P. J. DHARMARAJ Vs. CHURCH OF SOUTH INDIA

JUDGEMENT

(1.) This writ petition is filed seeking the following reliefs:

(2.) Heard learned counsel for the parties.

(3.) It has been contended by the petitioner that he worked as Professor with JNTU and thereafter the 2nd respondent had issued an advertisement on 25.09.1998 for filling up the post of Director. The petitioner contended that since he was fully eligible and qualified for such post, he had responded to the said advertisement and, after undergoing regular selection process, he was appointed as Director of the 2nd respondent Institution vide proceedings dated 26.11.1998. The petitioner further contended that his appointment was subject to certain terms and conditions and one such condition is that his date of superannuation would be as per AICTE and UGC norms, therefore, he is entitled to be continued as per AICTE and UGC norms, but the respondents, without following the norms of AICTE and UGC, have retired him on attaining the age of 60 years vide proceedings dated 14.08.2018. Thereafter, the petitioner has submitted a representation on 16.08.2018 requesting the respondents to continue him upto the age of 65 years strictly in terms of AICTE and UGC norms. Later, challenging the proceedings dated 14.08.2018, the petitioner has filed W.P.No.39511 of 2018, and this Court was pleased to pass interim order on 02.11.2018 directing the respondents to consider the representation dated 16.08.2018 submitted by the petitioner and pass appropriate orders thereon within four weeks from the date of receipt of a copy of the order. Pursuant thereto, the respondents have considered the representation of the petitioner and passed the order dated 03.12.2018 rejecting the case of the petitioner. Challenging the same, the present writ petition is filed.