DHANIRAM LUHAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This order shall govern final disposal of above-mentioned writ petitions.

(2.) It is not in dispute that the Executive Council of the respondent-University in its meeting held on 27.5.1999, resolved to raise the age of retirement of its Class IV employees from 60 to 62 years and vide approval of said resolution by the Coordination Committee vide resolution dated 5.10.1999 and the notification dated 8.3.2002, the retirement age of Class IV employees of respondent-University has been raised from 60 to 62 years w.e.f. 1.1.200

(3.) It is also not disputed that with the enactment of Central University Act, 2009 (for brevity '2009 Act'), the status of respondent-University has been converted from State University to Central University.