PRANHARI TALUKDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Fifteen petitioners have joined together and have instituted the present common proceeding under article 226 of the Constitution of India.

(2.) Petitioners are retired Professors of Gauhati University and are presently re-employed in the said University on contract basis under the Gauhati University Teachers Re-employment Rules, 1995.

(3.) By filing this petition, petitioners seek quashing of resolution of the Executive Council of Gauhati University dated 07.11.2012 giving effect to enhancement of the retirement age of all Professors of Gauhati University to 65 years from 19.09.2012 i.e. the date of the cabinet decision of Government of Assam. Petitioners further seek a direction to the respondents to implement the enhanced retirement age of 65 years either w.e.f. 01.01.2006 or w.e.f. 30.04.2009.