STATE OF BIHAR Vs. TECHERS ASSOCIATION OF GOVERNMENT ENGINEERING COLLEGE
LAWS(SC)-1998-8-81
SUPREME COURT OF INDIA (FROM: PATNA)
Decided on August 27,1998

STATE OF BIHAR Appellant
VERSUS
Techers Association Of Government Engineering College Respondents

JUDGEMENT

- (1.) Writ petitions were filed before the High Court by the teachers of bhagalpur Engineering College, Bhagalpur, Muzaffarpur Institute of technology, Muzaffarpur and Bihar Institute of Technology, Sindri, praying, inter alia, that their age of retirement should be the same as the age of retirement of teachers in Bihar College of Engineering, Patna. They had also prayed for the same pay scales and had claimed arrears in the UGC scale from 1-1-1973 to 31-3-1975. Their prayers have been granted by the High court. Hence, the present appeals have been preferred by the State of Bihar.
(2.) In the appeals the State of Bihar has not raised any dispute with relation to the pay scales and granting of arrears in the UGC scale from 1-1-1973 to 31-3-1975. The only question at issue is regarding the age of retirement.
(3.) The three engineering colleges in question are owned by the State. The teachers of these three engineering colleges are recruited through the Bihar public Service Commission. Their service conditions are governed by the bihar Service Code. Under the relevant provisions of the Bihar Service Code the age of super annuation up to 1989, was 58 years. However, with effect from 1-10-1989 the age of super annuation has been raised to 60 years.;


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