M.Katju, J. - (1.) This judgment covers all connected writ petitions in which similar point is involved.
(2.) Heard Sri V.B. Upadhyaya, Sri Vijay Bahadur Singh, Sri Namwar Singh, Sri Ramesh Upadhyaya, Sri P.S. Baghel and Sri-A.K. Pandey, learned Counsel for the petitioners, and learned Advocate General as well as Sri Sabhaject Yadav learned Standing Counsel for the State Government, Sri R.G. Padia. Counsel for the Allahabad University, Sri Rajiv Joshi Counsel for the Central Government. Sri Pankaj Mittal, learned Counsel for the Agra University in one of the connected writ petitions. Sri Govind Saran. Counsel for Bundel Khand University. Sri L.P. Naithani learned Counsel in one of the connected writ petitions, Sri A.K. Singh, learned Counsel for Purvanchal University. Sri K.K. Parikh, Counsel for the Union of India and Sri R.N. Singh one of the interveners who has filed impleadment application in this petition.
(3.) The petitioners have filed this writ petition and have prayed for issuance of a mandamus directing the University of Allahabad to amend Statute 16 in accordance" with the notification issued by the U.G.C. and the directions issued by the Central Government in its letter dated 27.7.1998 Annexure 3 to the writ petition and declare the age of superannuation of University teachers as 62 years and provide for re-employment till the age of 65 years. The petitioners further prayed to issue a suitable writ, order or direction in the nature of certiorari calling for the records of the case and quash, Annexure 2, the Government order dated 16-2-1999 whereby the State Government prescribed the age of superannuation of University teachers as 60 years. They further prayed for issuance of a suitable writ, order or direction in the nature of certiorari calling for the records of the case and quash the office order/letter issued by the University dated 16-7-1999 asking the petitioners to retire on the date mentioned against their names in the said circular letter (Annexure 1 to the writ petition).;