KASHIRAM KUSHWAHA Vs. STATE OF M P

JUDGEMENT

(1.) In these three petitions, the issues are common and, therefore, on the joint request of the parties, matters are analogously heard and decided by this common order.

(2.) The singular question involved in this case is whether the petitioner, a Laboratory Technician working in the Jiwaji University, Gwalior can be treated as a "Teacher"? Brief facts necessary for adjudication of this matter are as under and taken from W.P.No.2368/13.

(3.) The said contention is opposed by Ms. Anuradha Singh and Shri R.S.Sharma, learned counsel for the Vishwavidyalaya. They submit that Annexure P-3 dated 6.3.1997 has no application on the Vishwavidyalaya. It is further submitted that the Vishwavidyalaya desired direction from the Coordination Committee whether the age of superannuation of Laboratory Technician can be enhanced. However, no decision in favour of the petitioner was taken and, therefore, the petitioner cannot be treated as University Teacher and hence not entitled for any relief.