ANIYAN Vs. UNIVERSITY OF CALICUT

JUDGEMENT

(1.) Introduction:

(2.) Prof. Aniyan, while working as a Dean of Students' Welfare in the first respondent University, had a dispute: When should he retire? Born on 01.10.1941, he entered the University service on 25.6.1987. By 30th September 1996, he completed 55 years-the age of superannuation for the non-teaching staff.

(3.) The University treated him to be part of the non-teaching staff and intended to retire him, then. Aggrieved, in anticipation of his impending, and perhaps imminent, retirement, Aniyan filed O.P.No.14986 of 1996 before this Court. He contended that he should be retired at sixty rather than at fifty-five, for he should be treated as part of teaching faculty. He obtained an interim direction, too, against his retirement at 55.