UMESH CHANDRA MISHRA Vs. CHANCELLOR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) ALL these three writ applications have been filed for common cause, and, therefore, they have been heard together and are being disposed of by this common order.

(3.) DR . S.N. Jha, learned senior counsel appearing on behalf of the petitioners in C.W.J.C. No. 9630. of 2002. submitted that the authorities are duty bound to implement the UGC revised package including the pay scales in terms of the notification and also in terms of the direction, issued by this Court in C.W.J.C. No. 11986 of 2001. Learned counsel further submitted that the UGC recommended 62 years age of superannuation of the teachers and the State and University respondents, therefore, were duty bound to act upon the recommendation of the UGC. Learned counsel further submitted that at one point of time, the recommendation of the UGC was acted upon by making 62 years age of superannuation and subsequently, the same has been reduced to 60 years, which must be held to be ultra vires. Learned counsel has also argued the question of repugnancy in between the laws framed by the UGC and the State of Bihar and submitted that the subsequent legislation of the State of Bihar must be held to beunnecessary and uncalled for.