RAMRUP YADAV SON OF LATE SUKKAN YADAV Vs. VICE-CHANCELLOR TILKA MANJHI BHAGALPUR UNIVERSITY BHAGALPUR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) IN this writ application, the petitioner has prayed for the following relief:-

(3.) ADDITIONALLY, this Court must take into account that when the State Government, in its circular dated 11.11.1999, had specifically addressed to the issue in hand, as with regard to the continuance of the non-gazetted employees of the University beyond their 44 years of service, it had categorically desired the all Registrars of the Universities to superannuate any university servant on completion of 44 years of service. The aforesaid Government decision dated 12.11.1999 reads as follows:- "...[VERNACULAR TEXT OMMITED]..."