SUDHIR KUMAR JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner, who was working in the Lalit Narayan Mishra Institute of Economic Development and Social Change, Patna (in short, 'the Institute'), as teacher/Lecturer, has filed the present writ application for enhancement of the age of superannuation from 60 years to 65 years.

(2.) The relief, sought for by the petitioner, is to direct the respondents to implement the decision/resolution of the Institute, dtd. 22/9/2012, by which the age of superannuation of the teachers of the institute has been fixed at 65 years.

(3.) The Institute was set up as a private educational institution, which was taken over by the State Government, by virtue of Act 11 of 1987, namely, Bihar Private Educational Institution (Taking Over) Act, 1987 (hereinafter referred to as the '1987 Act').