NITYANAND SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ application had been filed on behalf of the petitioner challenging the validity of the practice of the State of Bihar in promulgating one Ordinance after another amending the different provisions of the Patna University Act, 1976 (hereinafter referred to as 'the Act') especially Section 64 of the Act which fixes the age of retirement of the teaching and non -teaching employees of the University.

(2.) Section 64(a) of the Act was as follows:

(3.) By the Patna University (Second Amendment) Ordinance, 1986 (Bihar Ordinance No. 34 of 1886) several amendments were introduced in the Act. Section 3 of that Ordinance amended clause (a) of Section 64 aforesaid. The substituted Section 64(a) by the aforesaid Ordinance is as follows: