SADHNA MITTAL Vs. CHAUDHARY DEVI LAL UNIVERSITY

JUDGEMENT

(1.) Present petition has been filed for setting aside the order dated 31.05.2021 (Annexure P-5) by which the claim of the petitioner for the grant of extension in service beyond the age of 60 years, has been declined.

(2.) Learned counsel for the petitioner argues that though the petitioner is working as Assistant Professor on contract basis with the respondent-University but the petitioner is entitled to continue in service beyond the age of superannuation either on re-employment or by the grant of extension.

(3.) On being asked, as to under what regulations of the University, the petitioner is claiming the re-employment or extension in service beyond the age of superannuation as a matter of right, learned counsel for the petitioner submits that the UGC regulations envisage the same wherein, the power has been given to the Vice-Chancellor of the Central University to enhance the age of superannuation from 65 years to 70 years.