NARESH KUMAR JOOLKA Vs. UNION OF INDIA

JUDGEMENT

(1.) SINCE common questions of law and facts are involved in these petitions, the same are heard together and are being disposed of by this common judgment.

(2.) MATERIAL facts necessary for adjudication of these petitions are that petitioners were working as Professors and Director of Extension Education in respondent -Universities. The case of the petitioners, in nut -shell, is that respondent -Universities are not implementing the directions issued by respondents No. 1 to 3, whereby the age of superannuation has been increased from 60 to 62 years. The case of respondents, in nut -shell, is that the determination of age of superannuation is a policy matter and thereafter the necessary amendments are required to be carried out in the Universities statutes.

(3.) LEARNED Senior Additional Advocate General and Mr. Rakesh Jaswal, learned counsel have vehemently argued that in order to increase the age of superannuation, the amendments are required to be carried out in the respective statutes of the Universities.