KAMALAKANT SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ appeal has been preferred at the instance of one Professor of the Tripura University whose claim for serving up to 65 years had been disallowed by the University and after having failed to persuade the Learned Single Judge to direct the University to allow him to do so.

(2.) Heard Sri K.N.Bhattacharjee, learned Senior Counsel assisted by Sri Kohinoor Bhattacharjee, Sri S.Acharjee and Sri D.Bhattacharjee, Advocates for the appellant and Sri A.Lodh learned counsel appearing for the Respondents.

(3.) The writ petitioner, the appellant herein, filed the writ petition, being WP (C) No. 303 of 2010, in which the petitioner had sought for a direction to the Tripura University to allow him to continue to serve as Professor in Mathematics in Tripura University till 65 years on the basis of a letter dated 23.3.2007 of the Government of India enhancing the age of retirement in the centrally funded institutions in higher and technical education and the related notifications issued by the University Grants Commission to 65 years.