BRAJESH KUMAR VERMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In this batch of writ petitions, the petitioners challenge the Jharkhand State Universities (Amendment) Act, 2011, amending the definition of the term 'teacher' under Sec. 2(v) in the Jharkhand State University Act, 2000, deleting the term "Demonstrators" from the said definition; and making them as persons holding Non-Teaching Posts, causing them to retire at age of 60 years instead of being allowed to render service till they attained the age of 65 years.

(2.) They also seek quashing of the order dt. 19/10/2016 passed by the Director, Higher Education, Department of Higher and Technical Education, Government of Jharkhand denying them 6th Pay Revision benefits.

(3.) It is also their contention that they had been prematurely retired by the State Government. They also contend that taking advantage of the said amendment, they have been made to retire at the age of 60 years, though they are entitled to continue upto age of 65 years through the notification dt. 31/3/2015 by treating them as non-teaching employees who ought to retire at the age of 60 years as per Sec. 67(a) of the Jharkhand State University Act, 2000.