KAILASH CHANDRA MITTAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) IN all these writ petitions, a common question of law involved is the interpretation of Ordinance 67A of the Ordinances of the University of Rajasthan, therefore, they are being disposed of by this common order. For the purpose of factual matrix. Dr. Kailash Chandra Mittal v. State of Rajasthan and Ors. (D.B. Civil Writ Petition No. 544/99) is being taken into consideration.

(2.) THE petitioner entered into the services of the respondent College. At the time of entering into the service, an agreement was entered in between the petitioner and the respondent College. In the agreement, the age of superannuation was mentioned as 60 years. The petitioner kept on serving the respondent College. In the meantime, the Rajasthan Non -Government Educational Institutions Act, 1989 (hereinafter referred to as 'the Act of 1989') came into operation and was given effect from 1.1.1993. Under the Act of 1989, Rules were framed which were named as The Rajasthan Non -Government Educational Institutions (Recognition, Grant -in -aid and Service Conditions etc.) Rules, 1993 (hereinafter referred to as 'the Rules of 1993'). Under Rule 45 of the Rules of 1993, a provision was made that a teacher of the Non -Governmental institution will retire at the age of 58. The petitioner was sought to be retired on 14.7.1998 when he completed the age of 58. He preferred a writ petition before this Court. It was observed by this Court that the petitioner is entitled to the benefit of Government Notification dated 27.6.1999. By this notification, the age of superannuation of all the Government servants was raised from 58 to 60 years and, therefore, the petitioner was not retired. Now, once again the age of the Government Servants has been reduced from 60 to 58 years. Therefore, the petitioner is being retired, whereas he completes the age of 60 years on 30.6.2001 and in this connection, he submitted an application to the respondent College.

(3.) THE petitioner submits that in State of Rajasthan, there are the Rules for payment of Grant -in -Aid to Non -Government Educational, Cultural and Physical Education Institutions in Rajasthan, 1963 (hereinafter referred to as 'the Grant in Aid Rules of 1963'). Wherein it has been laid down that these Rules are over and above the conditions prescribed by the University and Rule 3(2) specifies the Conditions of grant and in Rule 3(16), it has been provided that the age of superannuation of the teachers shall not ordinarily exceed 58, subject to the provided extension.