M L GOYAL Vs. JAWAHARLAL NEHRU KRISHI VISHWAVIDHYALAYA

JUDGEMENT

(1.) IN this writ petition, under Article 226/227 of the Constitution of India, petitioner is assailing the order of compulsory retirement passed by the respondents.

(2.) PETITIONER initially entered the Government service in the year 1964 as Agriculture Extension Officer but later on he was absorbed as Lecturer in the Jawaharlal Nehru Krishi Vishwavidhyalaya (hereinafter referred to as 'university') w. e. f. 1-12-1966 vide order dated 16-10-1970. Petitioner served in that capacity until the order impugned was passed. Statutes framed by the University govern service conditions of the University employees. In the present case, we are concerned with Statute No. 11, which empowers the University to retire any employee before the normal age of superannuation. Exercising that power, order impugned has been issued retiring petitioner from service after he had completed age of 55 years.

(3.) I have heard Shri G. S. Patwardhan, learned Counsel for the petitioner and Shri B. L. Pavecha, learned Senior Counsel for respondents at length. Also perused the service record of the petitioner, which was produced at the time of hearing by the learned Counsel for the respondents.