HARYANA GOVERNMENT COLLEGE TEACHERS ASSOCIATION Vs. STATE OF HARYANA THROUGH SECRETARY, EDUCATION DEPARTMENT AND ANR.

JUDGEMENT

(1.) Mr. Joshi appearing on behalf of the State stated that the matter involved in this writ petition has already been settled by Division Bench judgment of this Court in case H.L. Sahni and others v. The State of Haryana and another, 2001 2 SLR 196.

(2.) After hearing learned counsel and on going through the record, I find that sole question involved in this writ petition is with regard to the acceptance of age of superannuation as recommended by the University Grants Commission, which has not been accepted by the State. In H.L. Sahni's case this Court has already upheld the decision taken by the State. In this view of the matter, there is no merit in this writ petition and the same shall stand dismissed with no order as to costs.

(3.) With the dismissal of writ petition, itself Civil Misc. No. 29446 of 2001 and 30202 of 2001 have been rendered infructuous and are dismissed as such. Petition dismissed.