AJAY KAPOOR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner by the medium of this petition, has mainly prayed for the following relief(s):-

(2.) Admittedly, the petitioner is going to complete 60 years of age on 20.11.2019. However, in terms of the Hand Book, Vol.-II (The First Ordinances of Himachal Pradesh University, 1973), Appendix-A, Chapter XXXVIII, Paragraph 38.5 B(d), Part-1, Rule 12 relating to the Teacher of non-Government Affiliated Colleges, he is to be allowed to continue in service till the end of the semester or academic session even though he may have attained the age of 60 years.

(3.) It shall be apposite to refer relevant provision which reads thus:-