RANJIT PRASAD SRIVASTAVAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) -This group of writ petitions involve common issues and have, therefore, been heard together and are being disposed of by this common judgment.

(2.) The petitioners in these writ petitions are teachers of Patna Universities in the State of Bihar The Patna University is governed by the Patna University Act, 1976, while other Universities are governed by the Bihar State Universities Act, 1976 The Patna University is a residential cum-teaching University, whereas the other Universities are affiliating Universities. This, perhaps, is the reason why they are governed by two separate enactments. The representative facts of the case are taken from C. W. J. C. No. 12685 of 1992.

(3.) The petitioners are teachers of the Patna University working against sanctioned posts. Section 64 of the Patna University Act, 1976, provided that the date of retirement of teaching and non-teaching employee other than inferior servants of the University or any College shall be the date on which he attained the age of 60 years. Section 64 of the Patna University Act is as follows: