DR. BASANT KUMAR SHARMA Vs. PANJAB UNIVERSITY

JUDGEMENT

(1.) This order of mine shall dispose of four writ petitions bearing CWP Nos.23764 of 2014, 13963, 13978 and 14595 of 2016, involving the same issue.

(2.) The facts of the case are extracted from CWP No.13978 of 2016 titled as "Dr. Basant Kumar Sharma v. Panjab University"

(3.) The short controversy in the present case is that the petitioner (s) was/were working as Professor. As per Panjab University Calander, Volume-I, 2007, page 133, the age of the superannuation is stated to be 60 years.