ABDUL SATTAR Vs. JAMIA MILLIA ISLAMIA

JUDGEMENT

(1.) Through the present petition, the petitioner has challenged the order dated 28.05.2018 passed by the Registrar of respondent/Jamia Millia Islamia (Central University) whereby the representation of the petitioner has been dismissed by stating that the petitioner has to retire at the age of 60 years as per the rules and norms applicable to the post of Evaluator.

(2.) The brief facts of the case are that the petitioner was appointed to the post of Evaluator (Urdu) in the Urdu Correspondence Course Centre for Distance and Open learning vide appointment letter dated 08.12004, on basic pay of INR 5500 per month in addition to the three advance increments in the pay scale of INR 5500-9000 plus usual allowances at the rates admissible under the rules to the employees of the respondent of the petitioner's category.

(3.) Learned counsel appearing on behalf of the petitioner submits that the appointment letter inter alia stated that the services of the petitioner would be governed by the Jamia's Act, Statutes and Ordinances, as amended from time to time. The petitioner has been performing the work essentially of the academic or teaching nature, including but not limited to: