VILASINI DEVI NAIR Vs. GOA INSTITUTE OF MANAGEMENT

JUDGEMENT

(1.) Once again the issue of applicability of the AICTE regulations with reference to the age of retirement of an Assistant Professor of a Private Self Finance Standalone Institution, which has subjected itself to AICTE norms as the approval is confirmed by AICTE on year to year basis, has been raised before us.

(2.) We have heard learned counsel Mr. Ajay Menon for the petitioner, Mr. Gaurish Agni for respondent no.1 and 2, Mr. Shubham Priolkar Additional Government Advocate for respondent no .3 and Mr. Karpe holding for Mr. Pravin Faldessai, the Deputy Solicitor General of India for respondent no.4.

(3.) The facts place before us reveal that the petitioner completed under graduation in Medicine from Kerala University in the year 1998 and also completed her post-graduation in Hospital Administration (MHA), faculty of Medicine from Mahatma Gandhi University, Kerala. She was recruited as a lecturer in School of Medical Education, Mahatma University, Kerala from the years 2002 to 2004 and from 2004, she was holding the post of Assistant Professor of 'Health, Economics, Management and Policy' in Jimma University, Ethiopia under the United Nations Development Program. She completed 18 months re fellowship in Health Economics of Non-Communicable Diseases at Monash University and also completed her PHD in Health System Studies in June, 2019.