , 1860 and The Maharashtra Public Trust Act, 1950. The petitioner-Society runs and administers a college namely "Prof. Ram Meghe College of Engineering and Management" situated at New Express Highway, Badnera, District Amravati. The petitioner's - College is duly approved by respondent No. 2 All India Council of Technical Education ('AICTE'). It is a private self-financed institution started imparting education from the academic year 2009-2010 under the relevant provisions of the All-India Council of Technical Education Act , 1987 ('AICTE Act'). Respondent No.4, the Directorate of Technical Education, Maharashtra State has permitted the petitioner to run college on permanent non-grant basis, and it is affiliated to the respondent No.5 Sant Gadge Baba Amravati University ('Amravati University').