SHAMBHU SHARAN SHRIVASTAVA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties. The first two writ petitions are preferred by individual petitioners three and one respectively. The third writ petition has been preferred by the Staff Association, National Institute of Technology, Jamshedpur.

(2.) In the first two writ petitions, the individual petitioners are aggrieved by the notices issued upon them informing that they are going to superannuate on reaching the age of 60 years. Apart from the above notices of retirement, the petitioners in the first two writ petitions, have also challenged the order dated 19th April, 2004 whereunder the decision of the Board of Governors in its 4th meeting held on 14th January, 2004, was conveyed to all such Demonstrators of N.I.T. Jamshedpur, whereunder it was decided that the age of retirement for non-teaching staff including the Demonstrators of the Institute would he 60 years subject to fulfilling the terms and conditions laid down in letter of Government of India, Ministry of Human Resources Development, Department of Secondary and Higher Education dated 12th November, 2003.

(3.) In the third writ petition, the Staff Association, National Institute of Technology, Jamshedpur along with one individual petitioner have challenged the Order no. 572/2004 dated 4th March, 2004, whereunder the employees of N.I.T. were asked to subject themselves to screening process to be undertaken by a committee to assess the suitability of such employees for their further Continuation in services beyond 58 years of age i.e. upto 60 years of age.