VIJOY KUMAR SRIVASTAVA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE petitioner was in the services of the Ranchi University. As per Section 67 of the Jharkhand State Universities Act, 2000 (originally Bihar State Universities Act, 1976), he was to superannuate on 30th June, 2005 on completion of 60 years of age. On proposal by the State Government to enhance the age of superannuation from 60 to 62 years, the mater was placed before the Cabinet and the Cabinet approved the proposal on 14th December, 2004. Thereafter, Gazette Notification was issue on 25th July, 2005 vide Annexure 7, suitably amending Section 67 of the Jharkhand State University Act, 2000 and the age of superannuation was increased from 60 to 62 years.

(2.) THE writ petition was preferred by the petitioner for direction on the respondents to implement the decision of the Cabinet of Government of Jharkhand, as held in its meeting dated 14th December, 2004. According to the respondents, now the said decision having already been implemented, the writ petition has become infructuous.

(3.) THERE being no merit the writ petition is hereby dismissed.