NIRJAY KUMAR BRAHMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri G. Baishya, learned counsel for the petitioner. Also heard Shri K. Gogoi, learned Standing Counsel, Higher Education Department whereas the BTC is represented by Shri S. Bora, learned Standing Counsel.

(2.) The petitioner is seeking the benefit of enhancement of the age of Professors which was notified by the UGC on 18/7/2018. The claim of the petitioner is also based on a Notification of the State Government dtd. 26/9/2012 by which the age of retirement of all Professors were enhanced to 65 years.

(3.) The petitioner who was in the substantive post of Associate Professor was appointed as the Principal of the Gossaigaon College vide an order dtd. 30/1/2012 after a selection, pursuant to which, he had joined the post on 31/1/2012. Since the College is under the BTC, the authorities of the BTC had also granted the approval to such appointment vide order dtd. 4/7/2012. The petitioner claims that pursuant to a Notification dtd. 4/9/2018 issued by the Finance Department whereby the pay scales were revised, he was given the benefit of such revision.