BHASKAR SHANKARRAO JOSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard respective counsel. Rule. Rule made returnable forthwith by mutual consent of the parties.

(2.) Petitioner, who is otherwise due to retire on superannuation on 30.11.2007 on attaining age of 60 years, has approached this Court for following relief as reflected in the prayer clause:

(3.) Petitioner, for the purpose of supporting his claim, relies upon communication dated 24.12.1998 addressed by Dr.D.G. Sharma, Secretary, UGC to Vice Chancellors of all the Universities, Education Secretaries of all the States / Union Territories. This communication in fact encloses a copy of UGC notification 1998 regarding revision of scales, minimum qualifications for appointment of teachers in the Universities and Colleges and other measures for maintenance of standards. In this UGC notification, Clause 16 prescribes age limit for superannuation and makes a provision for re-employment of the teachers as follows.