BANDNA GOINDI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner herein is working as a teacher (Associate Professor) in a Govt. aided privately managed college namely Sri Guru Gobind Singh College, Sector - 26, Chandigarh affiliated to Panjab University, Chandigarh. The petitioner is seeking the making of a writ of mandamus, thus directing the respondents concerned, to raise her age of superannuation till 65 years, hence in terms of UGC Regulations, which have already been adopted and implemented by the Panjab University, Chandigarh.

(2.) The petitioner is averred to attain the age of 60 years on 10/12/2023. She is aggrieved against her proposed retirement at the age of 60 years, despite the fact that all the teaching staff, thus working in the Government Colleges of U.T., Chandigarh, are permitted to serve till the age of 65 years, given the superannuation age standing enhanced to 65 years, owing to the adoption/applicability vide notification dtd. 29/3/2022 (Annexure P-39) of the Central Pattern of Rules in U.T. Chandigarh.

(3.) Furthermore, a prayer is also made for the quashing and setting aside of the communication dtd. 15/2/2023 (Annexure P-50), whereby clarification has been given by the Secretary Education, Chandigarh Administration, to the Principals of privately managed Govt. Aided Colleges in U.T. Chandigarh, that insofar as the adoption/applicability vide notification dtd. 29/3/2022 (Annexure P- 39) of the Central Pattern of Rules in U.T. Chandigarh, rather is concerned, thus the same relating only to the Govt. Colleges and the Technical University under the administrative control of the Administrator of Union Territory of Chandigarh, and, has nothing to do with the private aided colleges/institutions.