- (1.) Special leave granted.
(2.) Heard learned counsel for the parties.
(3.) We are in agreement with the observations of the division bench of the Kerala High court in Writ Appeal No. 223 of 1991 quoted in the impugned judgment which run as follows : "Though Clause 26 of the scheme provides that the age of superannuation for teachers should be 60 years, and the scheme contemplates certain improvements in providing for assistance in that behalf, it is not a scheme which is statutorily binding either on the State government or the different Universities functioning under the relevant statutes in the State of Kerala. What the State government has done by its order dated 13/03/1990 is to implement the UGC Scheme including revision of scales of pay in relation to teachers in Universities including Kerala Agricultural University, affiliated colleges, Law Colleges, Engineering Colleges and qualified Librarians and qualified Physical Education Teachers with effect from 1/01/1986, subject however to the express condition that insofar as the age of retirement is concerned, the f present fixation of 55 years shall continue. The contention of the appellant is that the State government having accepted the UGC Scheme, and as the scheme provides for a higher age of 60 years, once the State government accepted the scheme, all the clauses of the scheme became applicable. It is not possible to accede to this contention. Firstly, as already stated the UGC Scheme does not became applicable because of any statutory mandate making it obligatory for the government and the Universities to follow the same. Therefore the State government had the discretion either to concept or not to accept the scheme. In its discretion it has decided to accept the scheme, subject to the one condition, namely, insofar as the age of superannuation is concerned, they will not accept the Fixation of higher age provided in the scheme. The State Government having thus accepted the scheme in the modified form, the 193 teachers can only get the benefit which flows from the scheme to the extent to which it has been accepted by the State government and the concerned Universities. The appellant cannot claim that major portion of the scheme having been accepted by the government, they have no right not to accept the clause relating to fixation of higher age of superannuation. That is a matter between the State government on the one hand and the University Grants Commission on the other, which was provided certain benefits by the scheme. It is for the University Grants Commission to extend the benefit of the scheme or not to extend the benefit of the scheme, depending upon its satisfaction about the attitude taken by the State government in the matter of implementing the same. That is a matter entirely between the State government on the one hand and the University Grants Commission on the other. Teachers of the private institution concerned are governed by the statutes framed under the relevant statutory enactment. As long as the superannuation remains fixed at 55 years and as long as the State Government has not accepted the UGC's recommendation to fix the age of superannuation at 60 years, teachers cannot claim as a matter of right that they are entitled to retire on attaining the age of 60 years. ";