PARASHURAM PATHAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition has been filed for the following reliefs:-

(2.) Learned counsel for the petitioner Mr. Yogendra Yadav has submitted that the matter relates to fixing the age of superannuation of the university teachers, but on account of subsequent decision passed by the Hon'ble Supreme Court reported in (2013)8 SCC 633 (Jagdish Prasad Sharma and others vs. State of Bihar and others) the present writ petition has become infructuous.

(3.) Learned counsel appearing on behalf of the respondent university has also referred to para-78 of the said judgment and submits that no relief can be granted to the writ petitioner in this writ petition as it has been held that the point regarding age of retirement is to be decided by the state government.