S. Manikumar, J. - (1.) IN W.P. No. 8935 of 2014 and W.P. No. 27225 of 2015, non -teaching staffs of Bharathiar University, have questioned Statute 9 of the Service Statutes in Volume 2 Chapter XVIII of Bharathiar University Act, prescribing the age of retirement for non -teaching staff as 58 years.
(2.) IN W.P. No. 12143 of 2014, the petitioner has sought for a declaration, declaring Chapter XXIV of the Madras University Act, as unconstitutional, illegal and arbitrary, insofar as fixing the age of retirement as 58 years for non -teaching staff working in Madras University and that it should be extended as 60 years, for employees of the superior establishment also. In W.P. Nos. 14550 and 18073 of 2014, the petitioners, non -teaching staff of Tamil Nadu Agricultural University, Coimbatore, have sought to declare Regulation 24 of the Tamil Nadu Agricultural University Regulations, insofar as the age of superannuation of University employees, other than teachers at 58 years of age, is concerned, as ex facie illegal.
(3.) IN W.P. Nos. 12456, 13688 and 14350 of 2014 and W.P. Nos. 18210, 18211 and 23490 of 2015, the petitioners, non -teaching staff of the Tamilnadu Veterinary and Animal Sciences University, have sought for a Declaration, declaring Regulation No. 24 of the Tamilnadu Veterinary and Animal Sciences University Regulations, insofar as the age of superannuation of other employees, who are borne under the Tamilnadu Government service rules, and are recruited against permanent or temporary posts of the University and those who are transferred and allotted to the University from TNAU/Government department, at 58 years of age is concerned as ex facie illegal.;