NAWAL KISHORE CHOUDHARY Vs. RAJENDRA AGRICULTURAL UNIVERSITY BIHAR

JUDGEMENT

(1.) Since both the writ applications raise similar questions of law based on more or less identical facts, both of them were heard together and are sought to be disposed of by a common order. All the petitioners are holding teaching posts of various categories under the respondent-Rajendra Agricultural University, which was set up under Bihar Agricultural University Act, 1987. Such name of Statute and University suggests that the purpose for setting up such a University was to impart education and knowledge in various branches of agriculture as well as to give scientific thrust to teaching in the branches of agriculture.

(2.) Petitioners entered service of the University in different times and rose in the rank some even becoming professors over a period of time. They have rushed to the High Court because they are sought to be retired at the age of 62. They want a direction upon the respondents to enhance the age of retirement from 62 to 65 bringing parity with teachers of other universities since recommendations in this regard have not only been made by the University Grants Commission but even Ministry of Agriculture, Government of India.

(3.) The main thrust of their argument is that University Grants Commission has a significant role 'to play in matters of regulations and setting standards in universities across the country and the object is to bring about the certain amount of uniformity and standards in all the universities, which are duly recognized by the University Grants Commission under University Grants Commission Act.