HAR GOVIND NAIK Vs. STATE OF M P

JUDGEMENT

(1.) FEELING aggrieved by the decision of the respondent-authority holding that the petitioner was not entitled to any post-retiral pensionary benefits, he has now approached this Court seeking redress praying for a direction to the respondents to release the aforesaid benefits treating him to be in service on 1-4-1987, extending to him the benefits available under the M. P. Civil Services (Pension) Rules 1976 as amended from time to time bringing within its purview the Full-time employees, officers and teachers of the University w. e. f. 1-4-1987.

(2.) I have heard the learned counsel for the petitioner as well as the learned Government Advocate, representing the respondents, and have carefully perused the record.

(3.) THE facts in brief, shorn of details and necessary for disposal of this petition lie in a narrow compass. The petitioner was duly appointed as an Assistant Professor in Madhav Mahavidyalaya, Gwalior, on 9-11-1970. Taking in account his date of birth, he was to attain the age of superannuation on 31-3-1987. However, exercising the jurisdiction vested in it vide Para 26 of the Education Code, which has statutory force, the Governing Body of the College extended the service period of the petitioner till 30th June, 1987 till the end of the academic year.